Section 36(2) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
(2)An appeal or revision petition, as the case may be, shall be made;(a)One rupee court-fee stamp paper, when made to the Collector;(b)two rupees court-fee stamp paper, when made to the Commissioner; and(c)four rupees court-fee stamp paper, when made to the Financial Commissioner.
