Section 47 in The West Bengal Court-Fees Act, 1970
47. Power to suspend, reduce or remit fees. -
(1)The State Government may, from time to time, subject to such conditions or restrictions as it may think fit to impose, by notification in the Official Gazette, suspend the payment of or reduce or remit, in the whole of West Bengal or in any part thereof, all or any of the fees mentioned in Schedules I and II to this Act and may in like manner cancel or vary such order.(2)The State Government may, from time to time by rules, prescribe the manner in which any fee the payment of which is suspended under subsection (1) may be realised and for this purpose direct that such fee may be recovered as a public demand.
