Section 14(8) in The Bihar Electricity Duty Rules, 1949

[Cites 0, Cited by 0] [Section 14] [Entire Act]

(8)The following fees shall be payable on appeals and applications for revision, namely:-

(i)	Upon a memorandum of appeal against an order of assessment ofduty or imposition of penalty or both passed under the Act orthese rules or an application for revision of an appellate order		Five percentum of the amount in dispute subject to a minimumof rupee on and a maximum of rupees fifty
(ii)	Upon an application for revision of any other order		Rupees three

Provided that no fees shall be payable in respect of any appeal or application filed by or on behalf of the State Government.

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