Report No. 163

Chapter VI

Amendment of The Court Fees Act, 1870

35. Insertion of new section 16.-

In the Court Fees Act, 1870 (7 of 1870) (hereafter in this Chapter referred to as the Court Fees' Act), after section 15, the following section shall be inserted, namely:-

"16. Refund of Fees.-Where the court refers the parties to the suit to any one of the mode of settlement of dispute referred to in section 89 of the Code of Civil Procedure (5 of 1908) the plaintiff shall be entitled to a certificate from the court authorising him to receive back from the collector, the full amount of the fee paid in respect of such plaint.".