-When a suit is remanded on appeal by an order under Rule 23 or 23-A, Order XLI, of the Code the refund certificate shall not be granted by the appellant court authorising the appellate to receive back the whole or any part of the fee paid on the memorandum of appeal until the order of remand has become final, either by being affirmed in appeal or by the expiration of the time for filing of a second appeal.
