(1)The fees for appeal or revision shall be paid as under:-(a)On a memorandum of appeal against an order of assessment, re-assessment or rectification. Rs. 50(b)On memorandum of appeal against an order other than an order specified in (a) above Rs. 50 (c) On a second appeal or revision to the Tribunal Rs. 200 (d) On an application for determination of question under section 80. Rs. 200 per question(2)All fees payable under this rule shall be paid in court fees stamp.
