Section 13 in The Assam Court-Fees (Amendment) Act, 1950
13. Amendment of Schedule II. Article 11.
- In Article 11 in the same Schedule to the principal Act,-(a)for the words "Eight annas" opposite Clause (a) in the second column, the words "Two rupees" shall be substituted;(b)for the words "Two rupees" opposite Clause (b) in the second column, the words "Five rupees" shall be substituted;(c)add the following as new clauses in the second column and entries in the third column-"(c) to a High Court in miscellaneous revenue matters [except (d) below] or to an appellate authority prescribed under the Motor Vehicles Act, 1939 or to an appellate authority prescribed under the Assam Sales Tax Act, 1947........The rupees; and(d)to a High Court in appeal and revision matters arising out of settlement of fisheries-(i)when bid money is below ten thousand rupees....Ten rupees;(ii)when bid money is above ten thousand rupees but below twenty thousand rupees...Fifteen rupees;(iii)when bid money is above twenty thousand rupees....Twenty rupees."
