Section 23 in The West Bengal Premises Tenancy Rules, 1999
23. Process fee for service of notice for the purposes of section 39(3)(a).
- A process fee at the rate of [rupees thirty-four] [Words substituted for the words 'rupees twenty' by Notification dated 13.6.2003 published in the Kolkata Gazette, Extraordinary, Part I, dated 13.6.2003.] for every party on whom a notice is to be served under clause (a) of sub-section (3) of section 39 shall be paid in cash by the applicant seeking relief under the Act.
