Section 9 in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
9. Court fees and process fees
(a) The petitioner shall have to deposit the necessary process fee as provided under law in force for service of notice on the other concerned parties likely to be affected by the proceedings, within seven days of the order or within such further time as may be allowed on the furnishing of circumstances having provided sufficient cause for delay.(b)The process fees and court fees as provided under law in force shall be deposited in advance by the concerned party for service of process on opposite party or for service on his witnesses in the case. The prescribed fee shall be according to scale prescribed under Court Fee Act and rules framed thereunder.(c)The expression "process" includes summons and commissions for the examination of witnesses and summon to produce documents under section 27(5) of the Act.
