7. Copies. - Under Articles 6, 7 and 9 of Schedule I to the Court-Fees Act certain copies require stamping under that Act. The Court-fees payable on these copies are remitted when the copies are furnished for the private use of persons applying for them. Documents on which the Court-fees have been remitted on the ground that they are required for private use cannot, however be filled, exhibited or recorded in any Court or received by any public officer until the Court-fees remitted have been attached. It is not uncommon for parties to obtain remission by stating that documents are required for private use and then to file them as exhibits in case without paying the remitted court-fee. This practice must be stopped. Clerks appear to find difficulty in differentiating between the copying fees paid on such documents and the Court-fees required, and the Judges should carefully check copies filed and aid the clerks by advice where necessary.
