Section 6 in The Kerala Administrative Tribunal (Procedure) Rules, 2010
6. Application fee.
- Every application filed with the Registrar shall be accompanied by a fee of rupees fifty which shall be paid in the form of court fee stamps affixed on the application or remitted in the form of crossed demand draft on a nationalised bank in favour of the Registrar, payable at the main branch of the Bank at the station where the Tribunal is situated or remitted through a crossed Indian Postal order drawn in favour of the Registrar payable at the Post Office of the station where the Tribunal is situate:Provided that where the Tribunal permits a single application to be filed, either by more than one person or by an Association, the fee payable shall be rupees fifty:Provided further that when the Tribunal is satisfied that an applicant is unable to pay the fee on ground of indigence, it may exempt such an applicant from the payment of fee.
