Section 39 in The Punjab Forward Contracts Tax Rules, 1951
39.
The following fees shall be payable in the Court-fee stamps:(i)On the memorandum of appeal .. Rs. 2(ii)On an application for revision .. Rs. 5(iii)On any other application or petition for relief to any authority under the Act or the rules (except applications for extension of time or adjournment) .... Re. 1
