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State of Odisha - Section

Section 12 in The Orissa Prize Competition Rules, 1955

12. Maintenance of register.

- Every licensee shall maintain in respect of each prize competition for which a licence has been granted a register in Form 'C' and shall, for the purpose of ensuring that not more than two thousand entries are received for scrutiny for each such competition, take the following steps, that is to say, shall-
(a)arrange to receive all the entries only at the place of business mentioned in the licence;
(b)serially number the entries according to their order of receipt;
(c)post the relevant particulars of such entries in the register in Form 'C' as and when the entries are received and in any case not later than the close of business on each day ; and
(d)accept for scrutiny only the first two thousand entries as they appear in the register in Form 'C' and ignore the remaining entries, if any, in cases where no entry fee is charged and refund the entry fee received in respect of the entries in excess of the first two thousand to the respective senders thereof in case where an entry fee has been charged after deducting the cost (if any) of refund.