Section 576(1) in The Calcutta Municipal Corporation Act, 1980
(1)The State Government may prescribe a fee -(a)for making under this Act any application, appeal or reference to a Court of Small Causes having jurisdiction; or(b)for issue of any summons or other process in any inquiry or proceeding in connection with such application, appeal or reference:Provided that the fee, if may under clause (a) shall not, in a case where the value of any claim is capable of being estimated in money, exceed the fee leviable in a similar case under the Presidency Small Cause Courts Act, 1882 or the Provincial Small Cause Courts Act, 1887, as the case may be.
