16. Process fees for applications under sections 14, 15, 16, 17, 18 and 19.
- There shall be paid in respect of every application under sections 14, 15, 16, 17, 18, and 19 of the Act process fees in accordance with the scales prescribed in the Civil Rules of Practice and Circular Orders.Form A[See rule 14(1) of the Tamil Nadu Debt Relief Rules, 1978]Memorandum Granted by the Collector of Under Section 24 of the Tamil Nadu Debt Relief Act, 1972 (Tamil Nadu Act 38 of 1972)Read application from dated Thiru/Thirumathi of.................. has been assessed to (1) income-tax [under .......] [This appropriate Act or Law under which assessment is made shall be entered here.] in the financial year ending.(2)Thiru/Thirumathi/Selvi......is an agriculturist/is not an agriculturist.Signature of the Collector.Strike off portions not applicable.Form B[See rule 14(2) of Tamil Nadu Debt Relief Rules, 1978]Certificate Granted Under Section 25 of this Tamil Nadu Debt Relief Act, 1972 (Tamil Nadu Act XXXVIII of 1972)Read application form dated............I, and, executive authority, if the Revenue officer or Commissioner of the Corporation of Madras/Madurai.MunicipalityBoard do hereby certify thatCantonmentThiruThirumathi has been assessed to Selvi.(1)Profession tax for the half-year ending.........on half yearly income of rupees.......derived from a profession other than agriculture [under .......] [This appropriate Act or Law under which assessment is made shall be entered here.](2)Property or house-tax in respect of buildings or lands other than agricultural land under........and that the aggregate annual rental value of such buildings or lands is rupees.Signature of the authority granting the certificate.Strike off portions not applicable,
