Section 43(ii) in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
(ii)To direct that in appeal a personal decree under Order 34, Rule, 6 of the Code of Civil Procedure, when only the personal liability of the defendant and not the amount decreed is in dispute, the fee shall be the same as in a declaratory suit, namely, Rs. 10, (nineteen and fifty paise vide Act XIX of 1957) if the fee otherwise payable exceed that amount. [See Punjab Government Notification No. 1799-St., dated the 8th December, 1941].
