Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Competition Appellate Tribunal (Form And Fee For Filing An Appeal And Fee For Filing Compensation Applications) Rules, 2009

(2)
(i)The amount of fee payable in respect of appeal and compensation application made to the Appellate Tribunal shall be as follows:--
Appeal
  Amount of penalty imposed   Amount of fees payable
1. Less than twenty thousand rupees : Rs. 1,000
2. Twenty thousand or more rupees but less than one lakh : Rs. 2,500
3. One lakh or more rupees : Rs. 2,500 plus Rs. 1,000 for every additional one lakh of penalty or fraction thereof, subject to a maximum of Rs. 3,00,000
Compensation application
  Amount of compensation claimed   Amount of fee payable
1. Less than one lakh rupees : Rs. 1,000
2. More than one lakh rupees : Rs. 1,000 plus Rs. 1,000 for every additional one lakh of compensation claimed or fraction thereof, subject to a maximum of Rs.3,00,000.
(ii)Amount of fee payable in respect of any other appeal against a direction or decision or order of the Commission under the Act shall be rupees ten thousand only">
(ii)Amount of fee payable in respect of any other appeal against a direction or decision or order of the Commission under the Act shall be rupees ten thousand only.