14. Refund of fee on application for review of judgment
Where an [application] [As to application for review of judgment, see the Code of Civil Procedure, 1908(5 of 1908), Section 114 and Order 47 of the First Schedule.] for a review of judgment is presented on or after the ninetieth day from the date of the decree, the Court, unless the delay was caused by the applicants 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] [See Sch.I, Nos 4 and 5, infra.] such day.
