Section 13 in The M.P. Accommodation Control Rules, 1966
13. Process fees.
(1)Process fees for processes under the Act shall be levied as prescribed in the rules by the Madhya Pradesh High Court under Section 20 of the Court Fees Act, 1870, as to cost of processes in civil Courts.(2)For the purpose of this rule, the Court of the Rent Controlling Authority shall be deemed to be civil Court of Third Grade.
