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State of West Bengal - Section

Section 331 in The West Bengal Motor Vehicles Rules, 1989

331. Fees.

(1)An application for compensation under rule 329 of these rules shall be accompanied by fees in the form of Court-fee stamps in accordance with the following scale-
Amount of claim Fee
(i) Not exceeding Rs. 5000 Rs. 10
(ii) Exceeding Rs. 5000 but not exceeding Rs.50,000 ¼ th per cent of the amount of Claim.
(iii) Exceeding Rs. 50,000 but not exceeding Rs. 1lakh ½ per cent of the amount of claim.
(iv) Exceeding Rs. 1 lakh 1 per cent of the amount of claim :
Provided that an application under rule 329 of these rules for a claim under section 140 of the Act shall be accompanied by a fee of Rs. 10 in the form of Court-fee stamp.
(2)The Claims Tribunal may exempt a party from the payment of fee prescribed under sub-rule (1) provided that where a claim of the party has been accepted by the Claims Tribunal, the party shall have to pay the prescribed fee, exemption in respect of which has been granted initially before a copy of judgment is obtained.