Section 576(2) in Kolkata Municipal Corporation Act, 1980
(2)No application, appeal or reference under this Act shall be received by a Court of Small Causes having jurisdiction until the fee, if any, under the clause (a) of sub-section (1) has been paid :Provided that the Court may, in any case in which it thinks fit so to do,(i)receive such application, appeal or reference, or(ii)issue summons or other process in connection with such application, appeal or reference, without payment of such fee.
