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State of Jammu-Kashmir - Section

Section 132 in The Jammu and Kashmir Panchayati Raj Rules, 1996

132. Court Fee.

(1)The following fees in cash shall be charged by the Panchayati Adalat before entertaining any case :–
    Fee to be charged
  1 2
(i) Suit  
  When the amount or value of the subject in dispute does notexceed Rs. 1000/- Rs. 5/-
  When it exceeds Rs. 1001/- but does not exceed Rs. 2000/- Rs. 10/-
  When it exceeds Rs. 2001/- but does not exceed Rs. 3000/- Rs. 15/-
(ii) Criminal complaints. Rs. 5/-
(iii) Miscellaneous applications in a case. Rs. 2/-
(iv) Any other application not otherwise provided for in theserules. Rs. 2/-
(v) Application for setting aside an exparte decision. Rs. 5/-
Provided that no fee shall be charged from a party or witness for enquiring orally or by application with the date fixed for the hearing of the case.
(2)An application for obtaining a copy of the records of a Panchayati Adalat before the consignment of such records under these rules shall be made to the Chairman of the Panchayati Adalat and shall be accompanied with a fee of Rs. 2/–.
(3)Copying fees shall be charged at the rate of Rs. 2/– or Rs. 4/– for every 200 words and fraction thereof according as the copy applied for, is ordinary or urgent.
(4)Urgent copies shall ordinarily be delivered to the applicant within 24 hours of the receipt of the application.