Section 402 in Gauhati Municipal Corporation Act, 1971
402. Fees in proceedings before the Court of the District Judge.
(1)The Government may, by notification the Official Gazette, prescribe what fees shall pay:-(a)On any application, or appeal or reference under this Act or any rule or bye-law made thereunder to the Court of the District judge; and(b)For the issue, in connection with any inquiry or proceedings before that Court under this Act or such rule or bye-law of any summons or other process:Provided that the fee, if any prescribed under clause (a) shall not, in case which the value of the claim or subject matter is capable of being estimated in money exceed the fees leviable for the time being under the provisions of the Court fees Act, 1870, in case in which the amount of the claim subject matter is of like amount.(2)The Government may, by like notification determined the person by whom the fee, if any prescribed under clause (a) of sub-section (i) shall be payable.(3)No application appeal or reference shall be received by the Court of the District Judge until the fee, if any prescribed therefore under clause (a) of sub-section (1) has been paid;Provide an application, appeal or reference made by or on behalf of a poor person; and(i)Receive an application, appeal or reference made by or on behalf of a poor person; and(ii)Issue process on behalf of any such person, without payment or on part payment of the fees prescribed under this section.
