Section 57 in The Presidency Magistrates (Court- Fees) Act, 1877
57. Fees for summonses and warrants.- A fee of eight annas shall be paid for every summons or warrants issued by a Presidency Magistrate, except in the case of a summons to attend and give evidence or to produce documents, in which case they shall be paid a fee of four annas: Power to remit fees.- Provided that such Magistrate may in any case remit any such fee, if he is satisfied that the complainant is unable to pay the same, and shall remit it when the complaint is made by a public servant in the execution of his duty. 58 to end. Rep. by the Code of Criminal Procedure, 1882 (Act
