Section 31 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
31. Petitions and appeals against orders of punishment by officials in certain cases.
- To remit the Court-fees chargeable under clause (c) of Article 1 or Article 11 of the second Schedule, on petitions and appeals against orders of punishment presented under the following Act or rules, by officials under the administrative control of the Government of Punjab :-(1)The Punjab Subordinate Services, Punishment and Appeal Rules, 1930.(2)Section 13 of the Punjab Land Revenue Act, 1887.(3)Rule 16.31 of Chapter XVI (Punishments) of the Punjab Police Rules.
