Court Fees Act, 1870

The Court Fees Act, 1870

Act 7 of 1870

For the Statement of Objects and Reasons, see Gazette of India. 1869, Part V.P. 57, and for proceedings in Council, see ibid, 1869, Supplement, pages 1179 and 1452 ibid, 1870, Supplement, pages 52, 378, 421 and 434.

Repealed in part by Act 14 of 1870
Repealed in part by Act 8 of 1871
Repealed in part by (in Punjab) Act,, 17 of 1887
Repealed in part by Act 13 of 1889
Repealed in part by Act 8 of 1890
Repealed in part by Act 11 of 1923
Repealed in part by Act 18 of 1923
Repealed in part and amended by Act 20 of 1870
Repealed in part,, and amended by Act 6 of 1889
Repealed in part,, and amended by Act 12 of 1891
Repealed in part,, and amended by Act 5 of 1908
Repealed in part,, and amended by Act 38 of 1920
Amended by Act 15 of 1872
Amended by Act 13 of 1875
Amended by Act 7 of 1889
Amended by Act 11 of 1889
Amended by Act 10 of 1901
Amended by Act 6 of 1905
Amended by Act 7 of 1910
Amended by Act 14 of 1911
Amended by Act 17 of 1914
Amended by Act 24 of 1917
Amended by Act 18 of 1919
Amended by Act 19 of 1922
Amended by Punjab Act 6 of 1918,, Section 49
Amended by Punjab Act 7 of 1922
Amended by Punjab Acts 1 and 6 of 1926
Amended in part,, Government of India (Adaptation of Indian Laws) Order,, 1937
Amended in part by Punjab Act 4 of 1939
Amended in part by Punjab Act 1 of 1942
Amended in part by East Punjab Act 36 of 1949
Amended in part by Punjab Act 31 of 1953
Amended in part by Punjab Act 35 of 1954
Amended in part by the Indian Independence (Adaptation of Central Acts and Ordinances) Order,, 1948
Amended in part by the Adaptation of Laws Order,, 1950
Amended in part,, by Punjab Act 14 of 1956
Amended in part,, by Adaptation of Laws (No. 2) Order,, 1956
Amended by Punjab Act No. 14 of 1958
This Act was extended to the territories which immediately before the 1st November,, 1956,, were comprised in the State of Patiala and East Punjab State Union,, by Punjab Laws (Extension No. 2) Act,, 1957 (Punjab Act No. 5 of 1957)
Amended by Punjab Act No. 20 of 1960
Amended by Central Act 31 of 1966
Amended by Punjab Act 9 of 1979

For statement of Objects and Reasons see Gazette of India Part v. Page 57, For proceeding in Council, see ibid Supplement pages 1179 and 1452, ibid 1870, Supplement pages 52, 378 and 421.

Chapter I

Preliminary

1. Short title, extent of Act, Commencement of Act.- This Act may be called the Court-Fees Act, 1870. It extends to [the whole of India]except [territories which immediately before the 1st November, 1956, where comprised in Part B States];

And it shall come into force on the first day of April, 1870.

[1A. Definition of Appropriate Government.-In this Act the 'Appropriate Government' means in relation to fees or stamps relating to documents presented] or to be presented before any officer serving under the Central Government, that Government, and in relation to any other fees or stamps, the [State government].

2. [-]

Chapter II

Fees in the High Courts and in the Courts of Small Cause at the Presidency-Towns

3. Levy of fees in High Courts on their original sides.- The fees payable for the time being to the clerks and officers (other than the sheriffs and attorneys) of [High Courts other than those of Kerala, Mysore and Rajasthan].

or chargeable in each of such Courts under No. 11 of first, and Nos. 7, 12, 14, [[**] 20 and 21 of the second schedule to this Act annexed;

Levy of fees in Presidency Small Cause Courts. - And the fees for the time being chargeable in the Courts of Small Causes at the Presidency towns and several offices, shall be collected in manner hereinafter appearing.

4. Fees on documents filed, etc., [in High Court of Punjab and Haryana in its extraordinary jurisdiction]. - No document of any of the kinds specified in the first or second schedule to this Act annexed, as chargeable with fees, shall be filed, exhibited or recorded in, or shall be received or furnished by [the High Court of Punjab and Haryana]in any case coming before such Court in the exercise of its extraordinary original civil jurisdiction;

or in the exercise of its extraordinary criminal jurisdiction;

In their appellate jurisdiction.

or in the exercise of its jurisdiction as regards appeals from the [judgments (other than judgments passed in the exercise of the ordinary original civil jurisdiction of the Court) of one] or more Judges of the said Court or of a division Court;

or in the exercise of its jurisdiction as regards appeals from the Courts subject to its superintendence;

As courts of reference and revision.

or in the exercise of its jurisdiction as a Court of reference or revision;

In the exercise of jurisdiction to issue writs, etc.

