Section 285 in The Rajasthan Revenue Courts Manual, 1956
285. Fees when value cannot be exactly defined.
- In all suits, applications and miscellaneous proceedings in respect of which the pecuniary value of the claim cannot be exactly defined as for example in suits for a lease or the counterpart of the lease, or for abatement or enhancement of rent, or for ejectment or reinstatement or in partition proceedings, the Presiding Officer or the Board may award the fees actually paid by the successful adversary as certified subject to the maximum mentioned below: and where such a certificate has not been filed the Presiding Officer may. having regard to the time occupied in the decision in the case and the nature of tire question raised therein, fix reasonable fee which shall in no case exceed-Rs. 50/- for the court of the Commissioner,Rs. 16/- for Court of the Collector, andRs. 10/- for the Court of the Assistant Collector or Tehsildar.
