(1)Subject to the exceptions set out in sub-rule (2) below, the charge for administering the oath to the deponent in the case of any affidavit in criminal cases shall be one rupee. This charge shall be paid by means of a court-fee stamp affixed to the affidavit.(2)No charge shall be made in respect of the following affidavits:-(a)affidavits made by serving officers deposing as to the manner of service of a process;(b)affidavits made by public officers in virtue of their office. High Court Notification No. 4545, dated the 22nd July, 1937."(c) Affidavits made in pursuance of Section 510-A of the Code-(i)In cognizable cases;(ii)In cases prosecuted, instituted or carried on by, or under the orders of, or with the sanction of Government, or any public officer as defined in Section 2 of the Code of Civil Procedure, 1908 when acting as such public officer, or any railway servant as defined in Section 3 of the Railways Act, 1890, when acting as such railway servant.This exemption shall not, however, apply to cases instituted on complaint by a police officer authorised under the Central Provinces and Berar Municipalities Act, 1922 (II of 1922) or rules or bye-laws made thereunder."