[or in the exercise of its jurisdiction to issue directions, orders or writs under the Constitution of India];

unless in respect of such document there be paid a fee of an amount not less than that indicated by either of the said schedules as the proper fee for such document.

5. Procedure in case of difference as to necessity or amount of fee.- When any difference arises between the officer whose duty it is to see that any fee is paid under this chapter and any suitor or attorney, as to the necessity of paying a fee or the amount thereof, the question shall, when the difference arises in any of the said High Courts, be referred to the taxing officer, whose decision thereon shall be final, except when the question is, in his opinion, one of general importance, in which case he shall refer it to the final decision of the Chief Justice of such High Court or of, such Judge of the High Court as the Cheif Justice shall appoint either generally or specially in this behalf.

When any such difference arises in any of the said Courts of Small Causes, the question shall be referred to the Clerk of the Court, whose decision thereon shall be final, except when the question is, in his opinion, one of general importance, in which case he shall refer it to the final decision of the first Judge such Court.

The Chief Justice shall declare who shall be the taxing officer within the meaning of the first paragraph of this section.

Chapter III

Fees in other Courts and in Public Offices

6. Fee on documents filed, etc, in Mofussil Courts or in public offices.- Except in the Courts herein before mentioned no document of any of the kinds specified as chargeable in the first or second schedule to this Act annexed shall be filed, exhibited or recorded in any Court of Justice or shall be received or furnished by any public officer, unless in respect of such document there be paid a fee of an amount not less than that indicated by either of the said schedules as the proper fee for such document.

7. Computation of fees payable in certain suits.- The amount of fee payable under this Act in the suits As to [next hereinafter mentioned shall be computed as follows]:-

for money

(i) In suit for money (including suits for damages or compensation, or arrears of maintenance of annuities, or of other sums payable periodically - according to the amount claimed;

(ii) [(a) for maintenance and annuities. - In suits for maintenance annuities or other sums payable periodically-according to the value of the subject-matter of the suit, and such value shall be deemed to be ten times the amount claimed to be payable for one year;]

[(b) In suits for reduction or enhancement of maintenance and annuities or other sums payable periodically according to the value of the subject matter of the suit and such value shall be deemed to be ten times the amount sought to the reduced or enhanced for one year];

(iii) for other movable property having a market value, - In suits for movable property other than money, where the subject matter has a market value - according to such value at the date of presenting the plaint;

(iv) in suits -

(a) for moveable property of no market value - for moveable property where the subject matter has no market value, as, for instance, in the case of documents relating to title,

(b) to enforce a right to share in joint family property - to enforce the right to share in any property on the ground that it is joint family property,

(c) for a declaratory decree and consequential relief.- to obtain a declaratory decree or order, where consequential relief is prayed,

(d) for an injunction- to obtain an injunction.

(e) for easements.- for a right to some benefit (not herein otherwise provided for) to arise out of land, and

(f) for accounts.- for accounts-

according to the amount at which the relief sought is valued in the plaint or memorandum of appeal.

[Provided that minimum court-fee in each shall be [thirteen rupees].

[Provided further that in suits coming under sub-clause (c), in cases where the relief sought is with reference to any property such valuation shall not be less than the value of the property calculated in the manner provided for by clause (v) for this section.]

(v) for possession of lands, houses and gardens- in suits for the possession of land, houses and gardens according to the value of the subject- matter; and value shall be deemed to be - where the subject-matter is land, and-

(a) where the land forms an entire estate of a definite share of an estate paying annual revenue to Government, or forms part of such an estate and is recorded in the Collector's register as separately assessed with such revenue;

and such revenue is permanently settled - ten times the revenue so payable.

