Section 545(3) in Criminal Courts - Rules and Orders
(3)No fee is leviable under Article 1 (b) of Schedule II of the Court-fees Act on a complaint of any cognizable offence. No fee is leviable under Section 18 of the Court-fees Act in respect of a complaint of any cognizable offence other than wrongful restriaint or wrongful confinement.B. Process-feesRules under Section 20 (ii) of the Court-fees Act
