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State of Gujarat - Act

Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004

GUJARAT
India

Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004

Act 4 of 2004

Published on 1 January 2004
Commenced on 1 January 2004
[This is the version of this document as it was from 25 July 2014 to None.]
[Note: The original publication document is not available and this content could not be verified.]

The Gujarat Court-Fees Act, 2004(Gujarat Act No. 4 of 2004)Last Updated 12th June, 2019[Dated 6th March, 2004]An Act to consolidate and amend the law relating to fees in the courts and public offices and fees taken in respect of certain matters in the State of Gujarat, other than fees falling under entries 77 and 96 of List I in the Seventh Schedule to the Constitution of India.It is hereby enacted in the Fifty fifth Year of the Republic of India as follows.

Chapter I
Preliminary

1. Short title, extent, commencement and application.

(1)This Act may be called The Gujarat Cour Fees Act, 2004.

(2)It extends to the whole of the State of Gujarat.

(3)It shall come into force on such date as the State Government may, [by notification in the Official Gazette, appoint.] [By Notification No. GK/5/2004/770/H, dated 29th April 2004 (w.e.f 01-05-2004)]

(4)The provisions of this Act shall not apply to fees or stamps relating to documents presented or to be presented before any officer serving under the Central Government.

(5)In the absence of any specific provision to the contrary, nothing in this Act shall affect any special law now in force relating to fees taken in the courts and public offices.

2. Definitions In this Act, unless the context otherwise require.

(a)"Chief Controlling Revenue Authority" means such officer, as the State Government may by notification in the Official Gazette, appoint in this behalf for the whole or any part of the State of Gujarat;

(b)"Collector" includes any officer authorised by the Chief Controlling Revenue Authority to perform the functions of a Collector under this Act;

(c)"Plaint" includes a written statement pleading a set off counter claim,

Chapter II
Computation of Fees

3. Levy of fees in High Court on its original side.

- The fees payable for the time being to the clerks and officers (other than the sheriffs and attorneys) of the High Court;or chargeable in that court under Article 10 of the first, Schedule and Article 11, 14, 17,20 and 21 of the Second Schedule to annexed this Act ;shall be collected in manner hereinafter appearing.

4. Fees on documents filed, etc., in Courts or in public offices.

- No document of any of the kinds specified as chargeable in the first or second Schedule annexed to this Act shall be filed, exhibited or recorded in any Court of Justice, or shall be received or furnished by any public officer, unless in respect of such document there has been paid a fee of an amount not less than that indicated by either of the said schedules as the proper fee for such document.

5. Procedure in case of difference as to necessity or amount of fee.

(1)When any difference arises between the Officer whose duty is to see that any fee is paid under this Act and any suitor or attorney,as to the necessity of paying a fee or the amount thereof, the question shall, when the difference arises in the High Court, be referred to the taxing officer, whose decision thereon shall be final, subject to revision, on an application, made within sixty days from the date of the decision, by the suitor or attorney or pleader or such officer as may be appointed in this behalf by the State Government, by the Chief Justice or by such Judge of the High Court as the Chief Justice shall appoint either generally or specially in this behalf. The Chief Justice shall declare the taxing officer within the meaning of this sub-section.

(2)When any such difference arises in the Ahmedabad City Civil Court, the question shall be referred to the Register of the City Civil Court, whose decision shall be final, subject to revision, on an application, made within sixty days from the date of the decision, by the party concerned or such officer as may be appointed in this behalf by the State Government, by the Principal Judge or such other Judge of the said Court as the Principal Judge shall appoint either generally or specially in this behalf.

(3)When such difference arises in any other Court, the question shall be referred to the Judge presiding over such Court the final decision.

6. Computation of fees payable in certain suits.

- The amount of fees payable under this Act in the suits next hereinafter mentioned shall be computed as follows

(1)For moneyIn suits for money (including suits for damages or compensation, or arrears of maintenance, of annuities or of other sums payable periodically) according to the amount claimed;

(2)For maintenance and annuitiesIn suits for maintenance (with or without a prayer for the creation of a charge), and for annuities or other sums payable periodically according to the value of the subject matter of the suit, and such value shall be deemed to be, in the case of a suit for maintenance, the amount claimed to be payable for one year and in any other case, ten times such amount :Provided that if in a suit for maintenance the plaintiff obtains a decree for maintenance the defendant shall be liable to make good the deficit, if any, between the fee payable on ten times the amount awarded for one year and the fee already paid by the plaintiff; and the amount of such deficit shall, without prejudice to any other mode of recovery, be recoverable an arrear of land revenue.

(3)

(a)For other movable property having a market value :-

In suits for movable property other than money, where the subject matter has a market-value according to such value at the date of presenting the plaint;

(b)Against recovery of any money due as a tax, etc.,

In suits for declaration to obtain adjudication against recovery of money from the plaintiff, whether the recovery is as land revenue or arrears of land revenue or tax or duty or cess or fee or fine or penalty or under any decree or order of a court or any certificate or award other than under the Arbitration and Conciliation Act, 1996, (20 of 1996), or in any other manner one fourth of ad valorem fee leviable on the amount sought to be recovered according to the scale prescribed under Article 1 of Schedule I with a minimum fee of Thirty rupees;Provided that when in addition any consequential relief other than possession is sought, the amount of fee shall be one half of ad valorem fee on the amount sought to be recovered;Provided further that when the consequential reliefs sought also include a relief for possession the amount of fee shall be the full ad valorem fee on the amount sought to be recovered;

(c)Similar claim in respect of movable property

In suits for declaration similar to those falling under sub-clause (b) in respect of movable property one fourth of ad valorem fee leviable on the value of the movable property subject to the minimum fee as under sub-clause(b)Provided that when in addition any consequential relief other than possession is sought, the amount of fee shall be one half of ad valorem fee leviable on the value of such property:Provided further that when the consequential reliefs also sought include a relief for possession, the amount of fee shall be the full ad valorem fee leviable on such value;

(d)For status with monetary attribute:-

In suits for declaration of the status of plaintiff, to which remuneration, honorarium, grant, salary, income, allowance or return is attached, one fourth of ad valorem fee leviable on the emoluments or value of return for the yearProvided that when in addition any consequential relief other than possession is sought the amount of fee shall be one half of ad valorem fee on such emoluments or value of return:Provided further that when the consequential reliefs also sought include a relief for possession the amount of fee shall be the full ad valorem fee on such emoluments or value of return;

(4)For ownership etc., for immovable property, etc..,In suits for declaration in respect of ownership or nature of tenancy, title, tenure, right, lease, freedom, or exemption from, or non-liability to, attachment with or without sale or other attributes,of immovable property, such as a declaration that certain land is personal property of the Ruler of any former Indian State or public trust property or property of any class or community one fourth of ad valorem fee leviable for a suit for possession on the basis of sale of the subject-matter, subject to a minimum fee of Forty rupees:Provided that if the question is of attachment with or without sale, the amount of fee shall be the ad valorem fee according to the value of the property sought to be protected from attachment with or without sale or the fee of Thirty rupees whichever is less:Provided further that, where the defendant is or claims under or through a limited owner, the amount of fee shall be one sixth of such ad valorem fee, subject to the minimum fee specified above:Provided also that, in any of the cases falling under this clause except its first proviso, when in addition any consequential relief other than possession is sought, the amount of fee shall be one half of ad valorem fee and when the consequential relief sought also include a relief for possession the amount of fee shall be the full ad valorem fee;

(5)Declaration for easements, etc..,In suits for declaration of easement or right to benefit arising out of immovable property, with or without an injunction or other consequential relief, the amount of fee shall be as shown in the Table below :-Table

Area	Fees
(a) The area within the limits of the MunicipalCorporation.	One fourth of the ad valorem fee leviable for asuit for possession of the servient tenement or the dominanttenement, whichever is less, subject to a minimum fee of Rs. 30/-
(b) Area within the limits of Municipality.	One sixth of the ad valorem fee leviable for asuit for possession of the servient tenement or the dominanttenement, whichever is less, subject to a minimum fee of thirtyrupees.
(c) Any other area in the State of Gujarat.	thirty rupees.

