Coinage (Alteration of References) Act, 1960
TAMIL NADU ACT 009 OF 1960
22 June, 1960
An Act to amend certain enactments consequent on the coming into force of the Indian Coinage (Amendment) Act, 1955.
Whereas it is expedient to amend certain enactments consequent on the coming into force of the Indian Coinage (Amendment) Act, 1955 (Central Act 31 of 1955);
Be it enacted in the Eleventh Year of the Republic of India as follows:
Section 1. Short title and commencement
(1) This Act may be called the 4[Tamil Nadu] Coinage (Alteration of References) Act, 1960.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Section 2. Amendment of certain enactments
The enactments specified in the Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof.
THE SCHEDULE
Amendments
(See section 2)
| Year. |
Number. |
Short title. |
Amendments. |
| (1) |
(2) |
(3) |
(4) |
|
|
Central Acts |
| 1860 |
XXI |
The Societies Registration Act, 1860. |
In section 19, for the words two annas for every hundred words , the words twenty-five naye paise for every two hundred words or part thereof shall be substituted. |
| 1882 |
XV |
The Presidency Small Cause Courts Act, 1882. |
1. In section5 71, for the words twelve annas , the words seventy-five naye paise shall be substituted. |
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2. After section 77-A, the following section shall be inserted, namely: |
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77-B.5 Fees to be computed to the nearest multiple of five naye paise. In the determination or computation of the amount of fee chargeable under this Act, any fraction of five naye paise less than two and a half naye paise shall be disregarded and any fraction of five naye paise equal to, or exceeding, two and a half naye paise shall be regarded as five naye paise. . 3. In the Third Schedule, for the part (marked E), the following part shall be substituted, namely: |
E
(See section 66)
In the Small Cause Court for
SCALE OF FEES TO BE LEVIED IN DISTRAINTS FOR HOUSE-RENT
| Sums sued for. |
Affidavit and warrant to distrain. |
Order to sell. |
Commission |
Total. |
| Rs. |
Rs. |
Rs. NP. |
Rs. NP. |
Rs. NP. |
Rs. NP. |
| 1 and under |
.. 5 |
0 25 |
0 50 |
0 50 |
1 25 |
| 5 Do. |
.. 10 |
0 50 |
0 50 |
1 00 |
2 00 |
| 10 Do. |
.. 15 |
0 50 |
0 50 |
1 50 |
2 50 |
| 15 Do. |
.. 20 |
0 50 |
1 00 |
2 00 |
3 50 |
| 20 Do. |
.. 25 |
0 75 |
1 00 |
2 50 |
4 25 |
| 25 Do. |
.. 30 |
1 00 |
1 00 |
3 00 |
5 00 |
| 30 Do. |
.. 35 |
1 00 |
1 00 |
3 50 |
5 50 |
| 35 Do. |
.. 40 |
1 00 |
1 50 |
4 00 |
6 50 |
| 40 Do. |
.. 45 |
1 25 |
2 00 |
4 50 |
7 75 |
| 45 Do. |
.. 50 |
1 50 |
2 00 |
5 00 |
8 50 |
| 50 Do. |
.. 60 |
2 00 |
2 00 |
6 00 |
10 00 |
| 60 Do. |
.. 80 |
2 50 |
2 50 |
6 50 |
11 50 |
| 80 to |
.. 100 |
3 00 |
3 00 |
7 00 |
13 00 |
| Upwards of |
.. 100 |
3 00 |
3 00 |
7 per centum. |
.. |
| Year. |
Number. |
Short title. |
Amendments. |
| (1) |
(2) |
(3) |
(4) |
|
|
Central Acts |
|
| 1882 |
XV |
The Presidency Small Cause Courts Act, 1882. |
4. For the Fourth Schedule,6 the following Schedule shall be substituted, namely: |
THE FOURTH SCHEDULE
(See section 72)
Fees for Summonses and Other Processes
| When the amount or value of the subject-matter exceeds. |
But does not exceed. |
Fee for summonses. |
Fee for other processes. |
| Rs. |
Rs. |
Rs. NP. |
Rs. NP. |
| 0 |
10 |
0 15 |
0 15 |
| 10 |
20 |
0 25 |
0 25 |
| 20 |
50 |
0 50 |
0 50 |
| 50 |
100 |
1 00 |
1 00 |
| 100 |
200 |
1 25 |
2 00 |
| 200 |
300 |
1 50 |
3 00 |
| 300 |
400 |
1 75 |
4 00 |
| 400 |
500 |
2 00 |
5 00 |
| 500 |
600 |
2 25 |
6 00 |
| 600 |
700 |
2 50 |
7 00 |
| 700 |
800 |
2 75 |
8 00 |
| 800 |
900 |
3 00 |
9 00 |
| 900 |
1,000 |
3 25 |
10 00 |
| 1,000 |
1,100 |
3 40 |
10 50 |
| 1,100 |
1,200 |
3 50 |
11 00 |
| 1,200 |
1,300 |
3 65 |
11 50 |
| 1,300 |
1,400 |
3 75 |
12 00 |
| 1,400 |
1,500 |
3 90 |
12 50 |
| 1,500 |
1,600 |
4 00 |
13 00 |
| 1,600 |
1,700 |
4 15 |
13 50 |
| 1,700 |
1,800 |
4 25 |
14 00 |
| 1,800 |
1,900 |
4 40 |
14 50 |
| 1,900 |
2,000 |
4 50 |
15 00. |
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5. In the Fifth Schedule6 (i) for the words Eight annas and Twelve annas wherever they occur, the words Fifty naye paise and Seventy-five naye paise shall respectively be substituted; |
| Year. |
Number. |
Short title. |
Amendments. |
| (1) |
(2) |
(3) |
