Preamble
Indian Stamp (Madhya Pradesh Amendment) Act, 1958*
| [Madhya Pradesh Act No. 18 of 1958]1 | [17th July, 1958] |
An Act further to amend the Indian Stamp Act, 1899 (II of 1899), in its application to the State of Madhya Pradesh.
Be it enacted by the Madhya Pradesh Legislature in the Ninth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Indian Stamp (Madhya Pradesh Amendment) Act, 1958.
(2) It shall come into force on such date2 as the State Government may, by notification, direct.
Section 2. Amendment of Central Act
2. Amendment of Central Act.- The following amendments shall be made in the Indian Stamp Act, 1899 (II of 1899) in its application to the State of Madhya Pradesh in so far as it relates to matters with respect to which the State Legislature as power to make laws, namely:-
(a) in sub-section (1) of section 4 and in the proviso to section 6 for the words "one rupee and eight annas," the words "one rupee and fifty naye paise", shall be substituted;
(b) in clause (a) of section 11 and in clause (c) of the proviso to sub-section (3) of section 32, for the words "one anna or half an anna," the words "ten have paise or five naye paise" shall be substituted;
(c) in sub-section (1) of section 31 for the words "eight annas" the words "fifty have paise" shall be substituted;
(d) in section 53 and 54 for the words "one anna," the words "six naye paise" shall be substituted;
(e) in clause (b) of section 69 for the words and brackets "one anna (or half an anna)," the words and brackets "ten naye paise (or five naye paise)" shall be substituted;
(f) in section 78 for the words "four annas," the words "twenty five naye paise" shall be substituted;
(g) in Schedule I-A,-
(i) except in clauses (a) and (b) of article 5 and in articles 27 and 62, for the words mentioned in column (1) of the table below wherever occurring, whether in conjunction with any other-words or otherwise, the words mentioned in the corresponding entries in column (2) thereof shall be substituted, namely:-
Table
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(1)
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(2)
|
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One and a half annas
|
Fifteen naye paise.
|
|
one and a half annas
|
fifteen naye paise.
|
|
Two annas
|
Fifteen naye paise.
|
|
two annas
|
fifteen naye paise.
|
|
Three annas
|
Twenty naye paise.
|
|
three annas
|
twenty naye paise
|
|
Four annas
|
Twenty-five naye paise
|
|
four annas
|
twenty-five naye paise.
|
|
Five annas
|
Thirty-five naye paise
|
|
five annas
|
thirty-five naye paise
|
|
Six annas
|
Forty naye paise
|
|
six annas
|
forty naye paise
|
|
Eight annas
|
Fifty naye paise
|
|
eight annas
|
fifty naye paise
|
|
Ten annas
|
Sixty-five naye paise
|
|
ten annas
|
sixty-five naye paise
|
|
Twelve annas
|
Seventy-five naye paise
|
|
twelve annas
|
seventy-five naye paise
|
(ii) in article 6-
(a) for paragraphs (i), (ii) and (iii) of sub-clause (a) and for sub-clause (b) of clause 2, the following paragraphs and sub-clause shall be substituted, namely.-
| |
"If drawn singly
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If drawn in set of two for each part of the set
|
If drawn in set of three for each part of the set
|
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Rs np.
|
Rs np.
|
Rs np.
|
|
(i) when the amount of the loan or debt does not exceed Rs. 100
|
0 25
|
0 15
|
0 10
|
|
(ii) when the amount of the loan or debt exceeds Rs. 100 but does not exceed Rs. 200.
|
0 40
|
0 25
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0 10
|
|
(iii) when it exceeds-
| | | | |
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Rs.
|
Rs.
| | | |
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200 but does not exceed
|
400 -Do-
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0 75
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0 35
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0 25
|
|
400 -Do-
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600
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1 10
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0 60
|
0 35
|
|
600 -Do-
|
800
|
1 50
|
0 75
|
0 50
|
|
800 -Do-
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1,000
|
1 85
|
1 00
|
0 60
|
|
1,000 -Do-
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1,200
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2 25
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1 10
|
0 75
|
|
1,200 -Do-
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1,600
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3 00
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1 50
|
1 00
|
|
1,600 -Do-
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2,500
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4 50
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2 25
|
1 50
|
|
2,500 -Do-
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5,000
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9 00
|
4 50
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3 00
|
|
5,000 -Do-
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7,500
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13 35
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6 75
|
4 50
|
|
7,500 -Do-
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10,000
|
18 00
|
9 00
|
6 00
|
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If drawn singly
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If drawn in set of two for each part of the set
|
If drawn in set of three for each part of the set
|
|
Rs.
|
Rs.
|
Rs. np.
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Rs. np.
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Rs. np.
|
|
10,000 but does not exceed
|
15,000
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27 00
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13 50
|
9 00
|
|
15,000 -Do-
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20,000
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36 00
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18 00
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12 00
|
|
20,000 -Do-
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25,000
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45 00
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22 50
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15 00
|
|
25,000 -Do-
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30,000
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54 00
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27 00
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18 00
|
|
and for every additional Rs. 10,000 or part thereof in excess of Rs. 30,000
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18 00
|
9 00
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6 00
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(b) if such loan or debt is repayable not more than three months from the date of such instrument-
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Rs. np.
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Rs. np.
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Rs. np.
|
|
(i) when the amount of the loan or debt does not exceed Rs. 100.
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0 15
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0 10
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0 5
|
|
(ii) when the amount of the loan or debt exceeds Rs. 100 but does not exceed Rs. 200.
|
0 20
|
0 15
|
0 5
|
|
(iii) when it exceeds-
| | | | |
|
Rs.
|
Rs.
| | | |
|
200 but does not exceed
|
400
|
0 40
|
0 20
|
0 15
|
|
400 -Do-
|
600
|
0 55
|
0 30
|
0 20
|
|
600 -Do-
|
800
|
0 75
|
0 40
|
0 25
|
|
800 -Do-
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1,000
|
0 95
|
0 50
|
0 30
|
|
1,000 -Do-
|
1,200
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1 15
|
0 55
|
0 40
|
|
1,200 -Do-
|
1,600
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1 50
|
0 75
|
0 50
|
|
1,600 -Do-
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2,500
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2 25
|
1 15
|
0 75
|
|
2,500 -Do-
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5,000
|
4 50
|
2 25
|
1 50
|
|
5,000 -Do-
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7,500
|
6 70
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3 40
|
2 25
|
|
7,500 -Do-
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10,000
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9 00
|
4 50
|
3 00
|
|
10,000 -Do-
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15,000
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13 50
|
6 75
|
4 50
|
|
15,000 -Do-
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20,000
|
18 00
|
9 00
|
6 00
|
|
20,000 -Do-
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25,000
|
22 50
|
11 25
|
7 50
|
|
25,000 -Do-
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30,000
|
27 00
|
13 50
|
9 00
|
|
and for every additional Rs. 10,000 or part thereof in excess of Rs. 30,000
|
9 00
|
4 50
|
3 00;"
|
and
(iii) in paragraph (ii) of article 33, in column (2) for the letters and figures "Rs. 13-5-0" the letters and figures "Rs. 13.35 np." shall be substituted.
Section 3. Continuance of stamps of old denominations
3. Continuance of stamps of old denominations.- The stamps denoting the fees chargeable under this Act in old denominations shall continue to be valid for a period of six months from the date of commencement of the Indian Stamps (Madhya Pradesh Amendment) Act, 1958 (18 of 1958) to the same extent to which they would have been valid, if the said Act had not been passed.