(6)For other status without monetary attribute.In suits for declaration of status to which no direct monetary attribute is attached such as a declaration that the plaintiff is a married husband or wife of the defendant or divorced husband or wife of the defendant or a declaration about legitimacy of children or about citizenship rights or about an adoption- Sixty rupeesProvided that where injunction or other consequential relief is also sought in such case, the amount of fee shall be One Hundred rupees;

(7)For charge on propertyIn suits for declaration of a charge in favour of the plaintiff on movable or immovable property, one-half of ad valorem fee payable on the charge amount:Provided that where injuction or other consequential relief is also sought in such cases, the amount of fee shall be full ad valorem fee payable on the charge amount.

(8)For periodical money returnsIn suits for declaration in respect of periodical charge or money return in favour of or against the plaintiff one half of a ad valorem fee payable on the charge for 5 years if the charge is annual and on the charge for one year if the period of the charge is less than one year;

(9)For avoidance of Sale, contract for sale, etcIn suits for declaration that any sale or contract for sale or termination of the contract for sale of any movable or immovable property is void,one half of ad valorem fee leviable on the value of the property.

(10)For avoidance of acquisition ProceedingsIn suits for declaration that any proceedings for compulsory acqusition of any movable or immovable property are void, one half of ad valorem fee leviable on the value of the property:

(11)For accountsIn suits for a accounts according to the amount at which the relief sought is valued in the plaint or memorandum of appeal, subject to the provisions of section 8 and subject to a minimum fee of one hundred rupees;

(12)For other declarationsIn suits where declaration is sought, with or without injunction or other consequential relief and the subject matter in dispute is not susceptible of monetary evaluation and which are not otherwise provided for by this Act - One hundred rupees;In all suits under clauses (b), (c) and (d) of clause (3) and clauses (4) to (11), the plaintiff shall state the amount at which he values the relief sought, with the reasons for the valuation;

(13)For possession of lands, houses and gardensIn suits for the possession of land, houses and gardens according to the value of the subject matter; and such value shall be deemed to be, where the subject matter is a house or garden according to the market value of the house or garden and where the subject matter is land, and

(a)where the land is held on settlement for a period not exceeding thirty years and pays the full assessment to Government - a sum equal to twenty times the survey assessment;

(b)where the land is held on a permanent settlement, or on a settlement for any period exceeding thirty years, and pays the full assessment to Government-a sum equal to forty times the survey assessment; and

(c)Where the whole or any part of the annual survey assessment is remitted-a sum computed under sub-clause (a) or sub-clause (b), as the case may be, in addition to forty times the assessment, or the portion of assessment, so remitted;

(14)To enforce a right of premptionIn suits to enforce a right of pre-emption according to the value (computed in accordance with the clause (13), of the land, house or garden in respect of which the right is claimed;

(15)For share in joint propertyIn suits for partition and separate possession of a share of joint family property or of joint property, or to enforce a right to a share in any property on the ground that it is joint family property or joint property whether or not, the plaintiff is in actual or constructive possession of the property of which he claims to be a co-parcener or co-owner according to the value of the share in respect of which the suit is instituted;Explanation: - For the purpose of this clause, if the property in which a share is claimed consists of or includes any land assessed to land revenue for the purpose of agriculture; the value of such land shall be deemed to be the value as determined under clause (13)

(16)For interest of assignee of land revenue: -In suits for the interest of an assignee of land revenue, thirty times his net profits as such for the year next before the date of presenting the plaint;

(17)to set aside an attachment: -In suits to set aside an attachment of land or of an interest in land or revenue-according to the amount for which the land or interest was attached:Provided that where such amount exceeds the value of the land or interest, the amount of fee shall be computed as if the suit were for the possession of such land or interest;

(18)To redeemIn suits against a mortgagee for the recovery of the property mortgaged, and in suits by a mortgagee to foreclose the mortgage,or when the mortgage is made by conditional sale, to have the sale declared absolute-according to the principal money expressed to be secured by the instrument of mortgage;

(19)for specific performanceIn Suits for specific performance ;

(a)of a contract of sale - according to the amount of the consideration,

(b)of a contract of mortgage - according to the amount agreed to be secured,

(c)of a contract of lease - according to the aggregate amount of the fine or premium (if any) and of the rent agreed to be paid during the first year of the term,

(d)of an award - according to the amount or value of the property in dispute;

(20)between landlord and tenant : -In the following suits between landlord and tenant

(a)for the delivery by a tenant of the counterpart of a lease,

(b)to enhance the rent of a tenant having a right of occupancy,

(c)for the deliver by a landlord of a lease,

(d)for the recovery of immovable property from a tenant, including a tenant holding over after the determination of a tenancy,

(e)to contest a notice of ejectment,

(f)to recover the occupancy of immovable property from which a tenant has been illegally ejected by the landlord, and

(g)for abatement of rent -

according to the amount of the rent of the immovable property to which the suit refers, payable for the year next before the date of presenting the plaint.

7. Fee on memorandum of appeal against order or award relating to compensation in certain cases.

(1)The amount of fee payable under this Act on a memorandum of appeal against an order having the force of a decree relating to compensation under any Act for the time being in force for the acquisition of land for public purposes shall be computed according to the difference between the amount awarded and the amount claimed by the appellant.

(2)The amount of fee payable under this Act on a memorandum of appeal against an award of a Claims Tribunal preferred under section 173 of the Motor Vehicles Act, 1988, (59 of 1988) shall be computed as follows

(i)If such appeal is preferred by the insurer or owner of the motor vehicle, the full ad valorem fee leviable on the amount at which the relief is valued in the memorandum of appeal according to the scale prescribed under Article 1 of Schedule I ;

(ii)If such appeal is preferred by any other person-one half ad valorem fee leviable on the amount at which the relief is valued in the memorandum of appeal according to the said scale :

Provided that if such person succeeded in the appeal, he shall be liable to make good the deficit, if any, between the full ad valorem fee payable on the relief awarded in the appeal according to the said scale and the fee already paid by him; and the amount of such deficit shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue.

8. Inquiry as to valuation of suits.

- If the Court is of opinion that the subject matter of any suit has been wrongly valued or if an application is made to the Court for the revision of any valuation made, the Court may revise the valuation made, the court may determine the correct valuation by holding such inquiry as it thinks fit for such purpose, and revise the valuation

9. Investigation to ascertain proper valuation.

(1)For the purpose of an inquiry under section 8, the Court may depute, or issue a commission to, any suitable person to make such local or other investigation as may be necessary and to report thereon the Court. Such report and any evidence recorded by such person shall be evidence in the inquiry.

(2)The Court may, from time to time direct such party to the suit as it thinks fit to deposit such sum as the Court thinks reasonable as the costs of the inquiry, and if the costs are not deposited within such time as the Court shall fix may, notwithstanding anything contained in any other Act, reject the plaint or, as the case may be the appeal, if such party is the plaintiff or the appellant and, in any other case, may recover the costs as a public demand :Provided that when any plaint or appeal is rejected under this section, the court fee already paid shall not be liable to be refunded.Note :- This section empowers the court to depute a person or issue a commission for investigation so as to ascertain proper valuation of the subject matter.

10. Power of persons making inquiry under sections 8 and 9.

(1)The Court, when making an inquiry under section 8 and any person making an investigation under section 9 shall have respectively for the purposes of such inquiry or investigation, the powers vested in a Court under the Code of Civil Procedure, 1908, (V of 1908) in respect of the following matters namely :

(a)enforcing the attendance of any person and examining him on oath or affirmation;

(b)compelling the production of documents or material objects;

(c)issuing commissions for the examination of witnesses;

(d)taking or receiving evidence on affidavits.

