Assam act 010 of 2013 : Assam Muslim Marriages and Divorces Registration (Amendment) Act, 2013

Preamble

Assam Muslim Marriages and Divorces Registration (Amendment) Act, 2013^*

[Assam Act No. 10 of 2013]

[3rd May, 2013]

An Act further to amend the Assam Muslim Marriages and Divorces Registration Act, 1935, in its application to the State of Assam.

Whereas it is expedient further to amend the Assam Muslim Marriages and Divorces Registration Act, 1935 (Assam Act IV of 1935), hereinafter referred to as the principal Act, in its application to the State of Assam, in the manner hereinafter appearing;

It is hereby enacted in the Sixty-fourth Year of the Republic of India as follows:-

* [Received the assent of the Governor on 3rd May, 2013]

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the Assam Muslim Marriages and Divorces Registration (Amendment) Act, 2013.

(2) It shall have the like extent as the principal Act.

(3) It shall come into force on such date as the State Government may, by notification in the Official Gazettee, appoint.

Section 2. Substitution of schedule-IV

2. Substitution of schedule-IV.- In the principal Act, for Schedule IV, the following shall be substituted, namely:-

SCHEDULE IV

TABLE OF FEE

(See Section 9)

1. When the dower does not exceed Rs. 500/-	Rs. 50/-
2. When the dower exceed Rs. 500/- but does not exceed Rs. 5000/-.	Rs. 250/-
3. When the dower exceed Rs. 5000/- but does not exceed Rs. 10,000/-	Rs. 500/-
4. When the dower exceed Rs. 10,000/- but does not exceed Rs. 50000/-	Rs. 1000/-
5. When the dower exceed Rs. 50,000/- but does not exceed Rs. 1,00,000/-	Rs. 1500/-
6. When the dower exceed Rs. 1,00,000/- and above	Rs. 2000/-
7. For divorces of any kind	Rs. 2000/-

Section 3. Amendment of section 15

3. Amendment of section 15.- In the principal Act, in section 15,-

(i) in sub-section (1), for the words "four annas", appearing at the end, the words "Rupees ten" shall be substituted;

(ii) in sub-section; (2), for the words "one rupee" appearing at the end, the words "Rupees thirty" shall be substituted.

Section 4. Amendment of section 17

4. Amendment of section 17.- In the principal Act, in section 17, after clause (f), the following new clause (g), shall be inserted, namely:-

"(g) for regulating and fixing of rates of Registration and other connected fees for carrying out the provisions of this Act."