Section 6(c) in The Orissa Public Demands Recovery Rules, 1963
(c)sarbarakars, Gountias or similar revenue collecting agents, who, under the terms of settlement made with them, have previously paid to Government the rent, cess, water-rate, irrigation cess or similar other dues are exempt from prepayment of ad valorem and process fees in certificate cases for recovery of such dues payable to them, subject to the conditions that the concession aforesaid may be withdrawn by the Collector with the approval of the Revenue Divisional Commissioner from any Sarbarakar or Gountia or similar revenue collecting agent, who may be found to be abusing it and that in all cases in which the certificate is struck off or the dues are not realised, the Sarbarakar, Gountia or similar revenue collecting agent shall pay the fees immediately he is called upon to do so;
