Section 109 in The Armed Forces Tribunal (Practice) Rules, 2009
109. Form and fee of application.
(1)Every application for grant of certified copy of any document shall be in Form No. 24 and accompanied with a non-refundable fee of ten rupees, and in case of urgent copy a non-refundable fee of twenty-five rupees in the form of Indian Postal Order or Demand Draft drawn in favour of the Registrar and payable at the place of the Bench of the Tribunal.(2)If the certified copies applied for are for more than one document in the same case, only one application shall be filed. __________(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.
