Union of India - Act
Diplomatic and Consular Officers (Fees) Rules, 1949
UNION OF INDIA
India
India
Diplomatic and Consular Officers (Fees) Rules, 1949
Rule DIPLOMATIC-AND-CONSULAR-OFFICERS-FEES-RULES-1949 of 1949
- Published on 8 November 1949
- Commenced on 8 November 1949
- [This is the version of this document from 8 November 1949.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short Title.
- These rules may be called the Diplomatic and Consular Officers (Fees) Rules, 1949.2. Definitions.
- In these rules, "Schedule" means a Schedule appended to these rules.3. Scale of Fees.
- Fees for functions performed by diplomatic and Consular Officers in respect of matters specified in column I of Schedule I will be levied according to the scale prescribed in column 2 thereof.4. Power to remit Fees.
5. No remuneration to be charged for consular service.
- A diplomatic or Consular officer shall not, save as is provided in these rules, ask for or take any fee or reward for or on account of any act, thing or service done, performed or rendered by him in the execution of his office.6. Collection of Fees.
- All fees shall be paid in cash against the issue of receipts and the amount so collected shall be accounted for to the Government of India.7. Publication of Table of Fees.
7A. Gratuitous issue of copies of table of fees.
- A printed copy of the table of fees prescribed in Schedule I shall be given by every chief officer of customs, at a port of India, gratuitously to every master of vessel clearing out of the port, who requests the same.8. Maintenance of Register.
- A consular service register showing the details of consular services rendered, names of persons served and their nationality, the amount of fees levied for each service, application form number and receipt number and containing the initials of the consular officer shall be maintained at each consular office.9. Inclusion of consular fees collected in the monthly statement of accounts.
- The consular fees collected under these rules shall be accounted for through the monthly statement of accounts sent by the consular office to the Government of India and the statement shall be accompanied by a certificate signed by the First Secretary, or where there is no First-Secretary, by the Head of Mission, to the effect that the consular fee account pertaining to the month have been duly checked and the amounts collected have been credited to the account of the Government of India.Schedule 1
(See rule 3)Table of consular fees| Amount of fee | |||
| Matters in respect of which fee is leviable | Category"A" Countries | Category"B" Countries | |
| (1) | (2) | (3) | |
| Part I-Fees to be taken in respect ofmerchant shipping. | Rs. | Rs. | |
| 1. | For every declaration taken or recorded underthe Merchant Shipping Act, 1958 (44 of 1958), with a view to theregistry, transfer and transmission of ships, interests in ships,or mortgages on ships . . . . . . . . | 105.00 | 70.00 |
| 2. | For endorsing a memorandum of change of masterupon the certificate or of registry, and initialling hissignature on agreement with crew, if required . . . . . . . . | 60.00 | 40.00 |
| 3. | For granting a provisonal certificate ofregistry (this fee to be exclusive of fees on declaration) . . .. . | 390.00 | 260.00 |
| 4. | For recording a mortgage of ship or shares in aship . . | 390.00 | 260.00 |
| 5. | For recording the transfer of a mortgage of aship or shares in ship . . . . . . . . . . . . . . . | 390.00 | 260.00 |
| 6. | For recording the discharge of a mortgage of aship or shares in ship . . . . . . . . . . . . . . . | 390.00 | 260.00 |
| 7. | For every sale of a ship or shares in a shipmade before a consular officer . . . . . . . . . . . . . . | 390.00 | 260.00 |
| 8. | For certified copy of extract from register bookof transactions in ships, if not exceeding 100 words . . . | 45.00 | 30.00 |
| For every subsequent 100 words . . . . . . . | 25.00 | 16.00 | |
| 9. | For every seaman engaged before a consularofficer . . . | 30.00 | 20.00 |
| 10. | For every alteration in agreement with seamenmade before a consular officer . . . . . . . . . . . . . | 30.00 | 20.00 |
| 11. | For every seaman discharged or left behind withthe sanction of a consular officer . . . . . . . . | 30.00 | 20.00 |
| 12. | For every desertion certified by a consularofficer . . | 30.00 | 20.00 |
