(3)No application or appeal shall be received by the court of the District Judge until the fee, if any, determined therefor under clause (a) of sub- section (1), has been paid:Provided that the court may in any case in which it thinks fit so to do, -(i)receive an application or appeal made by or on behalf of a poor person; and(ii)issue process on behalf of any such person, without payment or on part payment of the fees determined under this section.
