punjab act 005 of 1936 : Copying Fees Act, 1936

Copying Fees Act, 1936

PUNJAB ACT 005 OF 1936
04 November, 1936

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Year

No.

Short title

whether repealed or otherwise affected by legislation

1936 ..

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The Punjab Copying Fees Act, 1936

Amended in part, Adaptation of Laws Order, 1950

Amended in part, Adaptation of Laws (Third Amendment) Order, 1951

Extended to Pepsu Territory by Punjab Act 18 of 19622

An Act to facilitate the recovery of fees payable for copies made or supplied of records in offices under the control of Revenue, Judicial and other officers of Government.

Whereas it is expedient 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 officers of Government, in 3[Punjab], and whereas the previous sanction of the Governor-General, required under sub-section (3) of section 80-A of the Government of India Act, has been obtained; It is hereby enacted as follows:

Section 1. Short title, extent and commencement

(1) This Act may be called the Punjab Copying Fees Act, 1936.

(2) It extends to 5Punjab.

(3) It shall come into force on such date6, as the 7[State] Government may by notification appoint in this behalf.

Section 2. Definition

In this Act record includes any portion of a record and any document, plan, map or other paper attached thereto or forming part of the record of any suit or appeal, enquiry or trial or other proceeding in any Court or office.

Section 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 fee or portion thereof may be recovered from the applicant as if it were an arrear of land revenue:

Provided that a pleader presenting such an application on behalf of a client will not be held personally responsible where the application bears the signature or thumb-impression of such client.

1. For Statement of Objects and Reasons, see the Punjab Gazette (Extraordinary), 1936, pages 67-68; and for Proceedings in Council, see the Punjab Legislative Council Debates, Volume XXIX, pages 180-182.

2. For Statement of objects Reasons, see Punjab Government Gazette, (Extraordinary), 1962, page 568.

3. Substituted for the words East Punjab by the Adaptation of Laws (Third Amendment) Order, 1951.

4. [Received the assent of His Excellency the Governor on the 4th November, 1936, and that of His Excellency the Viceroy and Governor-General on the 24th November, 1936, and was first published in the Punjab Gazette, Extraordinary, of the 27th November, 1936.]

5. Substituted for East Punjab , by Adaptation of Laws Order, 1950.

6. The Act came into force on 2nd January, 1937, vide Punjab Government Notification No. 6133-A, dated 19th December, 1936.

7. Substituted for the word Provincial by the Adaptation of Laws Order, 1950.

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