(2)An inquiry or investigation referred to in Sub-section (1) shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code. (45 of 1860)

11. Costs of inquiry as to valuation and refund of excess fee.

- If in the result of an inquiry under section 8, the Court finds that the subject-matter of the suit has been under valued, the Court shall order the party responsible for the under valuation to pay the costs of the inquiry.If in the result of such inquiry, the Court finds that the subject-matter of the suit has not been undervalued, the Court may, in its discretion, order that such costs shall be paid by Government or by any party to the suit at whose instance the inquiry has been undertaken and if any amount exceeding the proper amount of fee has been paid shall refund the excess amount so paid.

12. Appointment of inspecting officers and recovery in cases reported by them.

(1)The State Government may appoint generally, or in any case, or for any specified class of cases, in any local area, one or more officers to be called inspecting officers.

(2)The inspecting officer may, subject to the control of the Court concerned, examine the records of any case which is pending or has been disposed of, with a view to finding out whether proper fees have been paid therein.

(3)If on such examination, the inspecting officer finds that the fee payable under this Act on any document filed, exhibited or recorded in such case has not been paid or has been insufficiently paid, he shall report the fact to the presiding officer of the Court.

(4)Such presiding officer, after satisfying himself of the correctness of such reports, shall record a provisional finding that the proper fee has not been paid and determine the amount of the fee payable and such further sum as he thinks reasonable as the costs of the inquiry and the person from whom the fee or the difference thereof, if any, and the costs shall be recoverable.

(5)After recording a finding under sub-section (4), the presiding officer shall issue a notice to the person referred to in that sub-section to show cause as to why he should not be ordered to pay the fee and the costs determined hereunder, and if sufficient cause is not shown, the presiding officer shall confirm the finding and make an order requiring such person to pay the proper fee and the cost before a specified date.

(6)If such person fails to pay the fee and the costs in accordance with the provisions of sub-section (5), they shall, on the certificate of such presiding officer, be recoverable as an arrear of land revenue. ,

13. Taxing of cour.

- fees and their recovery in suits for mesne-profits of account (1) In a suit or proceeding the difference, if any between the fee actually paid and the fee which would have been payable, on delivery of judgement, be taxed by the Court and shall be leviable from the plaintiff and if not paid by him within thirty days from the date of the judgement be recoverable according to the law and under the rules for the time being in force for the recovery of an arrears of land revenue.

(2)The Court shall send a copy of the decree or order or award passed in such suit to the Collector.

(3)No decree passed in any suit by the Court shall be executed, until a certificate to the effect that such difference is paid or recovered, signed by the Court which passed the decree or by the Collector who recovered the amount, is produced along with the application for such execution.Explanation. - For the purpose of this section, "Plaintiff" includes any party to a suit to whom any profits or amount are or is found to be due.

14. Decision of questions as to valuation.

(1)Every question relating to valuation for the purpose of determining the amount of any fee chargeable under this Chapter on a plaint or memorandum of appeal shall be decided by the Court in which such plaint or memorandum, as the case may be, is filed and such decision shall be final as between the parties to be suit.

(2)But whenever any such suit comes before a Court of appeal, reference or revision, if such Court considers that the said questions has been wrongly decided to the detriment of the revenue, it shall require the party by whom such fee has been paid, to pay such additional fee as would have been payable had the question been rightly decided.

15. Refund of fee paid on memorandum of appeal.

- If an appeal or plaint, which has been rejected by the lower Court on any of the grounds mentioned in the Code of Civil Procedure, 1908, (V of 1908), is ordered to be received, or if a suit is remanded in appeal, on any of the grounds mentioned in rule 23 of Order XLI in the first Schedule to the same Code for a second decision by the lower Court, the Appellate Court shall grant to the appellant a certificate authorising him to receive back from the Collector, the full amount of fee paid on the memorandum of appeal:Provided that if, in the case of a remand in appeal, the order of remand shall not cover the whole of the subject matter of the suit, the certificates so granted shall not authorise the appellant to receive bank more than so much fee as would have been originally payable on the part or parts of such subject matter in respect whereof the suit has been remanded.

16. Refund of fee on application or review of judgements.

- Where an application for review of judgement is presented on or after the ninetieth day from the date of the decree, the Court, unless the delay was caused by the applicant's laches, may, in its discretion, grant him a certificate authorizing him to receive back from the Collector so much of the fee paid on the application as exceeds the fee which would have been payable had it been presented before such day.

17. Refund where Court reverses or modifies its former decision on ground of mistake.

- Where an application for a review of judgement is admitted, and where, on the rehearing, the Court reverses or modifies its former decision on the ground of mistake in law or fact, the applicant shall be entitled to a certificate from the Court authorising him to receive back from the Collector so much of the fee paid on the applications as exceeds the fee payable on any other application to such Court under clause (c) or (f) of the Article-1 of the second schedule annexed to this Act.But nothing in the former part of this section shall entitle the applicant to such certificate where the reversal or modifications is due, wholly or in part, to fresh evidence which might have been produced at the original hearing.

18. Multifarious suits.

- Where a suit embraces two or more distinct subjects, the plaint or memorandum of appeal shall be chargeable with the aggregate amount of the fees to which the plaints or memorandum of appeal in suits embracing separately each of such subjects would be liable under this Act.Nothing in the former part of this section shall be deemed to affect the power conferred by the Code of Civil Procedure, 1908, (V of 1908) Schedule, I, Order II, rule 6.

19. Written examinations of complainants.

- When the first or only examination of a person who complaints of the offence of wrongful confinement, or of wrongful restraint, or of any offence other than an offence for which police officers may arrest without a warrant, and who has not already presented a petition on which a fee has been levied under this Act, is reduced to writing under the provisions of the Code of Criminal Procedure, 1973 (2 of 1974). the complainant shall pay a fee of ten rupees unless the Court thinks fit to remit such payment.

20. Exemption of certain documents.

- Nothing contained in this Act shall render the following documents chargeable with any fee

(i)Power-of-attorney to institute or defend a suit when executed by a member of any of the Armed Forces of the Union not in civil employment.

(ii)Application for certified copies of documents or of any other purpose in the course of a criminal proceeding presented by or on behalf of the State Government to a criminal Court.

(iii)Written statement called for by the Court after the first hearing of a suit.

(iv)Probate of a will, letters of administration, and, save as regards debts and securities, a certificate under the Bombay Regulation VIII of 1827 or any corresponding law in force, where the amount or value of the property in respect of which the probate or letters or certificate shall be granted does not exceed one thousand rupees.

(v)Application or petition to a Collector or other officer making a settlement of land revenue, or to a Board of Revenue, or a Commissioner of Revenue, relating to matters connected with the assessment of land or the ascertainment, of rights thereto or interest therein, if presented, previous to the final confirmation of such settlement.

(vi)Application relating to a supply for irrigation of water belonging to Government.

(vii)Application for leave to extend cultivation, or to relinquish land, when presented to an officer of a land revenue by a person holding, under direct engagement with Government, land of which the revenue is settled, but not permanently.

(viii)Application for service of notice of relinquishment of land or of enhancement of rent.

(ix)Written authority to an agent to distrain.

(x)Petition, application, charge or information respecting any offence when presented, made or laid to or before a Police officer, or to or before the Heads of Villages or the Village Police.

(xi)Petition by a prisoner, or other person in duress or under restraint of any Court or its officer.

(xii)Complaint of a public servant (as defined in the Indian Penal Code), a Municipal Officer, or an officer servant of a Railway Company.

(xiii)Application for the payment of money due by Government to the applicant.

(xiv)Petition of appeal against any municipal tax.

(xv)Applications for compensation under any law for the time being in force relating to the acquisition of property for public purposes, other than those chargeable under Article 15 of Schedule I.

