Section 484 in Uttar Pradesh Municipal Corporation Act, 1959
484. Fees in proceedings before the Judge.
(1)The State Government may, from time to time by notification in the Official Gazette, prescribe what fee, if any, shall be paid -(a)on any application, appeal or reference made under this Act to the Judge, and(b)previous to the issue, in any inquiry or proceeding of the Judge under this Act, of any summons or other process:Provided that the fees, if any, prescribed under clause (a) shall not, in cases in which the value of claim or subject-matter is capable of being estimated in money, exceed the fees for the time being levied, under the provisions of the [Court Fees Act, 1870] [Substituted by U.P. Act 22 of 1961.] in cases in which the value of the claim or subject-matter is of like amount.(2)The State Government may from time to time by a like notification determine by what person any fees prescribed under clause (a) of sub-section (1) shall be payable.(3)No application, appeal or reference shall be received by the Judge until the fee, if any, prescribed therefor under clause (a) of sub-section (1) has been paid.
