Section 8 in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002
8. Payment of Fee.
- Every memorandum of appeal under Section 36-S of the Act shall be accompanied with a prescribed fee and such fee may be remitted either in the form of crossed demand draft drawn on a nationalised bank in favour of the Registrar, Housing Finance Institutions Debt Recovery Appellate Tribunal..........(Place) and payable at the station where the Registrar's office is situated or remitted through a crossed Indian Postal Order drawn in favour of the Registrar, Housing Finance Institutions Debt Recovery Appellate Tribunal..........(Place) and payable in Central Post Office of the station where the Appellate Tribunal is located.
