Section 576(2) in The Calcutta Municipal Corporation Act, 1980
(2)No application, appeal or reference under this Act shall be received by a Court of Small Causes having jurisdiction until the fee, if any, under the clause (a) of sub-section (1) has been paid :Provided that the Court may, in any case in which it thinks fit so to do,-(i)receive such application, appeal or reference, or(ii)issue summons or other process in connection with such application, appeal or reference, without payment of such fee.
