Section 10(2) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(2)Every application for grant of permit shall be accompanied by original Treasury challan of Rupees one hundred towards non-refundable application fee; to be deposited in a Government Treasury under the Head of Account as mentioned in Sub-rule (2) of Rule 4.
