Section 55(1) in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
(1)Fee for filing appeal or petition either under subsection (2) of section 33 or section 34, interlocutory application, application, enclosures or annexures, lodging caveat and process fee shall be, as specified in the Schedule of fee appended to these rules.
