Section 3 in The Himachal Pradesh Court fees Act, 1968
3. Levy of fees in the High Court.
- The fees payable for the time being to the clerks and officers of the High Court or chargeable in that Court under No. 9 of the First, and Nos. 7, 10, 11, 16 and 17 of the Second Schedule to this Act annexed shall be collected in the manner hereinafter appearing.
