3. Levy of fees in High Courts on their original sides
The fees payable for the time being to the clerks and officers (other than the Sheriffs and attorneys) of [the [High Courts other than those of Kerala, Mysore and Rajasthan,] [Substituted by A.O. 1950, for " the Courts which are High Courts for the purposes of the Government of India Act, 1935" .]] or chargeable in each of such Courts under No. 11 of the First, and Nos. 7, 12, 14 [*] [The numjber [16" repealed by Act 12 of 1891, Section 2 and Sch.I.], 20 and 21 of the Second Schedule to this Act annexed;Levy of fees in Presidency Small Cause Courts .and the fees for the time being chargeable in the Courts of Small Causes at the [Presidency-towns] [See the Presidency Small Cause Courts Act, 1882 (15 of 1882), Chap.X.], and their several offices, shall be collected in manner hereinafter appearing.
