- When the first or only examination of a person who complains of the offence of wrongful confinement or of 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, the complainant shall pay a fee of [two rupees] [Substituted by Section 4 of M.P. Act No. 12 of 1997 (w.e.f. 1-4-1997).], unless the Court thinks fit to remit such payment.
