Section 44 in The Rajasthan Court Fees and Suits Valuation Act, 1961
44. Interpleader suits.
(1)In an interpleader suit, fee shall be payable on the plaint at the rates specified in section 45.(2)Where issues are framed as between the claimants, fee shall be payable computed on the amount of the debt or the money or the market value of other property, movable or immovable which forms the subject-matter of the suit. In levying such fee. credit shall be given for the fee paid on the plaint: and the balance of the fee shall be paid in equal shares by the claimants who claim the debt or the sum of money or the property adversely to each other.(3)Value for the purpose of determining the jurisdiction of courts shall be the amount of the debt, or the sum of money or the market value of other property to which the suit relates.
