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State of Tamilnadu - Section

Section 12 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1980

12. Process fees etc.

- The competent authority may collect process fees at the following rates, namely:-
(1) For each summons or notice-
  (a) when sent by registered post for eachdefendant respondent or witness; 2.25
  (b) when served by an officer of the Court-  
  (i) on a defendant, respondent or witness 2.25
  (ii) on every additional defendant, respondentor witness residing in the same village if the process appliedfor at the same time. 1.15
(2)Mileage for the travelling expenses of the process-server at six paise per kilometer may be calculated from the headquarters of the Court or competent authority to the place where the process-server is to go for serving summons and may be recovered from the parties by way of Court-fee stamps in addition to the process fees.
(3)Authorization letters produced before the competent authority shall be engrossed on non-judicial stamp paper of the value of Rs. 2.50 (Rupees two and paise Fifty only).Form I(See rule 3)Application for Deposit of Previous Arrears and Reduced Rent Under Section 4(2) of the ActIn the Court of......................Before the.......................I,..........., hereby deposit to the account of the landlord named below, the previous arrears and/or the reduced rent or if the rent be payable in kind, its market value in accordance with the provisions of the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980 (Tamil Nadu Act 15 of 1980).