Report No. 231
II. Parallel Provisions
2. Herein below we give a list of authorities, tribunals, other quasijudicial bodies, where the requisite fee is payable through one or more of the aforesaid alternative modes of payment:
(1) Public Authority under the Right to Information Act 2005.
Mode of payment: cash, demand draft, banker's cheque or Indian Postal Order {vide Rules 3, 4 and 5, Right to Information (Regulation of Fee and Cost) Rules 2005, made by the Central Government)
Various State and Union territory Governments, Rajya Sabha and Lok Sabha Secretariats, High Courts have made their own rules providing for payment of fee for information through different alternative modes of payment.
(2) Central Administrative Tribunal under the Administrative Tribunals Act 1985.
Mode of payment: demand draft or Indian Postal Order {vide Rule 7, Central Administrative Tribunal (Procedure) Rules 1987}.
(3) Debts Recovery Tribunal under the Recovery of Debts Due to Banks and Financial Institutions Act 1993.
Mode of payment: demand draft or Indian Postal Order {vide Rule 7, Debts Recovery Tribunal (Procedure) Rules 1993, and Rule 13, Security Interest (Enforcement) Rules 2002 made under the Securitisation and Reconstruction of 15Financial Assets and Enforcement of Security Interest Act 2002)
(4) Debts Recovery Appellate Tribunal under the Recovery of Debts Due to Banks and Financial Institutions Act 1993.
Mode of payment: demand draft or Indian Postal Order {vide Rule 8, Debts Recovery Appellate Tribunal (Procedure) Rules 1994, and Rule 13, Security Interest (Enforcement) Rules 2002 made under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act 2002}.
(5) Consumer Forums under the Consumer Protection Act 1986.
Mode of payment: demand draft or Indian Postal Order {vide Rule 9A, Consumer Protection Rules 1987}
(6) Copyright Board under the Copyright Act 1957.
Mode of payment: Indian Postal Order, bank draft or challan {vide Rule 26, Copyright Rules 1958}
(7) Telecom Disputes Settlement and Appellate Tribunal under the Telecom Regulatory Authority of India Act 1997.
Mode of payment: demand draft {vide Rule 4, Telecom Disputes Settlement and Appellate Tribunal (Form, Verification and the Fee for Filing an Appeal) Rules 2003}.
(8) Appellate Tribunal for Foreign Exchange under the Foreign Exchange Management Act 1999.
Mode of payment: cash or demand draft {vide Rule 10, Foreign Exchange Management (Adjudication Proceedings and Appeal) Rules 2000}.
(9) Special Director (Appeals) under the Foreign Exchange Management Act 1999.
Mode of payment: cash or demand draft {vide Rule 5, Foreign Exchange Management (Adjudication Proceedings and Appeal) Rules 2000}.
(10) Railway Claims Tribunal under the Railway Claims Tribunal Act 1987.
Mode of payment: demand draft or Indian Postal Order {vide Rule 6, Railway Claims Tribunal (Procedure) Rules 1989}.
(11) Monopolies and Restrictive Trade Practices Commission under the Monopolies and Restrictive Trade Practices Act 1969.
Mode of payment: challan or demand draft {vide Rule 10, Monopolies and Restrictive Trade Practices Rules 1970}.
(12) Appellate Tribunal for Electricity under the Electricity Act 2003.
Mode of payment: demand draft {vide Rule 55, Appellate Tribunal for Electricity (Procedure, Form, Fee and Record of Proceedings) Rules 2007}.
(13) Cyber Regulations Appellate Tribunal under the Information Technology Act 2000.
Mode of payment: demand draft or pay order {vide Rule 6, Cyber Regulations Appellate Tribunal (Procedure) Rules 2000}.
(14) Appellate Tribunal under the Prevention of Money laundering Act 2002.
Mode of payment: demand draft {vide Rule 3, Prevention of Money-laundering (Appeal) Rules 2005}.
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