(1)Except as provided in Sub-sections (2), (3) and (4), the Court fee payable on petitions, applications and appeals filed before the Tribunal would be the same as would he payable if suits, applications or appeals were filed for the similar relief before Civil Courts.(2)On a joint petition for limited period tenancy under Section 8 and on appeal against any order on such a petition ad valorem Court fee under the Rajasthan Courts Fees and Suits Valuation Act, 1961 (Act No. 21 of 1961) shall be payable on the amount of rent payable for the year next before the date of presentation of the petition, irrespective of the period for which the limited period tenancy is sought to be entered.(3)[ On an application under Section 22E or a petition under Section 23 or under Section 24 and on an appeal against any order on such application or petition, a fixed court fee of Rs. 100/- shall be payable.] [Substituted by Rajasthan Act No. 33 of 2017, dated 27.9.2017](4)On petition for revision of rent under Sec. 6 or under Sec. 7 and on appeal against any order on such a petition, a fixed Court fee of Rs. 250/- shall be payable.
