Section 22 in The Maharashtra Tax on Lotteries Act, 2006
22. Fee on appeal and certain other applications.
- Notwithstanding anything contained in the Bombay Court-fees Act, 1959,-(a)any application not otherwise provided for when presented to a prescribed authority for a prescribed purpose or when presented to the Commissioner shall subject to the provisions of clause (b), be charged with such fee not exceeding one hundred rupees, as may be prescribed, and(b)an appeal preferred under this Act shall bear a court fee stamp of such value, not exceeding one thousand rupees, if the amount in dispute exceeds rupees one lakh, and in any other case not exceeding one hundred rupees, as may be prescribed.
