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State of Odisha - Section

Section 15 in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993

15. Levy of fees for supply for copies by the Transport Authorities.

- The authority which passed an order to be appealed against shall on an application by a party give a certified copy of any relevant documents on payment of a fee of rupees four for each page and such payment being made by means of Treasury Challan.