(1)Except in the Courts hereinbefore mentioned, no document of any 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:Provided that where such document relates to any suit, appeal or other proceeding under [any law relating to land tenures or land revenue] [Substituted by U.P. Act No. 6 of 1980 (w.e.f. 21-11-1979).] the fee payable shall be three-quarters of the fee indicated in either of the said Schedules except where the amount or value of the subject-matter of the suit, appeal or proceeding to which it relates exceeds Rs. 500 :Provided further that the fee payable in respect of any such document as is mentioned in the foregoing proviso shall not be less than one and one-fourth of that indicated by either of the said Schedules before the first day of May, 1936.[Explanation. [Added by U. P. Act No. 25 of 1952, Section 3 (b).] - Where the amount of fee prescribed in the Schedules contain any fraction of a rupee below [twenty-five naye paise] or above [twenty-five naye paise] [Substituted by U. P. Act No. 20 of 1958.] but below [fifty naye paise] [Substituted by U. P. Act No. 20 of 1958.] or above [fifty naye paise] [Substituted by U. P. Act No. 20 of 1958.] but below [seventy-five naye paise] [Substituted by U. P. Act No. 20 of 1958.] or above [seventy-five naye paise] [Substituted by U. P. Act No. 20 of 1958.] but below one rupee, the proper fee shall be an amount rounded off to the next higher quarter of a rupee as hereinafter appearing in the said Schedules.]
