Section 67(1) in The Armed Forces Tribunal (Practice) Rules, 2009
(1)An Identity Card as referred to in sub-rule (7) of rule 27 of the AFT (Procedure) Rules, 2008, shall be issued in Form No. 14 to every registered clerk, of the legal practitioner on his remitting a fee of fifteen rupees by way of Indian Postal Order or Demand Draft drawn in favour of the Registrar.
