(1)Notwithstanding anything contained in the preceding section or in the rules made there under, no fees shall be charged for serving and executing processes on behalf of [(a)] the prosecution in any criminal proceedings taken on information presented or complaint made by a public Officer acting in his official capacity [and (b) a liquidator or an arbitrator appointed under the provisions of the Co-operative Societies Act, 1912.] [Added by Punjab Act 1 of 1942, section 2(b).]
