Section 36(3) in The Railway Claims Tribunal (Procedure) Rules, 1989
(3)[ An Identity Card shall be issued in Form XIII to a Registered Clerk of the legal practitioner on payment of a fee of rupees fifteen by way of Indian Postal Order or demand draft drawn in favor of the Registrar.] [ Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).]
