Section 4 in The Himachal Pradesh Court fees Act, 1968
4. Fees on documents filed, etc., in the High Court in its ordinary and extra-ordinary jurisdiction.
- No document of any of the kinds specified in the First or Second Schedule to this Act annexed, as chargeable with fees, shall be filed, exhibited or recorded in, or shall be received or furnished by, the High Court in any case coming before such Court,-(a)in the exercise of its ordinary or extra-ordinary original civil jurisdiction; or(b)in the exercise of its jurisdiction as regards appeals from the Courts subject to its superintendence; or(c)in the exercise of its jurisdiction as a Court of reference of revision;(d)in the exercise of its jurisdiction to issue directions, orders or writs under the Constitution of India; or(e)in the exercise of its jurisdiction in any other manner;unless in respect of such document there be paid a fee of an amount not less than that indicated by either of the said schedules as the proper fee for such document.
