Section 5 in Bihar Land Disputes Resolution Rules, 2010
5. Application fee.
- (i) Every application filed with the Competent Authority shall be accompanied by a fee of rupees one hundred:Provided that if such application is filed on behalf of the State Government, no court fee will be chargeable thereon:Provided further that where the Competent Authority is satisfied that the applicant is unable to pay the prescribed court fee on ground of indigence, it may exempt such applicant from the payment of court fee. The applicant will have to file a certificate/proof regarding the aforesaid exemption factors, to the satisfaction of the Competent Authority.(ii)If application is filed through a lawyer, it should be accompanied by a proper Vakalatnama with stamp thereon and also with welfare stamp of rupees five thereon. In case the application is filed through agent, it should be accompanied by proper authorization by the applicant.
