ASSAM ACT III OF 1958
THE ASSAM COURT-FEES (AMENDMENT) ACT, 1)58 (As passed by the Assembly)
(R eceived the a ssen t o f the G overnor on the 26th M arch 1958)
[Published in the Assam Gazette, Extraordinary, dated the 28th March 1958] An
Act
further to amend the Court-fees Act, 1870 (Act VII of 1870) in its application to Assam
P ream ble.—Whereas it is expedient further to amend the Court-fees Act, 1870 (Act VII of I87O), hereinafter called the Principal Act, in its application to Assam, in the manner hereinafter appearing ; It is hereby enacted in the Ninth Year of the Republic of India as follows:—
1. Short title , extent and com m encem ent.— (?) This Act may be called the Assam Court-fees (Amendment) Act, 1958. tii) I t extends to the whole of the State of Assam (Hi) It shad come into force with effect from the 1st of April, 1958.
2. A m endm ent o f Schedule I, A rticle I.—For Article 1 in the first schedule to the principal Act, the following shall be substituted, namely:—
J
When the amount or value of the subject Fifty naye matter in dispute does not exceed one paise. hundred rupees, for every five rupees, or, part thereof, of such amount or value,
and
When such 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, One rupee
and seven ■
ty-five nay e
paise.
and
" 1. Plaint, written state- -( ment pleading a set-off or | counter-claim or memoran- | dum of appeal (not other- wise provided for in this Act) or, of cross-objection presented to any Civil or | Revenue Court except those I mentioned in section 3. When such amount or value exceeds one hundred and fifty rupees, for every ten rupees or part thereof up to one thousand rupees,
and
When such amount or value exceeds one thousand rupees, for every one hundred rupees, or part thereof, in excess of one thousand rupees, up to seven thousand five hundred rupees,
One rupee
and twenty
naye paise.
Seven rupees
and fifty
naye paise.
and
When such amount or value exceeds seven Fifteen thousand five hundred rupees, for every two rupees, hundred and fifty rupees, or part thereof, in excess of seven thousand, five hundred rupees, up to ten thousand rupees,
and
[ Pme 00-25 JI.P. or 5d. ]
-
1
I
" 1. Plaint, written state— ment pleading a set-off or counter-claim or memoran- dum of appeal (not other- wise provided for in this Act) or, of cross-objection j presented to any Civil or j Revenue Court except | those mentioned in sec- | tion 3. I
2
When such amount or value exceeds ten thou- sand rupees, for every five hundred rupees, or part thereof, in excess of ten thousand rupees, up to twenty thousand rupees, and
When such amount or value exceeds twenty thousand 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 thousand rupees, or part thereof, in excess of fifty thou- sand rupees:
Provided that the maximum fee leviable on a plaint or memorandum of appeal shall not exceed ten thousand rupees."
Twenty-
rupees an<±-
fifty naye
paise.
Thirty
rupees.
Thirty-
seven rupees
and fifty
naye paise.
3 . A m endm ent o f Schedule 1, A rticle 6.— In the third column in Article 6 of Schedule 1 for the words "eight annas" opposite clause (a) in the second column the words ' fifty naye paise" shall be substituted.
4 A m endm ent o f table o f rates o f ad valorem fees . —For the table of rates of Ad valorem fees leviable on the institution of suits, at the end of Schedule 1 to the Principal Act, the table set forth in the Schedule to this Act shall be substituted.
THE SCHEDULE
TABLE OF RATES OF AD VALOREM FEES LEVIABLE ON THE
INSTITUTION OF SUITS
[See Section 4 of the Assam Court-fees (Amendment) Act, 1958] W hen the amount
or value of the
subject-matter
exceeds
But does not
exceed
Proper ft
(1) (2) (3)
Rs. Rs. Rs. Np.
5 0.50
*5 10 1.00
10 15 1.50
15 20 2.00
20 25 2.50
25 30
3.00
30 35 3.50
35 40 4.00
40 45 4.50
45 50 5.00
50 ' 55 5.50
55 60
6.00
2
3
THE SCHEDULE
When the amount or value of the But does not Proper fee subject-matter exceed
•
exceeds
(1) (2) (3)
w Rs. Rs. Rs. Np.
