Section 30 in The Rajasthan Court Fees and Suits Valuation Act, 1961
30. Suits relating to easement.
- In a suit relating to an easement whether by the dominant or the servant owner, fee shall be computed on the amount at which the relief sought is valued in the plaint, which amount shall in no case be less than rupees two hundred:Provided that where compensation is claimed besides other relief relating to such easement, fee shall be paid on the amount claimed as compensation in addition to the fee payable on such other relief.
