Section 25(2) in The Orissa State Tax on Professions, Trades, Callings and Employment Rules, 2000
(2)Fees payable under Sub-rule (1) and fees payable under Sub-section (3) of Section 15 and Sub-section (2) of Section 16 of the Act shall be payable in challan in the manner prescribed in Rule 13/16 and a copy of the challan shall be attached, by the person, to the application for appeal or revision or application for duplicate copy of certificate of enrolment/registration, as the case may be, in proof of payment of the required fees.Chapter-X
