Section 6 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
6. Fee.
- The fees payable in respect of proceeding before the Appellate Authority shall be as indicated in the Schedule and shall be paid in the manner provided in the Court Fees Act, 1870:Provided that where the Appellate Authority is satisfied that a petitioner is unable to pay the prescribed fee on ground of indigence, it may exempt such a petitioner form the payment of fee.
