Section 154 in The Jammu and Kashmir Panchayati Raj Rules, 1996
154. Application under section 74.
(1)Before entertaining an application under sub-section (2) of section 74 and calling for the record of the case from a Panchayati Adalat at the instance of any party, the authority concerned shall direct the applicant to deposit a fee of Rs. 10/ together with money order charges for this purpose and shall send the amount along with a requisition for the required record to the Chairman of the Panchayati Adalat concerned.(2)The Chairman of the Panchayati Adalat shall, within a week of receipt of the above requisition and fee, send the required record either by registered post acknowledgement due or by any other means to the authority concerned :Provided that the record of the case called for by an authority concerned of its own motion shall be sent to it at the cost of the Panchayati Adalat within a week of the receipt of its requisition.
