Section 15 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
15. Fees.
(1)Appeal and application for revision shall bear court fee stamps of the value specified below,-(1)On memorandum of first appeal to the Assistant Property Tax Commissioner-Rs. 5.(2)On memorandum of second appeal to the Deputy Property Tax Commissioner-Rs. 10.(3)On a petition for revision to the Property Tax Commissioner or Additional Property Tax Commissioner-Rs. 10.(2)Copying fees shall be charged at the following rates for grant of certified copies of the documents and orders other than those mentioned in Rules 20 and 23;For every 240 words or less-40 paise.
