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State of Tamilnadu - Section

Section 11 in Tamil Nadu Cultivating Tenants (Special Provisions) Rules, 1984

11. Process fees.

- 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 defendantrespondent or witness; Rs. 5.00
(b) When served by an officer of the Court—  
  (i) On a defendant, respondent or witness; Rs. 5.00
  (ii) On every additional defendant respondent orwitness residing in the same village, if the process applied forat the same time. Rs. 2.00
(2)Mileage for the travelling expenses of the process-server at twenty-five paise per kilometer may be calculated from the headquarters of the Court or the Tribunal to the place to which the process-server has to go for serving the summons.
(3)Authorisation letters produced before the competent authority shall be engrossed on non-judicial stamp paper of the value of Rs. 5 (Rupees five only).Form I(See rule 3]Application for Deposit of Instalment of Arrears of Rent Under Section 6 of the Act..........before the.......I........hereby deposit to the account of the landlord named below the instalment of arrears of rent or if the rent is payable in kind its market value in accordance with the provisions of the Tamil Nadu Cultivating Tenant (Special Provisions) Act, 1984 (Tamil Nadu Act 29 of 1984).