Section 9 in Securities Appellate Tribunal (Procedure) Rules, 2000

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Union of India - Section

Section 9 in Securities Appellate Tribunal (Procedure) Rules, 2000

9. Fee.

(1)Every memorandum of appeal shall be accompanied with a fee provided in sub-rule (2) and such fee may be remitted in the form of crossed demand draft drawn on any nationalised bank in favour of "the Registrar, Securities Appellate Tribunal" payable at the station where the registry is located.

(2)

(i)The amount of fee payable in respect of appeal against adjudication orders made under Chapter VIA of the Act shall be as follows:-

TABLE

Amount of penalty imposed	Amount of fees payable
1.	Less than rupees ten thousand	Rs. 500
2.	Rupees ten thousand or more but less than one lakh	Rs. 1200
3.	Rupees one lakh or more Amount of fees payable	Rs. 1200 plus Rs. 1000 for every additional one lakh ofpenalty or fraction thereof

(ii)Amount of fee payable in respect of any other appeal against an order of the Board under the Act shall be rupees five thousand only.

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Union of India - Section

Section 9 in Securities Appellate Tribunal (Procedure) Rules, 2000

9. Fee.