Section 186(8) in Criminal Court Rules of the High Court of Judicature at Patna
(8)to remit the fees chargeable under paragraph 4 of clause (a) and paragraph 2 of clause (b), of article I of the Second Schedule, on applications for orders for the payment of deposits in cases in which the deposit 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;* * * * *