60 65 6.50
65 70 7.00
70 75 7.50
75 80 8.00
80 85 8.50
85 90 9.00
-
90 95 9.50
95 100 10.00
100 110 11-75
110 120 13.50
120 130 15.25
130 140 17.00
140 150 18.75
150 160 19.95
160 170 21.15
170 180 22.35
» 180 190 23.55
190 200 24.75
> 200 210 25.95••
210 220 27.15
220 230 28.35
230 240 29.55
240 250 30.75
250 260 31.95
260 270 33.15
270 280 34.35
280 290 35.55
290 300 36.75
300 310 37.95
310 320 39.15
320 330 40.35
330 340 41.55
340 350 42.75
350 360 43.95
360 370 45.15
370 380 46.35
380 390 47.55
390 400 48.75
400 410 49.95
410 420 51.15
420 430 52.35
430 440 53.55
440 450 54-75 ■w
450 460 55-95
460 470 57.15
470 480 58-35 - '
4
THE SCHEDULE
When the amount or value of the subject-matter exceeds
But does not exceed
Proper 1
(») (2) (3) Rs. Rs. Rs. Np, 480 490 59'55 490 500 60-75 500 510 61-95 510 520 63'15 520 530 64-35 530 540 65'55 540 550 66-75 550 560 67'95 560 570 69-15 570 580 70-35 580 590 71-55 590 600 72-75
600 610 73 95
610 620 75-15 620 630 76-35 630 640 77-55 640 650 78-75 650 660 79-95
660 670 81 15
670 680 82 35
680 690 83-55 690 700 84-75 700 710 85-95
710 720 8715
720 730 88-35 730 740 89-55 740 750 90-75 750 760 91-95 760 770 93-15 770 780 94-35 780 790 95-55 790 800 96-75 800 810 97-95 810 820 99-15 820 830 100-35 830 840 101-55 840 850 102-75 850 860 103-95 860 870 105-15 870 880 106-35 880 890 107-55 890 900 108-75 900 910 109-95 910 920 111-15 920 930 112'35 930 940 113-55
THE SCHEDULE
When the amount or value of the But does not Proper fee subject-matter exceed «» exceeds
(1) (2) (3)
• <* Rs.
Rs. Rs. Np. 940 950 114-75 950 960 115-95
960 970 117 15
970 980 118-35 980 990 119-55 990 1,000 120-75 1,000 1,100 128-25 1,100 1,200 135-75 1,200 1,300 143-25 1,300 1,400 150-75 1,400 1,500 158-25 1,500 1,600 165-75 1,600 1,700 173-25 1,700 1,800 180'75 1,800 1,900 188-25 1,900 2,000 195-75
X. 2,000 2,100 203-25 S' 2,100 2,200 210-75 o*
2,200 2,300 218-25 V 2,300 2,400 225'75 2,400 2,500 233-25 2,500 2,600 240-75 2,600 2,700 248-25 2,700 2,800 255-75 2,800 2,900 263-25 2,900 3,000 270'75 3,000 3,100 278-25 3,100 3,200 285-75 3,200 3,300 293-25 3,300 3,400 300-75 3,400 3,500 308'25 3,500 3,600 315-75 3,600 3,700 323-25 3,700 3,800 330-75 3,800 3,900 338-25 3,900 4,000 345-75 4,000 4,100 353-25 4,100 4,200 360-75 4,200 4,300 368-25 4,300 4,400 375'75 4,400 4,500 383-25 4,500 4,600 390-75
4,600
• 4,700 398-25 4,700 4,800 405-75 -> 4,800 4,900 413-25
5
6
When the amount or value of the subject-matter exceeds
THE SCHEDULE
But does not exceed
Proper fee
(1)
Rs.
