Section 14(f) in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
(f)Copy supplied to accused under Section 548, Criminal Procedure Code. - Copy furnished to any person affected by a judgment or order passed by a criminal court, of the Judge's charge to the Jury or of any order, deposition or other part of the record, when the copy is not a copy which may be granted under any of the preceding sub-clauses without the payment of a fee, but is a copy which on its being applied for under section 548 of the said Code, the Judge or Magistrate, for some special reason to be recorded by him on the copy, thinks fit to furnish without such payment.
