Under Article 1(a), Schedule II, Court-fees Act, 1870 (VII of 1870) as amended, every application for a copy of judgement or order of a Criminal Court or of any document on the record or a Criminal Court, excepting those which are exempt from court-fee, requires a court-fee stamp of two annas. If an application which requires a court-fee stamp is received by post without it, the head copyist shall cause a stamp to be fixed and cancelled and debit the cost to the applicant's account.
