4. Fees on document filed, etc., in High Courts in their ordinary or extraordinary jurisdiction.
- No document of any of the kinds specified in the first or second schedule to this Act annexed, as chargeable with fees, shall be filed, exhibited or recorded in, or shall be received or furnished by [the High Court of Judicature at Allahabad] [Substituted by U.P. Act No. 10 of 1959, Section 3(1).] in any case coming before such Court in exercise of its [ordinary or] [Inserted by U.P. Act No. 10 of 1959, Section 3(2).] extraordinary original civil jurisdiction ;or in the exercise of its [ordinary or] [Inserted by U.P. Act No. 10 of 1959, Section 3(2).] extraordinary original criminal jurisdiction;In their appellate jurisdiction. - or in the exercise of its jurisdiction as regards appeals from the [judgements (other than judgements passed in the exercise of the ordinary Original Civil Jurisdiction of the Court) of one] [Substituted for the words 'judgement of two' by Section 2 of Act No. 19 of 1922.] or more Judges of the said Court, or of a division Court;or in the exercise of its jurisdiction as regards appeals from the Courts subject to its superintendence;As Court of reference and revision. - or in the exercise of its jurisdiction as a Court of reference or revision ;In the exercise of jurisdiction to issue writs, etc. - or in the exercise of its jurisdiction to issue directions, orders or writs under the Constitution of India ;In the exercise of any other jurisdiction. - or in the exercise of jurisdiction in any other matters ;unless in respect of such document there be paid a fee of an amount not less than that indicated by either of the said Schedules as the proper fee for such document.Explanation. - Where the amount of fee prescribed in the Schedule contains any fraction of a rupee below [twenty-five naye paise] [Substituted by U.P. Act No. 20 of 1958, Section 2.] or above [twenty-five naye paise] [Substituted by U.P. Act No. 20 of 1958, Section 2.] but below [fifty naye paise] [Substituted by U.P. Act No. 20 of 1958, Section 2.] or above [fifty naye paise] [Substituted by U.P. Act No. 20 of 1958, Section 2.] but below [seventy-five naye paise] [Substituted by U.P. Act No. 20 of 1958, Section 2.] or above [seventy-five naye paise] [Substituted by U.P. Act No. 20 of 1958, Section 2.] but below one rupee, the proper fee shall be an amount rounded off to the next higher quarter of a rupee as hereinafter appearing in the said Schedules.
