Section 4 in The Assam Urban Areas Rent Control Rules, 1969
4.
In respect of-(i)an application under sub-section (2) of Section 4 a Court-fee of Rs. 7.50 (rupees seven and fifty paise) or as prescribed from time to time under the Court-fee Act, 1870 (Act VII of 1870) as amended shall be paid;(ii)a suit or proceeding as referred to in sub-section (1) of Section 5 of the Act, ad valorem court-fee shall be paid in accordance with the appropriate provisions of the Court Fee Act, 1870 (Act VII of 1870), as amended;(iii)an appeal/petition under Section 8 of the Act, a Court-fee of Rs. 15 (rupees fifteen) shall be paid.
