Section 4 in The Orissa (Scheduled Areas) Debt Relief Rules, 1970
4. Fees and other charges payable under the Regulation.
(a)The amount of court-fees payable on each application made to a Debt Relief Court for swearing affidavit and for serving and executing processes issued by such Court shall be as mentioned in Column (3) of the Schedule and such fee shall be paid in the manner, specified in column (4) thereof.(b)The amount of charges mentioned in column (3) of the Schedule shall be made by a Debt Relief Court for the purposes specified in Column (2) and shall be paid in the manner specified in column (4) thereof.(c)Such charge shall be payable by the party at whose instance a Debt Relief Court is required to do such thing;Provided that no charges shall be payable by any member of the Scheduled Tribes in respect of anything done by the Debt Relief Court under this Regulation.(d)The procedure for the receipt and payment of money and for keeping accounts prescribed in Part X of the General Rules and Circular Orders of the High Court of Judicature, Orissa (Civil) shall, so far as may be practicable, be followed.