Chapter III
Probate, Letters of Administration and Certificates of Administration

21. Relief where a too high a court fee has been paid.

- Where any person on applying for the probate of a will or letters of administration has estimated the property of the deceased to be of greater value than the same has afterwards proved to be, and has consequently paid too high a court-fee thereon, if, within six months after the true value of the property has been ascertained, such person produces the probate or letters to the Chief Controlling Revenue Authority for the local area in which the probate or letters has or have been granted, and delivers to such Authority a particular inventory and valuation of the property of the deceased, verified by affidavit or affirmation, and if such Authority is satisfied that a greater fee was paid on the probate or letters than the law required, the said Authority may-

(a)cancel the stamp on the probate or letters if such stamp has not been already cancelled;

(b)Substitute another stamp for denoting the Court-fee which should have been paid thereon; and

(c)make an allowance for the difference between them as in the case of spoiled stamps, or repay the same in money, at his discretion.

22. Relief when debts due from a deceased person have been paid out of his estate.

- Whenever it is proved to the satisfaction of such Authority that an executor or administrator has paid debts due from the deceased to such an amount as, being deducted out of the amount or value of the estate reduces the same, to a sum which, if it had been the whole gross amount or value of the estate, would have occasioned a less court-fee to be paid on the probate or letters of administration granted in respect of such estate than has been actually paid thereon under this Act,Such Authority may return the difference, provided the same be claimed within three years after the date of such probate or letters of administrationBut when, by reason of any legal proceeding, the debts due from the deceased have not been ascertained and paid, or his effects have not been recovered and; made available, and in consequence, thereof the executor or administrator is prevented from claiming the return of such difference within the said term of three years, the said Authority may allow such further time for making the claim as may appear to be reasonable under the circumstances.

23. Relief in case of several grants.

- Whenever a grant of probate or letters of administration has been or is made in respect of the whole of the property belonging to an estate and the full fee chargeable under this Act has been or is paid thereon, no fee shall be chargeable under the same Act when a like grant is made in respect of the whole or any part of the same property belonging to the same estate.Whenever such a grant has been or is made in respect of any property forming part of an estate, the amount of fees then actually paid under this Act shall be deducted when a like grant is made in respect of property belonging to the same estate, identical with or including the property to which the former grant relates.

24. Probates declared valid as to trust property, though not covered by court-fee.

- The probate of the will or the letters of administration of the effects of any person deceased hereto before or hereafter granted or grant shall be deemed valid and available by his executors or administrators for recovering, transferring, or assigning any movable or immovable property whereof or whereto the deceased was possessed or entitled either wholly or partially as a trustee, notwithstanding the amount or value of such property is not included in the amount or value of the estate in respect of which a court-fee was paid on such probate or letters of administration.

25. Provision for case where too low a court-fee has been paid on probates, etc.

- Where any person on applying for probate or letters of administration has estimated the estate of the deceased to be of less value than the same has afterwards proved to be, and has in consequence paid too low a Court-fee thereon, the Chief Controlling Revenue Authority for the local area in which the probate or letters of administration has or have been granted may, on the value of the estate of the deceased being verified by affidavit or affirmation, cause the probate or letters of administration to be duly stamped on payment of the full court-fee which ought to have been originally paid thereon in respect of such value and of the further penalty, if the probate or letters is or are produced within one year from the date of grant, of five times, or, if it or they, is or are produced after one year from such date, of twenty times, such proper court fee, without any deduction of the court-fee originally paid on such probate or letters of administration.Provided that if the application to be made within six months after the ascertainment of the true value of the estate and the discovery that too low a court-fee was at first paid on the probate or letters of administration, and if the said Authority is satisfied that such fee was paid in consequence of a mistake or of its not being known at the time that some particular part of the estate belonged to the deceased, and without any intention of fraud or to delay the payment of the proper court-fee, the said Authority may remit the said penalty, and cause the probate or letters of administration to be duly stamped on payment only of the sum wanting to make up the fee which should have been at first paid theron.

26. Administrator to give proper security before letters stamped under section 25.

- In case of letters of administration on which too low a court-fee has been paid at first; the said Authority shall not cause the same to be fully stamped in manner aforesaid until the administrator has given such security to the Court by which the letters of administration have been granted as ought by law to have been given on the granting thereof in case the full value of the estate of the deceased had been then ascertained.

27. Executor, etc. not paying full court-fee on probates, etc. within six months after discovery of under payment.

- Where too low a court-fee has been paid on any probate or letters of administration in consequence of any mistake, or of its not being known at the time that some particular part of the estate belonged to the deceased, if any executor or administrator acting under such probate or letters of administration does not, within six months after the discovery of the mistake or of any effects not known at the time to have belonged to the deceased, apply to the said Authority and pay what is wanting the make up the court-fee which ought to have been paid at first on such probate or letters administration he shall forefit the sum of one thousand rupees and also a further sum at the rate of ten rupees per cent, on the amount of the sum wanting to make up the proper court-fee.

28. Notice of applications for probate or letters of administration to be given Revenue authorities, and procedure thereon.

(1)Where an application for probate or letters of administration is made to any Court other than the High Court, the Court shall cause notice of the application to be given to the Collector.

(2)Where such an application as aforesaid is made to the High Court, the High Court shall cause notice of the application to be given to the Chief Controlling Revenue Authority.

(3)The Collector within the local limits of whose revenue-jurisdiction the property of the deceased or any part thereof, is, may at any time inspect or cause to be inspected, and take or cause to be taken copies of, the record of any case in which application for probate or letters of administration has been made; and if, on such inspection or otherwise, he is of opinion that the petitioner has under-estimated the value of the property of the deceased, the Collector shall forward his report, giving therein his reasons for his opinion and his estimate of the true valuation, to the High Court or any other Court, as the case may be, serving at the same time a copy of his report on the petitioner.

(4)If within thirty days from the date of receipt of the copy of the Collector's report served on him under sub-section (3), the petitioner does not file in Court his objections to the Collector's valuation, the Court shall make an order amending the petitioner's valuation, in accordance with the report of the Collector.

(5)If within the aforesaid period, the petitioner files in Court his objection, the Court shall hold, or cause to be held, an inquiry in accordance with the provisions of sections, 9,10, and 11 as if the application were a suit and shall record the finding as to the true value, as near as may be, at which the property of the deceased should have been estimated. The Collector shall be deemed to be a party to the inquiry.

(6)The finding of the Court recorded under sub-section (5) shall be final, but shall not bar the entertainments and disposal by the Chief Controlling Revenue Authority of any application under section 25.

(7)The State Government may make rules for' the guidance of Collector, in the exercise of the powers conferred by sub-section (3).

29. Payment of court-fee in respect in probate on letters of administration.

(1)No order entitling the petitioner to the grant of probate or letters of administration shall be made upon an application for such grant until the petitioner has filed in the Court a valuation of the property in the form set forth in the Third Schedule, and the Court is satisfied that the fee mentioned in Article 10 of the first schedule has been paid on such valuation.

(2)The grant of probate or letters of administration shall not be delayed by reason of any report made by the Collector under sub-section (3) of section 28.

30. Recovery of penalties, etc.

(1)Any excess fee found to be payable on an inquiry held under section 28 and any penalty or forfeiture under section 27, may, on the certificate of the Chief Controlling Revenue Authority, be recovered from the executor or administrator as if it were an arrear of land-revenue by any Collector.

(2)The Chief Controlling Revenue Authority may remit the whole or any part of any such penalty or forfeiture as aforesaid, or any part of any penalty under section 25 or of any court-fee under section 25 in excess of the full court-fee which ought to have been paid.

31. Sections 4 and 40 not to apply to probates or letters of administration.

- Nothing in section 4 or section 40 shall apply to probates or letters of administration.

