(1)The Government may, by notification, determine what fee shall be paid, -(a)on any application or appeal under this Act or any rules or regulation made thereunder to the court of the District Judge; and(b)for the issue of any summons or the process in connection with any inquiry or proceedings before that court under this Act or rules or regulations :Provided that the fee, if any, determined under clause (a), shall not in cases in which the value of the claim or subject matter is capable of being estimated in money, exceed the fees leviable under the Court-Fees Act, 1870 (Act 7 of 1870).
