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State of Odisha - Section

Section 116 in The Board's Excise Rules, 1965

116. Fees of duplicate licences, permit or pass.

- A fee of rupees two shall be charged for issue of a duplicate licence, permit or pass when the original issued under the Act or the rules thereunder is lost or destroyed inadvertently:Provided that such fee for any duplicate Tari Tapper's Licence or Tari Carrier's Pass under similar circumstances shall be at a concessional rate as may be specified by the Board from time to time.