| 13. | For receiving a return of the birth or death ofany person on board a ship, and for endorsing the ships agreementwith respect thereto . . . . . . . . . . . . . | 30.00 | 20.00 |
| 14. | For attesting the execution of a seaman's will. . . . | 30.00 | 20.00 |
| 15. | For certification of form of claim for wages,etc. of a deceased seaman . . . . . . . . . . . . . . . | 15.00 | 10.00 |
| 16. | For examination of provisions or water to bepaid by the party who proves to be in default in addition tocosts of survey. . . . . . . . . . . . . . . . . . | 180.00 | 120.00 |
| 17. | For every salvage bond made in pursuance of theMerchant Shipping Act, 1958 (44 of 1958) to be paid by the masteror owner of the property salvaged. . . . . . . . . | 600.00 | 400.00 |
| 18. | For custody of ships' papers, makingendorsement thereon and giving the certificate required by theMerchant Shipping Act, 1958 (44 of 1958) including the fee forinspection of ship's papers. . . . . . . . . . . | 45.00 | 30.00 |
| 19. | For noting a marine protest and furnishing onecertified copy if required . . . . . . . . . . . . . | 105.00 | 70.00 |
| For every other copy . . . . . . . . . . . . . | 45.00 | 30.00 | |
| 20. | For filing a request for survey and issuingorder of survey. . . . . . . . . . . . . . . . . . | 180.00 | 120.00 |
| 21. | For receiving report of survey, filing originone in archives (if not exceeding 200 words) and furnishing, ifrequired, one certified copy of request, order and report ofsurvey. . . . . . . . . . . . . . . . . | 390.00 | 260.00 |
| 22. | For ordinary periodical survey of a cargo orpassenger vessel- | ||
| (a) Cargo vessel not exceeding 5,000 netregister tons, per net register ton . . . . . . . . . | 5.00 | 3.00 | |
| Ditto. Exceeding 5,000 net register tons, forevery 1,000 tons or part thereof above 5,000 tons, in addition tothe above Amount . . . . . . . . | 945.00 | 630.00 | |
| (b) Passenger vessel not exceeding 5,000 grossregister tons, per gross register ton . . . . . . | 5.00 | 3.00 | |
| Ditto. Exceeding 5,000 gross register tons, forevery 1,000 tons or part thereof above 5,000 tons, in addition toabove amount . . . . . . . . | 945.00 | 630.00 | |
| Note(3) The amount of the fee leviableunder clause (a) or clause (b) shall not exceed Rs.18,900 incategory "A" and Rs.10,600 in category "B"Countries. | |||
| Note(3) For special survey of a cargo orpassenger vessel, the fee chargeable shall be in accordance withthe nature and extent of services rendered. | |||
| Note(3) The above fees include thegranting or renewal of a certificate of sea worthiness or apassenger certificate, but do not include overtime charges ortravelling expenses. | |||
| 23. | For extending Marine protests, if not exceeding200 words, filing original, and furnishing one certified copy, ifrequired exclusive of fees for oaths or declarations, or fordrawing, if required, the body of protest . . . . . | 390.00 | 260.00 |
| 24. | For any other protest (except bill of exchange)if not exceeding 200 words, filing original, and furnishing onecertified copy, if required, This is to be exclusive of fee fordrawing, if required, the body of the protest . . | 390.00 | 260.00 |
| 25. | If the protest or report of survey exceeds 200words, for every additional 100 words, or fraction thereof . . .. | 45.00 | 30.00 |
| 26. | For attesting average, bottomry or arbitration,bond, each copy . . . . . . . . . . . . . . . . . . | 105.00 | 70.00 |
| 27. | For preparing afresh agreement with the crew ofan Indian vessel on new Articles of Agreement being opened at aforeign port, and for furnishing the copy which the MerchantShipping Act, 1958 (44 of 1958) requires, should be madeaccessible to the crew- | ||
| Rs. 10 for each seaman, with a minimum of Rs.150 in category 'A' Countries and Rs. 7 for each seaman with aminimum of Rs. 105 in category 'B' Countries and a maximum of . .. . . . . . . . . . . . . . . . | 390.00 | 260.00 | |
| 28. | Bill of health . . . . . . . . . . . . . . . | 150.00 | 100.00 |
| 29. | Certifying to a foreign bill of health . . . .. . . | 150.00 | 100.00 |
| 30. | Issue or attestation of certificate of originor other documents in support of consignment of goods, for eachseparate document and for filing copy . . . . . . . | 45.00 | 30.00 |
