Section 25(1) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
(1)Subject to the provisions of sub-rule (2), the Presiding Officer or the Secretary acting under instructions of the Presiding Officer, may, on an application made by .the party, order the refund of,-(a)the full fee paid where the fee was paid by mistake or in the manner not prescribed in sub-rule (2) of Rule 7;(b)the excess amount, where the amount paid is in excess of the prescribed fee; and(c)he full fee paid, where the payment of fee is not followed by an appeal or review application for which, the fee was paid.
