Section 4 in The Telecom Disputes Settlement And Appellate Tribunal (Form, Verification And The Fee For Filing An Appeal) Rules, 2003
4. Fee for filing an appeal. - (1) The fee accompanied with an appeal filed under sub-section (2) of section 14-A of the Act shall be Rs. 10,000 (Rupees ten thousand only) where the respondents are less than four and in the case of four or more respondents the said fee shall be increased by Rs. 50 (Rupees fifty only) per respondent exceeding three in number and shall be [payable by way of e-payment through the website of Telecom Disputes Settlement and Appellate Tribunal i.e. www.tdsat.gov.in or through the Non-Tax Receipt Portal at website www.bharatkosh.gov.in]:
Provided that the Chairperson of the Appellate Tribunal may at his discretion either reduce or waive fee payable for filing of appeal.
