Section 159(2) in The Orissa Registration Rules, 1988
(2)It is for the Registering Officer, who is responsible for levying the fee, to determine the amount of fees that is leviable: After it has been paid, the presenting party may if he feels aggrieved, refer the matter to the Registrar who shall finds that there has been an over charge, order the Sub-Registrar to refund the excess. Where the party is not satisfied with the Registrar's decision he may make a reference to the Inspector-General of Registration.
