Section 9(2) in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020
(2)All applications, before the Claims Tribunal, other than application mentioned in clause (i) shall be stamped with a court-fee stamp of rupees eft fty. Aprocess fee of rupees hundred shall be in the form of court-fee stamps paid for each witness or party summoned.
