Section 19 in The Court-Fees Act, 1977 (1920 A.D.)
19. Exemption of certain documents.
- Nothing contained in this Act shall render the following documents chargeable with any fee :(i)Power of attorney to institute or defend a suit when executed by an officer, warrant-officer, non-commissioned officer or private of [the Government's] [Substituted by Act, X of Svt. 2010 for 'His Highness', now Indian Army.] army not in civil employment.(ii)Omitted.(iii)Written statements called for by the Court after the first hearing of a suit..(iv)Omitted.(v)[ Omitted.] [Clauses (v) and (vi) deleted by Act IX of Svt. 1994.](vi)[ Omitted.] [Clauses (v) and (vi) deleted by Act IX of Svt. 1994.](vii)Omitted.(viii)Probate of a will, letters of administration, where the amount or value of the property in respect of which the probate or letter or certificate shall be granted does not exceed one thousand rupees.(ix)Application or petition to a Collector or other officer making a settlement of land revenue or to the Revenue Minister, relating to matters connected with the assessment of land or the ascertainment of rights thereto or interests therein, if presented previous to the final confirmation of such settlement.[(ix-a) Applications, appeals to the Income Tax Department in proceedings relating to assessment of Income Tax or objections thereto] [Added by Act No. IX of 1994.](x)Application relating to a supply for irrigation of water belonging to Government.(xi)Application for leave to extend cultivation, or to relinquish land, when presented to an officer of land revenue by a person holding, under direct engagment with Government, land of which the revenue is settled, but not permanently.(xii)Application for service of notice of relinquishment of land or of enhancement of rent.(xiii)Written authority to an agent to distraint.(xiv)First application (other than a petition containing a criminal charge or information) for the summons of a witness or other person to attend either to give evidence or to produce a document, or in respect of the production or filing of an exhibit not being an affidavit made for the immediate purpose of being produced in Court.(xv)Bail-bonds in criminal cases, recognizances to prosecute or give evidence, and recognizances for personal appearance or otherwise.(xvi)Petition, application, charge or information respecting any offence when presented, made or laid to or before a police officer.(xvi-a) Petition in a criminal case in which the police may arrest without warrant.(xvi-b) Copy to which article 9 of the first Schedule of this Act applies furnished to an accused person in a warrant case.(xvii)Petition by a prisoner, or other person in duress or under restraint of any Court or its officers.(xviii)Complaint of a public servant (as defined in the Ranbir Penal Code) a Municipal Officer, or of an official acting under Birds and Animals Game Protection Rules for breach of such rules.(xix)Application for permission to cut timber in Government forests, or otherwise relating to such forests.(xx)Application for the payment of money due by Government to the applicant.(xxi)Omitted.(xxii)Application for compensation under any law for the time being in force relating to the acquisition of properly for public purposes.(xxiii)Omitted.
