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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(2) in The Consumer Protection Rules, 1987

(2)The concerned authority referred to in sub-rule (1) shall credit the amount of fee received by it into the Consumer Welfare Fund of the respective State and where such Fund is not established into the Receipt Account of the State Government and in the case of the National Commission, to the Consumer Welfare Fund of the Central Government.TABLE
Serial Number Total value of goods or services and the compensation claimed Amount of fee payable
1 2 3
District Forum
1. [[Substituted 'serial no. 1 to 5' by Notification No. G.S.R. 898(E), dated 14.9.2018 (w.e.f. 15.4.1987).]| Up to five lakh rupees Nil
2. Above five lakh and less than 10 lakh Rs. 200
3. Rs. 10 lakh and above but not exceeding Rs. 20 lakh Rs. 400]
State Commission
6. Above twenty lakh and upto fifty lakh Rupees Rs. 2,000
7. Above fifty lakh and upto one crore Rupees Rs. 4,000
  National Commission  
8. Above one crore Rupees Rs. 5,000