(a)[Munsarims of all Civil Courts may verify affidavits.] [Vide G. O. No. 58/17-2, dated 22nd March, 1884, Notification No. 5891 of 27th November, 1931 in U. P. Gazette of 5th December, 1931.](b)[ The Court-fee label of [Rs. 1.50] [Substituted by Notification No. 77/VII-d-27, dated 10-2-1972. (w.e.f. 3-8-1974).] shall be affixed on each affidavit verified before the Munsarims for filing in the courts of Munsifs and Small Cause Courts and [Rs. 2.00] [Substituted by Notification No. 412/VII-d-27, dated 30-7-1981, published In U.P. Gazette, Part II, dated 10-10-1981.] to each affidavit verified before the Munsarim for filing in all other Courts [and Rs. 4.00 to each affidavit verified before the Munsarims for filing in the High Court] [Added by Notification No. 412/VII-d-27, dated 30-7-1981, published In U. P. Gazette, Part II, dated 10-10-1981.]. The said fee shall be in addition to the stamp duty chargeable under Article 4 of the Schedule 1-B of the Indian Stamp Act.]
