Section 42 in The Maharashtra Civil Courts Act, 1869
42. Fees for process.
- The High Court shall from time to time, with the sanction of the [ [State] [The words 'Provincial Government' were substituted for the words' Governor of Bombay in Council' by the Adaptation of Indian Laws Order in Council.] Government], prescribe and regulate the fees to be taken for any process issued by any Court the constitution of which is declared by this Act, or by an officer of such Court.Tables of the fees so prescribed shall be published in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Government Gazette' by the Adaptation of Indian Laws Order in Council.].
