Section 24 in The Orissa Government Securities Rules, 1938
24. Fees.
- The following fees shall be paid in respect of applications under Sections 10, 12 and 15 of the Act, namely :For each renewed, converted, consolidated, sub-divided or duplicate security - 4 annas per cent, if the new security does not exceed in amount Rs. 400, and Re. 1 if the new security exceeds that sum :Provided that no fee shall be payable-(a)in respect of the conversion of a Government promissory note into stock certificate, and(b)in respect of the renewal of a note which bears no endorsement other than an endorsement by the Bank, the Imperial Bank of India, or the Comptroller, Orissa, or his Assistant, and the renewal endorsement, when such renewal is required only on account of there being no further space on the note in which to record payment or enfacement for payment of interest.
