- The Court-fees payable by means of stamps into civil courts may be classified under the following heads :-(1)Ad valorem fees (Schedule I of Act VII of 1870 as amended in Uttar Pradesh)-(a)on plaints, memoranda of appeals and applications for review of judgment ;(b)on copies and translations ;(c)on certificates, probates and letters of administration.(2)Fixed fees (Schedule II of Act VII of 1870 as amended in Uttar Pradesh)-(a)on plaints and memoranda of appeals;(b)on other documents.(3)(a)Fees payable for searches and for the inspection of records, books and registers;(b)Process fees.
