Section 70(1) in Karnataka Court-Fees and Suits Valuation Act, 1958
(1)The State Government may, by notification in the official Gazette, reduce or remit, in the whole or any part of the State 34 of Karnataka, if in the opinion of the State Government it is necessary in public interest so to do, the fee payable in respect of any particular class of documents or any of the documents belonging to such class, or any documents when filed, exhibited or recorded by or acted on at the instance of or furnished to, any particular class of persons or any members of such class; and may in like manner cancel or vary such notification.
