Section 5(3) in The Rules Under Tamil Nadu Agriculturists Relief Act, 1938
(3)In respect of every application under section 27 of the Act or under sub-rule (1) there shall be paid to the municipality the Local Board or the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], as the case may be, a fee of [one rupee] [Substituted by G.O. Ms. No. 782, Industries Labour and Co-operation, dated the 23rd February 1959.] in cash for each half year in respect of which it is applied for.
