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No. 574(2)/XVII-V--I —111-1979

Dated Lucknow, March 5, 1980

In pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of Uttar Pradesh Nyayalaya Fees, Stamp Aur Regtstrikaran Viciiii kSansiionimn) Adhiaiyam, 1980. (Uttar Pradesh Adhiniyarn Sankhya 6 of 1980) as passed by the Uttar Pradesh Legislature and assented to by the President on March 4, 1980.

•THE UTTAR PRADESH COURT FEE, STAMP AND REGISTRATION LAWS (AMENDMENT) ACT, 1980

. (U. P. Act No. 6 of 1980)

(A6 PASSED BY THE uTTAR PRADESH LEGISLATURE)

AN

ACT

',Mir to amend the Colin Fees Act, 1870, the Indian Stamp Act, 1899 and the ' I egistration Act, 1908, in their application to Uttar Pradesh

, IT IS Hisanavnenacted in the iThirty-first Year of the Republic of India as follows

CHAPTER I Preliminary

' 1. (1) This Act may be called the Uttail PradeshiCourti Fee, Stamp and Snort title,extent .Registraiion Laws (Amendment) Act, 1980. ' and commence-

ment, 12gt extends fertile whole of Uttar Pradesh. (3) Section 10 of this Act shall conic into foi ce at once, sectionAl thereof

shall bome•into force on such date as the State Government may, by notification appoint in this behalf, and the remaining sections shall be • deemed to have ccitne into force on November 21, 1979.

CHAPTER II

Amendment of the CourfFees Act, 1870

. '

2. In section 6 -of the Court Fees Act, 1870 as amended in its application to Uttar Pradesh, hereinafter, in this Chapter referred to as the principal Act

in sub-section (1), in the first proviso. for the words "the Unite? Provinces Tenancy Act, 1939, or the United Provinces Land Revenue Act, 1901", the words "any law relating to land tenures or land revenue" shall be substituted;

in sub-section (6), for the words "Chief Inspector of Stamps" the Words "Commissioner of Stamps" shall be substituted.

3. • In section 6-A of the principal Act, in sub-section (3.), far the words 'Chief Inspector of Stamps", the words "Commissioner of Stamps" shall be

Substituted. •

4. In section fi-B of the principal Act, in sub-section (1), for the words Amendment or , !thief Inspector of Stamps", the words "Commissioner of Stamps" shall be section 6-B, - 4 substituted.

. 5. For section 24-AE.of the principal Act, the:following section shall be • Substitution of suostituted, namely :— section 24-A. ,

"24-A. (1) The levy of fees under this Act shall be under the general ._CAMItTO] Of Court control and superintendence of the Chief Controlling fee

and Stamp Revenue Authority, who may be assisted in the tommissioner. supervision thereof by the Commissioner of Stamps

•• C and by as many Additional Commissioners

.of Stamps. Deputy ommissioners of Stamps and Assistant Comm issioncis of Stamps

. as the State Government may appoint in this behalf or by any oth e -, —.-L-slibordinate -agency appointed for the purpose. ...

Amendment of iection 6 of Act no. VII. of 1870.

