Section 24 in West Bengal Premises Tenancy Rules, 1956
24.
In case where the Appellate Officer considers it necessary to take evidence and to serve notice on any person or persons for the purpose of an appeal, a process-fee of [rupees three and paise fifty] [Words substituted by Notification No. 2724-L. Reference/20R-2/81, dated 23.7.1981.] only for every party on whom such notice is to be served shall be paid by the appellant on demand by the Appellate Officer.
