Section 13 in West Bengal Premises Tenancy Rules, 1956
13. Fees.
(1)A fee of annas twelve shall be payable on every application made before the Controller under the Act not being an application mentioned in sub-section (2) or sub-section (5) of section 21.(1A)[ A fee of rupee one shall be payable on every application for withdrawal of any deposit of rent under sub-section (5) of section 21.] [Sub-rule (1A) inserted by Notification No. 2631-L. Reference dated 30.4.1976.](2)Such application may be presented by the applicant himself or by his agent duly authorised by him in writing. The applicant and the opposite party may also be represented by agents so authorised before the Controller:Provided that if the person representing a party is a legal practitioner and holds a Vakalatnama from the party in this behalf, no separate authorisation shall be necessary.(3)In Calcutta, fees for copies shall be payable as follows :(a)The fee chargeable in respect of a certified copy of any application, written statement or any document shall be Re. 1 each :Provided that when an application is made at the same time for certified copses of the application, written statement and any order of the same case, there shall be charged a consolidated fee of Rs. 1.5Q for all of them.(b)The fee chargeable for certified copy of notes of evidence and of judgment shall be Re. 1 each, plus six annas for a folio of 90 words:Provided that when an application is made at the same time for certified copies of notes of evidence, judgment and proceedings of the same case there shall be charged a consolidated fee of Rs. 1.50 together with the charge of six annas for a folio of 90 words;(c)The fee chargeable for uncertified copies in respect of notes of evidence or judgment shall be six annas only for a folio of 90 words;(d)In case of an urgent application for copies, an expedition fee of Re. 1 shall be payable in addition to fees specified above, provided that if the copy exceeds four folios, extra charge of four annas for each extra folio shall be payable;(e)If the Head of any Government Department or Directorate applies to the Controller or to the Appellate Officer for a certified copy of any final order of the Controller or of the Appellate Officer, as the case may be, for any public purpose, a certified copy of such order shall be granted to such applicant on plain paper only;(f)In the matter of granting copies of records written in languages other than English and Bengali, the procedure laid down in the Civil Rules and Orders for the guidance of Civil Courts and Officers subordinate to the High Court of Calcutta shall be followed with such modifications as may be necessary;(g)In granting copies of maps or plans, the applicant shall file with the application for copies necessary tracing papers. The cost of copies of such maps or plans shall be assessed by the Controller in such manner as he thinks fit.(4)In areas other than Calcutta, the Rules in the Bengal Records Manual shall be followed in the matter of granting copies of records.
