Section 6 in The Railway Claims Tribunal (Procedure) Rules, 1989
6. Application fees for cases other than compensation for death or injury to passengers.
(1)Every application made under sub-section (1) of section 16 for seeking relief in respect of matters, other than claim of compensation for death or injuries to passengers, shall be accompanied by a fee as specified in Schedule II.(2)The amount of the fee as referred to in sub-rule (1) shall be payable by crossed demand draft on a nationalized bank drawn in favor of the Registrar of the concerned Bench or remitted through a crossed Indian Postal Order and drawn in favor of the Registrar of the concerned Bench.
