Section 120 in The Armed Forces Tribunal (Practice) Rules, 2009
120. Proper accounting of copying fee received.
The Officer-in-charge shall ensure that the copying fee received in the registry is promptly accounted in the Indian Postal Order or Demand Draft Register and transmitted to the Cash Section for crediting them to the Government account. __________(1) Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
