Section 21 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
21. Payment of court-fees by creditors in proceedings under this Regulation.
(1)The creditor shall be liable to pay one-fifth of such court-fees upon the amount determined as due under Section 13 as he would be liable to pay upon a plaint fixed for recovery of that sum and no further proceedings shall be taken under this Regulation until the court-fees have been paid :Provided that no court-fees shall be payable if Court-fees have already been paid in respect of the debt:Provided further that no court-fees shall be payable by any member of the Scheduled Tribes in respect of any proceedings under this Regulation.(2)If such court-fees are not paid within such time as the Debt Relief Court considers to be reasonable in each case, it may declare the claim to be discharged for all purposes.
