Section 121 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
121. Case fee.
(1)The applicant or petitioner shall be required to pay case fee as may be fixed, from time to time, by the State Government by notification in official gazette.Provided that no case fee shall be payable if the applicant or petitioner is the State Government.(2)The case fee shall only cover the cost of(a)court fee;(b)process fee for issue of notices and summons to the parties and witnesses but does not include-the-travelling-and other expenses required to be paid to witness; and(c)proclamations, but not including the cost of publishing them in newspapers.(3)Case fee shall be paid by applicant or petitioner in the manner as directed by the State Government, from time to time.
