Section 18 in West Bengal Premises Tenancy Rules, 1956
18.
A process-fee at the rate of [rupees three and paise fifty] [Words substituted by Notification No. 2724-L. Reference/20R-2/81, dated 23.7.1981.] for every party on whom a notice is to be served shall be paid with an application for permission of the Controller referred to in clause (b) of section 5 or an application referred to in sections 7, 10, 11, 16, 18, 25, 34 or 36 or a petition of complaint under sub-section (8) or (9) of section 21, section 30 or section 31.
