Section 4(5) in The National Environment Tribunal Act, 1995
(5)Every application under sub-section (1) shall be made to the Tribunal and shall contain such particulars and shall be accompanied by such documents and such fee, not exceeding one thousand rupees, as may be prescribed:Provided that no fee shall be payable by a person whose annual income is below the prescribed limit or by a representative body or organisation referred to in clause (e) of sub-section (1) or by the Central Government, a State Government or a local authority.
