16. [ Manner of deposit of amount in appeals before Supreme Court.
- Every appeal filed before the Supreme Court in terms of section 23 shall be accompanied by an amount as provided in the second proviso to that section and such amount may be remitted in the form of a crossed Demand Draft drawn on a nationalized bank in favour of Registrar, Supreme Court, payable at Delhi.Explanation .-In this rule, "nationalized bank" means a corresponding new bank specified in the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) or a corresponding new bank specified in the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980).][SCHEDULE I] [Inserted by G.S.R. 273(E), dated 5-5-2006 (w.e.f. 5-5-2006)][See rule 3(1)(c)]
