Section 4 in The Orissa Court-fees (Amendment) Act, 1939
4. Amendment of Section 6 of Act VII of 1870.
- Section 6 of the principal Act shall be re-numbered as Sub-section (1) of Section 6 and after the said sub-section, the following sub-section shall be inserted :"(2) Notwithstanding anything contained in Sub-section (1), the Provincial Government may, by notification, direct that a copy of a document, specified as chargeable in Schedules I and II to this Act annexed, shall be furnished by a public officer without payment of the fee indicated by either of the said Schedules as the proper fee for such copy and the copy so furnished shall be chargeable with the requisite fee only when it is filed, exhibited or record in any Court of Justice or received by a public officer as mentioned in Sub-section (1)."
