Section 67 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
67. Exemption of certain documents.
- Nothing contained in this Act shall render the following documents chargeable with any fee :-(i)memorandum of appearance filed by advocates or pleaders when appearing for persons proceeded against in criminal cases;(ii)application or petition to a Collector or other officer making a settlement of land revenue, or to the Board of Revenue 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;(iii)application for supply of water belonging to Government for irrigation;(iv)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;(v)application for service of notice of relinquishment of land or of enhancement of rent;(vi)written authority to an agent to distrain;(vii)first application (other than a petition containing a criminal charge or information) for the summons of a witness or other person to give evidence or to produce a document or for the production or filing of an exhibit not being an affidavit made for the immediate purpose of being produced in Court;(viii)bail bonds in criminal cases other than bail bonds in village courts, recognizances to prosecute or give evidence and recognizances for personal appearance or otherwise;(ix)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;(x)petition by a prisoner or other person in duress or under restraint of any Court or its officer;(xi)complaint of a public servant as defined in Indian Penal Code, 1860 or an officer of the State Railway relating to matters arising out of, or in connexion with, the discharge of his official duty;(xii)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;(xiii)petition of appeal against any municipal tax;(xiv)application for compensation under any law for the time being in force relating to the acquisition of property for public purposes;(xv)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.
