Section 36 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
36. Rejection of petition.
- The petition shall be rejected in the following cases :-(a)Where it does not disclose a cause of action;(b)Where the relief claimed is undervalued, and the petitioner, on being required by the Tribunal to correct the valuation within a time to be fixed by the Tribunal fails, to do so:(c)Where the relief claimed is properly valued, but the reference is insufficiently stamped and the petitioner on being required to pay requisite court fee within a time to be fixed by the Tribunal, fails to do so.(d)Where the reference appears from the statement in the petition to be barred by any law.
