Section 124 in The Armed Forces Tribunal (Practice) Rules, 2009
124. Request for certified copy by post.
(1) Where the applicant desires to have the certified copy sent to him by post, he shall send an additional sum of twenty-five rupees by way of Indian Postal Order or Demand Draft drawn in favour of the Registrar and payable at the place of the Bench for defraying the postal charges, etc.(2)If the amount sent is found to be inadequate, the applicant shall be intimated to remit the balance amount within the time specified and on receipt of the intimation, the applicant shall remit the amount in the manner provided in sub-rule (1) and within the time specified. __________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
