Section 9 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
9. Application for deposit.
- To remit the fees chargeable, under paragraph 4 of clause (a) and paragraph 2 of clause (b) of Article 1 of the Second Schedule, on applications for orders for the payment of deposits in cases in which the deposit does not exceed Rs. 25 in amount:Provided that the application is made within three months of the date on which the original deposit first became payable to the party making the application.
