85. Court fee on appeal and certain other applications.
- Notwithstanding anything contained in the Court Fee Act, 1870.(1)subject to the provisions of the clause (2), any application not otherwise provided for when presented to the prescribed authority for the prescribed purpose or when presented to the Appellate Tribunal shall be charged with a court fee of such value not exceeding Rs. 100/- as may be prescribed; and(2)an appeal preferred under section 76 shall be charged with a court fee of such value not exceeding Rs. 1,000/- as may be prescribed if the amount in dispute, exceeds Rs. 1,00,000/- and any other appeal shall be charged with a court fee of such value not exceeding Rs. 100/- as may be prescribed.
