Section 14 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
14.
To remit the fees chargeable on the following documents, namely:-(a)Copy of charge given to accused. - Copy of the charge framed under Section 210 of the Code of Criminal Procedure, 1898, or of a translation thereof, when the copy is given to an accused person.(b)Copy of supplementary evidence after commitment given to accused. - Copy of the evidence of supplementary witnesses after commitment when the copy is given under Section 219 of the said Code to an accused person.(c)Copy of Judgment and heads of charge to jury to be supplied to accused. - Copy or translation of a judgment in a case other than a summons case, and a copy of the heads of the Judge's charge to the jury, when the copy or translation is given under section 371 of the said Code to an accused person.(d)Copy of Judgment to accused in jail. - Copy or translation of the judgment in a summons case, when the accused person to whom the copy or translation is given under section 371 of the said Code is in jail.(e)Copy of maintenance order. - Copy of an order of maintenance, when the copy is given under section 490 of the said Code to the person in whose favour the order is made, or to his guardian, if any, or to the person to whom the allowance is to be paid.(f)Copy supplied to accused under Section 548, Criminal Procedure Code. - Copy furnished to any person affected by a judgment or order passed by a criminal court, of the Judge's charge to the Jury or of any order, deposition or other part of the record, when the copy is not a copy which may be granted under any of the preceding sub-clauses without the payment of a fee, but is a copy which on its being applied for under section 548 of the said Code, the Judge or Magistrate, for some special reason to be recorded by him on the copy, thinks fit to furnish without such payment.(g)Copies furnished to lawyers of Government. - Copies of all documents furnished under the order of any Court or Magistrate to any Government Advocate or Pleader or other person specially empowered in that behalf for the purpose of conducting any trial or investigation on the part of the Government before any criminal court.(h)Copies furnished to lawyers of Government. - Copies of all documents which any such Advocate, Pleader or other person is required to take in connection with any such trial or investigation for the use of any court or Magistrate or may consider necessary for the purpose of advising the Government in connection with any criminal proceedings.(i)Copies required by the Police. - Copies of judgments or depositions required by officers of the Police Department in the course of their duties.
