Section 112(3) in National Company Law Tribunal Rules, 2016
(3)In respect of a petition or appeal or application filed or references made before the Principal Bench or the Bench of the Tribunal, fees referred to in this Part shall be paid by means of [an Indian Postal Order or by] [Inserted by Notification No. G.S.R. 1159(E), dated 20.12.2016 (w.e.f. 21.7.2016).] a bank draft drawn in favour of the Pay and Accounts Officer, Ministry of Corporate Affairs, New Delhi/Kolkata/Chennai /Mumbai, as the case may be or as decided by the President.
