32. Procedure for refund of spoiled/unused/not required E-Court Fees certificate.
(1)An application for refund of 'spoiled' or 'misused' or 'not required' E-Court Fees certificate shall be made in the Form prescribed along with the E-Court Fees certificate to the Collector within whose jurisdiction the E-Court Fees certificate is required to be locked by the Court for use.(2)On verification by accessing the relevant website of the Central Record-keeping Agency, the Collector shall cancel and lock the verified E-Court Fees certificate and endorse "cancelled" on the original E-Court Fees certificate with his signature and seal. The procedure for refund prescribed under Chapter V of the Court Fees Act, 1870 shall apply mutatis mutandis with such modifications as are necessary.(3)The Collector shall maintain a record of such cancelled E-Court Fees certificate in his office.
