(1)Tire fees in all suits and proceedings instituted on or after the 19th day of May 1955 and all proceedings by way of appeal or otherwise arising therefrom shall be levied by the Registrar [x x x] [The word 'Sheriff' was omitted by R. Dis. No. 86/94.] and the Reserve Bank of India, as the case may be, according to the provisions of the [Tamil Nadu] [Substituted for the word 'Madras' by R. Dis. No. 86/94.] Court-fees and Suits Valuation Act XIV of 1955, and the Rules framed thereunder and according to the scale of fees set out in Appendix II hereto upon the several documents, matters and transactions specified as chargeable thereon. The fees chargeable in Government shall be charged by the Reserve Bank of India and credited to Government.[(1-A). Notwithstanding anything contained in sub-rule (1) of rule 1, the fees in all suits and proceedings instituted on or after 11th September 1968 and all proceedings by way of appeal or otherwise arising therefrom shall be levied by the Registrar according to the scale of fees set out in Appendix 1-A hereto] [Sub-rule (1-A) was inserted by P. Dis No. 390/1968.].(2)The items set out in Appendix III hereto (items 17,18 and 19 of Appendix II of the High Court Fees Rules, 1933), shall not be charged by the Registrar in suits and proceedings instituted on or after the 3rd day of July 1950.(3)The items set out in Appendix III-A hereto (Items 1 to 5, 15,44 to 46, 46-A, 62 to 69 and 74 of Appendix II of the High Court Fees Rules, 1933) shall not be charged by the Registrar, and the Sheriff in respect of all suits and proceedings and appeals arising therefrom instituted on or after the 26th day of June 1950 and before the 19th day of May 1955. To such documents, the Registrar shall apply as far as may be, the law in force before the 19th day of May 1955, relating to court-fees as regards the scale of fees, the manner of levy of such fees, the refund of such fees and in every other respect in the manner and to the extent that it is applicable to similar documents filed in original proceedings in a District Court and in appeals from decrees and orders of a District Court.
