Section 86 in Rajasthan Public Procurement Rules, 2012
86. Fee for filing appeals.
(1)A first appeal must accompany a non refundable fee of rupees 2500 and a second appeal must accompany a non refundable fee of rupees 10000 without which the appeal shall not be entertained.(2)The fee shall be deposited with the Appellate Authority in cash or a bank demand draft/a bankers cheque of a scheduled bank or a cash treasury challan.
