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State of Haryana - Section

Section 53 in Haryana Chit Funds Rules, 2018

53. Payment of fees for decisions of disputes [Section 69].

(1)The Registrar or his nominee may take a dispute on file only if the application regarding reference for such dispute in Form XVI is affixed with court fees stamps at the following scales, namely:-
  Court fee (Rs.)
(a) When the amount of the claim in dispute doesnot exceed one thousand rupees. Twenty fiverupees
(b) When such amount exceeds one thousand rupeesbut does not exceed five thousand rupees. Fifty rupees
(c) When such amount exceeds five thousandrupees Seventy fiverupees
(d) Any other dispute One hundredrupees
(2)No document of any of the kind specified below shall be filed before the Registrar or his nominee, unless it is affixed with the proper court fee stamp at the following rates:-
  Proper Court fee Rs./p
(i) Vakalatnama Two rupees
(ii) Application for adjournment Ten rupees
(iii) Application for interim stay or relief Twenty fiverupees
(3)
(a)The Registrar or his nominee deciding any dispute may require the party or parties to the dispute to deposit such sum as may, in his opinion be necessary to meet the expenses, including payment of fees to the Registrar or his nominee.
(b)The Registrar or his nominee shall have power to order the fees and expenses of determining the dispute to be paid by the foreman out of his funds or by such party, or parties to the dispute, as he may think fit, according to the scale laid down by the Registrar, after taking into account the amount deposited as above.
(c)The Registrar may by general or special order specify the scale of fees and expenses to be paid to him or his nominee.