(1)Tire fees in all suits and proceedings instituted on or after the 19th day of May 1955 and all proceedings by way of appeal or otherwise arising therefrom shall be levied by the Registrar [x x x] [The word 'Sheriff' was omitted by R. Dis. No. 86/94.] and the Reserve Bank of India, as the case may be, according to the provisions of the [Tamil Nadu] [Substituted for the word 'Madras' by R. Dis. No. 86/94.] Court-fees and Suits Valuation Act XIV of 1955, and the Rules framed thereunder and according to the scale of fees set out in Appendix II hereto upon the several documents, matters and transactions specified as chargeable thereon. The fees chargeable in Government shall be charged by the Reserve Bank of India and credited to Government.[(1-A). Notwithstanding anything contained in sub-rule (1) of rule 1, the fees in all suits and proceedings instituted on or after 11th September 1968 and all proceedings by way of appeal or otherwise arising therefrom shall be levied by the Registrar according to the scale of fees set out in Appendix 1-A hereto] [Sub-rule (1-A) was inserted by P. Dis No. 390/1968.].
