Section 6 in The Orissa Public Demands Recovery Rules, 1963
6. Exemption of certain kinds of requisitions from payment of Court-fees.
- Requisitions of the kind specified hereunder are exempted from payment of Court-fees to the extent mentioned against each -(a)requisitions made in respect of public demands payable to Government Officers are not chargeable with any Court-fee;(b)wards estates in the State of Orissa which have difficulty in finding the money for purchase of stamps in advance are exempt from pre-payment of ad valorem and process fees in certificate cases, subject to the condition that no question of remission of the fees will be considered, however, insolvent the estate may be. The Board of Revenue shall be the authority to decide whether or not an estate should be exempted from pre-payment of fees above-mentioned for a given period;(c)sarbarakars, Gountias or similar revenue collecting agents, who, under the terms of settlement made with them, have previously paid to Government the rent, cess, water-rate, irrigation cess or similar other dues are exempt from prepayment of ad valorem and process fees in certificate cases for recovery of such dues payable to them, subject to the conditions that the concession aforesaid may be withdrawn by the Collector with the approval of the Revenue Divisional Commissioner from any Sarbarakar or Gountia or similar revenue collecting agent, who may be found to be abusing it and that in all cases in which the certificate is struck off or the dues are not realised, the Sarbarakar, Gountia or similar revenue collecting agent shall pay the fees immediately he is called upon to do so;(d)other special cases where the State Government or Board of Revenue may from time to time, for reasons to be recorded in writing, grant exemption from payment of Court-fees subject to such conditions as may be imposed in each individual case.Part-III Execution of certificatesA. Attachment of movable property
