- The petition, in addition to the court fees prescribed therefore, shall [either bear court fee stamp or accompanied e-payment receipt] [Substituted vide High Court Notification No.C.2002/93, dated 24/10/2008.] of process fees for service of summons on all the respondents at the rate of Rs. 2.50 for each respondent to be served. The petition shall as required under Section 81 (3) be accompanied by as many copies as there are respondents and every such copy shall be attested by the petitioner under his own signature to be true copy to the petition.
