Section 7 in The Orissa Shops and Commercial Establishments Rules, 1958
7. [ Refund of the paid on application under Rule 4, if rejected. [Substituted vide O.G. Part 111 No. 21P 149 dated 12.6.1970.]
(a)All fees to be paid under these rules shall be paid into the local treasury under the provincial receipt head [087-Labour and Employment-(a) Receipts under labour laws-(B). Fees realised under the Orissa Shops and Commercial Establishment Act, 1956] and the receipt obtained, shall be submitted to the Inspector along with the application for grant, renewal, amendment, transfer or issue of a duplicate registration certificate.(b)If an application for grant, renewal, amendment, transfer for issue of a duplicate registration certificate is rejected, the fees paid shall be refunded to the applicant.]
