Section 14(3) in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
(3)The court fees leviable in suits and proceedings mentioned in rule 8 and in all appeals filed under section 29(1)(a) of the Act in the Court of Small Causes, Bombay, shall be the court fees chargeable for the time being for such suits and appeals instituted in the Courts other than the High Court and the Court of Small Causes, Bombay, under Chapter III of the Court-fees Act, 1870 as amended from time to time in its application to the State of Bombay] and the provisions of that Act, as far as may be and with the necessary modifications, shall apply to the recovery of the said courts fees.
