- When the first or only examination of a person who complains of the offence of wrongful confinement or wrongful restraint, or of any offence other than an offence for which police-officers may arrest without a warrant, and who has not already presented a petition on which a fee has been levied under this Act, is reduced to writing under the provisions of the [Code of Criminal Procedure (V of 1898)] [This reference should now be read as refering to the Code of Criminal Procedure, 1973.], the complaint shall pay a fee of [one rupee and twenty-five Naye Paise] [Substituted for the words 'one rupee and four annas' by Punjab Act No. 14 of 1958, section 3 which were previously substituted for the words 'one rupee' by Punjab Act 19 or 1957, section 4.] unless the Court thinks fit to remit such payment.
