Section 40 in The Rajasthan Court Fees and Suits Valuation Act, 1961
40. Suits for specific performance.
- In a suit for specific performance, whether with or without possession, fee shall be payable -(a)in the case of a contract of sale, computed on the amount of the consideration:(b)in the case of a contract of mortgage, computed on the amount agreed to be secured by the mortgagee:(c)in the case of a contract of lease, computed on the aggregate amount of the fine or premium, if any, and of the average of the annual rent agreed to be paid:(d)in the case of a contract of exchange, computed on the amount of the consideration, or as the case may be. on the market value of the property sought to be taken i exchange:(e)in other cases, where the consideration for the promise sought to be enforced has a market value, computed on such market value or where such consideration has no market value, at the rates specified in section 45.