(b) where the land forms an entire estate, or a definite share of an estate, paying annual revenue to Government, or forms part of such estate and is recorded as aforesaid:

and such revenue is settled, but not permanently [ten] times the revenue so payable;

(c) where the land pays no such revenue or has been partially exempted from such payment, or is charged with any fixed payment in lieu of such revenue.

and net profits have arisen from the land during the year next before the date of presenting the plaint -

fifteen times such net profits:

but where no such net profits have arisen therefrom - the amount at which the Court shall estimate the land with reference to the value of similar land in the neighbourhood;

(d) where the land forms part of an estate paying revenue to Government, but is not a definite share of such estate and is not separately assessed as above mentioned the market-value of the land:

For Bombay,

Provided that, in the territories subject to the [State Government] of Bombay the value of the land shall be deemed to be -

(1) proviso as to Bombay Presidency. - where the land is held on settlement for a period not exceeding thirty years and pays the full assessment to the Government a sum equal to [ten] times the survey assessment;

(2) where the land is held on a permanent settlement, or on a settlement for any period exceeding thirty years, and pays the full assessment to Government - a sum equal to [twenty] times the survey assessment; and

(3) where the whole or any part of the survey settlement is remitted - a sum computed under paragraph (1) or paragraph (2) of this proviso, as the case may be, in addition to [twenty] times the assessment, or the portion of assessment, so remitted;

Explanation :- The word "estate" as used in this paragraph, means any land subject to the payment of revenue, for which the proprietor or farmer or raiyat shall have executed a separate engagement to Government or which, in the absence of such engagement, shall have been separately assessed with revenue.

(e) for houses and gardens. - Where the subject matter is a house or garden according to the market value of the house of garden:

(vi) to enforce a right of pre-emption. - In suits to enforce a right of pre-emption according to the value [computed in accordance with paragraph (v) of this section] of the land, house or garden in respect of which the right is claimed;

(vii) for interest of assignee of land revenue. - In suits of the interest of an assignee of land revenue - fifteen times his net profits as such for the year next before the date of presenting the plaint;

(viii) to set aside an attachment.- In suit to set aside an attachment of land or of an interest in land or revenue - according to the amount for which the land or interest was attached;

Provided that, where such amount exceeds the value of the land or interest the amount of fee shall be computed as if the suits were for the possession of such land or interest.

(ix) to redeem.- In suits against a mortgagee for the recovery of the property mortgaged, [according, to half the principal money expressed to be secured by the instrument of mortgage],

foreclose- and in suits by a mortgagee to foreclose the mortgage, or, where the mortgage is made by conditional sale, to have the sale declared absolute-

according to the principal money expressed to be secured by the instrument of mortgage;

(x) for specific performance.- In suits for specific performance-

(a) of a contract of sale - according to the amount of the consideration,

(b) of a contract mortgage - according to the amount agreed to be secured;

(c) of a contract of lease - according to the aggregate amount of the fine or premium (if any) and of the rent agreed to be paid during the first year of the term,

(d) of an award-according to the amount or value of the property in dispute:

(xi) between landlord and tenant. - In the following suits between landlord and tenant:-

(a) for the delivery by a tenant of the counter-part of a lease,

(b) to enhance the rent of a tenant having a right of occupancy,

(c) for the delivery by a landlord of a lease,

[(cc) for the recovery of immovable property from a tenant including a tenant holding over after the determination of a tenancy],

(d) to contest a notice of ejectment,

(e) to recover the occupancy of [(immoveable property) from which a tenant has been illegally ejected by the landlord, and]

(f) for abatement of rent -

according to the amount of the rent of the [immoveable property] to which the suit refers payable for the year net before the date of presenting the plaint.

8. Fee on memorandum of appeal against order relating to compensation.- The amount of fee payable under this Act on a memorandum of appeal against an order relating to compensation under any Act for the time being in force for the acquisition of land for public purposes shall be computed according to the difference between the amount awarded and the amount claimed by the appellant :

[Provided that the fixed court fee of one hundred rupees shall be payable on the memorandum of appeal or cross-objections before the High Court arising under the Land Acquisition Act, 1894 or any other law for the time being in force for acquisition of land for public purposes.]

9. Power to ascertain net profits or market value.- If the Court sees reason to think that the annual net profits or the market value of any such land, house or garden as is mentioned in section 7, paragraphs 5 and 6, have or has been wrongly estimated, the Court may, for the purpose of computing the fees payable in any suit therein mentioned, issue commission to any proper person directing him to make such local or other investigation as may be necessary, and report thereon to the Court.

10. Procedure where net profits or market value wrongly estimated.- (i) If in the result of any such investigation the Court finds that the net profits or market value have or has been wrongly estimated, the Court, if the estimation has been excessive, may, in its discretion, refund the excess paid as such fee; but, if the estimation has been insufficient, the Court shall require the plaintiff to pay so much additional fee as would have been payable had the said market-value or net profits been rightly estimated.

(ii) In any such case the suit shall be stayed until the additional fee is paid. If the additional fee is not paid within such time as the Court shall fix, the suit shall be dismissed.

