4. Fees on documents filed, etc., [Substituted by Contract Act 31 of 1966.]
[in High Court of Punjab and Haryana in its 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 Punjab and Haryana] [Substituted by Contract Act 31 of 1966.] in any case coming before such Court in the exercise of its extraordinary original civil jurisdiction;or in the exercise of its extraordinary criminal jurisdiction;In their appellate jurisdiction.or in the exercise of its jurisdiction as regards appeals from the [judgments (other than judgments passed in the exercise of the ordinary original civil jurisdiction of the Court) of one] [Substituted for the words 'Judgment of two' by Act 19 of 1922, section 2.] 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 courts 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] [Inserted by Punjab Act 20 of 1960.];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.
