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Union of India - Section
Section 9 in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000
9. Payment of fees
.- [(1) Every memorandum of appeal shall be accompanied with a fee as provided in sub-rule (2) and such fee be remitted in the form of crossed demand draft drawn on any nationalised bank in favour of "the Registrar, Securities Appellate Tribunal" payable at the station where the registry is located.| Serial Number | Amount of Penalty Imposed | Amount of fees Payable |
| 1 | 2 | 3 |
| i. | Less than rupees ten thousand | Rs. 500 |
| ii. | Rupees ten thousand or more Butless than one lakh | Rs. 1200 |
| iii. | Rupees one lakh or more | Rs. 1200 plus Rs. 500 for everyadditional one lakh of penalty or fraction thereof subject to amaximum of Rs. 1,50,000 |