Section 1(23) in The Orissa Reduction and Remissions of Court-fees Order, 1943
(23)to remit the fees chargeable on applications for the grant of licences of the nature mentioned in items 8 and 9 of Schedule II appended to the Indian Explosives Rules, 1940, to possess gun powder, other explosives or detonators required bona fide for blasting purposes;
