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Union of India - Section
Section 9 in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000
9. Payment of fees.
- [(1) Every memorandum of appeal shall be accompanied with a fee as provided in sub-rule (2) and such fee may be remitted in the form of crossed demand draft drawn on any nationalised bank in favour of "The Registrar, Securities Appellate Tribunal" payable at the station where the registry is located.| SI. No. | Amount of Penalty Imposed | Amount of fees payable |
| (1) | (2) | (3) |
| (i) | Less than rupees ten thousand | Rs. 500 |
| (ii) | Rupees ten thousand or more but less than one lakh | Rs. 1,200 |
| (iii) | Rupees one lakh or more | Rs. 1,200 plus Rs. 500 for every additional one lakh of penalty or fraction thereof subject to a maximum of Rs. 1,50,000. |