Indian Stamp (Andhra Pradesh Amendment) Act, 1989*
| [Andhra Pradesh Act No. 22 of 1989] | [21st June, 1989] |
An Act further to amend the Indian Stamp Act, 1899 in its application to the State of Andhra Pradesh.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fortieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 21st June, 1989. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Extraordinary, Part IV-A, dated the 29th March, 1989 at Page 8.
1. Short title extent and commencement.- (1) This Act may be called the Indian Stamp (Andhra Pradesh Amendment) Act, 1989.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall come into force on such date as the State Government may, by notification in the Andhra Pradesh Gazette appoint.
2. Amendment of Schedule 1-A.- In the Indian Stamp Act, 1699 (hereinafter referred to as the principal Act) as in force in the State of Andhra Pradesh, in Schedule 1-A.
(a) in article 4, for the entry in column (2) the following entry shall be substituted namely;-
"Ten rupees".
(b) for article 5 and the entry relating thereto, the following shall be substituted, namely:-
"6. Agreement or Memorandum of an agreement not otherwise provided for, where the value of the property-
| (a) | does not exceed Rs. 5,000/-. | Ten rupees. |
| (b) | exceeds Rs. 5,000/- but does not exceed Rs. 20,000/-. | Twenty rupees |
| (c) | exceeds Rs. 20,000/- but does not exceed Rs. 50,000/-. | Fifty rupees. |
| (d) | exceeds Rs. 50,000/- and | One hundred rupees. |
| (e) | Where such agreement or memorandum of an agreement does not relate to monetary transactions or transactions not susceptible to valuation in terms of money. | Fifty rupees." |
(c) In article 11, for the column (2), the following entry substituted, namely:-
"Three hundred rupees".
(d) in article 21, in column (2), for the words "Two rupees fifty paise" and "five rupees", the words "Ten rupees" and "Twenty rupees" shall respectively be substituted.;
(e) in article 22,-
i) in column (1), for the words "five rupees", the words "Ten rupees" shall be substituted,
ii) in column (2), for the words "Five rupees", the words "Twenty rupees" shall be substituted.;
(f) in article 34, in column (2), for the words "Ninety rupees" and "Two hundred and forty rupees", the words "Two hundred rupees" and "Five hundred rupees" shall respectively be substituted;
(g) for article 41 and the entries relating thereto the following shall be substituted, namely:-
"41. Partnership-
| A. Instrument of- | |
| (a) Where the capital of the partnership does not exceed Rs. 5,000/-. | One hundred rupees. |
| (b) in any other case | Three hundred rupees. |
| B. Dissolution of- | One hundred and fifty rupees."; |
(h) in article 42,-
(i) for the entry in column (2) against sub-article (a), the; following shall be substituted, namely:-
"Twenty rupees";
(ii) for the entry in column (2) against sub-article (b), the following shall be substituted, namely:-
"Twenty rupees";
(iii) for the entry in column (2) against sub-article (c), the following shall be substituted, namely:-
"Fifty rupees";
(iv) for the entry in column (2) against sub-article (d), the following shall be substituted, namely:-
"Seventy five rupees";
(v) for the entry in column (2) against sub-article (f), the following shall be substituted, namely:-
"Twenty five rupees.";
(i) for article 48 and the entries relating thereto, the following shall be substituted, namely:-
| "48. Security bond or mortgage deed executed by way of security for the due execution of an office or to account for money or other property received by virtue thereof, or executed by a surety to secure the due performance of a contract. | Three percentum of the value of the security subject to a maximum of rupees one hundred."; |
(j) for article 49 and the entry relating thereto the following shall be substituted, namely:-
"49. Settlement-
| A. Instrument of (including a deed of dower)- | |
| (a) settlement in favour of a member or members of a family. | The same duty as a Bottomry Bond (No. 14) for a sum equal to the amount or market value of the property settled as set Torch in such settlement: |
| Provided that, where an agreement to settle is stamped with the stamp required for an instrument of settlement and an instrument of settlement in pursuance of such agreement is subsequently executed, the duty on such instrument shall be the duty as mentioned in article 6. |
Explanation:- For the purpose of this article "family" means father, mother, husband, wife, brother, sister, son, daughter and includes grand-father, grand-mother, grand child, adoptive father or mother, adopted son or daughter.
| (b) in any other case | Six rupees for every hundred rupees or part thereof of the market value of the property which is the subject matter of settlement. |
| Exemption: Deed of dower executed on the occasion of a marriage between muslims. | |
| B. Revocation of- | The same duty as a Bottomry Bond (No. 14) for a sum equal to the amount or value of the property concerned as set forth in the instrument of revocation but not exceeding ninety rupees." |
(k) in article 55, in column (2),-
(i) for the expression "Bottomry Bond (No. 14)" in the two places where it occurs, the expression "Conveyance (No. 20)" shall be substituted;
(ii) for the words "ninety rupees", and "sixty rupees", the words "Two hundred rupees" and "one hundred rupees" shall respectively be substituted.