Section 548 in Rules Under the Court-Fees Act, 1870
548.
No fee can be charged for the issue of process in a congnizable case whether instituted on complaint or not. The question whether tees are chargeable in any particular case should be determined by the Magistrate with reference to the section of the Indian Penal Code or other law relating to the offence in respect of which he directs process to issue, whatever the section or law may be that is quoted in the complaint.
