Section 14 in The Court-Fees Act, 1977 (1920 A.D.)
14. Refund of fee on application for review of judgment.
- Where an application for a review of judgment is presented on or after the ninetieth day from the date of the decree, the court, unless the delay w as caused by the applicant's laches, may, in its discretion, grant him a certificate authorising him to receive back from the Collector so much of the fee paid on the application as exceeds the fee which would have been payable had it been presented before such day.
