Section 45(1) in The Orissa State Electricity (Supply) Rules, 1962
(1)Except as otherwise provided by the conditions on which any security is issued, the appropriate Registrar shall be entitled to charge a fee not exceeding three rupees as the Board may, from time to time, specify in respect of the registration of each on of the following :(a)any transfer;(b)probate of will or letters of administration;(c)change of name;(d)power of attorney;(e)order of Court; and(f)any other document affecting the registration of a security.
