15. Fee for an application under sections 24 and 25.
- Every application under section 24 or section 25 of the Act shall be in writing and shall specify the name and address of the applicant, the information required and the name and address of the person in respect of whom and the purpose for which, such information is required and shall be signed and verified in the same manner as a pleading under the Code of Civil Procedure, 1908 (Central Act V of 1908). A single application may be made to cover all the taxes referred to in section 24 or section 25 of the Act and in respect of all the four half years mentioned in provisions (ii) and (iii) to clause (3) of section 2 of the Act.(2)Every application under section 24 of the Act shall bear a Court-fee stamp of the value of rupee one.(3)In respect of every application under section 25 of the Act, there shall be paid to the Municipality, the local Board or the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or of Madurai, as the case may be, a fee of one rupee in cash for each half year in respect of which information is applied for.
