Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 1st in West Bengal Stamp Rules, 1994

1st. quarter2nd quarter3rd

quarter4th quarterDate of making over tothe record-room||}Form No. 6[See rule 25(k)(iv)-Chapter V]Daily Register of Court Fees realised in the Court of the.....
Serial No. of document Process fees Other fees Date Daily Total Remarks
Process fees Other fees Total
1 2 3 4 5 6 7 8
  Rs. P. Rs. P.   Rs. P Rs. P Rs. P.  
Instructions. - This Register is meant to show in detail every document filed bearing Court-fee stamps except certified copies, the stamps on which are to be entered in this Register by the Court or office which issues them. At the time the stamps are first punched, a serial number should be entered on the stamps as well as in every document (including certified copies at the time of issue) immediately below the stamps and in column 1 of this Register, in the remaining columns of which will be entered the amount of the fees realised on the document. The entries in columns 2 and 3 will be totalled daily, and the results entered in columns 5, 6 and 7 initialled daily by the Presiding Officer. The entries in the latter three columns should also be totalled monthly.By order of the Governor,Sd./- H. ChakrabortyDeputy Secretary to the Govt. of West Bengal.