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State of Odisha - Section
Section 64 in The Orissa Luxury Tax Rules, 1995
64. Fees.
- Following fees are payable, namely :-| (i) | On an application for the issue of a licence or duplicate copyof licence, as the case may be. | Rupees Ten. |
| (ii) | On a memorandum of appeal against, or upon an application forrevision against an order of assessment or penalty or both | Five per cent of the amount in dispute subject to minimum ofRupees five and maximum of rupees one hundred. |
| (iii) | On a memorandum of appeal or revision against any order otherthan order of assessment or penalty or both | Rupees Ten. |