Assam act 028 of 1972 : The Court Fees (Assam Amendment) Act, 1972

A5SAM ACT XXVIII OF 1972

COURT FEE S (ASSAM AMENDMENT) ACT, 1972

(Receivrd the assent of the Governor on the 8th December 1972) fPubli ihed in the Assam Gazette, Extraordinary, dated the 13th December

1972]

An

Act

further to amend the Court Fees Act. 1870 ia its application to Assam ·

Preamble. Whereas it is expedient fu rther to amend the Court- Fees Act, 1870, hereinafcer called the princi- pal Act, in its application to Assam, in the manner hereinafter appearing.

It is hereby enacted in the Twenty-third Year of the R Lpublic of India as follows:-

Short title, extent

and comaence-

ment.

I. ( I) This Act may be called the Court Fees (Assam Amendment) Act, 1!:!72. Act VII of

1870.

1

/ ./

(2) It e:x:tends to the whole of Assam.

(3) It shall come into force on sw~h date as the State Government may, by noti- fication in the official Gazette, appoint. An•ensment of 2. In Schedule I to the principal Act,- Schedule I of Act

VII of 1870.

(1) for Article 1, the following shall be substituted) namely:-

Number

(1 ) (2)

"l. Plaint, written When the amount or ~tatement, pl:ad- value of the subject matter

. m g a set-ofl or . d" d t d counter-claim, or Jn l>pute oes no excee memorandum of one hundred rupees, for

a~peal (no! other- every five rupees, or, part

wise provided for thereof of such amount or

in this Act) or, of 1 • ·

cross-objection pre- va ue '

sented to any Civil

Revenue Court ex-

cept those mentio-

ned in section 3.

and

When su~h amount or

value exceeds one hundred

rupees, for every ten rupees

or part thereof, in excess

of one hundred rupees up-

to one hundred and fifty

rupees;

and

When such amount or

value exceeds one hundred

and fifty rupees, for every

ten rupees, or part thereof

upto one thousand rupees;

and

When such amount . or

value exceeds one t;housand

rupees, for every one hund-

red rupees, or part thereof

in excess of one thousand

rupees upto seven thousand

five hundred rupees;

and

When such amount or

value exceeds seven thou-

sand five hundred rupees,

Proper fee

(3)

Fifty-five pai- se .

One rupee

and ninety- five paise. One

and

paise.

rupee

forty

Eight rupees and twenty- five paise • . Sixteen rupees and fifty

paise.

2

(1)

73

(2)

for every two hundred and fifty rupees, or part thereof, in excess of seven thousand five hundred rupees upto ten thousand rupees;

and

When such amount or

val ue exceeds ten thousand rupees, for every five hund- red rupees, or part thereof in excess of ten thousand rupees upto twenty thou- sand rupees ;

and

Proper fee

(3)

Twenty--four rupees and seventy-five paise.

When such amount or Thirty--three value exceeds twenty thou- rupees . sand rupees, for every one thousand rupees, or part

thereof in excess of twenty thousand rupees upto fifty thousand rupees ;

and

When such amount or

value exceeds fifty thousand rupees, for every five thou- sand rupees, or part ther eof in excerss of fifty thousand rupees:

Provided tha t waximum

fee leviable on a plaint or memorandum of appeal

shall not exceed eleven

thousand rupees "

(2) for articles 6, 7, 8 and 9 the following shall be sub- stituted, namely:-

"6. Copy or trans- When such judgement or lation of a judge- order is passed by any m~nt or order i;iot Civil Court other than bemg, or havmg H' h C b h the Jorce of a de- ig ourt, or y t e cree. Presiding Officer of any

Forty-one ru-

pees and

twentv--five

paise.

)

79

Number

(1) (2)

Revenue Court or Office or by any other Judicial or Executive Authority: -

(a) If the amount or v<1lue of the sub.JeCt matter is fifty or less than fifty rupees.

(b) If such amount or val6e exceeds fifty rupees.

(c) Whrns·1chjudgement or order is passed by a High Court.

7. Copy of a de- When such decree or order c~ee or order ha- is mad e by any Civil Court vmg the force of a .

decree. other than a High Court, or by any Revenue Cuurt-

8. Copy of any document liable to Stam p-duty under the Indian Stamp Act, !899 when left by an) party to a suit or proceeding in place of the ori- ginal withdrawn.

(a) If the amount 01 value of the subject matter of the suit wherein such decree or order i'> made is fifty or less than fifty rupees.

(b) lf such amount or value exceeds fifty rupees.

(c) When such decree or order lS made by High Court.

