Section 402(1) in Gauhati Municipal Corporation Act, 1971
(1)The Government may, by notification the Official Gazette, prescribe what fees shall pay:-(a)On any application, or appeal or reference under this Act or any rule or bye-law made thereunder to the Court of the District judge; and(b)For the issue, in connection with any inquiry or proceedings before that Court under this Act or such rule or bye-law of any summons or other process:Provided that the fee, if any prescribed under clause (a) shall not, in case which the value of the claim or subject matter is capable of being estimated in money exceed the fees leviable for the time being under the provisions of the Court fees Act, 1870, in case in which the amount of the claim subject matter is of like amount.
