Section 67 in Pondicherry Court-Fees and Suits Valuation Act, 1972
67. Deduction to be made.
- Where allowance is made in this Act for damaged or spoiled stamps or where fee already paid is directed to be refunded to any person by an order of Court, the Collector may, on the application of the parson concerned, pay to him the amount of fee or where damaged or spoiled stamps are produced, he may, after satisfying himself about their genuine- ness, give in lieu thereof the same amount or value in stamps of the same or any other description, or if the applicant so desires. the same amount or value in money provided that in all cases where money is paid in cash, deduction shall be made of five paise for each rupee or fraction thereof. No such deduction shall however be made where refund is claimed in respect of any fee paid in pursuance of an order of Court which has been varied or reversed in appeal.
