13. Taxing of Court-Fees and their recovery in suits for mesne profits or account
(1)In a suit for the recovery of possession of immovable property and mesne profits or for mesne profits or for an account, the difference, if any, between the fee actually paid and the fee which would have been payable had the suit comprised the whole of the profits or amount found due shall, on delivery of judgment, be taxed by the Court and shall be leviable from the plaintiff and if not paid by him within thirty days from the date of the judgment be recoverable according to the law and under the rules for the time being in force for the recovery of arrears of land revenue.(2)The Court shall send a copy of the decree passed in such suit to the Collector.(3)No decree for mesne profits passed in any such suit by the Court shall be executed, until a certificate to the effect that such difference is paid or recovered, signed by the Court which passed the decree or by the Collector who recovered the amount, is produced along with the application for such execution.Explanation- For the purpose of this section, "plaintiff includes any party to a suit to whom any profits or amount are or is found to be due.