Chapter IV
Process Fees

32. Rules as to costs of processes.

- The High Court shall makes rules as to the following matters

(i)the fees chargeable for serving and executing processes issued by such Court in its appellate jurisdiction, and by the other Civil and Revenue Courts established within the local limits of such jurisdiction :

(ii)the fees chargeable for serving and executing processes issued by the Criminal Courts, established within such limits in the case of offences other than the offences of which police officers may arrest without a warrant; and

(iii)the remuneration of the peons and all other persons employed by leave of a Court in the service or execution of processes.

The High Court may from time to time alter and add to the rules so made.Confirmation and publication of rules. - All such rules, alternations and additions shall, after being confirmed by the State Government, be published in the Official Gazette, and shall thereupon have the force of law.Until such rules shall be so made and published, the fees now leviable for serving and executing processes shall continued to be levied and shall be deemed to be fees leviable under this Act.

33. Tables of process-fees.

- A table in the English and regional languages, showing the fees chargeable for such service and execution, shall be exposed to view in a conspicuous part of each court.

34. Number of peons in District and subordinate Courts.

- Subject to rules to be made by the High Court and approved by the State Government, every District Judge, the Principal Judge of the City Civil Court and every Magistrate of a District shall fix, and may from time to time after, the number of peons or persons necessary to be employed for the service and execution of processes issued out of his Court, and each of the Courts subordinate thereto.umbers of peons in mofussil Small Cause Courts. - and for the purposes of this section, every Court of Small Causes established under the law shall be deemed to be subordinate to the Court of the District Judge.

35. Number of peons in Revenue Courts.

- Subjects to rules to the framed by the Chief Controlling Revenue Authority and approved by the State Government, every officer performing the functions of a Collector of a District shall fix, and may from time to time alter, the number of peons necessary to be employed for the service and execution of processes issued out of his Court or the Court subordinate to him.Chapter-V Mode of Levying Fees

36. Rate of fee in force on date of presentation of document to be applicable.

- All fees shall be charged and collected under this Act at the rate in force on the date on which the document chargeable to court fee is or was presented.

37. Collection of fees by stamps.

(1)All fees chargeable under this Act shall be collected by stamps.

(2)Notwithstanding anything contained in sub-section (1), where,-

(a)the State Government, in relation to any area in the State, or

(b)the Collector, in relation to any area in the district under his charge, is satisfied that on account of temporary shortage of stamps in any area, fee cannot be paid, and payment of fee cannot be indicated on documents, by means of stamps, the State Government, or as the case may be, the Collector may be notification in the Official Gazette, direct that in such area and for such period as may be specified in such notification, the fee may be paid in cash in any Government treasury or sub-treasury, and the officer-in-charge of such treasury or sub-treasury shall, on production of a challan evidencing payment of fee in such treasury or sub-treasury, certify such payment by endorsement on the document in respect of which fee has been so paid, and state in the said endorsement the amount of the fee so paid.

(3)An endorsement made on any document under sub-section (2) shall have the same effect as if the fee of an amount equal to the amount stated in the endorsement had been paid in respect of, and such payment had been indicated on, such document by means of stamps under sub-section (1).

38. Stamps to be impressed or adhesive.

- The stamps used to denote any fees chargeable under this Act shall be impressed or adhesive or partly impressed or partly adhesive, as the State Government may, by notification in the Official Gazette, from time to time, direct.

39. Powers of State Government to make rules.

- The State Government may, from time to time make rules for regulating :

(a)the supply of stamps to be used under this Act,

(b)the number of stamps to be used for denoting any fee chargeable under this Act,

(c)the renewal of damaged or spoiled stamps, and

(d)the keeping accounts of all stamps used under this Act :

Provided that in the stamps used under section 3 in the High Court, such rules shall be made, with the concurrence of the Chief Justice of such Court.All such rules shall be published in the Official Gazette, and shall thereupon have the force of law.

40. Stamping documents inadvertently received.

- No documents which ought to bear stamp under this Act shall be of any validity, unless and until it is properly stamped.But, if any such document is through mistake or inadvertence received, filed or used in any Court or office, without being properly stamped, the presiding Judge or the Head of the office, as the case may be, or in the case of the High Court, any Judge of such Court, may, if he thinks fit, order that such document be stamped as he may direct; and, or such document being stamped accordingly the same and .every proceeding relative thereto shall be valid as if it had been properly stamped in the first instance.

41. Amended documents.

- Where any such document is amended in order merely to correct a mistake and to make it conform to the original intention of the parties, it shall not be necessary to impose a fresh stamp. ,

42. Cancellation of Stamp.

- No document requiring a stamp under this Act shall be filed or acted upon in any proceeding in any Court or office until the stamp has been cancelled.Such officer as the Court or the head of officer may from time to time appoint shall, on receiving any such document, forthwith effect such cancellation by punching out the figure-head so as to leave the amount designated on the stamp untouched, and the part removed by punching shall be burnt or otherwise destroyed.

Chapter VI
Miscellaneous

43. Repayment of fee in certain circumstances.

(1)When any suit in a Court is settled by agreement of parties before any evidence is recorded, or any appeal or cross objection is settled by agreement of parties before it is called on for effective hearing by the Court, half the amount of the fee paid by the plaintiff, appellant, or respondent on the plaint, appeal or cross objection, as the case may be, shall be repaid to him by the Court.Provided that no such fee shall be repaid if the amount of fee paid does not exceed one hundred rupees or the claim for repayment is not made within one year from the date on which the suit, appeal or cross objection was settled by agreement.

(2)The State Government may, from time to time, by order, provide for repayment to the plaintiffs, appellants or respondents of any part of the fee paid by them on plants, appeals or cross objections, in suits or appeals disposed of under such circumstances and subject to such conditions as may be specified in the order.Explanation For the purpose of this section, effective hearing shall exclude the dates when the appeal is merely adjourned without being heard or argued.

44. Admission in criminal cases of documents for which proper fee has not been paid.

- Whenever the filling or exhibition in a Criminal Court of a document in respect of which the proper fee has not been paid is, in the opinion of the presiding Judge, necessary to prevent a failure of justice, nothing contained in section 4 shall be deemed to prohibit such filing or exhibition.

45. Sale of stamps.

(1)The State Government may, from time to time make rules for regulating the sale of stamps to be used under this Act, the persons by whom alone such sale is to be conducted, and the duties and remuneration of such persons,

(2)All such rules shall be published in the Official Gazette, and shall thereupon have the force of law.

(3)Any person appointed to sell stamps who disobeys any rules made under this Section, and any person not so appointed who sell or offers for sale only stamp, shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine which may extend to five thousand rupees or with both.

46. Power to produce or remit fees.

- The State Government may, from time to time, by notification in the Official Gazette, reduce or remit, in the whole or in any part of the territories under its administration all or any of the fees mentioned in the First and Second Schedules annexed to this Act and may in like manner cancel or vary such order.

47. Saving of fees to certain officers of High Court.

- Nothing in Chapters II and IV of this Act applies to the fees which any officer of the High Court is allowed to receive in addition to a fixed salary.

48. Saving as to stamp duties.

- Nothing in this Act shall be deemed to affect the stamp duties chargeable under any other law for the time being in force relating to stamp duties.

49. Repeal and Saving

- The Bombay Court Fees Act, 1959 (36 of 1959) in its application to the State of Gujarat, is hereby repealedProvided that such repeal shall not affect the previous operation of any of the laws so repealed anything done or any action taken (including any appointment, notification, order, rule, from, application, reference, notice report or certificate made or issued) under the law shall, in so far as this not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provision of this Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act: ,

50. Amendment of Suits Valuation Act, 1887

- In the Suits Valuation Act, 1887, (7 of 1887) in section 9, the words and figures "of the Court Fees Act, 1870 and" shall be deleted.

