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Union of India - Section

Section 9A in The Consumer Protection Rules, 1987

9A. [ Fee for making complaints before District Forum.

- [(1) Every complaint filed under sub-section (1) of section 12, sub-section (1) of section 17 and clause (a) in sub-clause (i) of section 21 of the Act shall be accompanied by a fee as specified in the table given below in the form of crossed Demand Draft drawn on a nationalized bank or through a crossed Indian Postal Order in favour of the President of the District Forum, Registrar of the State Commission or the Registrar of the National Commission, as the case may be, and payable at the respective place where the District Forum, State Commission or the National Commission is situated.
(2)The concerned authority referred to in sub-rule (1) shall credit the amount of fee received by it into the Consumer Welfare Fund of the respective State and where such Fund is not established into the Receipt Account of the State Government and in the case of the National Commission, to the Consumer Welfare Fund of the Central Government.TABLE
Serial Number Total value of goods or services and the compensation claimed Amount of fee payable
1 2 3
District Forum
1. [[Substituted 'serial no. 1 to 5' by Notification No. G.S.R. 898(E), dated 14.9.2018 (w.e.f. 15.4.1987).]| Up to five lakh rupees Nil
2. Above five lakh and less than 10 lakh Rs. 200
3. Rs. 10 lakh and above but not exceeding Rs. 20 lakh Rs. 400]
State Commission
6. Above twenty lakh and upto fifty lakh Rupees Rs. 2,000
7. Above fifty lakh and upto one crore Rupees Rs. 4,000
  National Commission  
8. Above one crore Rupees Rs. 5,000
(3)The complainant who are under the Below Poverty Line shall be entitled for the exemption of payment of fee only on production of an attested copy of the Antyodaya Anna Yojana cards].]