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 decree, the Court, unless the delay was 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 or the application as exceeds the fee which would have been payable had it been presented before such date.
