Section 15(2) in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
(2)In suits, appeals and other proceedings in Courts outside Greater Bombay the court fees leviable shall be the same as are chargeable under Chapter III of the Court Fees Act, 1870 as amended from time to time in its application to the State of Bombay] and the provisions of that Act shall apply to the recovery of such court fees.
