Section 18(3) in The (Central Provinces and Berar) Debt Conciliation Act, 1933
(3)If the amount of the debt settled exceeds Rs. 1,000.... Re. 1 for the first Rs. 1,000 and Re. 0-8-0 for every Rs. 500 or thereof above Rs. 1,000.No additional fees shall be recovered in cases in which the applications are rejected or no settlement is arrived at.]
