Section 152 in The Orissa Co-operative Societies Rules, 1965
152. Fees payable for Appeal, Revision and Review, etc.
(1)Every appeal preferred under Sub-Section (1) of Section 109 to the Registrar [Co-operative Tribunal] [Inserted vide Orissa Gazette Extraordinary No. 2182, Dated 26.11.2002.] or State Government shall be accompanied by a Court-fee of [Rs. 15.00] [Substituted vide Orissa Gazette Extraordinary No. 2182, Dated 26.11.2002.].(2)Every application for review or revision under Section 111 or 112 or 113 shall be accompanied by a Court-fee [Rs. 30.00] [Substituted vide Orissa Gazette Extraordinary No. 2182, Dated 26.11.2002.].(3)Every application for restoration of a suit, or setting aside of an ex parte decree shall be accompanied by a Court-fee of [Rs. 25.00] [Substituted vide Orissa Gazette Extraordinary No. 2182, Dated 26.11.2002.].(4)Every application for adjournment of a suit, shall be accompanied by a Court-fee of [Rs. 10.00] [Substituted vide Orissa Gazette Extraordinary No. 2182, Dated 26.11.2002.].Provided that when an appeal or revision or review is preferred by a Liquidator or non-borrowing Society having no funds the authority before whom the appeal or review or revision is preferred may exempt the Liquidator from payment of Court-fee payable under this Rule.
