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State of Odisha - Section

Section 3 in The Orissa Boilers Rules, 1970

3. Payment of fees and cost.

- All fees and costs payable under the Act or Regulations or Rules framed thereunder, shall be deposited into a Government Treasury in the State of Orissa under the head "XXXI Misc-Social and Developmental Organisation-C-Fees" for inspection of Steam Boilers by chalan in triplicate the original being forwarded to the office of Chief Inspector or Inspector, as the case may be, or may be paid by crossed cheques drawn in favour of Chief Inspector of Boilers, Orissa by designation and not by name.An application to which the treasury receipt or crossed cheque is affixed shall be deemed to be accompanied by the prescribed fee.All fees and costs levied under the Act shall be disposed of in such manner as the Government shall direct from time to time.