40. Court fee to be paid in cases coming up before the Court. - Court fees shall be payable in cases coming before the Court in the exercise of its ordinary original civil jurisdiction or in the exercise of its jurisdiction as regards appeals from judgment passed by it in the exercise of its ordinary civil jurisdiction to the extent to, and the manner in which they are payable in similar classes of cases coming before it, under the provisions of Section 4 of the Court Fees Act, 1870.
[41. Restriction on carrying of arms. - No person, not belonging to the security force on duty shall carry or have in his possession within the court premises any arm as defined in sub-clause (c) of sub-section (1) of section (2) of the Arms Act, 1959, except by authority in writing of the Chief Justice.] [Added by Notification No. 168/VIII-C-2, dated 19.3.1982, published in U.P. Gazette, Part II, dated 17.4.1982 C.S. No. 213]Explanation I. - The expression 'Security force' shall include such member of the Police Force, P.A.C. or any other like force as may be placed at the disposal of the Court for purposes of security and for maintenance of law and order within the court premises.Explanation II. - The expression 'Court premises' shall mean all land, buildings and structures situate within its limits at Allahabad and Lucknow including buildings in the occupation of the Members of the Bar, but shall not include residential quarters, if any, of the Judges, officers and staff situated within its bounds.[42. Dress for Officer, Official and Advocates' Clerks of the High Court. - (1) Class I, II and III employees.- They shall wear buttoned up coat. Achkan or Sherwani, of black colour with black shoes. They may wear an open neck coat of the same colour instead and they shall wear a black tie with it. With the coat, trousers and with the Achkan or Sherwani, Chooridar Paijama or trousers shall be worn.The officer of the Court in the Registry may wear aforesaid dress of any sober colour.(2)Lady Employees.- They shall wear a regional dress of subdued colour with a black coat.(3)Advocate's Clerk.- They shall wear buttoned up coat, Achkan or Sherwani of black colour with black shoes. With the coat, trousers and with the Achkan or Sherwani, Chooridar Paijama or trousers shall be worn.(4)Class IV employees. - They shall wear uniform as prescribed by the Court from time to time.] [Inserted by Correction Slip No. 223, dated January 30, 1993, published vide Notification No. 35/VIII-C-187. Admn. (G-I)]
