Section 15(3) in Tamil Nadu Debt Relief Rules, 1978
(3)In respect of every application under section 25 of the Act, there shall be paid to the Municipality, the local Board or the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or of Madurai, as the case may be, a fee of one rupee in cash for each half year in respect of which information is applied for.
