- (I) The Court fees payable on plaints in respect of suits mentioned in Appendix III and on application of plaints in respect of proceedings mentioned in the said appendix shall be specified in the sixth column thereof.(2)Unless otherwise expressly provided by or under the Act or any rule framed thereunder, the court-fees in respect of memos of appeal and documents other than those mentioned in sub-rule (1), filed or exhibited in connection with or as a result of any suit, application or other proceeding specified in Appendix III, shall be chargeable at the rates given in the Court Fees Act, 1870, for those documents.(3)The court-fee in respect of any document chargeable at the rate given in the Court Fees Act, 1870, under sub-rule (1) or (2), shall, subject to the second proviso of Section 6(1) of the said Court fees Act, 1870, be reduced by one-fourth in cases where the amount or value of the subject-matter of the suit appeal, application or any other proceeding does not exceed Rs. 500.]
