80. Recovery of deficit court fees matters registered Subject to Office Objection summarily dismissed.
- (i) When any matter registered subject to office objections under rule 77 above is summarily dismissed, any deficit court fee found to be payable therein shall be paid within the time prescribed in rules 69 and 70 in this Chapter, or within such time as the Court may, on a regular application filed in this behalf, grant for payment of the same.(ii)If the deficit court fee is not paid with in the time prescribed above, if any, on a certificate of the Registrar, be recovered as an arrear of land revenue from the appellant or applicant with the permission of the Chief Justice.(iii)If deficit court fee is not paid, despite undertaking given by the advocate as provided in Rule 77, the matter shall be placed before the Court for appropriate action.Chapter-VI Appeals Under Clause 15 of the Letters Patent
