(1)Of the three heads described in the preceding rule heads (1) and (2) alone are provided for by the Court-fees Act, and are paid by means of Court-fees stamps, impressed or adhesive.(2)Heads (3) (a) and (3) (b) are payable under these Rules.(3)A search and inspection fee is paid by court-fee adhesive label of 6 paise and 25 paise, respectively vide item No. 31 to Appendix C-III of the U.P. Stamp Manual, 1945.(4)Copying fees, which are not to be confused with Court-fees payable on copies under Articles 6 to 9 of the First Schedule to the Court-Fees Act, 1870, are payable by means of impressed copy stamps, known as 'copy folios' and Court-fee labels overprinted with the words 'For Copies Only' in the manner prescribed in Rule 39 of the U.P. Stamp Rules, 1942.Note. - [For rules as to search and copying fees, see Chapters IX and X of these rules.] [Substituted by Notification No. 101/VIII-b-1, dated 28th February, 1962, published U. P. Gazette, Part II, dated 9-6-1962.] The succeeding rules relates only to the Court-fees leviable under the Court-Fees Act, 1870.
