Section 31 in The Orissa Hindu Religious Endowments Rules, 1959
31.
The requisition referred to in Sub-section (3) of Section 65 shall-(a)If it relates to the recovery of contributions payable under Section 63 (4) or audit fees be in Form 'J' of the Appendix, and(b)If it relates to the recovery of costs, charges and expenses payable under Section 64, be in Form of the Appendix.