| 31. | For any additional copy, if signed and sealedby the consular officer . . . . . . . . . . . . . . | 45.00 | 30.00 |
| 32. | Certificate of due landing of goods exportedfrom an Indian port . . . . . . . . . . . . . . . | 105.00 | 70.00 |
| 33. | For application addressed to local authoritiesfor arrest or imprisonment of a seaman, if granted pursuant tothe request of the Master- | ||
| For each seaman, if more than one is concerned .. . . | 24.00 | 16.00 | |
| 34. | Ditto, for release of a seaman :- | ||
| For each seaman, if more than one is concerned .. . . | 75.00 | 50.00 | |
| 35. | For each certificate granted as to the numberof the crew of a vessel, or as to any other matter required bythe local authorities for the clearance inwards and outwards of avessel . . . . . . . . . . . . . . . | 105.00 | 70.00 |
| 36. | Drawing up, in form and language required bylocal authorities a muster roll or detailed list, giving thenames, etc. of each member of the crew of a vessel . . . | 45.00 | 30.00 |
| 37. | For affixing consular signature and seal, ifrequired to ship's manifest . . . . . . . . . . . . . . . | 105.00 | 70.00 |
| 38. | For affixing consular seal or signature to anyentry in the official log-book of an Indian vessel if such entryis not required by the Merchant Shipping Act, 1958 (44 of 1958) .. . . . . . . . . . . . . . . . | 75.00 | 50.00 |
| 39. | For attesting the a execution of a bill of saleof a ship or shares in ship . . . . . . . . . . . . . | 105.00 | 70.00 |
| 40. | For any document required from a consularofficer by foreign authorities as a preliminary to the engagementof a seaman in a foreign vessel, including affixing of officialseal and signature . . . . . . . . . . | 30.00 | 20.00 |
| 41. | For certifying the engagement or discharge of,or the leaving behind of, or for certifying any alteration in theagreement made under the Merchant Shipping Act, 1958 (44 of 1958)with a lascar seaman by the Master of a foreign ship, or forcertifying the death of, or the desertion of his ship by any suchseaman . . . . . . . . . . | 30.00 | 20.00 |
| 42. | For certifying the transfer of one or morelascar seaman with their agreements, from one foreign ship toanother foreign ship, per seaman . . . . . . . . . . . | 60.00 | 40.00 |
| Note. - The fee under this item isinclusive of and not additional to the fee under item 41, andshould be divided equally between the two ships concerned, sohowever that the maximum fee charged to both ships should notexceed Rs. 1,500 in category 'A' Countries and Rs.1,000 incategory 'B' Countries. | |||
| 43. | For inspecting ship's papers when theirproduction is required to enable a consular officer to performany specific service on the ship's behalf . . . . . . . | 45.00 | 30.00 |
| Note. - This fee is not to be charged inaddition to fee underitem 18 for custody of ship's papers, etc.unless the agreement has been withdrawn from the consular officein the interval . . . . . . . . . . . | |||
| Part II-Fees to be taken in respect of otherservices required to be rendered by a consular officer. | |||
| 44. | For granting certificate not otherwise providedfor, if not exceeding 100 words, exclusive of fee for drawing . . | 105.00 | 70.00 |
| If exceeding 100 words, for every additional 100words or fraction thereof . . . . . . . . . . . . . . | 45.00 | 30.00 | |
| 45. | For receiving a declaration claiming exemptionfrom or refund of, income tax on shares . . . . . . . . . | 24.00 | 16.00 |
| 46. | For each signature of a consular officeraffixing to an exhibit referred to in an affidavit or declaration. . . | 24.00 | 16.00 |
| 47. | For each alteration or interlineation initialedby a consular officer in any document not prepared by him . . | 5.00 | 3.00 |
| 48. | For each signature to a transfer of shares orstock attested by a consular officer when executed in thepresence of one or more witnesses besides the consular officer .. . . . . . . . . . . . . . . . | 45.00 | 30.00 |
| 49. | For each signature to a transfer of shares orstock attested by a consular officer when executed in thepresence of one or more witnesses besides the consular officer .. . . . . . . . . . . . . . . . | 75.00 | 50.00 |
| 50. | For exhibit a copy of patent, design or trademark on notice board and for endorsing a certificate that thepatent, design or trade mark has been so exhibited . . . | 240.00 | 160.00 |
