Section 69 in Karnataka Court-Fees and Suits Valuation Act, 1958
69. Exemption of certain documents.
- Nothing contained in this Act shall render t he following documents chargeable with any fee:-(i)mukhtarnama, vakalatnama or other written authority to institute or defend a suit when executed by a member of any of the Armed Forces of the Union not in civil employment;(ii)memorandum of appearance filed by advocates or pleaders when appearing for persons proceeded against in criminal cases;(iii)plaints and other documents in suits filed in village courts;(iv)application or petition to a Deputy Commissioner or other officer making a settlement of land revenue, or to the State Government relating to matters connected with the assessment of land, or with the ascertainment of rights thereto or interest therein, if presented previous to the final confirmation of such settlement;(v)application relating to a supply for irrigation of water belonging to Government;(vi)application for leave to extend cultivation or to relinquish land, when presented to an officer of land revenue by a person holding, under a direct engagement with Government, land of which revenue is settled but not permanently;(vii)application for service of notice of relinquishment of land or of enhancement of rent;(viii)written authority to an agent to distrain;(ix)first application (other than a petition containing a criminal charge of information) for the summons of a witness or other person to attend either to give evidence or to produce a document or in respect of the production or filing of an exhibit not being an affidavit made for the immediate purpose of being produced in Court;(x)bail bonds in criminal cases, recognizances to prosecute or give evidence and recognizances for personal appearance or otherwise;(xi)petition, application, charge or information respecting any offence when presented, made or laid to or before a police officer or to or before the heads of villages or the village police;(xii)petition by a prisoner or other person in duress or under restraint of any court or its officer;(xiii)complaint of a public servant as defined in the Indian Penal Code (Central Act XLV of 1860) or an officer of the State Railway;(xiv)application for permission to cut and remove timber in Government forests or otherwise relating to such forests, not being applications from forest contractors for extending the period of their leases;(xv)application for the payment of money due by the Government to the applicant, other than an application for refund of lapsed deposit made six months after the date on which the amount lapsed to the Government;(xvi)petition of appeal against any municipal tax;(xvii)application for compensation under any law, for the time being in force relating to the acquisition of property for public purposes;(xviii)petition under section 48 of the Indian Christian Marriage Act, 1872 (C entral Act XV of 1872);(xix)petition or appeal by a Government servant or a servant of the Court of Wards when presented to any superior officer or Government against orders of dismissal, reduction or suspension; copies of such orders filed with such appeals, and applications for obtaining such copies.(xx)copy of record of rights filed with plaints or applications.
