Section 32 in The Orissa Aerial Ropeways Rules, 1959
32.
Ail fees payable under Rules 30 and 31 shall be paid into a Government treasury and credited to the head "XXXIX-Civil Works Miscellaneous", the treasury receipt being submitted to the State Government unless otherwise directed by special or general order of the State Government.Under Clause (i) of Sub-section (2) of Section 24.
