(1)Every application filed with the Registrar shall be accompanied by a fee of rupees one hundred:Provided that if such application is filed on behalf of the State Government, no court fee will be chargeable thereon:Provided further that where the Tribunal is satisfied that the applicant is unable to pay the prescribed court fee on ground of indigence, it may exempt such applicant from payment of court fee.(2)If application is filed through a lawyer then it should be accompanied by proper Vakalatnama with stamp thereon and also with welfare stamp of rupees five thereon. In case the application is filed through agent then it should be accompanied by proper authorization by the applicant.
