Section 273 in Rules of the High Court of Judicature for Rajasthan, 1952
273. Case under section 14(2) of the Indian Arbitration Act 1940.
- The amount of fee to be allowed on taxation in a case under sub-section (2) of section 14 of the Indian Arbitration Act, 1940. shall subject to a minimum of Rs. 50/-, be an amount calculated on the value of the claim in accordance with the following scale, namely:-(i)on the first Rs. 5.000/- 4 per cent.(ii)on the next Rs. 15,000/- 2 per cent.(iii)on the next Rs. 30,000/- 1 per cent.(iv)on the remainder ½ per cent.
