Section 132 in The Armed Forces Tribunal (Practice) Rules, 2009
132. Steps to comply with Supreme Court directions.
(1)Unless otherwise ordered by the Supreme Court, the appellant or his legal practitioner shall be notified to deposit the transmission charges and cost of preparation of record, if any, within fifteen days of the receipt of the notice.(2)When the party or legal practitioner fails to deposit the amount as aforesaid, the Registrar shall forthwith submit a report thereof to the Registrar of the Supreme Court. __________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
