Section 23(4) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
(4)On receipt of the application under sub-rule (2) the Chief Settlement Commissioner, if the amount of fee sent by the applicant under that sub-rule is found inadequate, shall give notice to the applicant informing the applicant of the total fee payable and the manner in which it shall be made good. If the deficit is not so made good within a period of 30 days from the date of notice, the application shall be filed.
