Section 21 in The West Bengal Premises Tenancy Rules, 1999
21. Process fee.
- A process fee at the rate of [rupees thirty-four] [Words substituted for the words 'rupees twenty' by Notification dated 13.6.2003 published in the Kolkata Gazette, Extraordinary, Part I, dated 13.6.2003.] for every party on whom a notice is to be served shall be paid in cash with an application referred to in section 10, section 11, section 17, section 26, section 35, section 36 or section 37, or a petition of complaint under section 27, section 28, section 29, section 30, section 31, section 32, section 33 or section 34.
