Section 7(a) in The Orissa Shops and Commercial Establishments Rules, 1958
(a)All fees to be paid under these rules shall be paid into the local treasury under the provincial receipt head [087-Labour and Employment-(a) Receipts under labour laws-(B). Fees realised under the Orissa Shops and Commercial Establishment Act, 1956] and the receipt obtained, shall be submitted to the Inspector along with the application for grant, renewal, amendment, transfer or issue of a duplicate registration certificate.
