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State of Odisha - Section

Section 164 in The Orissa Registration Rules, 1988

164. Remittance of collections to Treasury.

- Except travelling allowance, all fees and fines shall be paid without unnecessary delay, into nearest Treasury, Sub-Treasury or Banks. Registering Officers shall be held responsible for the safe custody of the fees until the same is credited.Part-XXV Prosecution(Section 83 of the Act)