Section 8(8) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
(8)Every application filed with the Registrar shall be accompanied by a fee of Rs.500/- (Rupees five hundred) to be remitted in the form of demand draft of a Nationalised Bank drawn in in favour of the Registrar of the Tribunal:provided that where the Tribunal permits a single application to be filed, either by more than one person or by a committee, the fee payable shall be Rs.500/- (Rupees five hundred).
