Section 576 in The Calcutta Municipal Corporation Act, 1980
576. Fees in proceedings before Small Causes Courts. -
(1)The State Government may prescribe a fee -(a)for making under this Act any application, appeal or reference to a Court of Small Causes having jurisdiction; or(b)for issue of any summons or other process in any inquiry or proceeding in connection with such application, appeal or reference:Provided that the fee, if may under clause (a) shall not, in a case where the value of any claim is capable of being estimated in money, exceed the fee leviable in a similar case under the Presidency Small Cause Courts Act, 1882 or the Provincial Small Cause Courts Act, 1887, as the case may be.(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.