(a) When the Stamp-dory chargeable on the original does not exceed one rupee. Proper fee

(3)

One rui;ee and ten pa1~ se.

Two rupees and twenty paise.

Four

and

rupees

forty

paise.

Two rupees and twenty paise.

Three rupees and thirty paise.

Eight rupees and twenty- five paise. The amount of the duty ch.uge~ble on the ori· ginal.

(b) In any oth\ r case One rupee and twenty

paise."

Act 11 of 1899.

4

Number ( !)

9 . Copy of any tevcnue or judicial proceeding or or der not othcrwi'e pro- vided for by this Ac t, or copy of any ac-count, statement, report or the like, taken out of any

with the executive administration of Division .

80

(2)

For every three hundred sixty words or fraction of three hundred and sixty words.

Proper fee

(3)

One rupee and twenty paise.

(3) the table of rates of Ad valorem fees leviable on the institution of suits a t; the end ~hall be substituted by the following: -

THE SCHEDULE

Table o f Rates of Ad valorem Fees Leviable on the Institution. of Suits

When the amount or But does not P coper fee va lue of the subject exceed

matte r exceeds

(1) (2) (3)

Rs. Rs. Rs. P.

"^" 5 ·55 5 lO l · 10 10 15 l ·65 15 20 2·20 20 25 2·7,:, 25 30 3·30 30 35 3·85 35 40 4·40 40 45 4·95 45 50 5·50 ~o 5S 6·05 55 60 6·60 60 65 7•15 65 70 7·70 70 75 8·25 75 80 8·80 80 85 9·3S 85 90 9 ·90 90 95 10·45

5

- -

81

~/ ___,. When the amount or But d oes not froper fee value of.the su~ect exceed

matter excee s

(I)⁽²) (3)

Rs. Rs. Rs. P. 95 100 l l·OO 100 110 12·95 110 120 14·85 120 130 16·80 130 140 18·70 140 150 20·55 150 160 21 ·95 160 170 23·30 170 180 24·60 180 190 25·90 190 200 27·21 200 210 28·55 210 220 29·90 220 230 31 ·20 230 240 32•50 240 250 33•85 250 260 35•15 260 270 36·50 270 280 37·80 280 290 39·15 290 308 40·45 300 310 41 •15

310 S20 43·10 320 330 44·40 330 340 45·75 340 350 47·05 350 360 48·35

360 370

49.-0 370 380 51 ·00 380 390 52•35 390 400 . 53·65 400 410 54·95 410 420 56·30 420 430 57·60 430 440 58·95

440 450 6025

450 460 61·55 460 470 62·90 470 480 64•20 480 490 65·55 490 500 66·85 500 510 68·15 510 520 6<}·50 s20 530 70·80 530 540 72·15 540 550 73·45 550 560 74·75 560 570 76·10

6

82 v W.hen t.he ameunt or But does not Prope.r fee valae of the subject exceed 1111atter exceeds

(I ) (3)

Rs. Rs11 Rs. P.

57.0 580 77•40 580 590 78·75 590 600 80·05 600 610 81 ·:55

610 620 82·70 620 630 84·00 6JO 640 85·35 640 650 86·6') ti50 660 87 ·95 660 670 89•30 670 680 90·60 680 690 91·95 690 700 93·25 700 71 U 94 ·55 710 720 95•90 7i') 730 97·20 730 740 98·55

74.0 750 99·85 750 760 101·15 760 770 102·50 770 '180 103·80

7jift 790 IC5·15 '790 800 106·45 -600 810 107·75

tJO 820 109·10 820 830 110·40 1330 840 111 ·75 8·4'0 850 113·05 ·850 860 114·35 860 870 115·70 87() 880 117·00 880 89() 118·35^r 890 900 119·65 900 910 l20•9S 910 920 122•30 920 930 123•60 930 940 124·95 940 950 126•25

7

') Number

5. Plaint or me-1 morandum of ap- I peal to a suit to I establish or dis- I prove a right of I occupancy. I

I

6. Bail-bond or ' other instrument I obligation given I in a pursuance of J an orcier made by l

a Court or Magis- I trate under any } section of the I Code of Criminal I Procedure, 1898, I or the Code of Civil Procedure, 1 1908 and not I otherwise provi- ded for by this I Act. I

7. Undertaking I under section 49 I of the Indian Di- I vorce Act, 1869. J 8 ... .. . ••

9 .o • H••

$3

(2)

10. Mukhtarnama When presented for the or Vakalatnama. conduc• of any OR~ case-

(a) to any Civil oi; Cri- minal Court other than a .High Court, or to any Revenue Court, or to any Collector or Ma- gistrate, or other Exe- cutive Officer except such as are mentioned in clauses (b) and (c) of this Number ;

Proper fee

(3)

One rupee and ten:' paise. One rupee and ten paise. Act V uf 1898. Act V of lltl.

