Section 1(25) in The Orissa Reduction and Remissions of Court-fees Order, 1943
(25)to remit the fees chargeable on applications for the grant of licences issued in accordance with the provisions of any rule made under Section 4 of the Petroleum Act, 1934 (XXX of 1934) for the possession of dangerous petroleum for use on motor vehicle and for its transport thereon for the purpose of use therein;
