Section 25 in The Orissa State Tax on Professions, Trades, Callings and Employment Rules, 2000
25. Fees.
(1)A fee of rupees ten shall be payable on an application for grant of a duplicate copy of Certificate of Enrolment/Registration.(2)Fees payable under Sub-rule (1) and fees payable under Sub-section (3) of Section 15 and Sub-section (2) of Section 16 of the Act shall be payable in challan in the manner prescribed in Rule 13/16 and a copy of the challan shall be attached, by the person, to the application for appeal or revision or application for duplicate copy of certificate of enrolment/registration, as the case may be, in proof of payment of the required fees.Chapter-X
