Section 553(3) in Rules Under the Court-Fees Act, 1870
(3)[Notification F. No. 9-1-83-B-XXI, dated the 1st April, 1983.] [Published in M.P. Rajpatra (Asadharan), dated 1-4-1983 at page 1062.] - In exercise of the powers conferred by Section 35 of the Court Fees Act, 1870 (No. 7 of 1870), the State Government hereby remits in the whole of the State of Madhya Pradesh, the Court fees mentioned in Articles 1-A and 2 of the First Schedule and Articles 5, 17 and 21 of the Second Schedule to the said Act payable on plaint by the following categories of persons whose annual income immediately preceding the date, presentation of plaint from all sources does not exceed rupees six thousand, namely:-(i)Member of Schedule Tribes;(ii)Member of Schedule Caster;(iii)Minors;(iv)Women;(v)Artisen;(vi)Unskilled labourer;(vii)Landless labourer;(viii)Person belonging to the weaker section of society.Explanation. - For the purposes of this notification:-(i)"Member of Scheduled Castes" means a member of any caste, race or tribe or part of or group within caste, race or tribe specified as such with respect to the State of Madhya Pradesh under Article 341 of the Constitution of India;(ii)"Member of Scheduled Tribes" means a member of any tribe, tribal community or part of or group within a tribe or tribal community specified as such with respect to the State of Madhya Pradesh under Article 342 of the Constitution of India.
