Section 56 in The Armed Forces Tribunal (Practice) Rules, 2009
56. Fee payable for Inspection.
(1) No fee shall be charged for inspection of records of a pending case from a party to the case or his legal practitioner.(2)A fee of twenty-five rupees shall be payable by way of Demand Draft or Indian Postal Order drawn in favour of the Registrar on any application for inspection of records of a decided case by a party to the case or his legal practitioner.(3)A fee of one hundred rupees shall be payable by way of Demand Draft or Indian Postal Order drawn in favour of the Registrar on any application for inspection of records of a pending or decided case by a person other than a party to the case. __________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