51. Rules made by Government to be laid before State Legislature.

(1)All the rules made under this Act, shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to the recession by the State Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.

(2)Any recession or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.

I

Ad Valorem Fees

Nature of proceeding	Description	Proper Fee
1	2	3
1. Plaint or memorandum of appeal (nototherwise provided for in this Act) or, of cross objectionpresented to any Civil or Revenue Court.	When the amount or value the subject matter indispute does not exceed one hundred rupees.	Twenty rupees
	When such amount or value exceeds one hundredrupees, for every ten rupees, or part thereof, in excess of onehundred rupees, upto one thousand rupees.	Two rupees
	When such amount or value exceeds one thousandrupees, for every hundred rupees, or part thereof, in excess ofone thousand rupees, upto ten thousand rupees.	Twenty rupees
	When such amount or value exceeds ten thousandrupees, for every one thousand rupees, or part thereof, inexcess of ten thousand rupees, upto one lakh of rupees.	One Hundred Twenty rupees
	When such amount or value exceeds one lakh ofrupees, for every ten thousand rupees, or part thereof, inexcess of one lakh rupees;	Two Hundred rupees
	PROVIDED that the maximum fee leviable on aplaint or memorandum of appeal or of cross objection shall beseventy-five thousand rupees.
2. Plaint in a suit for possession underSection 6 of the Specific Relief Act, 1963, (47 of 1963).	....	A fee of one-half of the amount prescribed inthe scale under Article 1.
3. Plaint, application or petition (includingmemorandum of appeal), to set aside or modify any awardotherwise than under the Arbitration and Conciliation Act, 1996(20 of 1996).	.....	A fee on the amount or value of the awardsought to be set aside or modified according to the scaleprescribed under Article-1.
4. Plaint, application or petition (includingmemorandum of appeal) which is capable of being treated as asuit, to set aside a decree or order having the force of adecree.	......	The same fee as is leviable on a plaint in asuit to obtain the relief granted in the decree or order, as thecase may be.
5. Plaint in a suit, application or petition(including memorandum of appeal), to set aside alienation towhich the plaintiff, applicant or appellant, as the case may be, was a party, either directly or through a legal guardian otherthande facto or ad hocguardian, manager or partner orcourt.	....	A fee on the extent of the value of alienationto be set aside, according to the scale prescribed under Article1.
6. Plaint in a suit (including memorandum ofappeal) for possession between the guardian and ward, trustee,and beneficiary, principal and agent, wife and husband, executoror administrator and beneficiary, receiver and owner of propertyand between persons having fiduciary relationship.	....	A fee of one-half of the amount prescribed inthe scale under Article 1.
7. Any other plaint, application or petition(including memorandum of appeal), to obtain substantive reliefcapable of being valued in terms of monetary gain or preventionof monetary loss, including cases where in application orpetition is either treated as a plaint or is described as themode of obtaining the relief as aforesaid.	.....	A fee on the amount of the monetary gain orloss to be prevented, according to the scale prescribed underArticle-1.
8. Application for review of judgement ifpresented on or after the ninetieth day from the date of thedecree.	....	The fee leviable on the plaint or memorandum ofappeal.
9. Application for review of judgement ifpresented before the ninetieth day from the date of the decree.	......	One half of the fee leviable the plaint ormemorandum of appeal.
10. Probate of a will or letters ofadministration with or without will annexed.	When the amount or value of the property inrespect of which the grant of probat or letters is made exceedsone thousand rupees on the part of the amount of value in excessof one thousand rupees, upto fifty thousand rupees.	Two Percent
	When the amount or value of the property inrespect of which the grant of probate or letters is made exceedsfifty thousand rupees, on the part of the amount or value inexcess of fifty thousand rupees, upto two lakhs rupees.	Four percent
	When the amount or value of the property inrespect of which the grant of probate or letters is made exceedstwo lakh rupees, on the part of the amount or value in excess oftwo lakhs rupees, upto three lakhs rupees.	Six Percent
	When the amount or value of the property inrespect of which the grant of probate or letters is made exceedsthree lakhs rupees, on the part of the amount or value in excessof three lakhs rupees	Seven and half percent subject to the maximumof seventy five thousand rupees.
	PROVIDED that when, after the grant of acertificate under Part X of the Indian Succession Act, 1925, orunder Bombay Regulation VIII of 1827 or any corresponding lawfor the time being in force, in respect of any property includedin an estate, a grant of probate or letters of administration ismade in respect of the same estate, the fee payable in respectof latter grant shall be reduced by the amount of the fee paidin respect of the former grant;"
11. Certificate Under Part X of the IndianSuccession Act, 1925. (XXX IX of 1925.)	....	The fee leviable in the case of a probate(Article 10) on the amount or value of any debt or securityspecified in the certificate under section 374 of the Act, andone and a half times this fee on the amount or value of any debtor security to which the certificate is extended under section376 of the Act.
		Note : (1)The amount of a debt in itsamount including interest on the day on which the inclusion ofthe debt in the certificate is applied for, so far as suchamount can be ascertained.
		(2)Whether or not any power withrespect to a security specified in a certificate has beenconferred under the Act; and where such a power has been soconferred, whether the power is for the receiving of interest ordividends on, or for the negotiation or transfer of thesecurity, or for both purposes, the value of the security is itsmarket value on the day on which the inclusion of the securityin the certificate, is applied for, so far as such value can beascertained.
12. Certificate under Bombay Regulation VIII of1827 or under any corresponding law in force.	.....	The fee leviable in the case of a probate(Article 10) on the amount or value of the property in respectof which the certificate is granted.
13. Plaint presented with an originatingsummons under the Rules of the High Court.	…..	The fee leviable in a plaint in a suit for thesame relief, subject to a minimum fee ofsixty rupees.
14. Application to the Court under section 543of the Companies Act, 1956. (I of 1956.)	....	The fee leviable on a plaint in a suit for thesame relief.
15. Application to the Collector for areference to the Court under section 18 of the Land AcquisitionAct, 1894, (I of 1894).		[[Ten per cent of thead-valoremfee on thedifference,] [Substituted 'One half of ad-valorem fee on the difference' by Gujarat Act No. 6 of 2014, dated 25.7.2014.]if any, between the amount awarded by the Collectorand the amount claimed by the applicant, according to the scaleprescribed under Article I of Schedule I, subject to a minimumfee ofThirty rupees.
16. Application or petition made by anyassessee to the High Court under section 256 of the IndianIncome Tax Act, 1961. (43 of 1961.)		One half ofad-valoremfee leviable onthe amount in dispute (namely; the difference between the amountactually assessed and the amount admitted by the assessee asassessable), subject to the minimum fee ofOne Hundred Rs.
17. Application or petition made by any person(other than the Collector or the Commissioner) to the High Courtunder any provision of the Sales Tax law for the time being inforce in any part of the State of Gujarat.		One half ofad-valoremfee leviable onthe amount in dispute (namely, the difference between the amountactually assessed and the amount admitted by the assessee asassessable), subject to the minimum fee ofOne Hundred Rs.

