Section 227 in The Bihar Motor Vehicles Rules, 1992
227. Fees.
(1)An application for compensation under Rule 226, where a claim is for an amount not exceeding Rs. 9,999/- shall be accompanied by an amount of ten rupees:Provided that if the person making the application succeeds he shall be liable to pay by way of fee an amount equal to the full fee leviable on the amount at which the claim is awarded by the Tribunal according to the following scale:-(i)If the amount at which the claim is awarded exceeds one hundred rupees, Ten rupees.(ii)If the amount of which the claim is awarded exceeds one hundred rupees, for every ten rupees or part thereof in excess of one hundred rupees, upto one thousand rupees, Rs. 1.(iii)If amount of which the claim is awarded exceeds one thousand rupees, for every one and twenty hundred rupees or part thereof in excess of five rupees. One thousand rupees, upto five hundred rupees, Six rupees and twenty five rupees.(iv)If the amount at which the claim is awarded exceeds five thousand rupees, for every two hundred and fifty rupees or part thereof, in excess of five thousand rupees, upto nine thousand nine hundred and ninety rupees. - Twenty rupees.(2)An application or compensation under Rule 226 in respect of a claim of an amount exceeding Rs. 9,999/- shall be' accompanied by an amount equal to one-half of the fee leviable on the amount at which the claim is valued, in the application according to the following scales:-(i)If the amount at which the claim is valued does not exceed ten thousand-Rs. 750/-.(ii)If the amount at which the claim valued exceeds ten thousand rupees, for every five hundred rupees, or part thereof in excess of ten thousand rupees, upto twenty thousand rupees, Thirty five rupees.(iii)If the amount at which claim is valued exceeds twenty thousand rupees, for every one thousand rupees, or part thereof in excess of twenty thousand rupees, upto thirty thousand, Forty fiver rupees.(iv)If the amount at which the claim is valued exceeds thirty thousand rupees, for every two thousand rupees, or part thereof in excess of thirty thousand rupees upto fifty thousand rupees, Sixty rupees.(v)If the amount at which the claim is valued exceeds fifty thousand rupees for every five thousand rupees, or part thereof, in excess of fifty thousand rupees, upto one lakh of rupees, Eighty rupees.(vi)If the amount at which the claim is valued exceeds one lakh rupees for every ten thousand rupees, or part thereof, in excess of one lakh of rupees, subject to a maximum fee of fifteen thousand rupees, One hundred rupees:Provided that if the person making the application succeeds, he shall be liable to make good the deficit if any, between the full fee payable on the amount at which the claim is awarded by the Tribunal according to the said scale and the fee already paid by him.(3)The fees payable under this Rule shall be paid in the form of Court fee stamps.
