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Union of India - Section
Section 8 in The Information Technology (Qualification And Experience Of Adjudicating Officers And Manner Of Holding Enquiry) Rules, 2003
8. Fee .-Every complaint of a matter to the Adjudicating Officer shall be accompanied by fee, payable by a bank draft drawn in favour of "Adjudicating Officer Information Technology Act "at the place of functioning of Adjudicating Officer in the State or Union Territories, calculated on the basis of the damages claimed by way of compensation from the contraveners on the rates provided below:
TABLE OF FEE| (I) Damages by way of compensation | Fee |
| (a) Upto Rs. 10000 | 10% ad valorem rounded of to nearest next hundred |
| (b) From 10001 to Rs. 50000 | Rs. 1000 plus 5% of the amount exceeding Rs. 10000 rounded of to nearest next hundred |
| (c) From Rs. 50001 to Rs. 100000 | Rs. 3000 plus 4% of the amount exceeding Rs. 50000 rounded of to nearest next hundred |
| (d) More than Rs. 100000 | Rs. 5000 plus 2% of the amount exceeding Rs.100000 rounded of to nearest next hundred |
| (II) Fee for every application | Rs.50 |