- The Court-fee payable in respect of proceedings under Section 20 shall be-(i)for every application to summon a witness. One rupee in respect of each witness.(ii)for every application made by or on behalf of an individual-One rupee:Provided further that the Authority may, if in is opinion, the applicant is a pauper exempt him wholly or partly from the payment of such fees :Provided that no fee shall be chargeable-(a)from persons employed in Agriculture; or(b)in respect of an application made by an Inspector.
