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State of Jharkhand - Section

Section 408 in Civil Court Rules of the High Court of Judicature at Patna

408.

The following are the charges (1) for affidavits and (2) in connection with inspection, information and copies [G.L. 17/62]:-
Nature of the fee or charge Cases in which to be paid Amount (Rs. P.) How to be paid
1 2 3 4
1. Affidavits under the Code of Civil Procedure. (a) Where the oath is to be administered to the deponent by aSpecial Commissioner deputed for the purpose by the DistrictJudge under the powers vested in him by State Government. 5.00 By means of a Court-fee stamp to beaffixed to the affidavit.Note.- This fee of Rs. 5 does not include thetravelling expenses of the Commissioner which must be paid incash.
[G.L. 6/64.]- (b) In any other case 2.80 Ditto.
  EXCEPTIONSNo charge shall be made in respect of-    
  (i) Affidavits made by processservers deposing as to the manner of service of a process.(ii) Affidavits in proof of serviceor as to avoidance of service made by persons who accompany suchprocess servers.(iii) Affidavits made by public officers in virtue of theiroffice.    
2. Searching fee. 1. On all applications-(1) For information whether therecord is deposited in the Record Room or not.Note. - This is the only fee to be paid on suchapplication. 0.25 By a Court-fee stamp to be affixed to the application. [Researching fee on application for calling records from theCivil Record Room for attestation. see H.C. letter no. 2519-38dated 7th March, 1962.
  (2) For inspection of the record ofdecided case.Note 1.- No searching feeis to be charged to pleaders for looking at records of pendingcases.Note 2.- For fees forinspection of Wills, see Chapter VI, Part III.Note 3.- (1) For fees for inspection of accounts filedby guardians, see Rule 189 (10), Chapter I, Part II. 0.25 By a Court-fee stamp to be affixed to the application.
  (2a) For inspection of each volume of Registers of suits andappeals. 1.00 By a Court-fee stamp to be affixed to the application.
  (3) For copy (in addition to theprescribed fee of two annas under the Court-fees Act) where therecord relates to a decided case.Note 1.- One searching feeshall be charged for any number of copies taken from the samerecord and included in the same application.Note 2.- Records called for in connection withoriginal case or appeal will treated as a part of the record ofsuch case or appeal. 0.25 Ditto
  (4) For sending for documents involving a search in theCollector's office. 0.25 By means of a Court-fee stamp to be affixed to a separatesheet of paper which will be forwarded to the Collector.
  2. For information in order to remedy defects that may befound in an application where the supply of such informationwithout a separate application for it has been authorised by theHigh Court. 0.25 By a Court-fee stamp affixed to the application.
3. Copying charges. (a) Manuscript copies ... 0.35 per folio consisting of 150 words English,[or Hindi in Devanagri script] [Inserted by C.S. No. 19, dated 11.8.1972.]or 300 words vernacular[otherthan Hindi in Devanagri script] [Inserted by C.S. No. 19, dated 11.8.1972.]four figures counting as oneword. By means of an impressed stamp of35 paise on each sheet of paper corresponding with the folio tobe provided by the applicant for a copy.Note.- There are 25 lines in each sheet. No line shallcontain more than six words English[or Hindi in Devanagriscript] [Inserted by C.S. No. 19, dated 11.8.1972.]or twelve words vernacular.[other than Hindi inDevanagri script.] [Inserted by C.S. No. 19, dated 11.8.1972.]
  (b) Typed copies containing-   By means of an impressed stamped paper of 35 paise.
  (i) Not exceeding 150 words. 0.35 Note.- Special stamped sheet divided into two equalpart by a blue line, each being intended for 150 words, shouldordinarily be used for typewritten copies.
  (ii) Exceeding 150 but not exceeding 300 words. 0.70 By means of the same impressed stamped paper of 35 paise withan adhesive stamp of 35 paise affixed thereto across the top sothat the figure head may be above the perforated line and thatthe portion below may clearly show the value.
