Application fee | Recovery of Debts Due to Banks and Financial Institutions Act, 1993 | Bare Acts | Law Library

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Recovery of Debts Due to Banks and Financial Institutions Act, 1993

7. Application fee

(1) Every application ⁵[under section 19, interlocutory application or application for review of decision of Tribunal] shall be accompanied with a fee provided in sub-rule (2) and such fee may be remitted either in the form of crossed demand draft drawn on a nationalised bank in favor of the Registrar and payable at the station where the Registrar's office is situated or remitted through a crossed Indian Postal Order drawn in favor of the Registrar and payable in Central Post Office of the station ⁷[located at any place within local limits of the jurisdiction of a Tribunal].

(2) The amount of fee payable shall be as follows-

⁸ [TABLE

Sl. No.	Nature of application	Amount of fees payable
1.	Application for recovering of debt due (a) Where amount of debt due is Rs. 10 lakh (b) Where amount of debt due is above Rs. 10 lakh	Rs. 12,000 Rs. 12,000 plus Rs. 1,000 for every one lakh, subject to a maximum of Rs. 1,50,000.
2.	Application for review	50 per cent of the fee paid
3.	Application for interlocutory order	Rs. 10
4.	Vakalatanama	Rs.5]

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