558. Fees in proceedings before court of District Judge.
(1)The Government may, by notification, determine what fee shall be paid, -(a)on any application or appeal under this Act or any rules or regulation made thereunder to the court of the District Judge; and(b)for the issue of any summons or the process in connection with any inquiry or proceedings before that court under this Act or rules or regulations :Provided that the fee, if any, determined under clause (a), shall not in cases in which the value of the claim or subject matter is capable of being estimated in money, exceed the fees leviable under the Court-Fees Act, 1870 (Act 7 of 1870).(2)The Government may, by like notification, determine the person by whom the fee, if any, determined under clause (2) of sub-section (1), shall be payable.(3)No application or appeal shall be received by the court of the District Judge until the fee, if any, determined therefor under 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 an application or appeal made by or on behalf of a poor person; and(ii)issue process on behalf of any such person, without payment or on part payment of the fees determined under this section.
