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State of Madhya Pradesh - Section
Section 11 in M.P. Document Writers Licensing Rules, 1966
11. Of fees of writing documents.
- [(1)] [Substituted by Notification No. 1616-1-Tec-96, dated 17-5-1996.] A document writer shall charge fee for writing documents in accordance with the following Table, namely :-Scale of fee| Sr.No. | Nature of document | Amount of fee | |
| (1) | (2) | (3) | |
| Rs.P. | |||
| 1. | For an affidavit or an application for a copy, inspection orsuch other simple application. | 2.00 | |
| 2. | For every application for the issue of process. | 2.00 | |
| 3. | For every application for extension of period under Section25 or Section 34 of the Act or for an application under Section73 of the Act. | 2.00 | |
| 4. | For every appeal under Section 72 of the Act. | 3.00 | |
| 5. | For a document in which value or consideration is specified- | ||
| (1) | Re. 1 to Rs. 10,000 | 10.00 | |
| (2) | Rs. 10,001 to Rs. 50,000 | 25.00 | |
| (3) | Rs. 50,001 to Rs. 5,00,000 | 40.00 | |
| (4) | Rs. 5,00,001 to any amount | 75.00 | |
| Note :- Value or consideration for writing chargesshall be the same, as is mentioned in the document for thepurpose of stamp duty. | |||
| 6. | (1) | A document modifying, amending etc. | |
| (2) | Special power of attorney | ||
| (3) | Agreement | 5.00 | |
| (4) | Counterpart or duplicate | ||
| (5) | Consent deeds without consideration | ||
| (6) | Any other document for which no fee has been prescribed inthis table | ||
| 7. | Will, authority to adopt, adoption deed, general power ofattorney and divorce deed. | 15.00 | |
| 8. | A document in which no value or consideration is givenalthough it is capable of being expressed. | 15.00 | |
| 9. | For every spare copy of a document, subject to the minimumspecified in Clauses 1 to 8 :- | ||
| (1) | When hand-written-for every hundred words or part thereof. | 1.00 | |
| (2) | When typed- for every page or part thereof in double space. | 1.00] |