| 51. | For each execution of a power of attorneyattested by a consular officer . . . . . . . . . . . . . . | 75.00 | 50.00 |
| Note.- When more than four personsexecute a power of attorney at the same time a fee of Rs. 300only in category 'A' Countries and Rs. 200 only in category 'B'Countries is to be charged. | |||
| 52. | For attesting the execution of a will of anyperson not being an Indian Seaman . . . . . . . . . . . . | 105.00 | 70.00 |
| 53. | For affixing consular officer's signature andseal, if required, to Quarterly or monthly declarations forGovernment pay or pension . . . . . . . . . . . | 5.00 | 5.00 |
| Note.- No fees to be charged for signingpapers for the personnel in the Army, the Navy, the Air Force orin the Merchant Shipping service or their widows or heirs and theword 'Gratis' shall be written near the consular officer'ssignature. The waiving of the fee shall not be extended topersons drawing civil pensions or retired pay. | |||
| 54. | For affixing consular officers signature andseal to any other declaration of existence . . . . . . . . . | 24.00 | 16.00 |
| Note.- No fee shall be charged fromWasikdars for signature and seal on life certificates andhalf-yearly finger prints; in such cases the word 'Gratis' shallbe written near the consular officer's signature. | |||
| 55. | For affixing consular officer's signature toany other declaration of existence, if drawn up by a consularofficer . . . . . . . . . . . . . . . . . | 45.00 | 30.00 |
| 56. | For certificate of a person's identity . . . .. . . | 75.00 | 50.00 |
| Note.- If the applicant is not personallyknown to the consular officer, he may require satisfactoryevidence of identity and refuse to give the certificate unlesssuch evidence is produced, since the onus of proof rests with theapplicant. | |||
| 57. | For issuing any document required by a foreignauthority for the grant of a permit for residence . . . . . . | 24.00 | 16.00 |
| 58. | For attestation of certificate required by aforeign authority for allowing remittance facilities to India . . | 5.00 | 3.00 |
| 59. | For attesting the signature of a foreignauthority . . . | 75.00 | 50.00 |
| 60. | For attesting the signature of two qualifiedforeign medical practitioners on a medical certificate issued bythem in the form prescribed in rule 256 of the SupplementaryRules . . . . . . . . . . . . . | 12.00 | 8.00 |
| 61. | For each signature attested by a consularofficer in any document not otherwise provided for . . . . . . .. | 75.00 | 50.00 |
| Note. - No fee is to be charged forattesting a signature to any document required for the deposit orwithdrawal of money in or from the Post Office Savings Bank or inconnection with Savings Bank annuities. | |||
| 62. | For certifying a copy of any document or partof a document, if not exceeding 100 words . . . . . . . | 45.00 | 30.00 |
| If exceeding 100 words, for every additional 100words or fraction thereof . . . . . . . . . . . . . . | 15.00 | 10.00 | |
| Note.-If the document is in any foreignlanguage, double the fee indicated above shall be charged. Anadditional fee as per item 83 is to be charged when the copy ismade by the consular officer. | |||
| 63. | Opening the will of an Indian subject not beinga seaman, including consular signature to minute of proceedings .. | 300.00 | 200.00 |
| 64. | For each affidavit sworm or affirmed before aconsular officer . . . . . . . . . . . . . . . . . | 45.00 | 30.00 |
| 65. | For Succession Certificate granted undersection 382 of the Indian Succession Act, 1925- | ||
| (a) in respect of assets whose value does notexceed Rs. 10,000 . . . . . . . . . . . . . . . | 90.00 | 60.00 | |
| (b) in respect of assets exceeding Rs. 10,000,for each Rs. 10,000 or part thereof . . . . . . . . . | 75.00 | 50.00 | |
| For the administration or distribution, or bothof the property situated in the country of the consular officer'sresidence, of an Indian subject, not being a seaman, dyingintestate, or if not intestate, when undertaken in the absence oflegally competent representatives of the deceased . . . | 2-½ % of the estimated value. | ||
| 2-½ % levy is not chargeable in the followingcases :- | |||
| (i) Remittance of death compensation legalheirs; and | |||
| (ii) Mere remittance of money belonging to thedeceased to the legal heirs. | |||
