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[Section 13]
[Entire Act]
Union of India - Subsection
Section 13(2) in The Security Interest (Enforcement) Rules, 2002
| No. | Nature of Application | Amount of Free payable |
| 1. | Application to a Debt Recovery Tribunal under sub-section(1) of section 17 against any of the measures referred to in sub-section (4) of section 13 | |
| (a) | Where the applicant is a borrower and the amount of debt due is less than Rs. 10 lakhs | Rs. 500 for every Rs. 1 lakh or part thereof |
| (b) | Where the applicant is a borrower and the amount of debt due is Rs. 10 lakhs and above | Rs. 5,000+Rs. 250 for every Rs. 1 lakh or part thereof in excess of Rs. 10 lakhs subject to a maximum of Rs. 1,00,000 |
| (c) | Where the applicant is an aggrieved party other than the borrower and where the amount of debt due is less than Rs. 10 lakhs | Rs. 125 for every Rupees One lakh or part thereof |
| (d) | Where the applicant is an aggrieved party other than the borrower and where the amount of debt due is Rs. 10 lakhs and above | Rs. 1250+Rs. 125 for every Rs. 1 lakh or part thereof in excess of Rs. 10 lakhs subject to a maximum of Rs. 50, 000 |
| (e) | Any other application by any | Rs. 200 |
| 2. | Appeal to the Appellate Authority against any order passed by the Debt Recovery Tribunal under section 17 | Same fees as provided at clauses (a) to (e) of serial number 1 of this rule. |