(4) |
|
|
Central Acts |
| 1882 |
XV |
The Presidency Small Cause Courts Act, 1882 |
(ii) for the words eight annas wherever they occur, the words fifty naye paise shall be substituted; (iii) for the words Four annas , the words Twenty-five naye paise shall be substituted. |
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7[Tamil Nadu Acts]. |
| 1888 |
III |
The Madras City Police Act, 1888. |
(This amendment has been incorporated in the principal Act.) |
| 1920 |
VIII |
The 8[Tamil Nadu] Elementary Education Act, 1920. |
Do. |
| 1934 |
X |
The 8[Tamil Nadu] Co-operative Land Mortgage Banks Act, 1934.9 |
Do. |
| 1938 |
IV |
The 8[Tamil Nadu] Agriculturists Relief Act, 1938. |
Do. |
| 1939 |
V |
The 8[Tamil Nadu] Electricity Duty Act, 1939. |
Do. |
| 1947 |
XXXVI |
The 8[Tamil Nadu] Shops and Establishments Act, 1947. |
Do. |
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10[Tamil Nadu Acts]. |
| 1948 |
XXIV |
The 11[Tamil Nadu] Public Libraries Act, 1948. |
(This amendment has been incorporated in the principal Act.) |
| 1952 |
XVI12 |
The 11[Tamil Nadu] Motor Vehicles (Taxation of Passengers and Goods) Act, 1952. |
Do. |
| 1955 |
XIV |
The 11[Tamil Nadu] Court-fees and Suits Valuation Act, 1955. |
Do. |
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Travancore-Cochin Acts |
| 1950 |
XXII |
The Travancore-Cochin Agricultural Income-tax Act, 1950. |
1. For section 37, the following section shall be substituted, namely: 37. Tax to be computed to the nearest naye paisa. In the determination or computation of the amount of tax or a refund payable under this Act, any fraction of a naye paisa less than half a naye paisa shall be disregarded and any fraction of a naye paisa equal to, or exceeding, half a naye paisa shall be regarded as one naye paisa. 2. In the Schedule (i) in Part I, for items 1 to 5, the following items shall be substituted, namely: |
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Rate. |
| 1950 |
XXII |
The Travancore-Cochin Agricultural Income-tax Act, 1950. |
1. On the first Rs. 1,500 of the total agricultural income, |
Nil. |
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2. On the next Rs. 3,500 of the total agricultural income. |
Five naye paise in the rupee. |
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3. On the next Rs. 5,000 of the total agricultural income. |
Ten naye paise in the rupee. |
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4. On the next Rs. 5,000 of the total agricultural income. |
Twenty naye paise in the rupee. |
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5. On the balance of the total agricultural income. |
Twenty-five naye paise in the rupee. |
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(ii) in Part II |
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(a) in Paragraph A, for items 1 to 7, the following items shall be substituted, namely: |
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Rate. |
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1. On the first Rs. 25,000 of the total agricultural income. |
Nil. |
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7. On the next Rs. 15,000 of the total agricultural income. |
Ten naye parsel the rupee. |
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3. On the next Rs. 15,000 of the total agricultural income. |
Fifteen naye paise in the rupee. |
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4. On the next Rs. 15,000 of the total agricultural income. |
Twenty naye paise in the rupee. |
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5. On the next Rs. 15,000 of the total agricultural income. |
Thirty naye paise in the rupee. |
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6. On the next Rs. 15,000 of the total agricultural income. |
Thirty-five naye paise in the rupee. |
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7. On the balance of the total agricultural income. |
Forty naye paise in the rupee. |
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(b) in paragraph B, in the entry in the second column, for the words Two annas , the words Twelve and a half naye paise shall be substituted. |
| 1955 |
XV |
The Travancore-Cochin Land Tax Act, 1955. |
In sub-section (1) of section 5, for the words three pies the words two naye paise shall be substituted. |