When the amount of value of the subjectmatter exceeds	But does not exceed	Proper fee
1	2	3
1	1000	10
1000	2000	200
2000	3000	300
3000	4000	400
4000	5000	500
5000	6000	600
6000	7000	700
7000	8000	800
8000	9000	900
9000	10000	1000
10000	15000	1250
15000	20000	1500
20000	21000	1525
21000	22000	1600
22000	23000	1675
23000	24000	1750
24000	25000	1825
25000	26000	1900
26000	27000	1975
27000	28000	2050
28000	29000	2125
29000	30000	2200
30000	32000	2375
32000	34000	2500
34000	36000	2650
36000	38000	2800
38000	40000	2950
40000	42000	3100
42000	44000	3250
44000	46000	3400
46000	48000	3550
48000	50000	3700
50000	55000	4000
55000	60000	4300
60000	65000	4600
65000	70000	4900

When the amount of value of the subjectmatter exceeds	But does not exceed	Proper fee
1	2	3
70000	75000	5200
and the fees increases at the rate of Rs. 150for every Rs. 5,000 or part thereof, upto Rs. 1.00.000 and overRs. 1,00,000 at the rates of Rs. 200 for every rupees 10,000 orpart thereof, upto Rs. 10,00,000 and over Rs. 10,00,000 at therate of Rs. 1,200 for every Rs. 1.00.000 or part thereof, uptoRs. 20,00,000 and over Rs. 20,00,000 at the rate of Rs. 500 forevery Rs. 1,00,000 or part thereof, upto a maximum fee of Rs.75,000 for example:-
Rs.		Rs.
100000		5950
200000		7950
300000		9950
400000		11950
500000		13950
600000		15950
700000		17950
800000		19950
900000		21950
1000000		23950
1100000		25150
1200000		26350
1300000		27550
1400000		28750
1500000		29950
1600000		31150
1700000		32350
1800000		33550
1900000		34750
2000000		35950
2100000		36450
2200000		36950

II

(See Section 2)Fixed Fees

Nature of proceeding	Description	Proper Fee
1	2	3
1. Application or petition.	(a) When presented to any officer of the ExciseDepartment or to any Magistrate by any person having dealingswith the Government, and when the subject matter of suchapplication relates exclusively those dealings;	Three rupees
	or when presented to any officer ofland-revenue by any person holding temporarily settled landunder direct engagement with Government, and when the subjectmatter of the application or petition relates exclusively tosuch engagement;
	or when presented to any Municipal Commissionerunder any Act for the time being in force for the conservancy orimprovement of any place, if the application or petition relatessolely to such conservancy or improvement;
	or when presented to any Civil Court otherthan a principal Civil Court of original jurisdiction, or to anyCourt of Small Causes or to a Collector or other officer ofrevenue or relation to a public officer in relation to any suitor case in which the amount of value or the subject-matter isless than fifty rupees, not being an application for assistanceunder section 86 of the Bombay Land Revenue Code, 1879 or underany corresponding law for the time being in force;
	or when presented to any Civil, Criminal orRevenue Court, or to any Board or executive officer for thepurpose of obtaining a copy or translation of any judgement,decree or order passed by such Court, Board or Officer, or ofany other document and record in such Court or office;
	(b) When presented to a Collector or otherofficer of revenue for a assistance under section 86 of theBombay Land Revenue Code, 1879 or under any corresponding lawfor the time being in force. (Bombay V of 1879.)
	(c) When containing a complaint or charge ofany offence and presented to any Criminal Court;
	or When presented to a Civil, Criminal orRevenue Court, or to a Collector or any Revenue Officer or to apublic officer having jurisdiction equal or subordinate to aCollector, or to any Magistrate in his executive capacity andnot otherwise provided for by this Act;
	or to deposit in Court revenue or rent;
	or for determination by a Court of the amountof compensation to be paid by a landlord to his tenant.
	(d) When presented to any competent authorityfor the purpose of obtaining a certificate of domicile.
	(e) When presented to a Chief ControllingRevenue or Executive Authority, or to a Commissioner of Revenueor to any Chief Officer charged with the executiveadministration of a division and not otherwise provided for bythis Act.
	(f) When presented to the High Court -
	(i) Under orders or writs under article 226 ofthe Constitution of India for any purpose other than theenforcement of the fundamental rights conferred by Part IIIthereof;
	(ii) for directions, orders or writs underarticle 226 for the enforcement of any of the fundamental rightsconferred by Part III of the Constitution or for the exercise ofits jurisdiction under article 227 thereof;
	(iii) in any other case not otherwise providedfor by this Act.
2. Revision application when presented to theHigh Court under section 115 of the Code of Civil Procedure,1908 (V of 1908).		Rs 50/-
3. Application to any Civil Court that recordsmay be called for from another court.	When the Court grants the application and is ofopinion that the transmission of such records involves the useof the post.	Five rupees in addition to any fee levied onthe application under clause (a), clause (c) or clause (f) ofArticle 1 of this Section.
4. First Application (other than a petitioncontaining a criminal charge or information) for the summons ofa witness or other person to attend either to give evidence orto produce a document, or in respect of the production or filingof an exhibit not being an affidavit for the immediate purposeof being produced in Court.	.....	Rs. 2/-
5. Application for leave to sue as a pauper.	......	Rs. 5/-
6. Application for leave to appeal as a pauper.	(a) When presented to a District Court.	Rs. 10/-
	(b) When presented to a Commissioner or theHigh Court.	Rs. 20/-
7. Plaint or memorandum of appeal in a suit toobtain possession under the Mamlatdar's Courts Act, 1906.	.....	Rs.10/-
8. Plaint or memorandum of appeal in a suit toestablish or disprove a right of occupancy.	.....	Rs. 10/-
9. Bail-bond or other instrument of obligationgiven in pursuance of an order made by a Court or Magistrateunder any section of the Code of Criminal Procedure, 1973, (2 of1974) other than section 109 or 110 thereof under the Code ofCivil Procedure, 1908, (V of 1908) and not otherswise providedfor by this Act.		Rs. 5/-
10. Bail-bonds in criminal cases, recognizanceto prosecute and recognizances for personal appearance orotherwise.		Rs. 2/-
11. Undertaking under section 49 of the IndianDivorce Act, 1869. (IV of 1869.)	....	Rs. 5/-
12. Mukhtarnama or Wakalatnama.	When presented for the conduct of any onecase,-	Rs. 2/-
	(a) to any Civil or Criminal Court other than aDistrict Court or Court of Session or the High Court or to anyRevenue Court or to any Collector or Magistrate or otherexecutive officer;
	(b) to a District Court or Court of Session;	Rs. 3/-
	(c) to a High Court;	Rs. 5/-
13. Memorandum of appeal when the appeal is notfrom a decree or an order having the force of a decree, and ispresented	(a) to any Civil Court other than the HighCourt or to any Revenue Court or Executive Officer other thanthe High Court or chief Controlling Revenue or ExecutiveAuthority;
	(b) to the Chief Controlling Executive orRevenue Authority;	Rs. 5/-
	(c) to a High Court;	Rs. 10/-
14. Caveat -	When the amount or value of the propertyinvolved does not exceed two thousand rupees.	Rs. 20/-
	When the amount or value of the propertyinvolved exceeds two thousand rupees.	Rs. 50/-
16. Memorandum of appeal presented to-
(a) The State Government,		Rs. 10/-
(b) Any Forest Officer, where such appeal isprovided for, by or under the Indian Forest Act, 1927 or anycorresponding law in force.		Rs. 5/-
17. Petition in a suit under the Converts'Marriage Dissolution Act, 1866.	......	Rs. 50/-
18. Application-	......
(a) Under Section 8 of the Arbitration andConciliation Act, 1996; (20 of 1996)		Rs. 100/-
(b) for probate of letters of administration orfor revocation thereof under the Indian Succession Act, 1925;(XXXIX of 1925.)	When the amount or value of the estate does notexceed two thousand rupees.	Rs. 25/-
(c) For a certificate under Part X of theIndian Succession Act, 1925, or Bombay Regulation VIII of 1827or any corresponding law for the time being in force;	When it exceeds five thousand rupees.	Rs. 40/-
(d) For opinion or advice or for discharge froma trust, or for a appointment of new Trustees under section 34,72, 73 or 74 of the Indian Trusts Act, 1882; (II of 1882).		Rs. 50/-
(e) Under rule 58 of Order XXI of the Code ofCivil Procedure, 1908, (V of 1908) regarding a claim to attachedproperty.	When the amount or value of the propertyexceeds five hundred rupees.	Rs. 50/-
19. Agreement in writing stating a question forthe opinion for the Court under the Code of Civil Procedure,1908 (V of 1908.)	.....
20. Every petition under the Indian DivorceAct, 1869, (IV of 1869), except petitions under section 44 ofthat Act and every memorandum of appeal under section 55 of thatAct.	.....	Rs. 50/-
21. Plaint, application, petition, ormemorandum of appeal under the Parsi Marriage and Divorce Act,1936, (III of 1936.), the special Marriage Act, 1954 ( XLIII of1954.) or the Hindu Marriage Act, 1955 : (XXV of 1955.)		Rs. 50/-
Provided that where in addition to divorcedamages are claimed.	.......	A fee as above plus a fee on the amount ofdamages claimed according to the scale prescribed under ArticleI of Schedule I.
22. Petition under the Indian ChristianMarriage Act, 1872, sections 45 and 48.	.......	Rs. 50/-
23. Plaint, petition or application (includingmemorandum of appeal) which is capable of being treated as asuit-	.......
(a) for annulment of marriage;	.......	Rs. 50/-
(b) for dissolution of marriage;	.......	Rs. 50/-
(c) in suit for custody of minor.	.......	Rs. 20/-
(d) for restitution of conjugal rights;	.......	Rs. 50/-
(e) for judicial separation;	.......	Rs. 50/-
(f) in or to any Civil Court not otherwiseprovided for and the subjects matter of which is not capable ofbeing estimated in money value.	.......	Rs. 100/-
24. Copy or translation of a judgement or ordernot being, or having the force, of a decree.	When such judgement or order is given or madeby any civil Court other than the High Court, or by any RevenueCourt.	Rs. 2/-
	When such judgement or order is given or madeby the High Court.	Rs. 5/-
25. Copy of a decree or order having the forceof a decree.	When such decree or order is made by any CivilCourt or any Revenue Court;	Rs. 5/-
	When such decree or order is made by theDistrict Court;	Rs. 10/-
	When such decree or order is made by the HighCourt;	Rs. 15/-
26. Copy of any document (including power ofattorney) liable to stamp-duty under the Bombay Stamp Act, 1958,(Bombay LX of 1958).or the Indian Stamp Act, 1899 (II of 1899)or any corresponding law in force, as the case may be, when leftby any party to a suit or proceeding in place of the originalwithdrawn-	(a) When the stampduty Chargeable on the original does not exceed one rupee.(b) In any other case.	The amount of theduty chargeable on the original.Rs. 10/-
27. Copy of any revenue of Judicial proceedingor order not otherwise provided for by this Act, or copy of anyaccount, statement, report or the like, taken out of any Civilor Criminal or Revenue Court or office, or from the office ofany Chief Officer charged with the executive administration of adivision.	For every three hundred and sixty words orfraction thereof	Rs. 2/-
28. Application made under the BombayMoney-Lenders Act, 1946, (Bombay XXXI of 1947.) or under anycorresponding law in force.		Rs. 10/-
29. Application presented to any RegistrationOfficer for search of registration records.	.....	Rs. 5/-
30. Appeal or application to the Registrarunder section 72 or 73, as the case may be, of the IndianRegistration Act, 1908 (XVI of 1908.)	.....	Rs. 5/-
31. Application for licence under sub clause(i) of clause (w) of sub-section (1) of section 33 of the BombayPolice Act, 1951, (Bom XXII of 1951.) or any corresponding lawin force.	.....	Rs. 5/-
32. Application or appeal to the Regional orState Transport Authority or the State Govt, under Chapter IV ofthe Motor Vehicles Act, 1988. (59 of 1988)	.....	Rs. 10/-
33. Election petition questioning the electionof a person in respect of the office-	.......
(a) of Sarpanch or Upa-Sarpanch or member of aPanchayat;	....	Rs. 50/-
(b) of councillor or member of a Municipality,District Local Board or such other Local Authority;	......	Rs. 100/-
(c) of Mayor or Deputy Mayor or councillor of aMunicipal Corporation or President, Vice-President, Chairman orVice-Chairman of any local authority referred to in clause (b).	......	Rs. 500/-
34. Application or petition to the Court undersections 391,439 or 522 of the Comp. Act, 1956 (I of 1956)	.......	Rs. 100/-
Any other application or petition to the Courtfor judicial action or relief under the said Act, not otherwiseprovided for under this Act.		Rs. 50/-
35. Application-
(a) for order of arrest or attachment beforejudgement or for temporary injunction;	......	Rs. 10/-
(b) for compensation for arrest or attachmentbefore judgement or in respect of temporary injuction obtainedon insufficient grounds;	.......	Rs. 10/-
(c) for the appointment of a receiver in a casein which the applicant has no present right of possession of theproperty in dispute;	.......	Rs. 10/-
(d) for setting aside decree passed ex-plarteor for review of order dismissing suit for default	......	Rs. 10/-
36. Appeal or application to the Co-operativeTribunal.	......	Rs. 20/-
37. Application made by a party to theMagistrate under section 145 of the Code of Criminal Procedure,1973. (2 of 1974)	.......	Rs. 20/-
38. Application - for enrolment as under theAdvocate Act, 1961.	....	Rs. 25/-
39. Application for adjournment presented tothe court in any proceedings.	........	Rs. 2/-

