Section 9 in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020
9. Claim petition for compensation
(1)Every application/Claim petition for compensation shall filled within three Application/month be accompanied by a fee of rupees twenty five in the form of court- fee stamps.(2)All applications, before the Claims Tribunal, other than application mentioned in clause (i) shall be stamped with a court-fee stamp of rupees eft fty. Aprocess fee of rupees hundred shall be in the form of court-fee stamps paid for each witness or party summoned.(3)An application under this section shall be presented before the Claims Tribunal by the petitioner unless he is prevented by sufficient cause from appearingpersonally, in which case the application may be presented by his agent authorized in writing in this behalf. .
