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State of Assam - Section
Section 3 in The Assam Court-Fees (Amendment) Act, 1954
3. Amendment of Schedule II, Article 1.
Assam: NagalandFor Article 1 substitute the following:| Number | Proper fee | |
| 1. Application or petition | (a) When presented to any officer of the Custom or ExciseDepartment or to any Magistrate by any person having dealingswith the Government, and when the subject-matter of suchapplication relates exclusively to those dealings;orWhenpresented to any Municipal Board or other local authorityconstituted under any Act for the time being in force for theconservancy or improvement of any place, if the application orpetition relates solely to such conservancy orimprovement;orWhen presented to any civil court otherthan a principal civil court of original jurisdiction, or to anyCourt of Small Causes, constituted under Act No. 16 of 1868,Section 20 or to a Collector or other officer of revenue inrelation to any suit or case in which the amount or value of thesubject-matter is less than fifty rupees; orWhen presentedto any civil, criminal or revenue court or to any board orexecutive officer for the purpose of obtaining a copy ortranslation of any judgement, decree or order passed by suchcourt, board or officer or of any other document or record insuch court or office; | Fifty paise. |
| (b) When presented to a regional transport authority or StateTransport Authority containing a prayer for permits for contractcarriage, stage carriage, private carrier or public carrier orfor any other purpose | Seven rupees and fifty naye paise. |