Section 23 in The West Bengal Court-Fees Act, 1970
23. Exemption of certain documents. -
Nothing contained in this Act shall render the following documents chargeable with any fee:-(i)Power-of-attorney or other written authority to institute or defend a suit when executed by a member of any of the Armed Forces of the Union not in civil employment.(ii)Written statements called for by the Court after the first hearing of a suit.(iii)Probate of a will, letters of administration, where the amount or value of the property in respect of which the probate or letters or certificate shall be granted does not exceed two thousand rupees.(iv)Application or petition to a Collector or other officer making a settlement of land-revenue, or to the Board of Revenue, relating to matters connected with the assessment of land or the ascertainment of rights thereto or interests therein, if presented previous to the final confirmation of such settlement.(v)Application relating to a supply for irrigation of water belonging to Government.(vi)Application for leave to extend cultivation, or to relinquish land, when presented to an officer of land-revenue by a person holding, under direct engagement with Government, land of which the revenue is settled, but not permanently.(vii)Application for service of notice of relinquishment of land or of enhancement of rent.(viii)Written authority to an agent to distrain.(ix)First application (other than a petition containing a criminal charge or information) for the summons of a witness or other persons to attend either to give evidence or to produce a document, or in respect of the production or filing of an exhibit not being an affidavit made for the immediate purpose of being produced in Court.(x)Bail bonds in criminal cases, recognizances to prosecute or give evidence, and recognizances for personal appearance or otherwise.(xi)Petition, application, charge or information respecting any offence, when presented, made or laid to or before a Police Officer, or to or before the Heads of Village or the village police.(xii)Petition by a prisoner, or other person in duress or under restraint of any Court or its officers.(xiii)Complaint of a public servant (as defined in the Indian Penal Code), a municipal officer, or an officer or employees of Government Railway.(xiv)Application for permission to cut timber in Government forests or otherwise relating to such forests.(xv)Application for the payment of money due by Government to the applicant.(xvi)Petition of appeal against any municipal tax.(xvii)Applications for compensation under any law for the time being in force relating to the acquisition of property for public purposes.(xviii)Petitions of appeal by employees of the Government or Court of Wards against orders of dismissal, reduction or suspension; copies of such orders filed with such appeals, and applications for obtaining such copies.
