Section 15 in The Punjab Court-fee Stamp Rules 1934
15. No fee to be charged for serving and executing processes on behalf of prosecution in certain criminal proceedings.
- Attention is drawn to the Court Fees (Punjab Amendment) Act, 1939, Punjab Act IV of 1939, which lays down that no fees shall be charged for serving and executing processes on behalf of the prosecution in any criminal proceedings taken on information presented or complaint made by a public officer acting in his official capacity.The State Government may by notification determine what persons shall be deemed to be public officers for this purpose.Note : - The Government has declared all Police officers to be public officers for this purpose.Cancellation of Court-fee StampsRules made by the High Court for regulating the cancellation of Court-fee StampsRules
