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State of Chattisgarh - Section
Section 165 in High Court of Chhattisgarh Rules, 2005
165.
The following fees shall be charged on every application made in respect of the following matters and such fees shall be paid by means of Court fee stamps affixed to such application-| S.No. | Particulars | Rs.P. |
| (1) | For every search in the offices, record-rooms,books or registers of the Court. | 05.00 |
| (2) | On each application for a copy of any documentor record in the High Court, whether the copy applied for is ofa single document or more documents than one | 05.00 |
| Provided that this does not authorize anapplicant to ask in a single application for copies of more thanone paper, if required in more than one case. There must be aseparate application, and therefore a separate stamp, for eachcase. | ||
| (3) | For verifying any petition by solemnaffirmation or on Oath, or for swearing or affirming everyaffidavit, intended to be used in the High Court | 05.00 |
| Note 1. | The Advocate General, the Superintendent, andRemembrancer (Secretary) of Legal Affairs for the Slate ofChhattisgarh and the Law Reporter to the Government are exemptedfrom the payment of the searching fees referred above. | |
| Note 2. | Where the fee for swearing or affirming anaffidavit has been levied no fees shall be levied for filing thesame, provided that this exemption shall not apply to the feepayable in original suits for filing documents, annexed toaffidavits. | |
| Note 3. | Fees for taking affidavits or affirmations.- Fees to be allowed to the Commissioner for Oaths and Affidavitsdeputed by the Registrar or the Office authorized for the purposeor the Court for taking affidavit or affirmation at the house ofa party or any other place other than the Court House, shall beas follows : | |
| For the first affidavit, oath or affirmationwithin a distance of 5 Kms. from the Court House.Rs. | 10.00 | |
| For the first affidavit, oath or affirmationbeyond a distance of 5 kms. from the Court House. | Rs. 15.00 | |
| For every affidavit, oath or affirmation takenat the same time and place after the first, in the same suit,appeal or matter. | Rs. 05.00 | |
| In no case shall the Commissioner for Oath andAffidavits be allowed, for taking any number of affidavits, oathsand affirmations at the same time and place, more than Rs. 100/-(Rs. One Hundred Only), where such place is within a distance of5 Kms. from life Court House, or more than Rs. 150/- (Rs. OneHundred Fifty Only), where such place is beyond the said limit. | ||
| (4) | For inspection of lower Court records receivedin connection with appeals and cases and disposed of High Courtrecords - | |
| (i) If the application is by a party to thesuit. | 05.00 | |
| (ii) If the application is not by a party to thesuit. | 10.00 | |
| (iii) If the application is for immediateinspection by a party to the suit. | 15.00 | |
| Note.- No fee shall be charged forinspection of criminal records. | ||
| (5) | (a) For inspection of pending High Court records: | |
| (i) If the application is for ordinaryinspection | 5.00 | |
| (ii) If the application is for urgent inspection | 10.00 |