Second Schedule
(See Section 25)
Value of Stamps for Certificates
I
For a certificate authorizing the holder to practise as a pleader
(a) in the High Court and any subordinate Courtrupees fifty;
(b) in any Court of Small Causes in a Presidency-townrupees twenty-five;
(c) in all other subordinate Courtsrupees twenty-five;
(d) in the Courts of Subordinate Judges, Munsifs, Assistant Commissioners, Extra Assistant Commissioners and Tahsildars, in Courts of Small Causes outside the Presidency-towns and in all Criminal Courts subordinate to the High Courtrupees fifteen;
(e) in the Courts of Munsifs and any Civil or Criminal Court of first instance not hereinbefore specifically mentionedrupees five.
II
For a certificate authorizing the holder to practise as a mukhtar
(f) in the High Court and any subordinate Courtrupees twenty-five;
(g) in any Court of Small Causes in a Presidency-townrupees fifteen;
(h) in all other subordinate Courtsrupees fifteen;
(i) in the Courts of Subordinate Judges, Munsifs, Assistant Commissioners, Extra Assistant Commissioners and Tahsildars, in Courts of Small Causes outside the Presidency-towns and in all Criminal Courts subordinate to the High Court--rupees ten;
(j) in the Courts of Munsifs and. any Civil or Criminal Court of first instance not hereinbefore specifically mentionedrupees five.
III
For a certificate authorising the holder to practise as a revenue-agent
(k) in the office of the Chief Controlling Revenue-authority and in any revenue-office subordinate to such authority rupees fifteen;
(l) in the office of a Commissioner and in any revenue-office subordinate to a Commissionerrupees ten;
(m) in the office of a Collector and in any revenue-office subordinate to a Collectorrupees five.
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