[1936 : Pb. ActV.] COPYING FEES' 13 THE PUNJAB COPYING FEES 'ACT, 1936. PUNJAB ACT No. V.OF 1936. [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 \sazette, Extraordinary, of the 27th November, 1936.]
1 2 3 4
Year No. " Short title' 'Whether repealed or otherwise affected by legislation
1936 .V The Punjab Copying Amended in part, Adaptation of Fees Act, 1936 Laws Order, 1950 i
Amended in part, Adaptation of
%;swls (Third Amendment) Order,
Extended to the arcas which, jmme-
diately before the 1st Novemeber,
1956, were comprised in the State of
Patiala and East punjab_States Union
by Punjab Act No. 18 of 19622,
Amended by the Punjab Reorganisa-
-tion (Chandigarh) (Adaptation of
Laws on State and Concurrent
Subjects) Order, 1968
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 Govern- ment.
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, Judicialand other officers of Government, in 3[Punjab], and whereas the pre- vious 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 :—
1. (I) This Act may be called the Punjab Copying Fees Act, 1936.
1For Statement of Objects and Reasons, see the Punjab G azette (Extra"
ordinary), 1936, pages 67-68 ; and for Proceedings in Council, see the Punjab
Lzgislafive Council Debates, Volume XXIX, pages 180—182. *For Statement of Qbiects and Reasons, see Punjab Government-Gazet te(Extra-
ordinary), 1962, Page 568.
sSubstitated for the words "East Punjab" by the Adaptation of Laws (Third Amendment) Order, 1951. .
Preamble.
Short title, extent
and commence-
ment.
1
Definitions. Mode of recovery of fees.
14 COPYING FEES [1936: Ph. p¢ v.
(2) 1t extends to [Union Territory of Chandigarh]_ i uch date? hall come into force o;n' sug ) s the S[Cel(lfzallcti;vemment] may by notification aprojn this behalf. :
is « " includes any portion . In this Act "record" inclu of
recorzd and any document , plan, map or other paper attach. ed thereto or forming part of the record of any gyj or appeal, enquiry or trial or other proceeding in any Coyyt or office.
3. When any copy of any record has been made at the request of any applicant or his agent and such appli. cant 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}evxable 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 applica- tion on behalf of a client will not be held personally re- sponsible where the application bears the signature or thumb-impression of such client. *Substituted for the word "punjab® by the Punjab Reorganisaion (Chandigarh (Adaptation of Laws on State and Concurrent Su{:jects) 0';%11?-, ll%%. et *The Act came into force on2nd Janu, 1937 — yi. . ment Notification No, 6133-A, dated 19th Dec:rgl')'er,glgée, vide Punjab Governi
2