(3)The items set out in Appendix III-A hereto (Items 1 to 5, 15,44 to 46, 46-A, 62 to 69 and 74 of Appendix II of the High Court Fees Rules, 1933) shall not be charged by the Registrar, and the Sheriff in respect of all suits and proceedings and appeals arising therefrom instituted on or after the 26th day of June 1950 and before the 19th day of May 1955. To such documents, the Registrar shall apply as far as may be, the law in force before the 19th day of May 1955, relating to court-fees as regards the scale of fees, the manner of levy of such fees, the refund of such fees and in every other respect in the manner and to the extent that it is applicable to similar documents filed in original proceedings in a District Court and in appeals from decrees and orders of a District Court.
