Section 25 in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
25. Refund of fees.
(1)Subject to the provisions of sub-rule (2), the Presiding Officer or the Secretary acting under instructions of the Presiding Officer, may, on an application made by .the party, order the refund of,-(a)the full fee paid where the fee was paid by mistake or in the manner not prescribed in sub-rule (2) of Rule 7;(b)the excess amount, where the amount paid is in excess of the prescribed fee; and(c)he full fee paid, where the payment of fee is not followed by an appeal or review application for which, the fee was paid.(2)No refund of fee shall be made if the application for such refund is not made within one year from the date of remittance of fee.(3)The application for refund of fee shall be made in the Form of memorandum setting forth the grounds on which refund is sought and such application shall be stamped with a Court-fee Stamp of Rs. 3/-.
