Section 64 in The Orissa Survey and Settlement Rules, 1962
64. Fees.
- The fees to be levied in course of proceedings under the Act or the rules other than those prescribed in Rules 36, 37, 38 and 63 shall be as mentioned in Schedule I. All the fees shall be realised in shape of Court-fee stamps except those mentioned at serial 15 of the Schedule which shall be realised in cash.
