Section 366(1) in The New Delhi Municipal Council Act, 1994
(1)The Government may, by notification in the Official Gazette, prescribe what fee shall be paid-(a)on any application, appeal or reference under this Act or any bye-law made thereunder to the court of the district judge of Delhi; and(b)for the issue, in connection with any inquiry or proceedings before that court under this Act or such bye-law, of any summons or other process:Provided that the fee, if any, prescribed under clause (a) shall not, in cases in which the value of the claim or subject matter is capable of being under the provisions of the Court-fees Act, 1870 (7 of 1870 ), in cases in which the amount of the claim or subject matter is of a like amount.
