Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 22 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960

22. Fees.

- [(1) Every application under Sub-section (1) of section 110-A of the Act, for payment of compensation shall be accompanied by a fee of rupees as shown in Column (ii) against the claim mentioned in Column, (i) in the form of Court-fee stamps, namely;] [Substituted vide Notification No. 6796-T./25.4.1970.]
  Amount of claim(i) Amount of Court-fee(ii)
(1) Up to R. 5,000 Rs. 10
(2) Above Rs. 5,000 up to Rs. 50,000 ¼ per cent of the amount of claim
(3) Above Rs. 50,000 up to Rs. 1,00,000 ½ per cent of the amount of claim
(4) Above Rs. 1,00,000 1 per cent of the amount of claim
(2)The Claims Tribunal may, in its discretion, exempt a party from the payment of fee prescribed under Sub-rule (1) :[Provided that where the claim of a party is accepted, whether in full or in part, by the Claims Tribunal, the party shall be liable to pay the fees exempted under this Sub-rule, at the time of receiving the award.] [Substituted vide Notification No. 12941-T./24.8.1983.][(2-A) All application for copies of judgements passed under these rule shall be filled before the Claims Tribunal in accordance with the relevant rules in the General Rules and Circular Orders of the High Court of Judicature, Orissa (Civil).] [Inserted vide Notification No. 12941-T./24.8.1983.]
(3)[ The fee for filling an appeal under Rule 21 shall be one-half of the fee payable under Sub-rule (1) according to the amount of the claim as covered by the appeal.] [Inserted vide Notfn. No. 16500-T./6.10.1970.]