  (iii) Concluding portion of documents beyond 300 words. ... By means of an additional impressed stamped paper or papers of35 paise with an adhesive stamp of 35 paise affixed thereto, ifnecessary, according to the number of words remaining to betyped.
      Note 1.- The adhesive stamp will be supplied loose bythe parties and affixed in the Copying Department according tonecessity.
      Note 2.- Impressed stamp sheets should never bereceived and cancelled in lieu of adhesive stamps.
  (c) Copies of registers and sale proclamation supplied onforms-    
  (i) Cost of forms ... 0.10 By means of a court-fee to be stamp to be affixed to theapplication.
  (ii) For the number of words actually copied. Ordinary charges. By means of an adhesive stamp of the required value to beaffixed across the top of the copy so that the part thereofcontaining the figure head may be torn off to serve as thecopyist's voucher.
  (d) Expedition fee for urgent applications-    
  (i) For inspection and information. 1.00 By means of Court-fee stamp to be affixed to the application.
  (ii) For copies -    
  (1) Not exceeding 600 words English,[or Hindi in Devanagriscript] [Inserted by C.S. No. 19, dated 11.8.1972.]or 1,200 words vernacular,[other than Hindi inDevanagri script.] [Inserted by C.S. No. 19, dated 11.8.1972.] 1.00 Ditto.
  (2) Exceeding 600 words English,[or Hindi Devanagri script] [Inserted by C.S. No. 19, dated 11.8.1972.]or 1,200 words vernacular[other than Hindi in Devanagriscript.] [Inserted by C.S. No. 19, dated 11.8.1972.] 0.25 for every 150 words English,[ or Hindi inDevanagri script] [Inserted by C.S. No. 19, dated 11.8.1972.]or 800 words vernacular[other than Hindi inDevanagri script.] [Inserted by C.S. No. 19, dated 11.8.1972.]or part thereof. Ditto.Note.- This calculation is to be made on the aggregatenumber of folios covered by the same application.
  (iii) For return of documents. 1.00 By means of Cour-fee stamp to be affixed to the application.
  (e) [ For copy of type written judgement as provided in Rule355-A. [Inserted by C.S. No. 81, dated 25.9.1987.] At half of the folio rate. By means of Court-fee stamp to be affixed on the application.]
[No. 5326 (Rules)/Adm. Misc. LVI-15-92, dated 7.10.1997 From : Manohar Lal Visa, Registrar General High Court of Judicature at Patna. To all the District and Sessions Judges, including the Judicial Commissioner, Ranchi.]Subject. - Fixation of the rates per page towards photocopy charges for issuing certified copies of documents by the Civil Courts and the procedure to be adopted in the matter of realising such charges and maintaining its accounts concerning expenses incurred therefrom.I am directed to invite your kind attention on the above noted subject and to say that the Court have been pleased to issue the following guidelines for the use of photocopier machines which will be primarily used in Copying Department for preparation of copies:-
(1)For issuing certified photo copies of the documents by the Civil Courts, Photo-copying charges has been fixed at Re. 1 (Rupee one) per page which will be realised by the Copying Department of each Civil Courts in addition to the usual charges for the certified copies under the Rules.
(2)Photo-copying charges shall be realised against separate receipt and the amounts so realised shall be recorded in a Register to be maintained separately under specific head, with date of realisation, case number and name of the Court and number of pages photocopied.
(3)Entries of the total day's receipt shall be regularly maintained every day and the total shall be carried forward to the following day till the end of the month.
(4)A Bank account in the joint names of the District and Sessions Judge and the Registrar of the Civil Courts concerned shall be opened in which the amount of the Photo-copying charges shall be deposited.
(5)A separate Register for expenses incurred towards purchase of consumables required for the photo-copier machine, shall be separately maintained and a balance-sheet of the final accounts thereof, shall be prepared at the end of the each financial year.
(6)The surplus amounts, if any, which may be left in the Accounts shall be deposited with the Government at the end of the every financial year under intimation to the High Court, of such deposit, made if any.