Section 19 in The Central Provinces Debt Conciliation Rules, 1933
19. [ [Substituted by Notification No. 4021-647-XII, dated 28-10-1936.]
Every application to the Board shall be stamped with a court-fee stamp of the value of twelve annas. Further additional fees on the amount for which the debt is settled shall be charged and collected in the shape of court-fee stamps at the rates indicated below.(1)If the amount of the debt settled does not exceeds Rs. 500 Re. 0-8-0.(2)If the amount of the debt settled exceeds Rs. 500, but does not exceed Rs. 1000..... Re. 1.(3)If the amount of the debt settled exceeds Rs. 1,000.... Re. 1 for the first Rs. 1,000 and Re. 0-8-0 for every Rs. 500 or thereof above Rs. 1,000.No additional fees shall be recovered in cases in which the applications are rejected or no settlement is arrived at.]