[(iii) -]

11. Procedure in suits for mesne profits or account when amount decreed exceeds amount- claimed.- In suits for mesne profits or for immoveable property and mesne profits or for an account, if the profits or amount decreed are or is in excess of the profits claimed or the amount at which the plaintiff valued the relief sought, the decree shall not be [executed ]until the difference between the fee actually paid and the fee which would have been payable had the suit comprised the whole of the profits or amount so decreed shall have been paid to the proper officer.

When the amount of mesne profits is left to be ascertained in the course of the execution of the decree, if the profits so ascertained exceed the profits claimed, the further execution of the decree shall be stayed until the difference between the fee actually paid and the fee which would have been payable had the suit comprised the whole of the profits so ascertained is paid. If the additional fee is not paid within such time as the Court shall fix, the suit shall be dismissed.

12. Decision of question as to valuation- (i) Every question relating to valuation for the purpose of determining the amount of any fee chargeable under this chapter on a plaint or memorandum of appeal shall be decided by the Court in which such plaint or memorandum, as the case may be, is filed, and such decision shall be final as between the parties to the suit.

(ii) But whenever any such suit comes before a Court of appeal, reference or revision, if such Court considers that the said question has been wrongly decided to the detriment of the revenue, it shall required the party by whom such fee has been paid to pay so much additional fee as would have been payable had the question been rightly decided, and the provisions of section 10, paragraph (ii) shall apply.

13. Refund of fee paid on memorandum of appeal.- If an appeal or plaint, which has been rejected by the lower Court on any of the grounds mentioned in the Code of Civil Procedure, is ordered to be received, or if a suit is remanded in appeal, on any of the grounds mentioned in[section 351]of the same Code for a second decision by the lower Court, the Appellate Court shall grant to the appellant a certificate, authorising him to receive back from the Collector the full amount of fee paid on the memorandum of appeal;

Provided that if, in the case of a remand in appeal the order of remand shall not cover the whole of the subject matter of the suit, the certificate so granted shall not authorise the appellant to receive back more than so much fee as would have been originally payable on the part or parts of such subject-matter in respect whereof the suit has been remanded.

14. Refund of fee on application for review of judgment.- Where an application for a review of judgment is presented on or after the ninetieth day from the date of decree, the Court, unless the delay was caused by the applicant's laches, may, in its discretion, grant him a certificate authorising him to receive back from the Collector so much of the fee paid or the application as exceeds the fee which would have been payable had it been presented before such date.

15. Refund where Court reverses or modifies its former decision on ground of mistake.- Where an application for a review of judgment is admitted, and where, on the re-hearing,. the court reverses or modifies its former decision on the ground of mistake in law or fact, the applicant shall be entitled to a certificate from the Court authorizing him to receive back from the Collector so much of the fee paid on the [application]as exceeds the fee payable on any other application to such Court under the second schedule to this Act, No. 1, clause (b) or clause (d).

But nothing in the former part of this section shall entitle the applicant to such certificate where the reversal or modification is due, wholly or in part, to fresh evidence which might have been produced at the original hearing.

16. [Additional fee where respondent takes objection to unappealed part of decree.]. Repealed by the Code of Civil Procedure 1908 (V of 1908).

17. Multifarious suits.- Where a suit embraces two or more distinct subjects, the plaint or memorandum of appeal shall be chargeable with the aggregate amount of the fees to which the plaints or memoranda of appeal in suits embracing separately each of such subjects would be liable under this Act.

Nothing in the former part of this section shall be deemed to affect the power conferred by the Code of Civil Procedure, section 9.

18. Written examination of complainants.- When the first or only examination of a person who complains of the offence of wrongful confinement or wrongful restraint, or of any offence other than an offence for which police-officers may arrest without a warrant, and who has not already presented a petition on which a fee has been levied under this Act, is reduced to writing under the provisions of the [Code of Criminal Procedure (V of 1898)], the complaint shall pay a fee of [one rupee and twenty-five Naye Paise]unless the Court thinks fit to remit such payment.

19. Exemption of certain documents.- Nothing contained in this Act shall render the following documents chargeable with any fee:-

(i) Power of attorney to institute or defend a suit when executed [by a member of any of the Armed Forces of the Union] not in civil employment.

[(ii) -]

(iii) Written statements called for by the Court after the first hearing of a suit.

[iv) -]

(v) Plaints in suits tried by Village Munsiffs in the Presidency of Fort St. George.

(vi) Plaints and processes in suits before District Panchayats in the same presidency.

(vii) Plaints in suits before Collectors under Madras Regulation, XII of 1816.

(viii) Probate of a will, letters of administration, and, save as regards debts and securities, a certificate under Bombay Regulation VIII of 1827 where the amount or value of the property in respect of which the probate or letters or certificate shall be granted does not exceed one thousand rupees.