Amendment of section 6-A,

mséfnmmwmdma‘, 1980 5‘ No. 574(2)]X'VII-V—1—l 11-1979 Dated Lucknow, March 5, 1980 , ursuanee of the provisions of clause (3) of Article 348 of the Constitution of India, the Governoinig pleased to order the publication of the, tollop'ing‘Enghsh- translation of I-Jttar Pradesh Nyayalaya Fees, Stamp Aur Registrikaran Viohi toansnounan) Aumuryam, 1980. (Uttnr Pradesh Adhiniyam Eankhya 6 of 1980) as passed by the Uttar Pradesh Legislature and assented to by the President on March 4, 1980. THE U'I'TAR PRADESH COURT FEE, STAMP AND REGISTRATION ' LAWS (AMENDMENT) ACT, 1980 (U. P. Act No.6 of 1980) (AS PASSED BY THE UTTAR PRADBSH LEGISLATURE) ' AN ACT "irthér to amend the Court Fees Act, 1870, the Indian Stamp Act, 1899 and the ‘ ' illegistration Act, 1908, in their application to Ultar Pradesh ‘ ,t'r IS Hmavfienacted in the ‘Thirty-first Year of the Republic of India as follows :— , CHAPTER I ' Preliminary 1. _ (1). This Act may be called the Uttar'L Pradesthourtg Fee, Stamp and‘; Short title,extent . Registration Laws (Amendment) Act, 1980. ' ~ and commence- , _ ment, . . ,(2').E{It extends to'the whole of Uttar Pradesh. ~ . ' 'I ~ (3)' Section 10 of this Act shall come into force at once, scetmn.ll thereof shall bome'into force on such date as the State Government may, by notification appoint in this behalf, and the remaining sections shall be- deemed to have come into force on November 21, 1979. , CHAPTER II Amendment ofthe CourtFFees Act, 1870 .- . 2. In section 6'of the Court Fees Act, 1870 as ame motion 6 of A" to IJttar Pradesh, hereinafter, in this Chapter referred to as the principal Act— no. VII, of 1870. (a) in sub-section (1), in the first i Provinces TenancyAct, l ' . ' ' 1901“, the words“an ‘ shall be substituted ; (b) in sub-section (6), for the words words “Commissioner of Stamps" nded in its application Amendment °f “Chief Inspector of Stamps" the shall be substituted. 3. -In section 6-A of the principal Act, in sub- - "'Chiet‘ InSpector of Stamps“, the words section (31,]ar the words Amendment a! mbstltuted. “Commissioner of Stamps" Shall be section 6-A_ 4. In section 6—13 of the principal Act, in sub~ f‘Chief Inspector of‘Stamps“, the words “Commissi 4", t, J substituted. ““1011 (1) for the words Amendment 07‘ oner of Stamps" shall be 5m” 6'3‘ ‘5'. For section 24« . . . Agot' the principal Act, the:following section shall be -Substitution of A [no.rtrtuted, namely :— . section 24-A. . “24-A. (l) The levy of fees under this Act shall be under the general _ :_. “Control of Court control and_Superintendencc of the Chief Controlling tee and. Stamp Revenue Authority. who may be assisted in the . _ Simm- supervision thereof by the Commissioner of Stamps and by as many Additional Commissioners .of Stamps. Deputy ' Commissmners ommissioneis of Stamps _ , of Stamps and Assistant C . aS'the State Government may appoint in this behalf or by any othe ' —”--‘7-4«‘—_7,:=;'—Slibordinate ragency appointed for the purpose.

6

VEMITTuf 07F, 5 WTI , 1980

(2) The Officers and the agency referred to in sub-section (1) shall have access to all records, and shall be furnished with all such infor- mation as may be required by them for the performance of their duties under this Act."

Amendment of section 33 of Act rm. II of 1899,

Amendment ea sec:ion 35.

Amendment of R eclion 47-A.

Amendment of tection 61.

Insertion or new section 73-A.

CHAPTER III Amendment of the Indian Stamp Act, 1899

6. In section 33 of the Indian Stamp Act, 1899, as amended in its appli- cation to Uttar Pradesh, hereinafter in this Chapter referred to as the principal • Act,—

in sub-section (2), in the proviso, in clause (a), for the words and figures "Chapter XII or Chapter XXXVI of the Code of Criminal Procedure, 1898", the words and figures "sections 125 to 128 and sections 145 to 148 of the Code of Criminal Procedure, 1973" shall be substituted;

after sub-section (2), for the existing sub-sections, the following sub-sections shall be substituted, namely :—

"(3) For the purposes of this section the State Government may in cases of doubt, determine what offices shall be deemed to be public offices and who shall be deemed to be persons in charge of public offices.

(4) Where deficiency in stamp duty paid is noticed from the copy of any instrument, the Collector may suo motu or on a reference from any court or from the Commissioner of Stamps or an Additional Commissioner of Stamps or a Deputy Commissioner of Stamps or an Assistant Commissioner of Stamps or any officer authorised by the Board of Revenue in that behalf, call for the original instrument for the purpose of satisfying himself as to the adequacy of the duty paid thereon, and the instrument so produced before the Collector shall be deemed to have been produced or come before him in the performance of his functions.

(5) In case the instrument is not produced within the period specified by the. Collector, he may require payment of deficit stamp duty, if any, together with penalty under section 40 on the copy of the instrument:

Provided that no action under sub-section (4) or sub-section (5) shall be taken after a period of four years from the date of execution of the instrument. "

7. in seeiion 35 of the principal Act, in the proviso in clause (d), jr the words and figures "Chapter XII or Chapter XXXVI of the Code of Crimi- nal Procedure, 1898", the words and figures "sections 125 to 128 and sec- tions 145 to 148 of the Code of Criminal Procedure, 1973" shall be substituted.

