(4)Every such requisition shall be signed and verified by the landlord making it, in the manner provided by Rule 1, Schedule II of the said Act as amended for the time being rules made under Section 39 thereof, and shall be chargeable with a fee of the amount which would be payable under the Court-fees Act, 1870, in respect of a plaint for the recovery of a sum of money equal to that stated in the requisition as being due.