(ix) Application or petition to a Collector or other officer making a settlement of land revenue, or to a Board of Revenue, or a Commissioner of Revenue, relating to matters connected with the assessment of land or the ascertainment of rights thereto or interests therein, if presented previous to the final confirmation of such settlement.

(x) Application relating to a supply for irrigation of water belonging to Government.

(xi) Application for leave to extend cultivation, or to relinquish land, when presented to an officer of land revenue by a person holding under direct engagement with government, land of which the revenue is settled, but not permanently.

(xii) Application for service of notice of relinquishment of land or of enhancement of rent.

(xiii) Written authority to an agent to distrain.

(xiv) First application (other than a petition containing a criminal charge or information) for the summons of a witness or other person to attend either to give evidence or to produce a document, or in respect of the production or filing of an exhibit not being an affidavit made for the immediate purpose of being produced in Court.

(xv) Bail-bonds in criminal cases, recognizances to prosecute or give evidence, and recognizances for personal appearance or otherwise.

(xvi) Petition, application, charge or information respecting any offence when presented, made or laid to or before a Police-officer, or to or before the Heads to Village or the Village Police in the territories respectively subject to the [***][(State) Governments] of Madras and Bombay.

(xvii) Petition by a prisoner, or other person in duress or under restraint of any Court or its officers.

(xviii) Complaint of a public servant [as defined in the Indian Penal Code (XLV of 1860)], a municipal officer, or an officer or servant of a Railway Company.

(xix) Application for permission to cut timber in Government forests, or otherwise relating to such forests.

(xx) Application for the payment of money due by Government to the applicant.

(xxi) Petition of appeal against the chaukidari assessment under Act No. XX of 1856, or against any municipal tax.

(xxii) Applications for compensation under any law for the time being in force relating to the [acquisition of property for public purposes.]

(xxiii) [Petitions presented to the Special Commissioner appointed under Bengal Act No. II of 1869 (to ascertain, regulate and record certain tenures in Chota Nagpur).

(xxiv) [Petitions under the Indian Christian Marriage Act, 1872, sections 45 and 48].

[Chapter III-A]

Probates, Letters of Administration and Certificates of Administration

19A. Relief where too high a court-fee has been paid. - Where any person on applying for a probate of a will or letters of administration has estimated the property of the deceased to be of greater value than the same has afterwards proved to be, and has consequently paid too high a court-fee thereon, if within six months after the true value of the property has been ascertained, such person produces the probate or letters to the Chief Controlling Revenue Authority [(for the local area) in which the probate or letters has or have been granted.]

and delivers to such Authority a particular inventory and valuation of the property of the deceased, verified by affidavit or affirmation,

and if such Authority is satisfied that a grater fee was paid on the probate or letters than the law required, the said Authority may-

(a) cancel the stamp on the probate or letter if such stamp has not already been cancelled;

(b) substitute another stamp for denoting the court-fee which should have been paid thereon; and

(c) make an allowance for the difference between them as in the case of spoiled stamps, or repay the same in money, at his discretion.

19B. Relief where debts due from a deceased person has been paid out of his estate. - Whenever it is proved to the satisfaction of such authority that an executor or administrator has paid debts due from the deceased to such an amount as, being deducted out of the amount or value of the estate, reduces the same to a sum which, if it had been the whole gross amount or value of the estate, would have occasioned a less court-fee to be paid on the probate or letters of administration granted in respect of such estate than has been actually paid thereon under this Act,

such authority may return the difference, provided the same be claimed within three years after the date of such probate or letters.

But when, by reason of any legal proceeding, the debts due from the deceased have not been ascertained and paid, or his effects have not been recovered and made available, and in consequence thereof the executor or administrator is prevented from claiming the return of such difference within the said term of three years, the said Authority may allow such further time for making the claim as may appear to be reasonable under the circumstances.

19C. Relief in case of several grants. - Whenever [-] a grant of probate or letters of administration has been or is made in respect of the whole of the property belonging to an estate, and the full fee chargeable under this Act has been, or is, paid thereon, no fee shall be chargeable under the same Act when a like grant is made in respect of whole or any part of the same property belonging to the same estate.

Whenever such a grant has been or is made in respect of any property forming part of an estate, the amount of fees then actually paid under this Act shall be deducted when a like grant is made in respect of property belonging to the same estate, identical with or including the property to which the former grant relates.

