Section 21(2) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
(2)Every revision application shall be accompanied with a fee of [Rs. 500/-(Rupees five hundred) only] [Substituted vide Orissa Gazette Extraordinary No. 1458/12.11.1998 S.R.O.No. 698/1998.] to.be deposited in Government Treasury under the Head of account as mentioned in Sub-rule (2) of Rule 3.Form 'A'[See Rules 3 (1) and 8]Application for licence/renewal
