Section 553(5) in Rules Under the Court-Fees Act, 1870
(5)[Notification F. No. 9-2-86-B-XXI, dated 2nd August, 1986.] [Published in M.P. Rajpatra (Asadharan), dated 2-8-86 at page 1178.] - In exercise of the powers conferred by Section 35 of the Court Fees Act, 1870 (No 7 of 1870) and in supersession of the Department Notification No. F. 9-1-84-B-XXI, dated 29th December, 1984, the State Government hereby remits in whole the Court Fees mentioned in Article 1-A of the First Schedule and Articles 1,11 and 11-A of the Second Schedule payable on a plaint, appeal, revision or any other claim, as the case may be, presented by a person for compensation for,-(i)any damage or injury caused to him or any member or his family; or(ii)the death of any member of his family; or(iii)any damage caused to him or member of his family's property; or(iv)any damage, injury to, or death of a citizen of India; or(v)any damage and/or loss caused to a Corporation, undertaking, establishment, association, department and any other juristic person;on account of environmental, vegetational, ecological water and such other pollutions caused by the operation in an industry through leakage or escape of any dangerous gases, vapours, fumes or dust from any part of the plant.Explanation. - For the purposes of this notification,-(i)"person" shall include the Government of India; and(ii)"family" shall include, husband, wife, minor son, unmarried daughter or any relation by blood wholly dependent on the claimant.
