Nothing contained in this Act shall render the following documents chargeable with any fee:(i)Power-of-attorney to institute or defend a suit when executed by a member of any of the Armed Forces of the Union not in civil employment.(iii)Application for certified copies of documents or for any other purpose in the course of a criminal proceeding presented by or on behalf of the State Government to a criminal court;(iii)Written statements called for by the Court after the first hearing of a suit.(iv)Probate of a will, letters of administration, and, save as regards debts and securities, a certificate under Bombay Regulation VIII of 1827 or any corresponding law in force, where the amount or value of the property in respect of which the probate or letters or certificate shall be granted does not exceed one thousand rupees.(v)Application or petition to a Collector or other officer making a settlement of land-revenue, or to a Board of Revenue, or a Commissioner of Revenue, relating to matters connected with the assessment of land or the ascertainment of rights thereto or interest therein, if presented, previous to the final confirmation of such settlement.(vi)Application relating to a supply for irrigation of water belonging to Government.(vii)Application for leave to extend cultivation, or to relinquish land, when presented to an officer of land-revenue by a person holding, under direct engagement with Government, land of which the revenue is settled, but not permanently.(viii)Application for service of notice of relinquishment of land or of enhancement of rent.(ix)Written authority to an agent to distrain.(x)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.(xi)Petition by a prisoner, or other person in duress or under restraint of any Court or its Officer. (xii) Complaint of a public servant (as defined in the Indian Penal Code), a Municipal officer, or an officer or servant of a Railway Company.(xiii)Application for the payment of money due by Government to the applicant.(xiv)Petition of appeal against any municipal tax.(xv)Applications for compensation under any law for the time being in force relating to the acquisition of property for public purposes, other than those chargeable under Article 15 of Schedule I.(2)Nothing contained in this Act shall render an application to the Court under section 543 of the Companies Act, 1956, chargeable with any fee.Provided that, if the applicant succeeds, the person, director, managing agent, secretary and treasurer, manager, liquidator or officer of the company concerned against whom an order is made by the Court under that section, shall be liable to pay the fee leviable on a plaint in a suit for the same relief as is ordered by the Court; and the amount of such fee shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue.
