Haryana act 017 of 1979 : Indian Stamp (Haryana Amendment) Act, 1979

Preamble

¹Indian Stamp (Haryana Amendment) Act, 1979^*

[Haryana Act No. 17 of 1979]

[16th October, 1979]

An Act 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 Thirtieth Year of the Republic of India as follows:-

1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extra.), dated the 21st September, 1979, page 1606.

* [Received the assent of the Governor of Haryana on the 16th October, 1979, and first published for general information in the Haryana Government Gazette (Extraordinary), Legislative Supplement Part I of 17th October, 1979]

Section 1. Short title

1. Short title.- This Act may be called the Indian Stamp (Haryana Amendment) Act, 1979.

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

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

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

Description of instrument	Proper Stamp Duty
"23. Conveyance as defined by section 2(10) not being a transfer charged or exempted under No. 62	Where conveyance amounts to sale of immovable property	Other conveyances
	(a)	(b)
1	2	3
where the value or amount of the consideration for such conveyance as set forth therein does not exceed fifty rupees	six rupees and twenty-five paise	three rupees
where it exceeds fifty rupees but does not exceed one hundred rupees	twelve rupees and fifty paise	six rupees and twenty-five paise
where it exceeds one hundred rupees but does not exceed two hundred rupees	twenty-five rupees	twelve rupees and fifty paise
Where it exceeds two hundred rupees but does not exceed three hundred rupees	thirty-seven rupees and fifty paise	eighteen rupees and seventy-five paise
where it exceeds three hundred rupees but does not exceed four hundred rupees	fifty rupees	twenty-five rupees
where it exceeds four hundred rupees but does not exceed five hundred rupees	sixty-two rupees and fifty paise	thirty-one rupees and twenty-five paise
where it exceeds five hundred rupees but does not exceed six hundred rupees	seventy-five rupees	thirty-seven rupees and fifty paise
where it exceeds six hundred rupees but does not exceed seven hundred rupees	eighty-seven rupees and fifty paise	forty-three rupees and seventy five paise
where it exceeds seven hundred rupees but does not exceed eight hundred rupees	one hundred rupees	fifty rupees
where it exceeds eight hundred rupees but does not exceed nine hundred rupees	one hundred twelve rupees and fifty paise	fifty-six rupees and twenty-five paise
where it exceeds nine hundred rupees but does not exceed one thousand rupees	one hundred and twenty-five rupees	sixty-two rupees and fifty paise
and for every five hundred rupees or pan thereof in excess of one thousand rupees	sixty-two rupees and fifty-paise	thirty-one rupees and twenty-five paise

Exemption.-Assignment of copyright under the Copyright Act, 1957, section 18. CO-PARTNERSHIP DEED. See Partnership (No. 46); 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 property comprised in such deed is given by the mortgagor or agreed to be given-
Where the amount secured by such instrument does not exceed fifty rupees	Three rupees
where it exceeds fifty rupees but does not exceed one hundred rupees	six rupees and twenty-five paise
where it exceeds one hundred rupees but dues not exceed two hundred rupees	twelve rupees and fifty paise
where it exceeds two hundred rupees but does not exceed three hundred rupees	eighteen rupees and seventy-five paise
were it exceeds three hundred rupees but does not exceed four hundred rupees	twenty-five rupees
where it exceeds four hundred rupees but does not exceed five hundred rupees	thirty-one rupees and twenty-five paise
where it exceeds five hundred rupees but does not exceed six hundred rupees	forty-seven rupees and fifty paise
where it exceeds six hundred rupees but does not exceed seven hundred rupees	forty-three rupees and seventy-five paise
where it exceeds seven hundred rupees but does not exceed eight hundred rupees	fifty rupees
where it exceeds eight hundred rupees but does not exceed nine hundred rupees	fifty-six rupees and twenty-five paise
where it exceeds nine hundred rupees but does not exceeds one thousand rupees	sixty-two rupees and fifty paise
and for every five hundred rupees or part thereof in excess of one thousand rupees	thirty-one rupees and twenty-five paise".

Section 3. Haryana Repeal Ordinance

3. Haryana Repeal Ordinance.- The Indian Stamp (Haryana Amendment) Ordinance, 1979 (Haryana Repeal Ordinance No. 1 of 1979), is hereby repealed:

Provided that anything done or any action taken under the Ordinance so repealed shall be deemed to be done or taken under this Act.