Section 4 in The Airport Economic Regulatory Authority, Appellate Tribunal (Forms for Application and Appeal and Fee) Rules, 2010
4. Fee.
(1)Every application or appeal shall be accompanied by a fee of rupees ten thousand which may be remitted in the form of demand draft drawn in favour of Pay and Accounts Officer, Ministry of Civil Aviation, payable at New Delhi.Form I{See Sub-rule(1) of rule 3}In The Airport Economic Regulatory Authority Appellate TribunalNew DelhiOriginal JurisdictionApplication No ..................... of 201Cause TitleBetweenA.B.......................... Applicant (s)AndC.D........................... Respondent (s)(with short address)
