1[See section 11(14)]
|
Sum in dispute |
|
Model fee |
|
Up to Rs. 5,00,000 |
Rs. 45,000 |
|
|
Above Rs. 5,00,000 and up to Rs. 20,00,000 |
Rs. 45,000 plus 3.5 per cent. of the claim amount over and above Rs. 5,00,000 |
|
|
Above Rs. 20,00,000 and up to Rs. 1,00,00,000 |
Rs. 97,500 plus 3 per cent. of the claim amount over and above Rs. 20,00,000 |
|
|
Above Rs. 1,00,00,000 and up to Rs. 10,00,00,000 |
Rs. 3,37,500 plus 1 per cent. of the claim amount over and above Rs. 1,00,00,000 |
|
|
Above Rs. 10,00,00,000 and Rs. 20,00,00,000 |
up to Rs. 12,37,500 plus 0.75 per cent. of the claim amount over and above Rs. 1,00,00,000 |
|
|
Above Rs. 20,00,00,000 |
Rs. 19,87,500 plus 0. 5 per cent. of the claim amount over and above Rs. 20,00,00,000 with a ceiling of Rs. 30,00,000 |
Note. - In the event, the arbitral tribunal is a sole arbitrator, he shall be entitled to an additional amount of twenty-five per cent. on the fee payable as per the table set out above.
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1. Ins. by Act 3 of 2016, s. 25 (w.e.f.23-10-2015).
