[Act, No. 4
of 1877] [28th February, 1877] An Act to
regulate the procedure and increase the jurisdiction of the Courts of
Magistrates in the Presidency-towns. WHEREAS it
is expedient to consolidate and amend the law regulating the procedure of the
Courts of Magistrates in the Presidency-towns and to increase the
jurisdiction of such Courts; It is hereby enacted as follows. Rep. by the
Code of Criminal Procedure, 1882 (Act 10 of 1882). A fee of
eight annas shall be paid for every summons or warrant issued by a Presidency
Magistrate, except in the case of a summons to attend and give evidence or to
produce documents, in which case they shall be paid a fee of four annas: Power to remit fees. Provided
that such Magistrate may in any case remit any such fee, if he is satisfied
that the complainant is unable to pay the same, and shall remit it when the
complaint is made by a public servant in the execution of his duty. Rep. by the
Code of Criminal Procedure, 1882 (Act 10 of 1882).PRESIDENCY
MAGISTRATES (COURT-FEES) ACT, 1877 [REPEALED]
PREAMBLE