Section 29(1) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
(1)Subject to the provisions of sub-rule (2), the Chairman or the Secretary acting under instructions of the Chairman 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 (3) of Rule 10;(b)The excess amount, where the amount paid is in the excess of the prescribed fee; and(c)The full fee paid, where the payment of fee is not followed by an appeal or an application to which, the fee was paid.
