Section 5 in The Rules Under Tamil Nadu Agriculturists Relief Act, 1938
5.
(1)Any debtor may apply to the executive authority of a municipality, the President of a Local Board or the [Revenue Officer of the Corporation of Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] for information as to whether such debtor was or is assessed to profession, property or house-tax in terms of provisos (b) and (c) to section 3(ii) of the Act and the Executive Authority, President or Revenue Officer shall, thereupon, grant to such debtor a certificate in Form B, appended to these rules with such variations as circumstances may require as to whether he has been so assessed to profession, property or house-tax. Such certificate shall be received in every Court as evidence of the facts stated therein.(2)An application under section 26 or 27 of the Act or sub-rule (1) shall be in writing, shall specify the name and address of the person in respect of whom, and the purpose for which, such information is required, and shall be signed and verified in the same manner as a pleading under the Code of Civil Procedure, 1908 (Central Act V of 1908). A single application may be made to cover all the taxes referred in section 27 of the Act or in sub-rule (1) in respect of all the four half-years mentioned in provisos (b) and (c) to section 3(ii) of the Act.(3)In respect of every application under section 27 of the Act or under sub-rule (1) there shall be paid to the municipality the Local Board or the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], as the case may be, a fee of [one rupee] [Substituted by G.O. Ms. No. 782, Industries Labour and Co-operation, dated the 23rd February 1959.] in cash for each half year in respect of which it is applied for.
