Haryana act 001 of 2004 : Indian Stamp (Haryana Amendment Act), 2004

Preamble

Indian Stamp (Haryana Amendment Act), 2004^*

[Haryana Act No. 1 of 2004]

[24th February, 2004]

An Act further to amend the Indian Stamp Act, 1899 in its application to the State of Haryana.

Be it enacted by the Legislature of the State of Haryana in the ??? Year of the Republic India as follows:-

* [Received the assent of the Governor on 24th February, 2004 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 3/2004, dated ??? February, 2004].

Section 1. Short title

1. Short title.- This Act may be called the Indian Stamp (Haryana Amendment Act), 2004.

Section 2. Amendment of Schedule 1-A in Central Act ??? 1899

2. Amendment of Schedule 1-A in Central Act ??? 1899.- In schedule 1-A to the Indian Stamp Act, 1899.

(a) ??? entry 23, the following entry shall be ??? namely:-

Description of instrument	Proper Stamp Duty
"23. Conveyance as defined in Section ???	Where Conveyance ???	Other Conveyance
	(a)	(b)
1	2	3
Where the value or amount of the consideration for such conveyance ??? does not exceed fifty rupees	three rupees	one rupee fifth paise
where it exceeds fifty rupees but does not exceed one hundred rupees	six rupees	three rupees
where it exceeds one hundred rupees but does not exceed two hundred rupees	twelve rupees	six rupees
where it exceeds three hundred rupees but does not exceed three hundred rupees	eighteen rupees	nine rupees
where it exceeds three hundred rupees but does not exceed four hundred rupees	twenty four rupees	twelve rupees
where it exceeds four hundred rupees but does not exceed five hundred rupees	thirty rupees	fifteen rupees
where it exceeds five hundred rupees but does not exceed six hundred rupees	thirty six rupees	eighteen rupees
where it exceeds six hundred rupees but does not exceed seven hundred rupees	forty-two rupees	twenty-one rupees
where it exceeds seven hundred rupees but does not exceed eight hundred rupees	forty-eight rupees	twenty-four rupees
where it exceeds eight hundred rupees but does not exceed nine hundred rupees	fifty-four rupees	twenty-seven rupees
where it exceeds nine hundred rupees but does not exceed one thousand rupees	sixty rupees	thirty rupees
and for every five hundred rupees or part thereof in excess of cue thousand rupees	thirty rupees	fifteen rupees

Exemption:-"Assignment of Copyright under the Copyright Act, 1957 (Act 14 of 1957), section 18.": and

(b) in entry 40, for item (a), the following item shall be substituted, namely:-

Description of instrument	Proper stamp duty
"(a) When possession of the property or any part of the properly comprised in such deed is given by the mortgagor or agreed to be given-
1	2
where the amount secured by such instrument does not exceed fifty rupees	one rupee and fifty paise
where it exceeds fifty rupees but does not exceed one hundred rupees	three rupees
where it exceeds one hundred rupees but does not exceed two hundred rupees	six rupees
where it exceeds two hundred rupees but does not exceed three hundred rupees	nine rupees
where it exceeds three hundred rupees but does not exceed four hundred rupees	twelve rupees
where it exceeds four hundred rupees but does not exceed five hundred rupees	fifteen rupees
where it exceeds five hundred rupees but does not exceed six hundred rupees	eighteen rupees
where it exceeds six hundred rupees but does not exceed seven hundred rupees	twenty-one rupees
where it exceeds seven hundred rupees but does not exceed eight hundred rupees	twenty-four rupees
where it exceeds eight hundred rupees but does not exceed nine hundred rupees	Twenty-seven rupees
where it exceeds nine hundred rupees but does not exceed one thousand rupees	Thirty rupees
and for every five hundred rupees or part thereof in excess of one thousand rupees	fifteen rupees.".