Preamble
Authoritative English Tak of the Indian Stamp (Himachal Pradesh Amendment) Act, 1991*
| [Himachal Pradesh Act No. 11 of 1991] | [23rd April, 1991] |
An Act further to amend the Indian Stamp Ad, 1899 (Act No. II of 1899) in its application to the State of Himachal Pradesh.
Be it enacted by the Legislative Assembly of Himachal Pradcsh in the Forty-second year of the Republic of India as follows:-
Section 1. Short title and extent
1. Short title and extent.- (1) This Act may be called the Indian Stamp (Himachal Pradesh Amendment) Act, 1991.
(2) It extends to the who to of Himachal Pradesh.
Section 2. Amendment of Schedule I-A
2. Amendment of Schedule I-A.- In Schedule I-A annexed to the Indian Stamp Act, 1899, (2 of 1899) in its application to the State of Himachal Pradesh:-
(a) for Articles 23 and 33 and clause (a) of Article 40, the fallowing Articles 23, 33 and clause (a) of Article 40 shall be substituted, namely:-
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"Description of instrument
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Proper stamp duty
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23. Conveyance as defined by section 2(10) not being a Transfer charged or exempted under No. 62.
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Where conveyance amounts to sale of immovable property
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Other conveyances
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(a)
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(b)
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1
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2
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where the value or amount of the consideration, equal to the market value of the property or consideration, if any, as set forth therein does not exceed Rs. 50;
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Six rupees
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One rupee and fifty paise
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where it exceeds Rs. 50, but does not exceed Rs. 100;
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Twelve rupees
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Three rupees.
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where it exceeds Rs. 100, but does not exceed Rs. 200:
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Twenty-four rupees
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Six rupees.
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where it exceeds Rs. 200, but does not exceed Rs. 300;
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Thirty-six rupees
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Nine rupees
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where it exceeds Rs. 300, but does not exceed Rs. 400;
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Forty-eight rupees
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Twelve rupees
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where it exceeds Rs. 400, but dots not exceed Rs. 500
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Sixty rupees.
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Fifteen rupees.
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where it exceeds Rs. 500 but does not exceed Rs. 600;
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Seventy-two rupees
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Eighteen rupees.
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where it exceeds Rs. 600, but does not exceed Rs. 700;
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Eighty-four rupees
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Twenty-one rupees
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where it exceeds Rs. 700, but does not exceed Rs. 800;
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Ninety-six rupees
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Twenty-four rupees
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where it exceeds Rs. 800, but does not exceed Rs. 900;
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One hundred and eight rupees
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Twenty-seven rupees.
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where it exceeds Rs. 900, but does not exceed Rs. 1,000;
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One hundred and twenty rupees
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Thirty supers.
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for every Rs. 500 or part thereof in excess of Rs. 1,000.
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Sixty rupees
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Fifteen rupees
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Exemption:
Assignment of copyright under the Copyright Act, 1957, section 18.
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Co-Partnership-Deed
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See Partnership (No. 46)
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33. Gift-Instrument of, not being a Settlement (No. 58), or Will or Transfer (No. 62).
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The same duty as a conveyance amounting to sale (No. 23) as levied by this Act for a consideration equal to the market value of the property or consideration, if any, as set forth in the instrument, whichever is higher.
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Hiring Agreement or agreement for Service.
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See Agreement (No. 5).
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40.(a) When possession of the property or any part of the property comprised in such deed is given by the mortgagor or agreed to be given.
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The same duty as a conveyance amounting to sale (No. 23) as levied by this Act for a consideration equal to the market value of the property or consideration, if any, as set forth in the instrument; whichever is higher; and
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| (b) The existing proviso occurring at the end shall be deleted. |