Section 1(34) in The Orissa Reduction and Remissions of Court-fees Order, 1943
(34)to remit the fees chargeable on copies of judgements or relevant extracts therefrom furnished to the Registrar of the Council or Medical Registration, Orissa by Courts exercising criminal jurisdiction in cases which a registered medical practitioner is convicted of a non-bailable offence or in which the Court pronouncing the judgement considers that the professional conduct of a registered medical practitioner has been such that it is desirable to bring it to the notice of the Council;
