3. Levy of fees in High Courts on their original sides. Levy of fees in Presidency Small Cause Courts.
- The fees payable for the time being to the clerks and officers (other than the Sheriffs and attorneys) of the High Courts other than those of Kerala, Mysore and Rajasthan;or chargeable in each of such Courts under No. 11 of the first and Nos. 7,12, 14, 20 and 21 of the second Schedule to this Act annexed;and the fees for the time being chargeable in the Courts of Small Causes at the Presidency towns, and their several offices, shall be collected in manner hereinafter appearing.
