Section 22(2) in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960
(2)The Claims Tribunal may, in its discretion, exempt a party from the payment of fee prescribed under Sub-rule (1) :[Provided that where the claim of a party is accepted, whether in full or in part, by the Claims Tribunal, the party shall be liable to pay the fees exempted under this Sub-rule, at the time of receiving the award.] [Substituted vide Notification No. 12941-T./24.8.1983.][(2-A) All application for copies of judgements passed under these rule shall be filled before the Claims Tribunal in accordance with the relevant rules in the General Rules and Circular Orders of the High Court of Judicature, Orissa (Civil).] [Inserted vide Notification No. 12941-T./24.8.1983.]
