Section 5 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
5. Appeals under Sections 47 and 144 Criminal Procedure Code.
- To direct that the fee chargeable on appeals from orders under sections 47 and 144 of the Code of Civil Procedure 1908, and on cross objections in such appeals under the same Code, shall be limited to the amounts chargeable under Article 11 of the Second Schedule.(Vide Punjab Government notification No. 16406-Judl., dated the 9th June, 1933).
