59. Fee payable on a petition for appeal made under section 18(1)
.Every petition for appeal under section 18(1) shall be accompanied by a fee of(a)[Rs. 100] [Substituted by G.S.R. 1, dated 19.12.1997 (w.e.f. 3.1.1998.)], if the fee for the licence in relation to which the appeal is preferred is [Rs.
