Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com APPELLATE TRIBUNAL FOR FORFEITED PROPERTY (FEES) RULES, 1987 CONTENTS 1. Short title and commencement 2 . Scale of fees for inspection of records and registers of the Appellate Tribunal. 3 . Scale of fees for obtaining certified copies of records and registers of the Appellate Tribunal 4. Saving APPELLATE TRIBUNAL FOR FORFEITED PROPERTY (FEES) RULES, 1987 In exercise of the powers conferred by clause (aa) of sub-section (2) of S.26 of the Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976, the Central Government hereby makes the following rules, namely :- 1. Short title and commencement :- (1) These rules may be called the Appellate Tribunal for Forfeited Property (Fees) Rules, 1987. (2) They shall come into force on the date' of their publication in the Official Gazettee. 2. Scale of fees for inspection of records and registers of the Appellate Tribunal. :- (1) The fees which shall be paid for the inspection of the records and registers of the Appellate Tribunal shall be the following, namely :- (a) for the first hour of inspection or part thereof: 1 Rupee ; (b)for every additional hour of inspection or part thereof : 50 paise. (2) Fees for said inspection shall be paid in cash. 3. Scale of fees for obtaining certified copies of records and registers of the Appellate Tribunal :- (1) Copying fees for supply of copies shall be rupees two per page or part thereof. (2) Copying fees for supply of photostat copies shall, however, be the actual expenses incurred by the Appellate Tribunal for such copies. (3) A fee of two rupees shall be levied for authenticating a copy to be a true copy. (4) Copying fees shall be recovered in advance in cash. (5) Where a party applies for immediate delivery of a copy of evidence taken down by a stenographer, the fee chargeable shall be 21/2 times of those specified by sub-rule (1); in such case, fifty per cent of the fees specified by sub-rule (1) shall be paid to the stenographer. (6) When a copy is sent by post, the applicant shall also be charged with the actual postal charges which shall be recovered in advance in cash. 4. Saving :- Nothing in these rules shall enable any person to inspect or to obtain a copy of any register or document to which he is not otherwise entitled by or under any law or order of the Appellate Tribunal.