(1)Every application under these rules shall be accompanied by a treasury receipt showing that the appropriate fee has been paid into the local treasury under the head of account [087-XX Labour and Employment (d) Fees realised under the Factories Act, 1948. Fees for realisation and grant or renewal of licence of Factories] [Substituted vide Orissa Gazette Part 111/2.1,1976-SRO No. 1022/75/18.12.1975.],(2)If an application for the grant, renewal or amendment of a licence is rejected the fee paid shall be refunded to the applicant.
