Section 49 in The West Bengal Court-Fees Act, 1970
49. Continuance in force of the existing rules. -
Until rules are framed under sections 9, 35, 41, 45 and sub-section (2) of section 47 and until notifications are issued under sub-section (1) of section 47, the rules and notifications in force on the date of commencement of the Act in respect of matters referred to in those sections shall, in so far as they are not inconsistent with this Act, continue.
