Section 30(2) in Orissa State Bar Council Rules, 1989
(2)The petition shall be accompanied by a fee of [Rs. 2500] [Vide Council Resolution dated. 7.10.01, approved by the B.C.I. Resolution dated 22-25/12/01 vide L. No. BCI/178/9.1.02.] which shall be paid in Cash/Bank Draft or sent by Money order. In case it is sent by M.O. the M.O. receipt shall also be attached to the petition. The fee shall not be refundable.