~ct IV o~ 1<809.

(b) to a Commissioner of Revenue, Circuit or Customs or to any officer charged with- the Executive Admi-· nistration of a Division, not being the Chief Revenue or Executive Authority ;

Two rupees Act IV of 1939. and seventy-

five paise.

8

/ Number

(1)

11. Memorandum of appeal when the appeal i~ not from a decree or an order having the force of a decree, and is presented.

.,

(2)

( c) to a High Court, Chief Commissioner, Board of Revenue, or other Chief Controling Reve- nue or Executive Au- thority, oran appellate Authority prescribed under the Motor Vehi- cles Act , 1939 or to an Appellate Authority prescribed under the Assam Sales Tax Act,

1947.

(a) to any Civil Court other than a High Court, or to any Re- venue Court or Exe- cutive Officer other than the High Court or Chief Con trolling Revenue or Execu- tive Authority except an authority specified in clause (b ) ;

(b) to an Excise Appellate Authority under Rule 340 of the Assam Ex- cise Rules;

(c) to a High Court or Chief Commissioner or other Chief Con- trolling Executive or R evenue Authority except an Authority p rescribed in clause

(b) ;

(d) To an Excise Appel- late Authority under Rule 341 of the As· sam Excise Rule :

Proper fee

Five

and

(3)

rupees fifty paise. Act IV of 1939· Assam Act XVII of 1947.

Three rupees an? thirty

pa1se.

Sixteen rupees and fifty

p aise.

Eleven rupees. Fifty five ru · pees.

( e) to a High Court in Sixteen rupees miscellaneous reve- and fifty nue matters except

(f) below or to an Apptlate Authority prescribed under the Motor Vehicles Act, 1939; and

paise.

9

Number

( I) (2)

(f) to a High Court in appeal and revision matters arising out of settlement of fishery~

12. C aveat •••

13. App lication under Act No. I 0 of 1859, section 26 or Bengal Act No.6 of 1962, section 9, or Bengal Act No. 8 of 1869 section 37.

14. Pet ition in a suit un der th e Na- tive Conver ts' M ar- riage D issolution Aet, 1866.

17. Plaint or me- morandum of ap- peal in each of the fo llowing suits:-

(i) ·When the bid mon ey is below ten thousand rupees:

(ii) When t he bid .money is above then thou- sand rupees but be- low twen ty thousand rupees :

(iii) '"'hen the bid money is1 above twenty

thousand rupees.

(i) to alter or set aside! a summary decision or I order of any of the Civil l Courts not established by I Letters Patent or of any I Revenue Court ; I

Prnper fee

(3)

Sixteen rupees <>nd fihy

paise.

Twenty-seven rupees and fifty paise. Thirty-three rupees.

Eleven rupe: s. Five rupees an d fifty

paise.

Five rupees an d fifty

paise.

. . }-Sixteen rupees ( 11) to alter or <1:ancel J and fifty paise. any entry in a register of I

the names of proprietors I

o f revenue-paying I

estates; J

10

S6

Number

(I) (2)

· (iii) to obtain a declara- tion decree where no consequential relief is prayed ;

Proper fee

(3)

Twenty-two rupees.

iv) to set aside an award; Sixteen rupees and fifty

paise.

(v) to set aside an adop- tion;

(vi) every Oi.her suit where it is not possible to estimate at a money- value the subject-

matter in dispute,

and which is not

other-wise µrovided

for by this Act.

18. App! ication When presented to a und~r sect10n 14 or Munsiff's Court. sect10n 20, of the

Indian Ar0i,ration

Act, 1940, for a

direction for filing When presented to any an award or. for an o•her Court. order for filmg an

agreement.

19. Agreement in writing stating a question for .the opinion of the Court under the Code of Civil Pro- cedure, 1908.

20. Every petition under the Indian Divorce Act, 1869, except petitions un- der section 44 of the same Act, and every memorandum of ap- peal under section 55 of the same Act. Twt~ty--t w o

rupees.

Sixteen rupees

and fifty

paise.

Sixteen rupees

and fifty

paisc.

Fifty-five Act X ol I 940. rupee3.

Sixteen rupees Act. V of 1908. a n d fifty

paise.

Twenty·t w o Act IV of 1869 . rupees.

21. Plaint or me- morandum of ap- peal under the Parsi Marriage a n d Divorce Act, 1865. Twenty-two

rupees.

Act XV of 1865.

11