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State of Rajasthan - Section

Section 57 in Chit Funds (Rajasthan) Rules, 1989

57. Payment of fees for decision of disputes.

- The Registrar or his nominee, as the case may be, may take a dispute on file only, if the application regarding reference for such dispute in Form XVII is affixed with Court fee Stamps of the following scales, namely:-
  Proper Court Fee
(i) Simple money claims- Rs. P.
(a) When the amount of the claimin dispute does not exceed Rs. 1000/- 25.00
(b) When the amount exceeds Rs.1000/- but does not exceeds Rs. 5000/- 50.00
(c) Whom such amount exceeds Rs.5000/- 75.00
(ii) Complicated money claims :-  
(a) When the amount of the claimin dispute does not exceed Rs. 1000/- 50.00
(b) When such amount exceeds Rs.1000/- but does not exceed Rs. 5000/- 75.00
(c) When such amount exceeds Rs.5000/- 100.00
(iii) All other disputes 100.00
Explanation: - For the purposes of this sub-rule, "Simple Money Claim" means the Claims of a Foreman whose business consists of conducting chits including disbursement of prize amount base on loan bonds, promissory notes admissions or acknowledgements, and "Complicated money claims" mean all money claims other than simple money claims. The question regarding the classification of a dispute for the purposes of this sub-rule shall be decided by the Registrar or his nominee deciding the dispute and the decision of the Registrar or his nominee as the case may be, shall be final.
(2)No documents of any of the kinds specified below shall be filed before the Registrar or his nominee unless it is affixed with the proper court-fee stamp as specified against it: -
  Proper Court Fee
  Rs. P.
(i) Vakalatnama 2.00
(ii) Application for adjournment 10.00
(iii) Application for interim stay or relief 25.00
(3)
(a)The Registrar or his nominee deciding any dispute may require the party, or parties to the dispute to deposit such sums as may, in his opinion be necessary to meet the expenses, including payment of fee to the Registrar or his nominee as the case may be.
(b)The Registrar or his nominee shall have power to order the fees and expenses of determining the dispute to be paid by the Foreman out of his funds or by such party, or parties to the dispute, as he may think fit according to the scale laid down by the Registrar, after taking into account the amount deposited as above.
(c)The Registrar may by general or special order specify the scale of fee and expenses of be paid to him or his nominee.