Section 4 in Orissa Electricity (Levy of Fees for Testing and inspection and Generally for the Services of Electrical Inspector(s)) Orders, 2001
4. Mode of Payment of Fees.
- (i) Fees under this order shall be levied in accordance with the scale(s) specified and conditions laid down under Clause III of this order.(ii)Fees shall be deposited through "Account payee" Bank drafts payable at State Bank of India, main Branch, Bhubaneswar draw in favour of the Inspector i.e., Chief Electrical Inspector/ Electrical Inspector/Deputy Electrical Inspector/Assistant Electrical Inspector as the case may be.(iii)The purpose for which the fee is deposited i.e. fees for initial inspection/fees for Re-inspection/fees for periodical Inspection/ fees for Testing of apparatus and insulating oil, etc. shall be indicated in the Bank Draft.(iv)The Bank Draft shall be forwarded to the concerned Inspector along with the requisition for examination/Inspection/Test along with such other required documents.(v)For apparatus instruments for which no fees has been prescribed, in the scales for Inspection/Test, the fees shall be fixed by the Chief Electrical Inspector.
