Section 402(3) in Gauhati Municipal Corporation Act, 1971
(3)No application appeal or reference shall be received by the Court of the District Judge until the fee, if any prescribed therefore under clause (a) of sub-section (1) has been paid;Provide an application, appeal or reference made by or on behalf of a poor person; and(i)Receive an application, appeal or reference made by or on behalf of a poor person; and(ii)Issue process on behalf of any such person, without payment or on part payment of the fees prescribed under this section.
