Section 7 in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
7. Application fee.
- Every application filed with the Registrar shall be accompanied by a fee of fifty rupees to be remitted in the form of crossed demand draft drawn on a nationalized bank in favor of the Registrar of the concerned Bench and payable at the main Branch or the Bank at the station where the seat of the said Bench is situated or remitted through a crossed Indian Postal Order drawn in favor of the Registrar of the concerned Bench and payable at the Post Office of the station where the Tribunal is situated:Provided that where the Tribunal permits a single application to be filed, either by more than one person or by an association, the fee payable shall be fifty rupees:Provided further that where the Tribunal is satisfied that an applicant is unable to pay the prescribed fee on ground of indigence, it may exempt such an applicant from the payment of fee.
