Section 13(2) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
(2)Every application for appeal shall be accompanied with a fee of [Rs. 500 (Rupees five hundred) only] [Substituted vide Orissa Gazette Extraordinary No. 1458/12.11.1998 S.R.O.No. 698/1998.] to be deposited under the Head of account mentioned in Sub-rule (2) of Rule 3..