| (Vide MEA Cercular No.T.436/3/78 dated 23-4-83and No.T.436/108/84(FAT/84/I/ (24)dated28-5-84). | |||
| Note(1). - This fee is to be chargedwhenever the property or the proceeds of the property of adeceased Indian subject are handed over to a consular officer inhis official capacity, either by the local authorities or byother persons, owing to their being no person legally competentaccording to the lex loci to claim such property or proceedswhich are consequently delivered to the consular officer fordistribution to the absent parties, either direct or through theGovernment of India. | |||
| Note(2). - The fee should also becharged on a valuation of any portion of the property which aconsular officer may, in the exercise of his discretion, remithome. Trinklets and other articles including securities, notexceeding the estimated value of Rs. 2,000 may be remitted homewithout charging any fee; if it exceeds that estimated value, andremitted home without realisation on the spot, the fee of 2-½%must be charged on the whole of the estimated value. | |||
| Note(3). - The fee covers the servicesfor correspondence, signing of receipts, payment of debts, andthe ordinary duties incidental to acting as administrator, and todistribution of the property to the parties legally entitled toit, or to its transmission to the Government of India, as thecase may be. If in the administration or distribution of theproperty of a deceased Indian subject it is necessary for theconsular officer to perform any other service for which a specialfee is provided herein, the fee or fees for such service shouldalso be charged. | |||
| Note(4). - When, in the case of thedeath of Indian subject, a consular officer is sent for owing tothe absence of relatives, and he only makes arrangements for thetemporary custody of the property of the deceased, pending thearrival of relatives or other persons who may be competent totake charge of it, or of instructions from such persons, nocharge of the fee of 2-½ per cent shall be made, but the feefor affixing the consular officer's seal and the fees for hisattendance at the house of the deceased shall be chargeable. | |||
| Note(5). - Any money or articlesbelonging to the estate taken charge of at a subordinate consularpost should be sent to the Superintending Consulate. | |||
| 67. | For performing functions similar to thosespecified in item 66 in respect of the property situated in theCountry of the consular officer's residence of a person, notbeing an Indian subject, nor a seaman dyingintestate or, if notintestate, in the absence of legally competent representatives ofthe deceased, when heirs in India are partly or wholly interestedin such property . . . . | 2-½% on the estimated value. | |
| 68. | For uniting documents and affixing consularofficer's seal to the Fastening . . . . . . . . . . . . | 18.00 | 12.00 |
| 69. | For directing search for, or obtaining fromPublic Record Office or elsewhere, extracts from local registers,or copies of wills, deeds or other matters, in addition toexpenses incurred and any fees for attestation . . . | 75.00 | 50.00 |
| 70. | For affixing consular officer's signature andseal, if required, to any document not otherwise provided for inthis schedule . . . . . . . . . . . . . . | 75.00 | 50.00 |
| Note.-No fee shall be charged for anorder or letter sending a seaman to hospital. | |||
| 71. | For effecting or endeavouring to effect serviceof a writ - for one visit to the address of the person to beserved . . . . . . . . . . . . . . . . . | 190.00 | 125.00 |
| for each additional visit required . . . . . . . | 105.00 | 70.00 | |
| 72. | For each consular officer's seal affixed to adocument, packet, or article when no signature is required . . . | 24.00 | 16.00 |
| Part III - Fees for certain attendance byconsular officers | |||
| Note.-As a general rule, a consularofficer is to attend out of Office only on the application of theparties concerned, or of the local authority, and such attendanceis to be at the. discretion of the consular officer and providedhis official duties admit of his absence. | |||
| In the case of ship-wreck, or for the purpose ofassisting a ship in distress the consular officer should attendwithout waiting for any special request, as his presence mayconduce to every possible measure being taken for saving life,and on such occassion, fees indicated in items 73 and 74 are notleviable, but his attendance should not be continued for anyother purpose unless it is specially requested. | |||
