Section 22 in The Orissa Development Authorities Rules, 1983
22. Fee payable for re-validation of permission.
- The amount of fee payable for re-validation of permission under Section 20 shall be ten per cent of the fee paid originally for such permission :Provided that if the plan submitted for validation varies from the originally approved plan the amount of fee payable shall be as laid down in Clause (c) of Sub-rule (1) of Rule 19.
