Section 52A(3) in The Orissa Public Demands Recovery Rules, 1963
(3)Where the headquarters of the Certificate Officer to whom application is made under Sub-rule (1) is situated at a place having a treasury or subtreasury, the fee shall be deposited in the treasury or sub-treasury, as the case may be, and the application for registration shall be accompanied with a copy of the chalan in which the fee has been deposited.
