68. Procedure in cases of objection relating to deficiency of Court Fee.
- (i) When notice has been given under sub-rule (iii) of Rule 65 of objection in regard to valuation or deficiency of court fee to be paid on any memorandum of appeal or cross-objections or on any application or with the application, the party or the Advocate shall, unless, he accept the correctness of the office objection, state in writing endorsed on the date of the notice under clause (a) or as the case may be clause (b) of sub-rule (iii) of Rule 65 above or where the duplicate of the office objections has been delivered to the party in person, under clause (b) of the said sub-rule (iii) from the date of the receipt thereof by him that he disputes the same.(ii)If the endorsement of the dispute is not made within the time specified in sub-rule (1), the office objections relating to valuation and court fee shall be deemed to have been accepted by the party or Advocate concerned, unless the Registrar, on a regular application, duly stamped [or containing e-payment receipt] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] made within 15 days from the expiry of the period prescribed in sub-rule (i), excuses delay and grants leave to dispute the said office objections.
