Section 11(5) in The Armed Forces Tribunal (Procedure) Rules, 2008
(5)Every applicant shall pay the following fee for the service or execution of processes, in respect of an application where the number of respondents exceeds five:(i) a sum of rupees fifty for each respondent in excess of five respondents; or(ii)where the service is in such a manner as the Tribunal may direct under sub-rule (3), such sum, not exceeding the actual charges incurred in effecting the service, as may be determined by the Tribunal.