8. In section 47-A of the principal Act, in sub-section (4),for the words 'Chief Inspector of Stamp, Uttar Pradesh or any officer of the Stamp Department of the Board of Revenue", the words "Commissioner of Stamps or an Additional Commissioner of Stamps or a DeputyCommissioner of Stamps or an Assistant Commissioner of Stamps or any officer authorised by the Board of Revenue in that behalf- shall be substituted.

9. In section 61 of the principal Act, in sub-section (1), for the words and

figures "ChapterXII or Chapter XXXVI of the Code of Criminal Procedure, 1898," the words and fiautes"sections 125 to 128 and sections 145 to 148 of the Code of Criminal Procedure, 1973" shall be substituted.

10. After section 73 of the principal Act, the following section shall be

inserted, namely :— "73-A. (I) Where the Collector has reason to believe that all or any Collector's power of the instruments specified in Articles 5 and to authorise 43 of the Schedule 1-B have not been charged officer to enter at all or have been incorrectly charged with duty premises and inspect certain

leviable under this Act, he may authorise in wri-

documents. ting any officer to enter upon any premises where the Collector has reason to believe that any registers, books, re- cords, papers, documents or proceedings relating to or in connection with any such instrument are kept and to inspect them, and to take

L zifi_e_vtrints_as cnrhoflicer deems necessary.

e enrnénsrmmn nae, stirs”, 1980 .________________________________—_.__,_-_ (2) The Oflicers and the agency referred to in sub-section (1) shall have access to all records, and shall be furnished with all such infor- mation as may be required by them for the performance of their duties under this Act.” CHAPTER III . Amendment of the Indian Stamp Act, 1899 Amendment at 6. In section 33 of the Indian Stamp Act, 1899,-as amended in its appli- iéctlon 33 0' A“ catiOn to Uttar Pradesh, hereinafter in this Chapter referred to as the principal ' not 1.1 of 1399. Act,— (i) in sub-section (2). in the proviso, in clause (a), for the words and figures “Chapter XII or Chapter XXXVI of the Code of Criminal Procedure, 1898", the words and figures “sections 125 to 128 and sections 145 to 148 of the Code of Criminal Procedure, 1973" shall be substituted; ' (ii) after sub-section (2), for the existing sub-sections, the following- sub-sections shall be substituted, namely :— “(3) For the purposes of this section the State Government may in cases of doubt, determine what ofiices shall be deemed to be public offices and who shall be deemed to be persons in charge of public offices. - " ‘ v (4) Where deficiency in stamp duty paid is noticed from the copy of any instrument, the Collector may suo mom or on a reference from any Court or from the Commissioner of Stamps or an _ Additional Commissioner of Stamps or a Deputy Commissioner of 'Stamps or an Assistant Commissioner of Stamps or any officer authorised by the Board of Revenue in that behalf, call for the original instrument for the purpose of satisfying himself as to the adequacy of the duty paid thereon, and the instrument so produced before the Collector shall be deemed to have been produced or come before him in the performance of his functions. (5) In case the instrument is not produced within the period specified by the Collector, he may require payment of deficit stamp duty, if any, together with penalty under section 40 on the copy ofthe instrument: Provided that no action under sub-section (4) or sub—section (5) shall be taken after a period of four years from the date of ‘ execution of the instrument. " ' Amendment oz 7, In Section 35 of the principai Act, in the proviso in clause (d),for Swim 35~ the words and figures “Chapter X11 or Chapter XXXVI of the Code of Crimi- nal Procedure, 1898", the words and figures “sections 125 to 128 and sec. tions 145 to 148 of the Code of Criminal Procedure, 1973“ shall be substituted. Amendmem o, 8. In section 47vA of the principal Act, in sub—section (4),for the words inclinn Adi—A. -"ChiefInspector of Stamp, Uttar Pradesh or any oflicer ofthe Stamp Department ofthe Board of Revenue". the words “Commissioner of Stamps or an Additional Commissioner of Stamps or a Depuinommissioner of Stamps or an Assistant Commissioner of Stamps or any officer authorised by the Board of Revenue in that behalf" shall be substituted. Amendment or 9. In section 61 of the principal Act, in sub-section (l),far the words and section 51. figures "ChapterXII or ChapterXXXVI ofthe Code ofCriminal Procedure, 1898," the words and figures“sections 125 to 128 and sections 145 to 148 ofthe Codelof Criminal Procedure, 1973” shall besubstituted. insertion or 10. After section 73 of the principal Act, the following section shall be new section73-A. ingertgd, namely ;_ ”73-A. (1) Where the Collector has reason to believe that all or any Collector's ower of the instruments specified in Articles 5 and '0 an! 0115‘ 43 of the Schedule l-B have not been charged m”? cats; at all or have been incorrectly charged with duty 35pm 05min leviable under this Act, he may authorise in wri- documents. ting any officer to enter upon any premises where the Collector has reason to believe that any registers, books, re- cords, pnpers, documents or proceedings relating to or in connection with any such instrument are kept- and to inspect them, and to take L_.s93.03:TandJJJIJ‘IFISfl—qlmh—Dfi‘lCer deems necessary.

