Section 7(4) in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001
(4)Ordinarily 30 (thirty) days time shall be allowed by the Council within which claimant shall state the facts in support of his claims, points at issue and the remedy/relief sought for and the respondent shall also within a period of 30 (thirty) days state his defence in respect of the particulars,unless the parties have otherwise agreed as to the requirement of short notice.
