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British India - Act

The Presidency Magistrates (Court- Fees) Act, 1877

BRITISH INDIA
India

The Presidency Magistrates (Court- Fees) Act, 1877

Act 4 of 1877

  • Published on 1 January 1877
  • Commenced on 1 January 1877
  • [This is the version of this document from 1 January 1877.]
  • [Note: The original publication document is not available and this content could not be verified.]
Central Government ActThe Presidency Magistrates (Court- Fees) Act, 1877 ]

1. THE PRESIDENCY MAGISTRATES (COURT- FEES) ACT, 1877 ]

ACT NO. 4 OF 1877[ 28th February, 1877.]An Act to regulate the procedure and increase the jurisdictionofthe Courts of Magistrates in the Presidency- towns.Preamble.- WHEREAS it is expedient to consolidate and amendthelaw regulating the procedure of the Courts of Magistrates inthePresidency- towns and to increase the jurisdiction of such Courts.Itis hereby enacted as follows:-

1. to 56. Rep. by the Code of Criminal Procedure, 1882 (Act 10

of

1882.

).

57. Fees for summonses and warrants.- A fee of eight annas shall be paid for every summons or warrants issued by a Presidency Magistrate, except in the case of a summons to attend and give evidence or to produce documents, in which case they shall be paid a fee of four annas: Power to remit fees.- Provided that such Magistrate may in any case remit any such fee, if he is satisfied that the complainant is unable to pay the same, and shall remit it when the complaint is made by a public servant in the execution of his duty. 58 to end. Rep. by the Code of Criminal Procedure, 1882 (Act

of 1882 ).

1. Sort title given by the Indian Short Titles Act, 1897 (14 of 1897 ).

1. to Rep. by the Code of Criminal Procedure, 1882 (Act 10 of 1882 ). 1 to 56. Rep. by the Code of Criminal Procedure, 1882 (Act 10 of 1882 ).

57. Fees for summonses and warrants. A fee of eight annas shall be paid for every summons or warrant issued by a Presidency Magistrate, except in the case of a summons to attend and give evidence or to produce documents, in which case they shall be paid a fee of four annas: Power to remit fees. Provided that such Magistrate may in any case remit any such fee, if he is satisfied that the complainant is unable to pay the same, and shall remit it when the complaint is made by a public servant in the execution of his duty.

1. Short title given by the Indian Short Titles Act, 1897 (14 of 1897 ).