Section 10 in The Court-Fees Act, 1977 (1920 A.D.)
10. Procedure where net profits or market-value wrongly estimated.
- (i) If in the result of any such investigation the Court finds that the market-value has been wrongly estimated, the Court, if the estimation has been excessive, may in its discretion refund the excess paid as such fee; but if the estimation has been insufficient, the Court shall require the plaintiff to pay so much additional fee its would have been payable had the said market-value or net profits been rightly estimated.(ii)In such cases the suit shall be stayed until the additional fee is paid. If the additional fee is not paid within such times as the Court shall fix, the suit shall be dismissed.
