(2)The State Government may, from time to time, by order, provide for repayment to the plaintiffs, petitioners, complaints under section 138 of the Negotiable Instruments Act, 1881, appellants or respondents of any part of the fee paid by them on plaints, petitions, complaints under section 138 of the Negotiable Instruments Act, 1881, appeals orcross objections, in suits complaints under section 138 of the Negotiable Instruments Act, 1881, proceedings or appeals disposed of under such circumstances and subject to such conditions as may be specified in the order.Explanation.— For the purpose of this section, effective hearing shall exclude the dates when the appeal is merely adjourned without being heard or argued.
