Section 14 in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
14. Court fees to be levied in Greater Bombay.
- (1) The Court fees liveable in suits and proceedings mentioned in rule 5 shall be the fees for the time being chargeable in the Court of Small Causes under the Presidency Small Causes Courts Act, 1882.(2)The court fees leviable on miscellaneous applications mentioned in rule 7 shall be five rupees and the court fees leviable in appeals against orders passed in such application shall be ten rupees.(3)The court fees leviable in suits and proceedings mentioned in rule 8 and in all appeals filed under section 29(1)(a) of the Act in the Court of Small Causes, Bombay, shall be the court fees chargeable for the time being for such suits and appeals instituted in the Courts other than the High Court and the Court of Small Causes, Bombay, under Chapter III of the Court-fees Act, 1870 as amended from time to time in its application to the State of Bombay] and the provisions of that Act, as far as may be and with the necessary modifications, shall apply to the recovery of the said courts fees.(4)Whenever any suits or proceeding mentioned in rule 5 or 8 is settled by agreement of the parties before the hearing, half the amount of the court fees paid in respect of the plaint. or application by which the suit or proceeding was instituted shall be repaid by the Court of Small Causes, Bombay, to the parties by whom the same have been paid.
