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State of Punjab - Section
Section 13 in Punjab Document Writers Licensing Rules, 1961
13. Fees for writing documents.
- [(1) No Document Writer shall charge fees for writing Documents in excess of these mentioned below] [Substituted vide Punjab Government Notification, dated 30.10.1991] :-| Sl. No. | Nature of Document | Sale of fee | |
| (i) | An application for copy, Inspection or search or othersimple application | Two rupees | |
| (ii) | An application for issue of process | Two rupees | |
| (iii) | An application for the extension of period under section 25or section 34 of the Act or an application under section 73 ofthe Act | Two rupees | |
| (iv) | An appeal under section 72 of the Act | Two rupees | |
| (v) | A document of any value of the property or amount ofconsideration | (a) Original(b) copy | Twenty rupeesFive rupees. |
| (vi) | A document modifying or amending a previously registereddocument | Four rupees | |
| (vii) | A special power of Attorney | Four rupees | |
| (viii) | An agreement | Four rupees | |
| (ix) | A counterpart or duplicate drawn up under Article 25 ofSchedule I-A of the Indian Stamps Act, 1899 | Two rupees. | |
| (x) | A consent deed without consideration or an exchange deed | Two rupees | |
| (xi) | Will, authority to adopt, adoption deed or General Power ofAuthority | Ten rupees | |
| (xii) | A document in which no value or amount of consideration isgiven though it is capable of being expressed | Ten rupees | |
| (xiii) | A document for which no fee has been specified | Four rupees |