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State of Uttar Pradesh - Section

Section 17 in The General Rules (Criminal), 1977

17. [ Process fee. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]

- The fees hereinafter mentioned shall be chargeable for serving and executing processes issued by criminal courts in the case of offences other than offences for which police officers may arrest without a warrant.
    Rs. Ps.
1 Warrant of arrest 20.00
2 Summons 10.00
3 Proclamation for absconding person under Section82 of the code 20.00
4 Warrant of attachment(a) In respect of thewarrant(b) Where it is necessary to place officers incharge of property attachment, in respect of each officers soemployed, per diem  
40.00
20.00
5 In cases where an application is made by acomplainant for the recovery of compensation granted underSection 357 of the Code or where a person applies for therecovery of compensation awarded to him under Section 250 of theCode in respect of the warrant for the levy of the fees, fine orcompensation. 20.00
Provided that no fee shall be chargeable for any process issued upon the complaint or application of any public officer as defined in Section 2 of the Code of Civil Procedure, 1908, when acting as such public officer or of any railway servant as defined in Section 3 of the Indian Railway Act, 1890, when acting as such railway servant or of an officer or servant of a local authority acting in that capacity:Provided also that the Presiding Officer of the Court may remit in whole or in part a fee chargeable under this rule, whenever he is satisfied that the person applying for the issue of the process has not the means of paying it.]