4.900
5,000
5.100
5.200
5.300
5.400
5.500
5.600
5.700
5'800
5.900
6,000
6.100
6.200
6.300
6.400
6.500
6.600
6.700
6,800
6,000
7,000
7,100
7,200
7.300
7.400
7.500
7.750
8,000
8.250
8.500
8.750
9,000
9.250
9.500
9.750
10,000
10.500
11,000
11.500
12,000
12.500
13,000
13.500
(2) (3)
Rs. Rs. Np,
5,000
5.100
5.200
5.300
5.400
5.500
5.600
5.700
5.800
5.900
6,000
6.100
6.200
6.300
6.400
6.500
6.600
6.700
6.800
6.900
7,000
7,100
7,200
7.300
7.400
7.500
7.750
8,000
8.250
8.500
8.750
9,000
9.250
9.500
9.750
10,000
10.500
11,000
11.500
12,000
12.500
13,000
13.500
14,000
420-75 428-25 435-75 443-25 450-75 458-25 465-75 473-25
48075
488-25 495'75 503-25 510-75
518 25
525-75 533-25 540-75 548-25 555-75 563-25 570-75 578-25 585-75 593-25 600-75 608-25 623-25 638-25 653-25 668-25 683-25 698-25 713-25 728-25 743-25 758-25 780-75 803-25 825-75 848-25 870-75 893-25 915-75 938-25
1
> THE SCHEDULE
But does not exceed
Proper fee
•• When the amount or value of the subject-matter exceeds
(1) (2) (3)
Rs. Rs. Rs. Np. 14,000 14,500 960-75 14,500 15,000 983-25 15,000 15,500 1,005-75 15,500 16,000 1,028-25 16,000 16,500 1,050-75 16,500 17,000 1,073-25 17,000 17,500 1,095-75 17,500 18,000 1,118-25 18,000 18,500 1,140-75 18,500 19,000 1,163-25 19,000 19,500 1,185-75 19,500 20,000 1,208-25 20,000 21,000 1,238-25 I B 21,000 22,000 1,268-25\
22,000 23,000 1,298-25 '»
23,000 24,000 1,328-25 24,000 25,000 1,358-25
V
25,000 26,000 1,388-25 26,000 27,000 1,418-25 e 27,000 28,000 1,448-25 28,000 29,000 1,478-25 'O 29,000 30,000 1,508-25 30,000 31,000 1,538-25 31,000 32,000 1,568-25 32,000 33,000 1,598-25 33,000 34,000 1,628-25 34,000 35,000 1,658-25 35,000 36,000 1,688-25 36,000 37,000 1,718-25 37,000 38,000 1,748-25 38,000 39,000 1,778-25
39,000 40,000 1,808 25
40,000 41,000 1,838-25 41,000 42,000 1,868-25 42,000 43,000 1,898-25 43,000 44,000 1,928-25 44,000 45,000 1,958-25 45,000 46,000 1.988-25 46,000 47,000 2,018-25 47,000 48,000 2,048-25 48,000 49,000 2,078-25 49,000 50,000 2,108-25 50,000 55,000 2,145-75
55,000 60,000 2,183 25
60,060 65,000 2,220-75 **<
65,000 70,000 2,258 25
8
THE SCHEDULE
When the amount or value of the But does not
•ubject-matter exceed Proper fee exceeds
(1) (2) (3)
Rs. Rs. Rs. Np. 70,000 75,000 2,295-75 75,000 80,000 2,333-25 80,000 85,000 2,370-75
85,000 90,000 2,408 25
90,000 95,000 2,445-75
95,000 1,00,000 2,483 25
1,00,000 1,05,000 2,520-75 1,05,000 1,10,000 2,558-25 1,10,000 1,15,000 2,595-75 1,15 000 1.20.000 2,633-25 1,20,000 1,25,000 2,670-75 1,25,000 1,30,000 2,708-25 1,30,000 1,35,000 2'745-75 1,35,000 1,40,000 2,783-25 1,40,000 1,45.000 2.820-75 1,45,000 1,50,000 2,858-25 1,50,000 1,55,000 2,895-75 1,55,000 1,60,000 2,933-25 1,60,000 1,65,000 2,970-75 1,65,000 1,70,000 3,008-25 1,70,000 1,75,000 3,045-75 1,75,000 1,80,000 3,083-25 1,80,000 1,85,000 3,120-75 1,85,000 1,90,000 3,158-25 1,90,000 1,95,000 3,195-75 1,95,000 2,00,000 3,233-25 2,00,000 2,05,000 3,270-75 and the fee increases at the rate of thirty-seven rupees fifty naye paise for every five thousand rupees, or part thereof, up to a maximum fee of ten thousand lupees, for example—
When the amount
or value of the
subject-matter
exceeds
But does not
exceed Proper fee
(1)
Rs.
(2)
Rs.
3,00,000
4,00,000
5,00,000
6,00,000
(3)
Rs. Np. 3,983-25 4,733-25 5,483-25 6,233-25
9
When the amount or value of the subject-matter exceeds
But does ao> exceed
Proper fee
U) <2) (3)
Rs. Rs. Rs. Np. 7,00,000 6,983-25 8,00,000 7,733-25 9,00,000 8,483-25 10,00,000 9,233-25 11,00,000 9,983-25 11,05,000 10,020-75
5. Amendment o f Schedule II, Article I.—(1) In the third column in Article I of Schedule II of the Principal Act, for the words " four annas"
opposite clause (a) the words " twenty-five naye paise" shall be substituted.
(2) In the third column in Article I of Schedule II of the Principal Act, lor the words " twelve annas" opposite clause (A) the words "seventy-five naye paise" shali be substituted.
A G. P. (Leg.) No.2/58—1575—24-4-1958.
<7