Section 11(3) in Orissa Administrative Tribunal (Procedure) Rules, 1986
(3)Every applicant shall pay a fee for the service or execution of process, in respect of an application where the number of respondents exceeds five, as under :(i)a sum of Rs. 5 (Rupees five) for each respondent in excess of five respondents; or(ii)where the service is in such manner as the Registrar may direct under Sub-rule (2), a sum not exceeding the actual charges incurred in effecting the service; as may be determined by the Registrar.
