(I)In miscellaneous appeals the fee shall be one-half of the amount calculated according to the scale in Rule 523 [subject to a minimum of Rs. 50.] [Substituted by Notification No. A/1866-1-14-1-38-IV-A, dated 25-3-1996, Published in M.P. Rajpatra, Part I, dated 19-1-1996.](2)In proceedings under Section 18 of the Land Acquisition Act, the fees shall be one-half of the amount calculated according to the scale in Rule 523 on the amount or value of the right in dispute [subject to minimum of Rs. 50 and maximum of Rs. 2,000.] [Substituted by Notification No. A/1866-1-14-1-38-IV-A, dated 25-3-1996, Published in M.P. Rajpatra, Part I, dated 19-1-1996.](3)In other miscellaneous proceedings for the execution of a decree, the fee shall be fixed by the Court with reference to the nature and importance of the proceedings, but shall not exceed one-fourth of the amount calculated according to the scale in Rule 523.
