Section 6(3) in Pondicherry Court-Fees and Suits Valuation Act, 1972
(3)Where a suit embraces two or more distinct and different causes of action and separate reliefs based on them are sought, either alternatively or cumulatively, the plaint shall be chargeable with the aggregate amount of the fees with which plaints would be chargeable under this Act if separate suits were instituted in respect of the several causes of action:Provided that, where the causes of action in respect of reliefs claimed alternatively against the same person a raise out of the same transaction, the plaint shall be chargeable only with the highest of the fees chargeable on them:Provided further that nothing in this sub-section shall be deemed to affect any power conferred upon a Court under rule 6 of Order II of the Code of Civil Procedure, 1908 (Central Act 5 of 1908).
