The Court-Fees Act, 1870

48 sections.

Section 1 — Title.
Section 1A — Definition of “appropriate Government”.
Section 2 — [Repealed.].
Section 3 — Levy of fees in High Courts on their original sides.
Section 4 — Fees on documents filed, etc., in High Courts in their extraordinary jurisdiction. In their appellate jurisdiction. As courts of reference and revision
Section 5 — Procedure in case of difference as to necessity or amount of fee.
Section 6 — Fees on documents filed, etc., in Mofussil Courts or in public offices.
Section 7 — Computation of fees payable in certain suits.
Section 8 — Fee on memorandum of appeal against order relating to compensation.
Section 9 — Power to ascertain net profits or market-value.
Section 10 — Procedure where net profits or market-value wrongly estimated.
Section 11 — Procedure in suits for mesne profits or account when amount decreed exceeds amount claimed.
Section 12 — Decision of questions as to valuation.
Section 13 — Refund of fee paid on memorandum of appeal.
Section 14 — Refund of fee on application for review of judgment.
Section 15 — Refund where Court reverses or modifies its former decision on ground of mistake.
Section 16 — Refund of fee.
Section 17 — Multifarious suits.
Section 18 — Written examinations of complainants.
Section 19 — Exemption of certain documents.
Section 19A — Relief where too high a court-fee has been paid.
Section 19B — Relief where debts due from a deceased person have been paid out of his estate.
Section 19C — Relief in case of several grants.
Section 19D — Probates declared valid as to trust-property though not covered by court-fee.
Section 19E — Provision for case where too low a court-fee has been paid on probates, etc.
Section 19F — Administrator to give proper security before letters stamped under section.
Section 19G — Executors, etc., not paying full court-fee on probates, etc., within six months after discovery of underpayment.
Section 19H — Notice of applications for probate or letters of administration to be given to Revenueauthorities, and procedure thereon.
Section 19-I — Payment of court-fees in respect of probates and letters of administration
Section 19J — Recovery of penalties, etc.
Section 19K — Sections 6 and 28 not to apply to probates or letters of administration.
Section 20 — Rules as to cost of processes.
Section 21 — Tables of process-fees.
Section 22 — Number of peons in District and subordinate Courts.
Section 23 — Number of peons in Revenue Courts.
Section 24 — [Repealed.].
Section 25 — Collection of fees by stamps.
Section 26 — Stamps to be impressed or adhesive.
Section 27 — Rules for supply, number, renewal and keeping accounts of stamps.
Section 28 — Stamping documents inadvertently received.
Section 29 — Amended document.
Section 30 — Cancellation of stamp.
Section 31 — [Repealed.].
Section 32 — [Repealed.].
Section 33 — Admission in criminal cases of documents for which proper fee has not been paid.
Section 34 — Sale of stamps.
Section 35 — Power to reduce or remit fees.
Section 36 — Saving of fees to certain officers of High Courts.

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