(4)Every such requisition shall be signed and verified by the landlord making it in the manner prescribed by Rule 1 in Schedule II to the Bihar and Orissa Public Demands Recovery Act, 1914 (B & O Act 4 of 1914), as amendment for the time being by rules made under Section 39 thereof, and shall be chargeable with a fee of the amount which would be payable under the Court-fees Act, 1870 (7 of 1870) in respect of a plaint for the recovery of a sum of money equal to that stated in the requisition as being due.
