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)
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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-
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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.".