Section 29 in The Orissa Motor Vehicles Rules, 1993
29. Refund of fees.
- Where the registering authority refuse to issue a certificate of registration or where an authority prescribed or authorised to grant certificate of fitness, refuses to issue or renew a certified of fitness, the registration fee or the fee for the issue or renewal of the certificate of fitness paid shall be refunded, if the fee is paid in cash, a refund voucher shall be issued :Provided that no refund of fee for a certificate of fitness shall be made when the inspection of the vehicle in respect of which the certificate was applied for, has been carried out.Explanation - For the purpose of this rule, the fee paid for issue or renewal of a certificate of fitness and for inspection shall be refunded when actually the inspection of the vehicle has not been carried out by the authority prescribed or authorised to grant certificate of fitness, but in case the inspection has been carried on and the vehicle is not found fit for the issue of a fitness certificate, the fee for inspection only shall be retained and the fee for issue of renewal of the certificate of fitness shall be refunded. Where the fee is paid in cash a refund voucher shall be issued.