| In the event of two consular officers attendingout of office, which should only occur in very special cases, orat the request of the parties, the fee for the attendance of thejunior is to be half of the amount fixed in this Schedule, as heis to be looked upon as accompanying his senior in the capacityof a clerk. A proconsular officer attending alone is a consularofficer for the purpose of fees. | |||
| Attendance at the consular officer's privateresidence, during the customary business hours of the place, isnot to be considered as authorising the charge of fees. | |||
| 73. | At a ship-wreck or for the purpose of assistinga ship in distress, per day . . . . . . . . . . . . . . | 600.00 | 400.00 |
| 74. | At a ship-wreck, at the request of partiesinterested, to assist or advice as to salvage, per day . . . . .. | 825.00 | 550.00 |
| 75. | At the request of parties interested, or oflocal authorities, at the affixing or removing of seals onproperty of deceased person, if absent for less than two hours .. . . . . . . . . . . . . . . . | 300.00 | 200.00 |
| Ditto, ditto, for each additional hour orfraction thereof at Rs.150/-in category 'A' Countries andRs.100/- in category 'B' Countries with a maximum per day of . . | 1200.00 | 800.00 | |
| 76. | At the request of parties interested, or oflocal authorities at a valuation if absent for less than twohours . . . . . . . . . . . . . . . . . . | 300.00 | 200.00 |
| Ditto, ditto, for each additional hour orfraction thereof at Rs.150/-in category 'A' Countries andRs.100/- in category 'B' Countries with a maximum per day of | 1200.00 | 800.00 | |
| 77. | ** | ** | ** |
| 78. | At the request of parties interested, or localauthorities at a sale if absent for less than two hours . | 600.00 | 400.00 |
| Ditto, ditto, for each additional hour orfraction thereof at Rs. 150/- in category `A' countries and Rs.100/- in Category `B' countries with a maximum per day of | 1200.00 | 800.00 | |
| 79. | At the request of parties interested, or oflocal authorities, for the transaction, elsewhere than at theconsular office, Of any duty for which a fee is leviable, inaddition to such fee for each hour, or fraction thereof at Rs.150/-in category 'A' Countries and Rs. 100/-in category `B'Countries with a maximum per day of . . . . . . . . . . . . . . .. . . . | 1200.00 | 800.00 |
| 80. | At the request of parties interested for thetransaction of any duty for which a fee is leviable whether atthe consular office or at the consular officer's residence, inaddition to such fee, for each half-hour or fraction thereof, ifin the day time, that is to say, between the hours of 6 A.M. and9 P.M. but not during the customary business hours of the place .. . . . . . . . . | 75.00 | 50.00 |
| Note- This fee is leviable for anyattendance on Sundays. | |||
| Part IV - Fees to be taken in respect ofcertain other services which may be rendered by a consularofficer at his discretion | |||
| 81. | For the transaction of any duty, for which afee is leviable under this Schedule whether at the consularoffice or at the consular officer's residence, in addition tosuch fee, for each half-hour, or fraction thereof in the nighttime, that is to say, between the hours of 9 P. M. and 6 A. M . .. . . . . . . . | 150.00 | 100.00 |
| 82. | For drawing a declaration or other document orthe body of a protest, or for taking down in writing verbaldeclarations or depositions of persons made before a consularofficer, or for reducing into writing agreements made before himby contracting parties, exclusive of fees for attestation, etc.if not exceeding 50 words . . . | 45.00 | 30.00 |
| If exceeding 50 words, for each subsequent 50words, or fraction Thereof . . . . . . . . . . . . . . | 18.00 | 12.00 | |
| 83. | For assisting in drawing up petitions,applications, or other documents not specified, for each suchpetition, application or document . . . . . . . . . . . | 75.00 | 50.00 |
| 84. | For making or verifying a copy of a document,if not exceeding 100 words, exclusive of fee for certificate . . | 24.00 | 16.00 |
| If exceeding 100 words, for every subsequent 100words or fraction thereof . . . . . . . . . . . . . . | 18.00 | 12.00 | |
