So far as Criminal Courts are concerned, the following remissions are made by the Provincial Government in Court-fees chargeable under the First and Second Schedules of Court-fees Act, 1870:-(1)If the amount of the fee chargeable in any case involves a fraction of an anna the fraction shall be remitted, except where otherwise expressly provided for.* * *(5)The fees chargeable on security bonds for the keeping of the peace by or good behaviour of, persons other than the executants.* * *(7)The fees chargeable under Articles 6,7 and 9 of the First Schedule on copies furnished by...... Criminal Courts....... for the private use of persons applying for them:Provided that nothing in this clause shall apply to copies when filed exhibited or recorded in any Court of Justice or received by any public officer.(8)The lees chargeable, under....... paragraph 6 clause (b) of Article 1 of the Second Schedule on application for orders for the payment of deposits in cases in which the deposits does not exceed Rs. 25 in amount:Provided that the application is made within three months of the date on which the deposit first became payable to the party making the application.* * *(13)The fees chargeable on the following documents, namely:-(a)copy of a charge framed under Section 210 of the Code of Criminal Procedure, 1898 (V of 1898), or of a translation thereof, when the copy is given to an accused person,(b)copy of the evidence of supplementary witness after commitment when the copy is given under Section 219 of the said Code to an accused person,(c)copy or translation of a judgement in a case other than a summons case, copy of the heads of the Judge's charge to the jury and copy of the transcript of the charge, when the copy or translation is given under Section 371 of the Code to an accused person,(d)copy or translation of the judgement in a summons case when the accused person to whom the copy or translation is given under Section 371 of the said Code is in jail,(e)copy of an order of maintenance, when the copy is given under Section 490 of the said Code to the person in whose favour the order is made, or to his guardian, if any, or to the person to whom the allowance is to be paid,(f)copy furnished to any person affected by a judgement or order passed by a Criminal Court of the Judge's charge to the jury of any order, deposition or other part of the record, when the copy is not a copy which may be granted under any of the preceding sub-clauses without the payment of a fee, but is a copy which, on its being applied for under Section 548 of the said Code, the Judge or Magistrate, for some special reason to be recorded by him on the copy, thinks fit to furnish without such payment,(g)copies of all documents furnished under the orders of any Court or Magistrate to the Advocate-General, Public Prosecutor, Assistant Public Prosecutor, a private legal practitioner or any other officer or specially empowered in that behalf for the purpose of conducting any trial or investigation on behalf of the Crown before any Criminal Court.(h)copies of all documents which the Advocate-General, Public Prosecutor, Assistant Public Prosecutor, a private legal practitioner or any other officer or person is required to take in connection with any such trial or investigation for the use of any Court or Magistrate, or may consider necessary for the purpose of advising the Crown in connection with any criminal proceedings,(i)copies of judgements or depositions required by officers of the police department in the course of their duties.(14)The fee chargeable on an application presented by any person for the return of a document filed by him in any Court or public office.* * *(16)The fee chargeable on an application for the repayment of a fine or of any portion of a fine the refund of which has been ordered by competent authority.(17)The fees chargeable on applications for copies of documents detailed in item 13 supra.* * *(27)The fees chargeable on copies of documents furnished by a District Magistrate, a Sessions Judge or the Registrar of the High Court of Judicature at Nagpur to a counsel engaged by the Provincial Government to appear in defence of a pauper accused and on copies of statements referred to in Section 162 of the Criminal Procedure Code, given to a pauper accused charged with an offence punishable with death.* * *(30)The fees chargeable on petitions for appeal or revisions presented in person or sent by post by any servant of the Crown........in accordance with(1)the Civil Services (Classification, Control and Appeal) Rules,(2)the rules issued under the General Administration Department Notification No. 44-2751-VI of 1933, dated the 10th January, 1934,(3)the rules contained in paragraph 4 of General Book Circular 1-13.* * *(36)The fees chargeable under Article 9 of the first Schedule to the Court-fees Act, 1870, on copies of documents referred to therein filed with any petition or appeal or revision made by any servant of the Crown in the manner mentioned in item 30 above.* * *(38)The fees chargeable on bail-bonds given in pursuance of an order made by a Court or Magistrate under any section of the Code of Criminal Procedure, 1898 (V of 1898).(39)The fees chargeable under Article (6) of Schedule II of the Court fees Act, 1870 (VII of 1870), on supratnamas in criminal proceedings.(40)The fees chargeable under (b) of Article I to Schedule II of the Court-fees Act, 1870 (VII of 1870), on all applications or petitions to Criminal Courts on behalf of the state.
