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State of Tamilnadu - Section

Section 13 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1990

13. Process fees.

- The competent authority may collect process fees at the following rates, namely:-
(1)For each summons or notice-
  Rs.
(a) When sent by registered post for each defendant,respondent or witness; 8.00
(b) When served by an officer of the Court—  
(i) On a defendant, respondent or witness; 8.00
(ii) On every additional defendant, respondent or witnessresiding in the same village, if tire process is applied for atthe same time. 2.00
(2)Mileage for the travelling expenses of the process-server at twenty-five paise per kilometre may be calculated from the headquarters of the competent authority or the Court, as the case may be, to the place to which the process-server has to go for serving the summons or notice.
(3)Authorisation letters produced before the competent authority shall be engrossed on non-judicial stamp paper of the value of Rs. 5 (Rupees five only).Form I(See rule 3)Option for Payment of Arrears of Rent Under Section 4 of the ActIn the Court ................ (Name of................the competent authority).