Section 12 in The Assam Court-Fees (Amendment) Act, 1950
12. Amendment of Schedule II. Article 10.
- In Article 10 in the same Schedule the principle Act,-(1)for the words "Eight annas" opposite Clause (a) in the second column, the words "One rupee" shall be substituted; and(2)for the words "One rupee", opposite Clause (b) in the second column, the word "Two rupees" shall be substituted;(3)at the end of Clause (c) in the second column after putting a comma after the words "Executive Authority", the following shall be added, namely,-"to an appellate authority prescribed under the Motor Vehicles Act, 1939 or to an appellate authority prescribed under the Assam Sales Tax Act, 1947;(4)for the words "Two rupees" opposite Clause (c) in the second column, the words "Four rupees" shall be substituted.
