Section 72 in Presidency Small Cause Courts Act, 1882
72. Fees for processes. - The fees specified in the third and fourth columns of the Fourth Schedule hereto annexed shall be paid previous to the issue in any suit or in any proceeding under Chapter VII of this Act of the processes, to which the said columns respectively relate, by the persons on whose behalf such processes are issued, when the amount or value of the subject-matter exceeds the sum specified in the first column, but does not exceed the sum specified in the second column of the said schedule.
[72A. Conveyance charges for service of certain processes. - Conveyance charges to bailiffs on such scale as may, from time to time, be fixed by the Chief Judge with the previous approval of the [State Government] shall be paid previous to the issue in any suit or proceeding under this Act of processes by the persons on whose behalf such processes are issued.][72B. Fees for certain applications. - A fee of two annas when the amount or value of the subject-matter of the suit or the amount of the decree does note exceed fifty rupees, and a fee of twelve annas in any other case, shall be paid on every application mentioned in the Fifth Schedule hereto annexed in all suits or other proceedings under, this Act.Every such application shall be in writing and no such applications shall be received until such fee has been paid:Provided that an application referred to in item 15 of the said schedule may be received without payment of such fee but notice shall not be issued until the fee has been paid.Explanation. - For the purposes of this section ' suit' includes a proceeding under Chapter VII.
