Section 93 in The Jharkhand Agricultural Produce Markets Rules, 2000
93. Fees on appeal and revision.
- (i) The following fee shall be payable in connection with the proceeding under the Act or other matter ancillary or incidental thereto:-(a)upon memorandum of appeal 1 percent of the amount in dispute subject to minimum of Rs. 10 and maximum of Rs. 50; and(b)upon application for revision 5 percent of the amount in dispute subject to minimum of Rs. 25 and maximum of Rs. 50(ii)The fee payable shall be by account payee postal order drawn in favour of authority concerned.
