(1)All suits, applications and proceedings mentioned in the Appendix-I shall be instituted within the period of limitation specified therein against each of them.(2)The Court fees payable on plaints in respect of suits mentioned in the Appendix-I shall be payable at the rate specified therein against them.(3)Except as otherwise provided in these rules, the Court fee on memo of appeals shall be the same as was payable on plaints filed before the trial Court.(4)All documents, other than those specified in sub-rules (2) and (3), filed or exhibited in any suit, application or proceeding shall be chargeable with such rate of fee as is given in the Court Fees Act. 1870.
