- In suits, or in appeal from original or appellate decrees in suits for money, effects or other personal property or for land off other immovable property of any description when such suits or appeals are decided on the merits after contest:-(1)if the amount or value of the claim does does not exceed Rs. 5,000/- 10 percent;(2)if the amount of value exceeds Rs. 5,000/- and does not exceed Rs 20,000/- on Rs. 5000/- as above, and on the remainder 5 per cent;(3)if the amount or value exceed Rs. 20,000/- and does not exceed Rs. 50,000/- on Rs. 20,000/- as above and on the remainder 2 per cent;(4)if the amount or value exceeds Rs. 50000/- on Rs. 50,000/- as above and on any amount in excess thereof at 1 per cent.Cases under the Land Acquisition Act and contested cases under the Probated and Administration Act shall be treated as regular suits or appeals, governed by the above scale of fees:Provided that in a reference to a civil court under the Rajasthan Land Acquisition Act, 1953, fees shall be calculated on the amount decreed in excess of the amount allowed by the Collector.Provided further that in suits for money, effects or other personal property, the minimum fee to be allowed on taxation shall be Rs. 15/- and in other suits Rs. 25/-.
