Section 156(2) in The Orissa Registration Rules, 1988
(2)An application under Section 73 to a Registrar is not assessable to duty; such applications should be made in plain paper only.Note-An applicant under these rules shall mean an appellant under Section 72 or a party at whose instance an enquiry under Section 74 is commenced and shall include subject to the provisions of Rule 153 also an agent or an advocate.
