Section 15 in The Rajasthan Court Fees and Suits Valuation Act, 1961
15. Fee payable on appeals etc.
- The provisions of sections 10 to 13 relating to determination and levy of fee on plaints in suits shall apply mutatis mutandis to the determination and levy of fee in respect of a memorandum of appeal, cross-objection or other proceeding in second appeal or in an appeal from the judgment of a single judge of the High Court of Rajasthan under any law for the time being in force.