| 85. | For making or verifying a translation of adocument, for every 100 words, or fraction thereof, exclusive offee for certificate . . . . . . . . . . . . . . | 75.00 | 50.00 |
| 86. | For making or verifying a translation of adocument in Chinese or Japanese, for first 100 characters . . . . | 480.00 | 320.00 |
| Ditto, for every subsequent 100 characters, orfraction thereof . . . . . . . . . . . . . . . . . | 150.00 | 100.00 | |
| 87. | Viva voce translating and interpreting for each15 minutes, or fraction thereof at Rs. 45/- in category `A'countries and Rs. 30 in category 'B' countries, with a maximumper hour of . . . . . . . . . . . . . | 150.00 | 100.00 |
| Note(1)- This fee is not to be leviedconcurrently with fees indicated in items 84 and 85. | |||
| Note(2)- This fee is not to be leviedwhen the interpreting is carried on solely to enable the consularofficer to execute any official duty, e.g., the composing ofdisputes. | |||
| 88. | For drawing a will, if not exceeding 200 words. . . . | 300.00 | 200.00 |
| If exceeding 200 words, for every subsequent 100words or fraction thereof . . . . . . . . . . . . . . | 75.00 | 50.00 | |
| 89. | For drawing a power-of-attorney, if notexceeding 200 words . . . . . . . . . . . . . . . . . . | 150.00 | 100.00 |
| If exceeding 200 words, for every subsequent 100words or fraction thereof . . . . . . . . . . . . . . | 75.00 | 50.00 | |
| 90. | In cases where one or more attesting witnesses,besides consular officer, are required, for each witness suppliedby him at the request of the parties interested . . . | 30.00 | 20.00 |
| Note- A consular officer is not boundto provide witnesses for persons desirous of signing documentbefore him, but should the consular officer at the request of theparties, supply witnesses, fees is to be charged for each witnesssupplied, but not for each signature of such witness. | |||
| 91. | Attendance elsewhere than at consular office atthe request and on behalf of private persons, for the transactionof business which a consular officer is permitted, but is notbound to undertake under the consular instructions, for each houror fraction thereof at Rs. 150/- in category `A' Countries andRs. 100/- in category `B' countries, with a maximum per day of .. . | 1200.00 | 800.00 |
| Note(1)- This fee is applicable when theattendance of the consular officer is sought for the recovery oflost luggage or for similar reasons. It is not to be levied inrespect of commercial enquiries. | |||
| Note(2)- The discretionary services forwhich fees are chargeable, are not to be undertaken except at thesole risk and responsibility of the parties requesting the sameon condition of such parties signing the proper declaration. | |||
| Part V- Registration of Births/deaths | |||
| 92. | For registration of birth or death (except thedeath of a seaman) . . . . . . . . . . . . . . . . . | 15.00 | 10.00 |
| 93. | For registration of the death of a seaman . . .. . | 15.00 | 10.00 |
| 94. | For each search in the register of births ordeaths kept at the Consulate . . . . . . . . . . . . . . | 6.00 | 4.00 |
| 95. | For each certified copy of an entry in theregister . . | 15.00 | 10.00 |
| 96. | For each certified copy of registration ofIndian citizenship . . . . . . . . . . . . . . . | 60.00 | 40.00 |
| 97. | For Administering the oath of allegiance in themanner prescribed in rule 28 of the Citizenship Rules, 1956 . . | 45.00 | 30.00 |
| Note.- This also includes any other oathsworn or affirmed before a diplomatic or Consular Officer. | |||
| Part VI-Marriage Fees | |||
| 98. | For every notice of an intended marriage . . .. . . | 120.00 | 80.00 |
| 99. | For publication of notice . . . . . . . . . . . | actual charges | actual charges |
| Note.- A suitable amount will be takenas an advance towards cost of publication of notice innewspapers. | |||
| 100. | For receiving and processing or dealing with anobjection | 300.00 | 200.00 |
| 101. | For solemnsings a marriage . . . . . . . . . .. | 240.00 | 160.00 |
| 102. | For solemnisings a marriage at a place referredto in rule 9(c) . . . . . . . . . . . . . . . . | 90.00 | 60.00 |
| Note. - This will be in addition to thefee referred to in item (iv) above | |||
| 103. | For receiving notice of a caveat . . . . . . .. . | 240.00 | 160.00 |
