- No court fee is required on written application made to a registering officer for- issue of commissions under section 32 or 38 for the attendance by a registering officer under section 31, 33, 38 at a private residence or jail or for issue of summons under section 36 or for the presentations of deeds. An application for the attendance of the registering officer at a private residence may be presented by an agent, relative, or servant of the applicant or be sent by post, but the presentation of the document in such cases can be made only by the person who desires to present for registration at his or her residence.
