Section 52A(8) in The Orissa Public Demands Recovery Rules, 1963
(8)The registration shall take effect from the date of order under Sub-rule (6) and shall expire on the 31st day of March next following :Provided that if an application is made at any time prior to the 1st day of March and the applicant requires the registration to be effective from the 1st day of April next following, the registration shall take effect accordingly :Provided further that in case of an application filed in the month of March, if the applicant pays a penalty of Rs.3 along with the registration fee and requires the registration to be effective from the 1st day of April next following, it shall be permitted.
