Section 29 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
29. Refund of Fees.
(1)Subject to the provisions of sub-rule (2), the Chairman or the Secretary acting under instructions of the Chairman 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 (3) of Rule 10;(b)The excess amount, where the amount paid is in the excess of the prescribed fee; and(c)The full fee paid, where the payment of fee is not followed by an appeal or an application to which, the fee was paid.(2)No refund of fee shall be made if the application for such refund is not made within six months from the date of remittance of fee.(3)The application for the 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. 10 only.
