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State of Madhya Pradesh - Section

Section 58 in The Chit Funds (Madhya Pradesh) Rules, 1984

58. Payment of fees for decisions of disputes.

(1)The Registrar or his nominee, as the case may be, may take a dispute on file only if the application regarding reference for such dispute in Form XVII is affixed with court fee stamps at the following scales, namely :-
      Court fee
      Rs. P.
(i) Simple money claims-  
  (a) When the amount of the claim in dispute does not exceed Rs.1,000. 25.00
  (b) When such amount exceeds Rs. 1,000, but does not exceed Rs.5,000. 50.00
  (c) When such amount exceeds Rs. 5,000 1 percent of the amount of claim.
(ii) Complicated money claims-  
  (a) When the amount of the claim in dispute does not exceed Rs.1,000. 50.00
  (b) When such amount exceeds Rs. 1,000 but does not exceed Rs.5,000. 100.00
  (c) When such amount exceeds Rs. 5,000. 2 percent of the amount of claim.
(iii) All other disputes 100.00
Explanation. - For the purposes of this sub-rule, "simple money claim" means the claim of a foreman whose business consists of conducting chits including disbursement of prize amount based on loan-bonds, promissory notes, admissions or acknowledgments, and "complicated money claims" means all money claims other than simple money claims. The question regarding the classification of a dispute for the purposes of this sub-rule shall be decided by the Registrar or his nominee deciding the dispute and the decision of the Registrar or his nominee as the case may be, shall be final.
(2)No document of any of the kinds specified below shall be filed before the Registrar or his nominee unless it is affixed with the proper court-fee stamp as specified against
    Court fee
    Rs.
(i) Vakalatnama 2.00
(ii) Application for adjournment 10.00
(iii) Application for interim stay or relief 25.00
(3)
(a)The Registrar or his nominee deciding any dispute may require the party or parties to the dispute to deposit such sum as may, in his opinion be necessary to meet the expenses including payment of fees to the Registrar or his nominee as the case may be.
(b)The Registrar or his nominee shall have power to order the fees and expenses of determining the dispute to be paid by the foreman out of his funds or by such party, or parties to the dispute, as he may think fit, according to the scale laid down by the Registrar* after taking into account the amount deposited as above.
(c)The Registrar may by general or special order specify the scale of fees and expenses to be paid to him or his nominee.