| 104. | For certificate by Marriage Officer of noticehaving been given and posted up . . . . . . . . . . . . | 45.00 | 30.00 |
| 105. | For a certified copy of reasons recorded undersection 11 or section 17 for refusal to solemnise or, as the casemay be for refusal to register, a marriage . . . . . | 24.00 | 16.00 |
| 106. | For certified copy of an entry: | ||
| (a) in the Marriage Notice Book . .. . . . . . . | 24.00 | 16.00 | |
| (b) in the Marriage Certificate Book . . . . . .. | 24.00 | 16.00 | |
| 107. | For certification of a document referred to insub-section (1) of section 24 . . . . . . . . . . . | 9.00 | 6.00 |
| 108. | For making a search : | ||
| (a) if the entry is of the current year . . . ... | 24.00 | 16.00 | |
| (b) if the entry relates to any previous year ofyears . | 45.00 | 30.00 | |
| Part VII-Fees to be charged for Passport andother travel documents. | |||
| 109. | Ordinary passport with a maximum initialvalidity of five years. . . . . . . . . . . . . . . . . . | 50.00 | 50.00 |
| 110. | Renewal of ordinary passport . . . . . . . . .. | 50.00 for five years or Rs 10/- per year or partthereof | 50.00for five years or Rs 10/- per year or partthereof |
| 111. | Issue of duplicate passport in lieu of theordinary passport on the ground that it has been lost, stolen,damaged, destroyed or for any other such reason . . . . | 50.00 | 50.00 |
| 112. | Emergency Certificate with an initial validityof six months . . . . . . . . . . . . . . . . . | 15.00 | 10.00 |
| 113. | Renewal of emergency Certificate (two renewalsfor three months at a time) . . . . . . . . . . . . . | 7.00 | 5.00 |
| 114. | Duplicate Emergency Certificate in lieu of theEmergency Certificate that has been lost, stolen, damaged ordestroyed . . . . . . . . . . . . . . . . | 15.00 | 10.00 |
| 115. | Certificate of Identity with a maximum initialvalidity of two years . . . . . . . . . . . . . . . | 30.00 | 20.00 |
| 116. | Renewal of Certificate of Identity (per year orpart thereof for two years) . . . . . . . . . . . | 15.00 | 10.00 |
| 117. | Duplicate Certificate of Identity in lieu ofthe Certificate of Identity that has been lost, stolen, damagedor destroyed . . . . . . . . . . . . . | 30.00 | 20.00 |
| 118. | (i) Additional endorsement or othermiscellaneous service on ordinary passport (not being amiscellaneous service referred to in item (ii) of this entry) . .. . . . | 30.00 | 20.00 |
| (ii) Adding supplimentary booklet when all thepages in an existing ordinary passport are used up . . . . . | 15.00 | 10.00 | |
| (iii) Additional endorsement or miscellaneousservice on an Emergency Certificate . . . . . . . . . . . | 7.25 | 5.00 | |
| (iv) Additional endorsement or miscellaneousservice on a Certificate of Identity . . . . . . . . . . . | 15.00 | 10.00 | |
| 119. | India-Bangladesh Passport for travel betweenIndia and Bangladesh with a maximum initial validity of threeyears... | 15.00 In Bangladesh | |
| 120. | Renewal of India-Bangladesh passport . . . . .. . | 15.00 for 3 years or Rs. 5/-per year or partthereof (In Bangladesh) | |
| 121. | Issue of a duplicate passport in lieu of theIndia-Bangladesh passport which hasbeen lost, stolen, damaged ordestroyed | 15.00 In Bangladesh | |
| 122. | Miscellaneous services on an India-Bangladeshpassport . | 5.00 (In Bangladesh). | |
| 123. | Issue of a new booklet when all the pages in anexisting India-Bangladesh passport are exhausted . . . . . . | 10.00(In Bangladesh). | |
| 124. | India- Sri Lanka Passport with a maximuminitial validity of four years . . . . . . . . . . . . . . . | 8.00 (In Sri Lanka) | |
| 125. | Renewal of India-Sri Lanka Passport . . . . . .. | 8.00 for f our years/ or Rs. 2/- per year or partthereof(InSri Lanka) | |
| 126. | Miscellaneous services on India-Sri LankaPassport . . | 2.00 (In Sri Lanka) | |
| 127. | Issue of fresh India-Sri Lanka passport in lieuofone lost, stolen, damaged or destroyed . . . . . . . . | 8.00 (In Sri Lanka) | |
| 128. | Issue of new India-Sri Lanka passport when allpages in existing passport are exhausted . . . . . . . . . | 5.00 (In Sri Lanka) | |
| 129. | Additional passport for any country under theproviso to rule-13 upto initial validity of one year . . . . . | 10.00 | 10.00 |
| Extension of validity of Additional passportreferred to in item-123. | Rs 10/- per year or part thereof upto a totalperiod of ten years |