The Himachal Pradesh Copying Fees Act, 1969

THE HIMACHAL PRADESH COPYING FEES ACT, 1969 
ARRANGEMENT OF SECTIONS 
Sections : 
1.  Short title, extent and commencement. 
2.  Definition. 
3.  Mode of recovery of fees. 
4.  Repeal and savings. 
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THE HIMACHAL PRADESH COPYING FEES ACT, 1969 
(ACT NO. 27 OF 1969) 1 
(Received the assent of the President on the 4 th  December, 1969 and was 
published in the Rajpatra, Himachal Pradesh (Extra- ordinary), dated the 6 th  
February, 1970, pp. 27-28). 
An Act to facilitate the recovery of fees payable for copies made or supplied 
of records kept in offices under the control of Revenue, Judicial and 
other offices of Government in Himachal Pradesh. 
B
E it enacted by the Legislative Assembly of Himachal Pradesh in the 
Twentieth Year of the Republic of India as follows:- 
1. Short title, extent and commencement.- (1) This Act may be called 
the Himachal Pradesh Copying Fees Act, 1969. 
(2) It extends to the whole of Himachal Pradesh. 
(3) It shall come into force at once. 
2. Definition.- In this Act "record" includes any portion of a record and 
any document, plan, map or other paper attached the reto or forming part of the 
record of any suit or appeal, enquiry or trial or other proceeding in any court or 
office. 
3. Mode of recovery of fees.- When any copy of any record has been 
made at the request of any applicant or his agent and such applicant or his agent 
has refused to accept delivery of the same or when any copy has been supplied to 
any such applicant or his agent, and the fee or any portion of the fee leviable for 
the supply of such copy remains unpaid, the said fe e or portion thereof may be 
recovered from the applicant as if it were an arrear of land revenue: 
 
 
                                                 
1. For Statement of Objects and Reasons, see the Ra jpatra, Himachal Pradesh (Extra-
ordinary), dated the 19th  September, 1969, p. 860.  
THE HIMACHAL PRADESH COPYING FEES ACT, 1969 
 
2
 
Provided that a pleader presenting such an applicat ion on behalf of a 
client will not be held personally responsible wher e the application bears the 
signature or thumb-impression of such client. 
4. Repeal and savings.- The Punjab Copying Fees Act, 1936 (5 of 1936) 
as applied to Himachal Pradesh by the Himachal Pradesh (Application of Laws) 
Order, 1948 and as applied to Bilaspur by the Bilas pur (Application of Laws) 
Order, 1949 and the Punjab Copying Fees Act, 1936 i n its application to the 
territories added to Himachal Pradesh under section  5 of the Punjab Re-
organisation Act, 1966 (31 of 1966) are hereby repealed: 
Provided that anything done or any action taken in exercise of the powers 
conferred by or under the provisions of the Act so repealed shall to the extent of 
its being consistent with the provisions of this Act be deemed to have been done 
or taken in exercise of the powers conferred by or under this Act, as if this Act 
was in force on the day on which such thing was done or action taken. 
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