Section 4 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
4. Levy of Fee in Courts and Public Offices.
- No document which is chargeable with fee under this Act shall-(i)be filed, exhibited or recorded in, or be acted on or furnished by, any Court including the High Court, or(ii)be filed, exhibited or recorded in any public office, or be acted on or furnished by any public officer, except on payment of the fee chargeable in respect of such document under this Act: Provided that a document in respect of which the proper fee has not been paid may be filed or exhibited in a Criminal Court if the Court deems it necessary in the interests of justice to do so.
