Section 93(2) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

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State of Odisha - Subsection

Section 93(2) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

(2)A fee as shown below shall be charged in advance to the holders of a licence in Form NDPS-1 and NDPS-2-

NDPS-1	.....	Fees of rupees 20per annum
NDPS-2	.....	Fees of rupees 20per annum :

Provided that for the purpose of charging the fees the fraction of a year shall be reckoned as one complete year.