Section 5 in The Bengal Public Demands Recovery Act, 1913
5. Requisition for certificate in other cases.
(1)When any public demand payable to any person other than Collector is due, such person may send to the Certificate Office a written requisition in the prescribed Form :Provided that no action shall be taken under this Act on a requisition made by a liquidator in pursuance of an order under Clause (b) or Clause (d) of sub-section (2) of Section 42 of the Co-operative Societies Act, 1912, unless the requisition be countersigned by the Registrar of Co-operative Societies, Bengal.(2)Every such requisition shall be signed and verified in the prescribed manner, and, except in such cases as may be prescribed, shall be chargeable with the fee of the amount which would be payable under the Court Fees Act, 1870 (VII of 1870) in respect of a plaint for the recovery of a sum of money equal to that stated in the requisition as being due.
