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State of Uttar Pradesh - Section
Section 10 in The U.P. Document Writers Licensing Rules, 1977
10. [ Charges for writing document. [Substituted by Noti No. 1821/IV-344, dated 6th March, 1990, published in U.P. Gazette, Part I, Section (Kha), dated 31st March, 1990.]
| Nature of document | Rate of fee | |
| 1 | 2 | |
| Rs. | ||
| 1. | For every application for copy inspection or search or othersimple application. | 1.00 |
| 2. | For every application for the issue of process. | 1.00 |
| 3. | For every application for extension of period under Section25 or Section 34 of the Act or for an application under Section73 of the Act. | 2.00 |
| 4. | For every appeal under Section 72 of the Act. | 2.00 |
| 5. | A document in which value or consideration is specified- | |
| When the value does not exceed Rs. 100. 4.00 | ||
| When the value exceeds Rs. 100 but does not exceed Rs. 500. | 8.00 | |
| When the value exceeds Rs. 500 but does not exceed Rs. 1,000. | 12.00 | |
| When the value exceeds Rs. 1,000 but does not exceed Rs.5,000. | 16.00 | |
| When the value exceeds Rs. 5,000 but does not exceed Rs.20,000. | 40.00 | |
| When the value exceeds Rs. 20,000 | Rs. 2.00 for every additional of Rs. 1,000 orpart thereof in addition to fee payable on Rs. 20,000. | |
| 6. | (i) A document modifying amending a previously executeddocument. | |
| (ii) Special power of attorney. | ||
| (iii) Agreement. | ||
| (iv) Counterpart of duplicate. | ||
| (v) Consent deeds without consideration. | 8.00 | |
| (vi) Any other document for which no scale has beenprescribed in this table. | ||
| 7. | Will, authority to adopt, adoption deed, general power ofattorney and divorce deed. | 20.00 |
| 8. | A document in which no value or consideration is givenalthough it is capable of being expressed. | 20.00] |