Power of Attorney Rules, 1969
Rules framed under Clause (E) of Section 4 of Powers of Attorney Act, 1882
Pu755
Rules Framed under Clause (E) of Section 4 of the Powers of Attorney Act, 1882 (Act No. VII of 1882) and the fees to be taken under Clauses (A), (B) and (C) of the said Section.
- Short title.- These rules shall be called 'The Powers of Attorney' Rules, 1969.
- Presentation of petition to the Deputy Registrar.- An application to deposit a power of Attorney shall be made by a petition signed by the applicant which shall be presented to the Deputy Registrar (Judicial) either by the petitioner in person or through an Advocate of the High Court.
- Execution of Powers of Attorney.- The powers of Attorney, the execution whereof shall be verified in accordance with the provision of clause (a) of Section 4 of the Powers of Attorney Act, 1882, shall be annexed to such petition and will be received for deposit, in the High Court of Punjab and Haryana (hereinafter referred to the Court) being satisfied as to its due execution but the court may, before making an order for its deposit, require further evidence of such execution.
- Receipt given on an order for deposit being made.- On an order passed under rule 3, the Power of Attorney will be placed on the file of instruments deposited under the said Act and a receipt given for it.
- Payment of fees.- The following fees shall be paid by means of court fee stamps under clauses (a), (b) and (c) of Section 4 of the Powers of Attorney Act, 1882, namely :-
| Rs. P. | ||
| (i) | For application to deposit Power of Attorney | 2.65 |
| (ii) | For filing a Power of Attorney | 2.00 |
| (iii) | For application for search | 0.50 |
| (iv) | For application for inspection of the document deposited | 2.00 |
| (v) | For a certified copy or for authentication of a copy presented | |
| (a) | for copying or comparing per folio of 90 words | 0.50 |
| (b) | sealing | 2.00 |