Section 3 in The Assam Court-Fees (Amendment) Act, 1932
3. Amendment of Section 10.
- For Clause (ii) of Section 10 of the principal Act the following clause shall be substituted, namely:"(1) In such case-(a)the suit shall be stayed until additional fee is paid and if additional fee is not paid within such time as the Court shall fix, the suit shall be dismissed;and whether the additional fee is or is not paid-(b)the Court may, if it is of opinion that the estimation has been grossly insufficient, further order that the expenses of the commission, or such portion thereof as the Court may thinks reasonable, be paid by the party in default to the Government, and the order so made shall have the force and effect of a decree passed by the Court."
