- Refund of court-fees shall be obtained by means of a refund certificate which may be granted in one of the three following ways :(a)on an application for refund to a court;(b)on an application for refund to the Collector supported by a certificate from the court concerned that the refund ought to be granted (vide Government of India, Finance Department, Notification No. 4650 of 1889);(c)on an application for refund made directly to the Collectors without the intervention of a court, vide-(1)G.O. NO. 132 of 11-1-1888 as amended by Q.O. No. 19/XIII-565-A of 25-1-1899.(2)G.O. No. 654/XIII-129 of 18-9-1916.(3)G.O. No. 361/XIII- 68 of 10-6-1913.(4)G.O. No. 363/XIII-61 of 16-8-1909, Separate Revenue (Stamps) Department.(5)G.O. No. 1267/XIII- 61 of 18-12-1919, Separate Revenue (Stamps) Department.
