Section 12 in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982
12. Fees for making applications and for copies.
(1) A fee of rupees two shall be payable for every application made under the Act.(2)Such application may be presented by the applicant himself or by his agent, duly authorised by him in writing. The applicant and the opposite party may be represented by agent, duly authorised in writing :Provided that if the person representing a party,,is a legal practitioner and holds a Vakalatnama from the party in this behalf, no separate authorisation shall be necessary. Such Vakalatnama may, however, be cancelled on a prayer of the party.(3)Fees for copies shall be payable as follows :(a)the fee chargeable for a certified copy of any application, written statement or document shall be rupees two :Provided that when an application is made at the same time for certified copies of the application, written statement and document of the same case, there shall be charged a consolidated fee of rupees three for all of them;(b)the fee chargeable for a certified copy of notes of evidence, order or judgment shall be rupees two plus fifty paise for a folio of ninety words :Provided that when an application is made at the same time for certified copies of notes of evidence, order or judgment and proceedings of the same case, there shall be charged a consolidated fee of rupees three plus fifty paise for a folio of ninety words;(c)the fee chargeable for uncertified copies of notes of evidence or order or judgment shall be fifty paise only for a folio of ninety words;(d)in the case of an urgent application for copies, an expedition fee of rupees two shall be payable in addition to the fees specified above :Provided that if the copy exceeds four folios, extra charge of forty paise for each extra folio shall be payable;(e)if the Head of any Department of Directorate of Government applies to the Controller or to the Appellate Authority for a certified copy of any final order of the Controller or of the Appellate Authority, as the case may be, for any public purpose, a certified copy of such order shall be granted to such applicant on plain paper only, free of cost;(f)in the matter of granting copies of records written in languages other than English and Bengali, the procedure laid down in the Civil Rules and Orders for the guidance of civil courts and officers subordinate to the High Court at Calcutta shall be followed with such modifications as may be necessary;(g)while applying for copies of maps or plans, the Applicant shall file with the application necessary tracing papers for such copies. The cost of copies of such maps or plans shall be assessed by the Controller in such manner as he thinks fit.
