Section 553 in Rules Under the Court-Fees Act, 1870
553.
Section 371 of the Code of Criminal Procedure envisages the grant of one copy to each accused and cannot be used for a demand for successive copies by the same person. In order to prevent such successive demands being met the head copyist should note on the order sheet of a case whenever a free copy is supplied under Section 371 of the Code and check whether such a note already exists when dealing with the grant of copies under that section.Subsequent Notifications(1)[Notification No. 16046-6408-XXI-B.] [Published in M.P. Rajpatra Part I, dated 14-8-1964 at page 1937.] - In exercise of the powers conferred by Section 35 of the Court fees Act, 1870 (VII of 1870) and in supersession of all previous notifications in this behalf, the State Government are pleased to remit the Court-fee recoverable from a Banking Company within the meaning of the Banking Companies Act, 1949 (X of 1949) on every application, suit or proceedings filed or instituted by or against such Banking Company in the course of or in connection with its winding up, and on every document or copy thereof filed in or in connection with such application, suit or proceeding.(2)[Notification F. No. 9-1-83-B-XXI, dated the 1st April, 1983.] [Published in M.P. Rajpatra (Asadharan), dated 1-4-1983 at page 1062.] - In exercise of the powers conferred by Section 35 of the Court Fees Act, 1870 (No. 7 of 1870), the State Government hereby reduces to the extent of fifty percent, the Court fees payable on plaint referred to in Article 1-A and 2 of the First Schedule and Articles 5,17 and 21 of the Second Schedule to the said Act, for any relief for protection of his rights by an agriculturist ordinarily residing in a village or in an area in this State, which in either case is declared by the Collector, from time to time, drought-affected village or area during the currency of such declaration.(3)[Notification F. No. 9-1-83-B-XXI, dated the 1st April, 1983.] [Published in M.P. Rajpatra (Asadharan), dated 1-4-1983 at page 1062.] - In exercise of the powers conferred by Section 35 of the Court Fees Act, 1870 (No. 7 of 1870), the State Government hereby remits in the whole of the State of Madhya Pradesh, the Court fees mentioned in Articles 1-A and 2 of the First Schedule and Articles 5, 17 and 21 of the Second Schedule to the said Act payable on plaint by the following categories of persons whose annual income immediately preceding the date, presentation of plaint from all sources does not exceed rupees six thousand, namely:-(i)Member of Schedule Tribes;(ii)Member of Schedule Caster;(iii)Minors;(iv)Women;(v)Artisen;(vi)Unskilled labourer;(vii)Landless labourer;(viii)Person belonging to the weaker section of society.Explanation. - For the purposes of this notification:-(i)"Member of Scheduled Castes" means a member of any caste, race or tribe or part of or group within caste, race or tribe specified as such with respect to the State of Madhya Pradesh under Article 341 of the Constitution of India;(ii)"Member of Scheduled Tribes" means a member of any tribe, tribal community or part of or group within a tribe or tribal community specified as such with respect to the State of Madhya Pradesh under Article 342 of the Constitution of India.(4)[Notification F.No. 9-1-84-B-XXI, dated the 29th December, 1984.] [Published in M.P. Rajpatra (Asadharan), dated 29-12-84 at pages 3395-96.] - In exercise of the powers conferred by Section 35 of the Court Fees Act, 1870 (No. 7 of 1870), the State Government hereby remits in whole the Court fees mentioned in Article 1-A of the First Schedule and Articles 1,11 and 11-A of the Second Schedule payable on plaint presented by a person or appeal or revision preferred by the petitioner for compensation for-(i)any damage or injury caused to him or any member of his family; or(ii)the death of any member of his family; or(iii)any damage caused to his or any member of his family s property, on account of environmental pollution caused by the operation in an industry through leakage or escape of any dangerous gases, vapours, fumes, or dust from any part of the plaint.Explanation. - For the purpose of this notification the "family" includes husband, wife, minor son, unmarried daughter or any relation by blood wholly dependent on the claimant.(5)[Notification F. No. 9-2-86-B-XXI, dated 2nd August, 1986.] [Published in M.P. Rajpatra (Asadharan), dated 2-8-86 at page 1178.] - In exercise of the powers conferred by Section 35 of the Court Fees Act, 1870 (No 7 of 1870) and in supersession of the Department Notification No. F. 9-1-84-B-XXI, dated 29th December, 1984, the State Government hereby remits in whole the Court Fees mentioned in Article 1-A of the First Schedule and Articles 1,11 and 11-A of the Second Schedule payable on a plaint, appeal, revision or any other claim, as the case may be, presented by a person for compensation for,-(i)any damage or injury caused to him or any member or his family; or(ii)the death of any member of his family; or(iii)any damage caused to him or member of his family's property; or(iv)any damage, injury to, or death of a citizen of India; or(v)any damage and/or loss caused to a Corporation, undertaking, establishment, association, department and any other juristic person;on account of environmental, vegetational, ecological water and such other pollutions caused by the operation in an industry through leakage or escape of any dangerous gases, vapours, fumes or dust from any part of the plant.Explanation. - For the purposes of this notification,-(i)"person" shall include the Government of India; and(ii)"family" shall include, husband, wife, minor son, unmarried daughter or any relation by blood wholly dependent on the claimant.(6)[Notification F. No. 9-1-86-B-XXI, dated the 10th April, 1987.] [Published in M.P. Rajpatra (Asadharan), dated 10-4-87 at pages 753-54.] - In exercise of the powers conferred by Section 35 of the Court Fees Act, 1870 (No. 7 of 1870), the State Government hereby remits in whole of the State of Madhya Pradesh the Court fees payable:-(1)on the application made to a Court for competent jurisdiction.-(a)for passing a decree in terms of compromise arrived at before or through the instrumentality of Lok Adalat;(b)for recording an adjustment of decree or order when proceeded by a settlement or compromise in writing arrived at before or through the instrumentality of Lok Adalat;(c)for compounding an offence under the provisions of Code of Criminal Procedure, 1973 (2 of 1974) or any other law for the time being in force, as a result of a compromise arrived at before or through the instrumentality of Lok Adalat; and(2)on a plaint drawn in terms of the compromise arrived at before or through the instrumentality of Lok Adalat, filed before a Court of competent jurisdiction;(3)in case of settlement of a case pending before a Competent Court is made through the instrumentality of Lok Adalat the party shall be entitled to refund of the Court fees already paid by him.
