Section 394 in The M.P. Municipal Corporation Act, 1956
394. Fees in proceedings before Civil Courts.
(1)The Government may by notification in the Gazette prescribe what fee, if any, shall be paid-(a)on any application, appeal or reference made under this Act to the District Court; and(b)for the issue in connection with any enquiry or proceeding of the Court under this Act, of any summons or other process :Provided that the fee (if any) prescribed under clause (a) shall not, in cases in which the value of the claim or subject-matter is capable of being estimated in money exceed the fees leviable, for the lime being, in cases in which the value of the claim or subject-matter is of like amount.(2)The Government may, from time to lime, by a like notification, determine by what person any fee prescribed under clause (a) of sub-section (1) shall be payable.(3)No application, appeal or reference shall be received by the District Court until the fee, if any, prescribed under clause (a) of sub-section (1) has been paid.
