Section 22(3) in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960
(3)[ The fee for filling an appeal under Rule 21 shall be one-half of the fee payable under Sub-rule (1) according to the amount of the claim as covered by the appeal.] [Inserted vide Notfn. No. 16500-T./6.10.1970.]