19D. Probates declared valid as to trust-property though not covered by court-fee. - The probate of the will or the letters of administration of the effects of any person deceased heretofore or hereafter granted shall be deemed valid and available by his executors or administrators for recovering, transferring or assigning any moveable or immoveable property whereof or whereto the deceased was possessed or entitled, either wholly or partially as a trustee, notwithstanding the amount or value of such property is not included in the amount or value of the estate in respect of which a court-fee was paid on such probate or letters of administration.

19E. Provision for case where too low a court-fee has been paid on probates, etc. - Where any person on applying for probate or letters of administration has estimated the estate of the deceased to be of less value than the same has afterwards proved to be, and has in consequence paid too low a court-fee thereon, the Chief Controlling Revenue Authority [(for the local area) in which the probate or letters has or have been granted may, on the value of the estate of the deceased being verified by affidavit or affirmation, cause the probate or letters of administration to be duly stamped on payment of the full court-fee which ought to have been originally paid thereon in respect of such value and of the further penalty, if the probate or letters is or are produced within one year from the date of the grant, of five times, or, if it or they is or are produced after one year from such date, of twenty times, such proper court- fee, without any deduction of the court-fee originally paid on such probate or letters;]

Provided that, if the application be made within six months after the ascertainment of the true value of the estate and the discovery that too low a court-fee was at first paid on the probate or letters and if the said authority is satisfied that such fee was paid in consequence of a mistake or of its not being known at the time that some particular part of the estate belonged to the deceased, and without any intention of fraud or to delay the payment of the proper court-fee, the said authority may remit the said penalty and cause the probate or letters to be duly stamped on payment only of the sum wanting to make up the fee which should have been at first paid thereon.

19F. Administrator to give proper security before letter stamped under section 19-E. - In case of letters of administration on which too low a court-fee has been paid at first, the said Authority shall not cause the same to be duly stamped in manner aforesaid until the administrator has given such security to the court by which the letters of administration have been granted as ought by law to have been given on the granting thereof in case the full value of the estate of the deceased had been then ascertained.

19G. Executor etc. not paying full court-fee on probates, etc. within six months after discovery of under-payment. - Where too low a court fee has been paid on any probate or letters of administration in consequence of any mistake, or of its not being known at the time that some particular part of the estate belonged to the deceased, if any executor or administrator acting under such probate or letters does not within six months [- -] after the discovery of the mistake or of any effects not known at the time to have belonged to the deceased, apply to the said Authority and pay what is wanting to make up the court-fee which ought to have been paid at first on such probate or letters, he shall forfeit the sum of one thousand rupees and also a further sum at the rate of ten per cent, on the amount of the sum wanting to make up the proper court-fee.

[19H. Notice of applications for probate or letters of administration to be given to Revenue authorities and procedure thereon. - (1) Where an application for probate for probate or letters of ministration is made to any Court other than High Court, the Court shall cause notice of the application to be given to the Collector.

(2) Where such an application as aforesaid is made to a High Court, the High Court shall cause notice of the application to be given to the Chief Controlling Revenue-Authority [(for the local area) in which the High Court is situated.]

(3) The Collector within the local limits of whose revenue-jurisdiction the property of the deceased or any part thereof, is, may at any time inspect or cause to be inspected, and take or cause to be taken copies of, the record of any case in which application for probate or letters of administration has been made; and if on such inspection or otherwise, he is of opinion that the petitioner has under-estimated the value of the property of the deceased, the Collector may, if he thinks fit, require the attendance of the petitioner (either in person or by agent) and take evidence and inquire into the matter in such manner as he may think fit, and, if he is still of opinion that the value of the property has been under-estimated may require the petitioner to amend the valuation.

(4) If the petitioner does not amend the valuation to the satisfaction of the Collector, the Collector may move the Court before which the application for probate or letters of administration was made, to hold an inquiry into the true value of the property:

Provided that no such motion shall be made after the expiration of six months from the date of the exhibition of the inventory required by section 277 of the [Indian Succession Act, 1865 (X of 1885)], or as the case may be, by section 98 of the Probate and Administration Act, 1881 (V of 1881).

(5) The Court when so moved as aforesaid, shall hold, or cause to be held, an inquiry accordingly, and shall record a finding as to the true value, as near as may be, at which the property of the deceased should have been estimated. The Collector shall be deemed to be a party to the inquiry.

(6) For the purposes of any such inquiry, the Court or person authorised by the Court to hold the inquiry may examine the petitioner for probate or letters of administration on oath (whether in person or by commission), and may take such further evidence as may be produced to prove the true value of the property. The persons authorised as aforesaid to hold the inquiry shall return to the Court the evidence taken by him and report the result of the inquiry, and such report and the evidence so taken shall be evidence in the proceedings, and the Court may record a finding in accordance with the report, unless it is satisfied that it is erroneous.

