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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Andhra Pradesh - Subsection

Section 212(2) in Criminal Rules of Practice and Circular Orders, 1990

(2)[ 325-2]Scale of search fee: - When the document applied for belongs to a year previous to the current calendar year, search fee in Court-fee stamps, according to the sub-joined scale, must be affixed to the application.
(i)When the document belongs to any year prior to the calendar yearbut is not more than 10 years old -
  Rs. Ps.
(a) Fee payable for thefirst document or entry applied for or if only one document orentry is applied for, then for that document or entry. 1-00
(b) Fee payable for everydocument or entry other than the first include in the sameapplication and connected with the same subject 0-50
(c) When the applicantdoes not know to which of two or more years a document or entrybelongs, the fee for searching the records of every year otherthan the first 0-50
(ii)When the document is more than 10 years old but does not relateto any year prior to 1858 -  
(a) Fee payable for thefirst document or entry applied for or if only one document orentry is applicable for, then for that document or entry. 2-00
(b) Fee payable for everydocument or entry other than the first included in the sameapplication and connected with the same subject 1-00
(c) When the applicantdoes not know to which of two or more years a document or entrybelongs, the fee for searching the records of every year otherthan the first 1-00
(iii) When the document belongs to a year prior to 1858 -  
(a) Fee payable for thedocument or entry applied for or if only the document or entry isapplied for that document or entry. 5-00
(b) Fee payable for everydocument or entry other than the first included in the sameapplication and connected with the same subject 2-50
(c) When the applicantdoes not know to which of two or more years a document or entrybelongs, the fee for searching the records of every year otherthan the first 2-50
Note :- (1) Only one search fee at the rate applicable to the documents need be paid for all papers filed together and if a person applies for all the depositions relating to Magisterial case, he need only pay one fee applicable to the whole record in which they are filed. But in the case of Oake's Register or Stration's Report or Circuit Committee Accounts, separate search fee shall be levied for each item contained in the same volume.