Section 20 in Rajasthan Relief of Agricultural Indebtedness Act, 1957
20. Payment of Court Fees by creditors in Proceedings under the Act.
(1) The credit or shall be liable to pay one fifth of such court fee upon the amount determined as due under section 10, as he would be liable to pay upon a plaint filed for the recovery of that sum, and no further proceedings shall be taken under this Act until the sum due has been paid :Provided that no court fees shall be payable if court fees have already been paid in respect of a debt.(2)If such court fees are not paid within such time as the Debt Relief Court considers to be reasonable in each case, it may declare his claim to be discharged for all purposes and all occasions.(3)when such court fees have been paid, the Debt Relief Court shall tax the amount thereof as costs in the decree prepared under sub-section (4) of section 11 and the amount so taxed shall be payable by the debtor in such annual instalments, in addition to the instalments fixed under sub-section (3) of section 11, as the Debt Relief Court may direct.