(7) The finding of the Court recorded under sub-section (5) shall be final, but shall not bar the entertainment and disposal by the Chief Controlling Revenue Authority of any application under section 19-E.

(8) The [State] Government may make rules for the guidance of Collectors in the exercise of the powers conferred by sub-section (3).

19I. Payment of court-fees in respect of probates and letters of administration. - (1) No order entitling the petitioner to the grant of probate or letters of administration shall be made upon an application for such grant until the petitioner has filed in the Court a valuation of the property in the form set forth in the third schedule, and the Court is satisfied that the fee mentioned in No. 11 of the first schedule has been paid on such valuation.

(2) The grant of probate or letters of administration shall not be delayed by reason of any motion made by the Collector under section 19-H, sub-section (4).

19J. Recovery of penalties, etc. - (1) Any excess fee found to be payable on any inquiry held under section 19- H, sub-section (6), and any penalty or forfeiture under section 19-G may, on the certificate of the Chief Controlling Revenue Authority be recovered from the executor or administrator as if it were an arrear of land revenue by any Collector. [-]

(2) The Chief Controlling Revenue Authority may remit the whole or any part of any such penalty or forfeiture as aforesaid, or any part of any penalty under section 19-E or of any Court-fee under section 19-E in excess of the full Court-fee which ought to have been paid.

19K. Sections 6 and 28 not to apply to probates or letters of administration - Nothing in section 6 or section 28 shall apply to probates or letters of administration.]

Chapter IV

Process-Fees

20. Rules as to costs of processes.- The High Court shall, as soon as may be, make rules as to the following matters:-

(i) The fees chargeable for serving and executing processes issued by such Court in its appellate jurisdiction, and by the order Civil [(-)] Courts established within the local limits of such jurisdiction;

(ii) the fees chargeable for serving and executing processes issued by the Criminal Courts established within such limits in the case of offences other than offences for which police officers may arrest without a warrant;

(iii) the remuneration of the peons and all other persons employed by leave of a Court in the service or execution of processes.

The High Court may from time to time alter and add to the rules so made.

Confirmation and publication of rules. - All such rules, alterations and additions shall, after being confirmed by the [State] Government [-] be published in the [Official Gazette] and shall thereupon have the force of law.

Until such rules shall be so made and published, the fees now leviable for serving and executing processes shall continue to be levied, and shall be deemed to be fees leviable under this Act.

[20A. Exemption from certain processes. - (1) Notwithstanding anything contained in the preceding section or in the rules made there under, no fees shall be charged for serving and executing processes on behalf of [(a)] the prosecution in any criminal proceedings taken on information presented or complaint made by a public Officer acting in his official capacity [and (b) a liquidator or an arbitrator appointed under the provisions of the Co-operative Societies Act, 1912.]

(2) The [State] Government may, by notification, determine what persons shall be deemed to be public officers for the purpose of the preceding sub-section.]

21. Tables of process-fees.- A table in the English and Vernacular languages showing the fees chargeable for such service and execution, shall be exposed to view in a conspicuous part of each Court.

22. Number of peons in District and Subordinate Courts.- Subject to the rules to be made by the High Court and approved by the [State]Government, [-] every District Judge and every Magistrate of a District shall fix and may from time to time alter, the number of peons necessary to be employed for the service and execution of processes issued out of his Court and each of the Courts subordinate thereto.

Number of Peon in Moffusil Small Causes Court. - And for the purposes of this section, every Court of Small Causes established under Act No. XI of 1865 [to consolidate and amend the law relating to Court of Small Causes beyond the local limits of the ordinary original civil jurisdiction of the High Courts of judicature] shall be deemed to be subordinate to the Court of the District Judge.

[23. Number of peons in Revenue Court)].

[24. (Process served under this Chapter to be held to be process within meaning of Code of Civil Procedure.]

Chapter V

Of the Mode of Levying Fees

25. Collection of fees by Stamps.- All fees referred to in section 3 or chargeable under this Act shall be collected by stamps.

[Provided that where the Treasury Officer or the Assistant Treasury Officer, as the case may be, by a notice in writing affixed outside his office declares that court-fee stamps of a denomination or denominations specified in the notice are not available for sale the court fee of such denomination or denominations may be paid by depositing an equivalent amount in cash in that treasury or sub- treasury through a challan upon which the treasury officer or the Assistant Treasury Officer as the case may be, shall issue a certificate in the following form and such a certificate may be used for the purposes of this Act and the rules made thereunder as if it were a stamp duty issued under this Act by the State Government for an equivalent amount.]

