Section 11(6) in The Central Administrative Tribunal (Procedure) Rules, 1987
(6)Every applicant shall pay a fee for the service of execution of processes, in respect of an application where the number of respondents exceeds five, as under:-(i)a sum of rupees five for each respondent in excess of five respondents; or(ii)where the service is in such a manner as the Tribunal may direct under sub-rule (3) such a sum not exceeding the actual charges incurred in effecting the service, as may be determined by the Tribunal.
