Section 24(2) in Criminal Courts - Rules and Orders
(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."
