Section 10 in The Maharashtra Purchase Tax On Sugarcane Act, 1962
10. Court-fees.
- Notwithstanding anything contained in the Bombay Court-fees, 1959, an appeal preferred under section 8, and an application for revision made under section 9 shall bear a court-fee stamp of such value [not exceeding five rupees,] [These words were inserted by Maharashtra 9 of 1965, Section 3.] as may be prescribed.
