Indian Stamp (Uttar Pradesh Amendment) Act, 20151
| [U.P. Act No. 1 of 2016] | [24th January, 2016] |
(As passed by the Uttar Pradesh Legislature)
An Act further to amend the Indian Stamp Act, 1899 in its application to Uttar Pradesh
It is hereby enacted in the Sixty-sixth Year of the Republic of India as follows-
Prefatory Note-Statement of Objects and Reasons.- Presently, the powers conferred under Section 56(1-A) of Indian Stamp Act, which are vested in Chief Controlling Revenue Authority are exercised by Board of Revenue only with reference to the State of Uttar Pradesh. As a result of this, public in general is facing difficulties on account of appeals needed to be filed only in the Board of Revenue which is likely to cause delay in the disposal of the same. Till December, 2014 there are approximately 2300 stamp appeal cases in which an amount of Rs 1,14,73,50,500 is involved, are pending before Chief Controlling Revenue Authority. The powers conferred under Section 56(1-A) of Indian Stamp Act hither to exercised by Chief Controlling Revenue Authority is proposed to be delegated to Deputy Commissioner, Stamps of the concerned Division. Therefore it is necessary to amend Section 76-A(b) of Indian Stamp Act, 1899 in the interest of Government revenue, public in general and quick disposal of stamp appeal cases.
The Indian Stamp (Uttar Pradesh Amendment) Bill, 2015 is introduced accordingly.
1 Received the assent of the President on January 24, 2016 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 4th February, 2016, pp. 2-3
1. Short title, extent and commencement.- (1) This Act may be called the Indian Stamp (Uttar Pradesh Amendment) Act, 2015.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall come into force on such date as the State Government may, by notification in the Gazette, appoint.
2. Amendment of Section 76-A to Act No. II of 1899.- In Section 76-A of the Indian Stamp Act, 1899, as amended in its application to Uttar Pradesh, in clause (b) for the figures "56(1)" the figures and letter "56(1) (1-A)" shall be substituted.