Section 13 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1972
13. Process fees, etc.
- The competent authority may collect process fees at the following rates namely:-(1)For each summons or notice-(a)when sent by registered post, for each defendant respondent or witness- Rs. 1.50(b)when served by an officer-(i)on a defendant, respondent, or witness-Rs. 1.50.(ii)on every additional defendant, respondent or witness residing in the same village, if the process be applied for at the same time-Rs. 0.75.(2)Mileage for the travelling expenses of the process-server at four paise per kilometre may be calculated from the headquarters of the competent authority to the place where the process-server is to go for serving summons and may be recovered from the parties by way of Court-fee stamps in addition to the process fees.(3)Authorisation on letters produced before the competent authority shall be engrossed on non-judicial stamp paper of the value of Rs. 1-50 (rupee one and paise fifty only).Form I(See rule 3)Application for Deposit of Current Rent Under Section 3(1)(B)(II) of the ActIn the Court of....................Before the.........................I,.............hereby deposit to the account of the landlord named below, the current rent or if the rent be payable in kind, its market value in accordance with the provisions of the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972 (Tamil Nadu Act 21 of 1972).
