Section 3(3) in The Orissa Forest Produce (Control of Trade) Rules, 1983
(3)A non-refundable fee of ten rupees shall be paid for each application for agency. The amount shall be payable in the form of a receipted Treasury Challan showing deposit under the Head "882-Forest Remittance" or Bank Draft deposited or drawn, as the case may be, in favour of the Divisional Forest Officer in whose jurisdiction the unit is situated. A separate application with a separate fee shall be required for each unit of the specified forest produce.
