Section 18 in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
18. Fee for the licence and its renewal.
- A fee of rupees fifty shall be paid by every person selected for grant of licence to vend stamps and stamped papers. If he wishes to renew the licence, he shall pay a fee of ten rupees for each calendar year (not exceeding five) for which he seek a renewal. The application for renewal shall be submitted at least two months prior to the expiry of the licence, but the authority competent to grant the licence may, for sufficient reasons, accept an application for renewal submitted within six months from the date of expiry of the licence. An application for renewal submitted after this period shall be treated as an application for the grant of a fresh licence. The fees shall be paid into the Treasury through a challan which specifies (tie head of account. Every application either for grant of licence or for renewal thereof shall be submitted in the form set forth in Annexure II.
