- In application under Sections 14 and 20 of the Indian Arbitration Act, 1940 (Act No. X of 1940).-(1)if the amount or value of the claim does does not exceed Rs. 5,000/- not exceeding 5 percent.(2)if the amount of value exceeds Rs. 5,000/- and docs not exceed Rs 20,000/- on Rs. 5000/- as above, and on the remainder not exceeding 2½ per cent.(3)if the amount or value exceed Rs. 20,000/- and does not exceed Rs. 50,000/- on Rs. 20,000/- as above and on the remainder not exceeding 1 percent;(4)if the amount or value exceeds Rs. 50000/- on Rs. 50,000/- as above and on any amount in excess thereof at the rate of 1 ½ per cent subject to maximum fee of Rs. 1250/-;
