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Union of India - Section

Section 13 in The Security Interest (Enforcement) Rules, 2002

13. Fees for applications and appeals under sections 17 and 18 of the Act.

(1)Every application under sub-section (1) of section 17 or an appeal to the Appellate Tribunal under sub-section (1) of section 18 shall be accompanied by a fee provided in the sub-rule (2) and such fee may be remitted through a crossed demand draft drawn on a bank or Indian Postal Order in favour of the Registrar of the Tribunal or the Court as the case may be, payable at the place where the Tribunal or the Court is situated.
(2)The amount of fee payable shall be as follows:
No. Nature of Application Amount of Free payable
1. Application to a Debt Recovery Tribunal under sub-section(1) of section 17 against any of the measures referred to in sub-section (4) of section 13  
(a) Where the applicant is a borrower and the amount of debt due is less than Rs. 10 lakhs Rs. 500 for every Rs. 1 lakh or part thereof
(b) Where the applicant is a borrower and the amount of debt due is Rs. 10 lakhs and above Rs. 5,000+Rs. 250 for every Rs. 1 lakh or part thereof in excess of Rs. 10 lakhs subject to a maximum of Rs. 1,00,000
(c) Where the applicant is an aggrieved party other than the borrower and where the amount of debt due is less than Rs. 10 lakhs Rs. 125 for every Rupees One lakh or part thereof
(d) Where the applicant is an aggrieved party other than the borrower and where the amount of debt due is Rs. 10 lakhs and above Rs. 1250+Rs. 125 for every Rs. 1 lakh or part thereof in excess of Rs. 10 lakhs subject to a maximum of Rs. 50, 000
(e) Any other application by any Rs. 200
2. Appeal to the Appellate Authority against any order passed by the Debt Recovery Tribunal under section 17 Same fees as provided at clauses (a) to (e) of serial number 1 of this rule.