Section 553(4) in Rules Under the Court-Fees Act, 1870
(4)[Notification F.No. 9-1-84-B-XXI, dated the 29th December, 1984.] [Published in M.P. Rajpatra (Asadharan), dated 29-12-84 at pages 3395-96.] - In exercise of the powers conferred by Section 35 of the Court Fees Act, 1870 (No. 7 of 1870), the State Government hereby remits in whole the Court fees mentioned in Article 1-A of the First Schedule and Articles 1,11 and 11-A of the Second Schedule payable on plaint presented by a person or appeal or revision preferred by the petitioner for compensation for-(i)any damage or injury caused to him or any member of his family; or(ii)the death of any member of his family; or(iii)any damage caused to his or any member of his family s property, on account of environmental pollution caused by the operation in an industry through leakage or escape of any dangerous gases, vapours, fumes, or dust from any part of the plaint.Explanation. - For the purpose of this notification the "family" includes husband, wife, minor son, unmarried daughter or any relation by blood wholly dependent on the claimant.
