Section 4(b) in Soil Explorator's and Testing Laboratory's Registration Rules, 2001
(b)The application for registration will be-submitted by the applicant along with Treasury Chalan showing that the registration fees of the required amount has been deposited in the Treasury under the Head of Account "No.059-Public works". Registration fees so deposited are non-refundabte expect when the applicant is not registered by the Authority empowered to make such Registration. 50% of the fees only can be refunded in these cases by the Engineer-in-Chief (Civil), Orissa (R. & B.).
