Section 545(2) in Rules Under the Court-Fees Act, 1870
(2)Under Section 18 of the Court-fees Act a fee of eight annas is to be levied, unless the Court thinks fit to remit the payment, when a person is examined on a complaint and-(a)a previous petition with Court-fee has not already been presented, and(b)the offence complained of is a non-cognizable one, or(c)the offence is wrongful restraint or wrongful confinement.