Form of certificate.

Note. - Certificate that an amount of Rs. ________ has been deposited by/on behalf of __________ son of ___________ of village under the proviso to section 25 of the Court Fees Act, 1870 vide treasury challan scroll No. ____________ dated.

26. Stamps to be impressed or adhesive.- The stamps used to denote any fees chargeable under this Act shall be impressed or adhesive or partly impressed and partly adhesive as the [(Appropriate Government]may, by notification in the [(Official Gazette), from lime to time direct.]

27. Rules for supply, number, renewal and keeping accounts of stamps.- The [(Appropriate Government) may, from time to time, make rules regulating]-

(a) the supply of stamps to be used under this Act;

(b) the number of stamps to be used for denoting any fee chargeable under this Act;

(c) the renewal of damaged or spoiled stamps; and

(d) the keeping accounts of all stamps used under this Act;

Provided that in the case of stamps used under section 3 in a High Court such rules shall be made with the concurrence of the Chief Justice of such Court.

All such rules shall be published in the [(Official Gazette) and shall thereupon have the force of law.]

28. Stamping documents inadvertently received.- No document which ought to bear a stamp under this Act shall be of any validity, unless and until it is properly stamped.

But, if any such document is through mistake or inadvertence received, filed or used in any Court or office without being properly stamped, the presiding Judge or the head of the Office, as the case may be or, in the case of a High Court, any Judge of such Court may, if he think fit, order that such document be stamped as he may direct, and, on such document being stamped accordingly, the same and every proceeding relative thereto shall be as valid as if it had been properly stamped in the first instance.

29. Amended document.- Where any such document is amended in order merely to correct a mistake and to make it conform to the original intention of the parties, it shall not be necessary to impose fresh stamp.

30. Cancellation of stamp.- No document requiring a stamp under this Act shall be filed or acted upon in any proceeding in any Court or office until the stamp has been cancelled.

Such officer as the Court or the head of the office may from time to time appoint shall, on receiving any such document forthwith effect such cancellation by punching out the figure-head so as to leave the amount designated on the stamp untouched, and the part removed by punching shall be burnt or otherwise destroyed.

Chapter VI

Miscellaneous

31. (Repayment of fees paid on applications to criminal courts.)[-].

32. Amendment of Act VIII of 1859 and Act IX of 1869.)[-].

33. Admission in criminal cases of documents for which proper fee has not been paid.- Whenever the filing or exhibition in a Criminal Court of a document in respect of which the proper fee has not been paid is, in the opinion of the presiding Judge, necessary to prevent a failure of justice, nothing contained in section 4 or section 6 shall be deemed to prohibit such filing or exhibition.

[34. Sale of stamps. - (1) The [Appropriate Government] may from time to time make rules for regulating the sale of stamps to be used under this Act, the person by whom alone such sale is to be conducted, and the duties and remuneration of such persons.

(2) All such rules shall be published in the [Official Gazette] and shall thereupon have the force of law.

(3) Any person appointed to sell stamps who disobeys any rules made under this section, and any person not so appointed who sells or offers for sale any stamp shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both].

35. Power to reduce or remit fees- The [Appropriate Government]may, from time to time by notification in the [Official Gazette] reduce or remit in the whole or in any part of [the territories under its administration] all or any of the fees mentioned in the first and second schedules to this Act annexed, and may in like manner cancel or vary such order.

36. Saving of fees to certain officers of High Court.- Nothing in Chapters II and V of the Act applies to the commission payable to the Accountant-General of the High Court at Fort William, or to the fees which any officer of a High Court is allowed to receive in addition to a fixed salary.

Schedule I

Ad Valorem Fees

Table of Rates of ad valorem fees leviable on the Institution of Suits.

Schedule II

Fixed Fees

Schedule III

[See Section 19-I]

Form of valuation (to be used with such modifications, if any, as may be necessary)

In the Court of

Re : Probate of the Will of
the Property and credits of

(or administration of ),
deceased,

or one of the next-of-kin) of__________________deceased, and that I have truly set forth in Annexure A to this affidavit all the property and credits of which the above-named deceased died possessed or was entitled to at the time of his death, and which have come, or are likely to come, to my hands.

2. I further say that I have also truly set forth in Annexure B, all the items I am by law allowed to deduct.
3. I further say that the said assets, exclusive only of such last mentioned items but inclusive of all rents, interest, dividends and increased values since the date of the death of the said deceased, are under the valued of.

Annexure A

Valuation of the movable and immoveable property of deceased

Annexure B

Schedule of debts, etc.