Section 18 in The Court-Fees Act, 1977 (1920 A.D.)
18. Written examination of complainants.
- When he first or only examination of a person who complains of the offence of wrongful confinement, or of wrongful restraint, or of any offence other than an offence for which the police officers may arrest without a warrant, and who has not already presented a petition on which a fee has been levied under this Act is reduced to writing under the provisions of the Code of Criminal Procedure, the complainant shall pay a fee of [three rupees,] [Substituted for 'Eight annas' by notification No 12-L/86 Published in Government Gazette dated 28th Magher, 1986.] unless the Court thinks fit to remit [such payment] [Substitute by Act, VII of 2000 (Section 2).].
