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State of Bihar - Section

Section 10 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

10. Presentation of Appeals and Application.

(1)An appeal or an application, as the case may be, shall be presented to the Secretary of the Tribunal either by the party or by sending it through a registered post.
(2)Where an appeal or an application is presented by a Pleader or an authorised agent it shall be accompanied by a duly stamped letter of authority appointing him as such.
(3)Every such appeal or application shall be made in accordance with the Act and these Rules and shall be accompanied by a challan for the amounts as prescribed hereunder:-
(i) In relation to monetary disputes 1% of the claim subject to a minimum of Rs. 10/- (Rupees Ten)and maximum of Rs. 1000/- (Rupees One Thousand) only.
(ii) In relation to non-monetary disputes, other than electiondisputes Rs. 200/- (Rupees Two Hundred) only.
(iii) In relation to election disputes Rs. 500/- (Rupees Five Hundred) only.
(iv) In relation to appeal under Section 5 Rs. 200/- (Rupees Two Hundred) only.
(v) In relation to application under Section 41 Rs. 200/- (Rupees Two Hundred) only.
(vi) In relation to application under Section 44 Rs. 200/- (Rupees Two Hundred) only.
(4)An appeal shall contain the necessary parties to the appeal and the authority whose orders are proposed to be taken in an appeal and shall contain the name and address of the opposite party to whom the notice may have to be sent.
(5)An application shall contain the necessary parties to the case and the substance and grounds of the case or the dispute and shall contain the name and address of the opposite party to whom the notice may have to be sent.