3. Levy of Fees in High Court on its original side-
The fees payable for the time being to the clerks and officers (other than the Sheriffs and attorney) of the High Court; or chargeable in that Court under No. 10 of the first and Nos.11, 14, 17, 20 and 21 of the second schedule to this act annexed; and the fees for the time being chargeable in the Court of small causes at Bombay and its office, shall be collected in manner hereinafter appearing.
