Section 87(1) in The M.P. Vanijyik Kar Niyam, 1995
(1)The fees payable in respect of appeals under Section 61, application for revision under Section 62 and miscellaneous applications and petitions for any relief shall be as follows :(i)On a memorandum of first appeal under Section 61 to the Appellate Deputy Commissioner-Rs. Five(ii)On a memorandum of appeal under Section 61 or sub-section (4) of Section 62 to the Tribunal-Rs. Thirty(iii)On an application for revision under Section 62 to the Deputy Commissioner, Additional Commissioner or Commissioner-Rs. Five.(iv)On any other miscellaneous applications or petition for relief-Rs. Two.
