Section 235(3) in Criminal Rules of Practice and Circular Orders, 1990
(3)This rule does not apply to proceedings in Cognizable cases instituted on police reports whether these be calendar cases, appeals or Revision Cases.Exemption: - No fee shall be levied on processes issued upon complaints by public servants or Officers or servants of a Railway Administration acting in their official capacity, which under Section 67, Clause XI of the Andhra Pradesh Court-fee and Suit Valuation Act, 1956 (Act VII of 1956) are exempt from complaint fee.As the Central Government has ruled that a Cantonment Authority is not a "Public Officer" as defined in the Code of Civil Procedure, 1908, the process fee and diet money to witness shall in all cases of prosecutions by the Police on their behalf be collected from the Cantonment Authority. A Cantonment Authority, is however, exempt from the payment of Court-fee on complaints, under Section 19 of the Court-fee Act, 1870 as it is a "Public Servant" as defined in Section 21 of the Indian Penal Code.Expenses of Complainants and Witnesses
