Orissa act 013 of 1997 : Court Fees (Orissa Amendment) Act, 1997

Preamble

*Court Fees (Orissa Amendment) Act, 1997**

[Orissa Act No. 13 of 1997][5th November, 1997]

An Act further to amend the Court Fees Act, 1870 in its Application to the State of Orissa.

Be it enacted by the Legislature of the State of Orissa in the Forty-eighth year of the Republic of India as follows:-

* [For the Bill see Orissa Gazette, Extraordinary, dated the 24 September, 1997 (No. 1198)].

** [Received the assent of the Governor on the 5th November, 1997, first published in on extraordinary issue of the Orissa Gazette, dated the 19th November, 1997]

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Court Fees (Orissa Amendment) Act, 1997.

(2) It shall come into force on such date as the State Government may, by notification, appoint in this behalf.

Section 2. Amendment of Section-I

2. Amendment of Section-I.- In Schedule-I to the Court Fees Act, 1870 (7 of 1870) as amended in its application to the State of Orissa,-

(a) for article 3, the following article shall be substituted, namely:-

Number Proper fee
"3. Plaint or written statement pleading a set-off or counter-claim in any suit of the nature cognizable by a Court of Small Causes when the amount or value of the subject-matter does not exceed two thousand and five hundred rupees. When the amount or value of the subject-matter in dispute does not exceed five rupees. When such amount or value exceeds five rupees, for every five rupees, or part thereof, in excess of five rupees, up to one hundred rupees. When such amount or value exceeds one hundred rupees, for every ten rupees, or part thereof, in excess of one hundred rupees up to five hundred rupees. Thirty-five paise Thirty-five paise Seventy-five paise
When such amount of value, exceeds five hundred rupees, for every ten rupees, or part thereof, in excess of five hundred rupees up to one thousand rupees. One rupee
When such amount or value exceeds one, for every one hundred rupees, or part thereof, in excess of one thousand rupees, up to two thousand and five hundred rupees. Seven rupees and fifty thousand rupees paise"; and

(b) In the Table of rates of advalorem fees payable on plaints, etc., mentioned in article 3, the following entries shall be added at the end under appropriate columns, namely:-

When the a mount or value of the subject-matter exceeds But does not exceed Proper fee
(1) (2) (3)
"Rs. Rs. Rs.
500.00 510.00 38.00
510.00 520.00 39.00
520.00 530.00 40.00
530.00 540.00 41.00
540.00 550.00 42.00
550.00 560.00 43.00
560.00 570.00 44.00
570.00 580.00 45.00
580.00 590.00 46.00
590.00 600.00 47.00
600.00 610.00 48.00
610.00 620.00 49.00
620.00 630.00 50.00
630.00 640.00 51.00
640.00 650.00 52.00
650.00 660.00 53.00
660.00 670.00 54.00
670.00 680.00 55.00
680.00 690.00 56.00
690.00 700.00 57.00
700.00 710.00 58.00
710.00 720.00 59.00
720.00 730.00 60.00
730.00 740.00 61.00
740.00 750.00 62.00
750.00 760.00 63.00
760.00 770.00 64.00
770.00 780.00 65.00
780.00 790.00 66.00
790.00 800.00 67.00
800-00 810.00 68.00
810.00 820.00 69.00
820.00 830.00 70.00
830.00 840.00 71.00
840.00 850.00 72.00
850.00 860.00 73.00
860.00 870.00 74.00
870.00 880.00 75.00
880.00 890.00 76.00
890.00 900.00 77.00
900.00 910.00 78.00
910.00 920.00 79.00
920.00 930.00 80.00
930.00 940.00 81.00
940.00 950.00 82.00
950.00 960.00 83.00
960.00 970.00 84.00
970.00 980.00 85.00
980.00 990.00 86.00
990.00 1,000.00 87.00
1,000.00 1,100.00 94.50
1,100.00 1,200.00 102.00
1,200.00 1,300.00 109.50
1,300.00 1,400.00 117.00
1,400.00 1,500.00 124.50
1,500.00 1,600.00 132.00
1,600.00 1,700.00 139.50
1,700.00 1,800.00 147.00
1,800.00 1,900.00 154.50
1,900.00 2,000.00 162.00
2,000.00 2,100.00 169.50
2,100.00 2,200.00 177.00
2,200.00 2,300.00 184.50
2,300.00 2,400.00 192.00
2,400.00 2,500.00 199.50."
SECTIONS