(1)Under Article 1 (b) of Schedule II of the Court-Fees Act 1870 (IX of 1870), a fee of [two rupees] [Substituted by M.P. 12 of 1966.] is leviable on petition or application containing a complaint or charge of any offences other than an offence for which police officers may under the Code of Criminal Procedure, 1898, arrest without warrant when presented to a Criminal Court.(2)Under Section 18 of the Court-fees Act a fee of eight annas is to be levied, unless the Court thinks fit to remit the payment, when a person is examined on a complaint and-(a)a previous petition with Court-fee has not already been presented, and(b)the offence complained of is a non-cognizablc one, or(c)the offence is wrongful restraint or wrongful confinement.(3)No fee is leviable under Article 1 (b) of Schedule II of the Court-fees Act on a complaint of any cognizable offence. No fee is leviable under Section 18 of the Court-fees Act in respect of a complaint of any cognizable offence other than wrongful restriaint or wrongful confinement.B. Process-feesRules under Section 20 (ii) of the Court-fees Act
