Section 2 in The Court-fees (Orissa Amendment) Act, 1975
2. Insertion of new Section 18-A, Act 7 of 1870.
- After Section 18 of the Court-fees Act, 1870, as in force in the State of Orissa the following new section shall be inserted, namely :"18-A. Exemption to women - (1) Notwithstanding anything contained in this Act no plaint in respect of a suit filed by a woman, whose annual income does not exceed three thousand rupees, for maintenance or for enhancement of maintenance or for recovery of share in the estate of her deceased husband or parent in the family property and no petitions filed by any such woman for divorce on ground .of cruelty or other misconduct on the part of her husband shall be chargeable with Court-fees.(2)The Court in which such plaint or petition is filed shall have power to make such inquiry as it deems fit for assessing the income of the plaintiff or the petitioner, as the case may be".Notes. - This section deals with exemption from payment of Court-fee in respect of suits filed by a woman, whose annual income does not exceed Rs. 3,000, for maintenance or for enhancement of maintenance or for recovery of share in the estate of her deceased husband or parent in the family property and also in respect of petitions filed by such woman for divorce on the ground of cruelty or other misconduct on the part of her husband. The Court is empowered to make enquiry for assessing the income of the plaintiff or the petitioner.
