4. Fees on documents filed, etc., in High Courts in their extraordinary jurisdiction; in their appellate jurisdiction; as Courts of reference and revision.
- No document of any of the kinds specified in the first or second schedule to this Act annexed, as chargeable with fees, shall be filed, exhibited or recorded in, or shall be received or furnished by, any of the said High Courts in any case coming before such Court in the exercise of its extraordinary original civil jurisdiction;or in the exercise of its extraordinary original criminal jurisdiction;or in the exercise of its jurisdiction as regards appeals from the judgements (other than judgements passed in the exercise of the ordinary original civil jurisdiction of the Court) of one or more judges of the said Court, or of a division Court;or in the exercise of its jurisdiction as regards appeals from the Courts subject to its superintendence;or in the exercise of its jurisdiction as a Court of reference or revision;unless in respect of such document there be paid a fee of an amount not less than that indicated by either of the said schedules as the proper fee for such document.