III

(See Section 29)Form of Valuation(to be used with such modifications, if any, as may be necessary)............................................................In The Court of .............................Re-Probate of the Will of the property and credits of.............................................. (or Administration of) deceased.I,

solemnly affirmmake oath.

and say that I am the executor (or one of the executors or one of the next of kin) of............................................................................. deceased, and that I have truly set forth in Annexure A to this Affidavit all the property and credit of which the abovenamed deceased died possessed or was entitled to at the time of his death, and which have come, or are likely to come, to my hands.

2. I further say that I have also truly set forth in Annexure B all the items I am by law allowed to deduct.

3. I further say that the said assets, exclusive only of such last mentioned items but inclusive of all rents, interest, dividends and increased values since the date of the said deceased, are under the value of........................

Annexure- AValuation of the Movable and Immovable Property of Deceased

	Rs.	Np.
Cash in the house and at the banks,household goods, wearing apparel, books, plate, jewels, etc.,(State estimated value according to best of Executor's orAdministrator's belief)
Property in Government securitiestransferable at the Public Debt office.(State description and value at the price of the day; also theinterest separately, calculating it to the time of making theapplication.)
Immovable property consistingof.......(State description, giving, in the case of house the assessedvalue, if any,and the number of year's assessment themarket-value is estimated at, and in the case of land, the area,the market-value and all rents that have accrued.)
Leasehold property.. .. ... .. ..(If the deceased held any leases for years determinable, statethe number of year's purchase the profit rents are estimated tobe worth and the value of such, inserting separately arrears dueat the date of death and all rents received or due since thatdate to the time of making the application.)
Property in public companies. ...... .. ..(State the particulars and thevalue calculated at the price of the day also the interestseparately, calculating it to the time of making the application.Policy of insurance upon life,money out on mortgage and other securities, such as bonds,mortgages, bills, notes and other securities for money.(State the amount of the whole; also the interest separately,calculating it to the time of making the application.)
Books-debts .. ... ... ..(other than bad).Stock in trade .. ... ... ..
(State the estimated value, ifany).Other property not comprised underthe foregoing heads .... ... ...(State the estimated vaule, ifany),Deduct amount shown in Annexure B not subject to duty ....	Total ..........
Net Total..........

Annexure-B

of Debts, Etc.

	Rs.	Np.
Amount of debts dueand owing from the deceased, payable by....................................................law out of the estate.. ... ... ... ...
Amount of funeral expenses.. ... ... ... ...
Amount of mortgage incumbrances... ... ... ......
Property held in trust not beneficially or withgeneral power to confer a beneficial interest... ... ... ... ...
Of the property not subject to duty... ... ...... ...
	Total..........

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