Section 115 in The Armed Forces Tribunal (Practice) Rules, 2009
115. Determination of additional copying fee.
(1) On receipt of the records, the officer in-charge of copying section after satisfying that the records are complete shall determine the additional copying fee payable over and above the copying fee of ten or twenty-five rupees already paid and make an entry thereof in the application with his initials.(2)Additional fee payable shall be notified on the Notice Board of the Registry. __________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
