(iii)If the amount [as specified in sub- rule (i) is paid by a party in court-fees stamps or through e-payment] [Substituted vide High Court Notification No.C.2002/93, dated 30.08.2016.] and the memorandum of appeal and the judgments of the lower Court are, for any reason, not subsequently printed, or the amount paid is found to be in excess of what is required to be paid under the Rules, the Registrar shall, on a note or motion in that behalf by such party or his Advocate, grant to him a refund certificate enabling him to recover the value of such court fee stamps or such excess court fee stamps [or such amount paid through e-payment system] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.], as the case may be, provided that such note or motion is made before the final disposal of the appeal.
