Section 11 in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
11. Process-fee.
When an application to the officer or authority referred to in sub-section (1) of section 18 or a Memorandum of Appeal to Sub-divisional Officer referred to in sub-section (1) of section 19 is filed, a process-fee of rupees three and paise fifty per party on whom a notice is to be served shall be paid in court-fee stamps along with the application or the Memorandum of Appeal, as the case may be :[Provided that if the applicant claims to be an indigent person and prays for exemption from paying the process-fee, the officer or authority appointed under sub-section (1) of section 18 or Sub-divisional Officer referred to in sub-section (1) of-section 19, as the case may be, shall make an enquiry and if satisfied that the applicant is an indigent person pass an order exempting him from paying the process-fee.Explanation. The expression 'indigent person' shall have the same meaning as in the explanation under the proviso to sub-rule (2) of rule 6.] [Inserted by the Notification No. 1674-L. Ref./20R-4180. dated 6.8.1980, published in Calcutta Gazette, dated 8.8.1980.]
