Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(1) in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012

(1)Fee for filing appeal or petition under sub-section (2) of section 31 or interlocutory application, application, enclosures or annexures, lodging caveat and process fee shall be, as specified in the Schedule of fee annexed to these rules.