Section 64 in The Rajasthan Court Fees and Suits Valuation Act, 1961
64. Exemption of certain documents.
- Nothing contained in this Act shall render the 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)application relating to supply for irrigation of water belonging to Government;(iii)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:(iv)bail bonds in criminal cases, recognizances to prosecute or give evidence and recognizances for personal appearance or otherwise:(v)petition, application, charge or information respecting any offence when presented, made or laid to or before a police officer:(vi)petition by a prisoner or other person in duress or under restraint of any Court or its officer:(vii)complaint of a public servant as defined in the Indian Penal Code. 1860 (Central Act 45 of 1860) or an officer of the State Railway relating to matters arising out of. or in connection with, the discharge of his official duty:(viii)application for the payment of money due by the State 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 State Government:(ix)petition of appeal against any municipal tax:(x)an application for compensation under any law for the time being in force relating to the acquisition of property for public purposes:(xi)petition of 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.
