Section 132(1) in Jammu and Kashmir Panchayati Raj Rules, 1996

[Cites 0, Cited by 0] [Section 132] [Entire Act]

(1)The following fees in cash shall be charged by the Panchayati Adalat before entertaining any case :

		Fee to be charged
	1	2
(i)	Suit
	When the amount or value of the subject in dispute does notexceed Rs. 1000/-	Rs. 5/-
	When it exceeds Rs. 1001/- but does not exceed Rs. 2000/-	Rs. 10/-
	When it exceeds Rs. 2001/- but does not exceed Rs. 3000/-	Rs. 15/-
(ii)	Criminal complaints.	Rs. 5/-
(iii)	Miscellaneous applications in a case.	Rs. 2/-
(iv)	Any other application not otherwise provided for in theserules.	Rs. 2/-
(v)	Application for setting aside an exparte decision.	Rs. 5/-

Provided that no fee shall be charged from a party or witness for enquiring orally or by application with the date fixed for the hearing of the case.

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