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State of Tamilnadu - Section

Section 18 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956

18.

The Rent Court or the Rent Tribunal may collect process fees at the following rates.
    Rs. P.
(1) For each summons or notice:  
  (a) when sent by registered post, for eachdefendant, respondent, or witness 2.25
  (b) when served by an officer of the Court -  
  (i) on a defendant respondent or witness 2.25
  (ii) on every additional defendant, respondentor witness residing in the same village, if the process beapplied for at the same time  
(2)Mileages for the travelling expenses of the process-server at four paise per kilo metre may be calculated from the headquarters of the Court or the Tribunal to the place to which the process-server has to go for serving the summons and may be recovered from the parties by way of Court-fee stamps, in addition to the process fees.
(3)Authorization letter produced before the Court or the Tribunal shall be engrossed on non-judicial stamp paper of the value of Re. 1.50 paise [Rupee one and fifty paise only].Form I(See rule 12)In the Rent Court at..................(every application presented to the Rent Court shall be affixed with a Court-fee label of the value of rupee one.).......................Petitioner(s)versus..........................Respondent(s)Application under section 9 of the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956Dated 20 ....