Section 37 in The M.P. Co-Operative Tribunal Regulations, 2000
37.
Any party sending its appeal, revision or any other petition by post, shall also enclose with it one envelope containing (affixed thereon) postage tickets of Rs. 20/- for issuance of a notice to him for motion hearing. In the absence of such postal charges, such appeal, revision or miscellaneous petitions received through post shall not be listed for hearing and shall be filed.
