3. Levy of fees in High Courts on their original sides.
- The fees payable for the time being to the clerks and officers (other than the sheriffs and attorneys) of [High Courts other than those of Kerala, Mysore and Rajasthan] [Substituted by the Adaptation of Laws (No. 2) Order, 1956.].or chargeable in each of such Courts under No. 11 of first, and Nos. 7, 12, 14, [[**] [The figure '16' was repealed by the Repealing and Amending Act 12 of 1891.] 20 and 21 of the second schedule to this Act annexed;Levy of fees in Presidency Small Cause Courts. - And the fees for the time being chargeable in the Courts of Small Causes at the Presidency towns and several offices, shall be collected in manner hereinafter appearing.
