Section 45 in The Orissa State Electricity (Supply) Rules, 1962
45. Registration fees.
(1)Except as otherwise provided by the conditions on which any security is issued, the appropriate Registrar shall be entitled to charge a fee not exceeding three rupees as the Board may, from time to time, specify in respect of the registration of each on of the following :(a)any transfer;(b)probate of will or letters of administration;(c)change of name;(d)power of attorney;(e)order of Court; and(f)any other document affecting the registration of a security.(2)If any such registration affects more than one class of security a separate fee may be charged in respect of each class.
