Section 19 in West Bengal Premises Tenancy Rules, 1956
19.
A process-fee at the rate of [rupees three and paise fifty] [Words substituted by Notification No. 2724-L. Reference/20R-2/81, dated 23.7.1981.] for every party on whom a notice is to be served shall be paid in respect of each deposit of rent under section 21 along with such deposit.
