Section 109(1) in The Armed Forces Tribunal (Practice) Rules, 2009
(1)Every application for grant of certified copy of any document shall be in Form No. 24 and accompanied with a non-refundable fee of ten rupees, and in case of urgent copy a non-refundable fee of twenty-five rupees in the form of Indian Postal Order or Demand Draft drawn in favour of the Registrar and payable at the place of the Bench of the Tribunal.
