(1)The Municipality may specify a fee-(a)for making under this Act any application, appeal or reference to a Civil Court having jurisdiction, or(b)for issue of any summons or other process in any inquiry or proceeding in connection with such application, appeal or reference:Provided that the fee, if any, under clause (a) shall not, in the case where the value of any claim is capable of being estimated in money, exceed the fee leviable in a similar case under the Code of Civil Procedure, 1908.(2)No application, appeal or reference under this Act shall be received by a Civil Court having jurisdiction until the fee, if any, under clause (a) of sub-section (1) has been paid:Provided that the Civil Court may, in any case in which it thinks fit so to do,-(i)receive such application, appeal or reference, or(ii)issue summons or other process, without payment of such fee.