sRio solion-ur loqz, 5R1, 1980 7

(2) Every person having in his custody or maintaining such registers, books, records, papers, documents or proceedings shall at all reason- able times, permit such officer to inspect them and to take such notes and extracts as ha may deem necessary."

11. In Schedule 1-B of the principaliAct--

(a) in Article 15 (Bond), in the-column relating to the "Proper Stamp

Duty", for the words set out in Column 1 of the table below, the words set out respectively against them in Column 2 of the table below, shall be Substituted:—

- COLUMN 1. COLUMN 2

, (Existing ,words)

(Words to, be substituted)

Amendment of Schedule 1-B-

, Forty-five paise One rupee Throe rupeeCand seventy-five paise Seven rupees and fifty paise

' Eleven rupees and twenty-five paise Fifteen rtipees Eighteen rupees and seventy-five paise.

_ Twenty-two rupees and fifty paise Twenty-six rupees and twenty-five

paise. Thirty rupees Thirty-three rupees and seventy-five ..

paise. Thirty-seven rupees and fifty paise

, Eighteen rupees and seventy-five .. paise.

Fifty paise. Two rupees. Four rupees and twenty-five paise. Eight rupees and fifty paise. Twelve' rupees and seventy-five paise. Seventeen rupees. Twenty-one rupees and twenty-five

paise. Twenty-five rupees and fifty paise. Twenty-nine rupees and seventy-five

paise. Thirty-four rupees. Thirty-eight rupees and twenty-five

paise. Forty-two rupees and fifty paise. Twenty-one rupees and twenty-five

paise.

(b) in Article 23 (Conveyance), in the column relating to "Proper Stamp Duty", for the figures set out in Column 1 of the table below, the figures set out respectively against them in Column 2 of the table below, shall be substituted:—

. COLUMN 1

(Existing figures)

COLUMN 2 (Figures to be substituted)

ks. P. Rs. P. 2.00 4.00 7.50 8.50

15.00 17.00 22.50 25.50 30.00 34.00 37.50 42.50 45.00 51.00

-52.50 59.50 60.00 68.00 6730 76.50 75.00 85.00 37.50 42.50

(c) in Article 48 in clause (f), for the words "in any other case" tic following words shall be substituted,—

"When authorising more than ten persons to act jointly and severally in more than one transaction or generally."

CHAPTER IV Amendment of the Registration Act, 1908

12. In sectibn 8 of the Registration Act, 1908 as amended in its appli- Amendment of cation to Uttar Pradesh— section 8 of Act Xvi of 1908.

(i) in sub-sectiOn (1), for the words "Inspectors of Registration Offices" the words "Assistant Inspector General of Registration" shall be subs-

--Muted. , (ii) in sub-section (2), for the words "Inspector", the words "Assistant -Inspector General" shall be substituted.

to“ ’ mfiwmmm, szrfii, 1980 (2) Every person having in his custody or maintaining such registers, books, records, papers, documents or proceedings shall at all reason- able times, permit such officer to inspect them and to take such notes' and extracts as he may deem necessary." ll. In Schedule l-B oflthe principalect—— (a) in Article 15 (Bond), in theTcolumn relating; to the “Proper Stamp _ Duty".f0' the words set out in Column 1 of the table below, the words ~set out respectively against them in Column 2 of the table below, shall " be substituted:—— -_ . _ ,:Cor:imr~t 14 ' COLUMN 2 (Existing swords) _ ( Words to. be substituted) Eortyifive paise .. .. Fifty parse. One rupee . . .. Two rupees. . Three rupecs'and seventy-five parse .. F_our rupees and twenty-five parse. . seven rupees and fifty paise . . . Eight rupees and fifty parse. . ' Eleven rupees and twenty-five parse . . Twelve‘ rupees and seventy-five parse. Fifteen‘rripees _ . . Seventeen rupees. ‘ Eighteen rupees 'and seventy-five parse. Twenty-one rupees and twenty-five ' . parse. Twenty-two'rup'e‘es and fifty paise . . Twenty-fiye rupees and fifty paise. .Ttventy-six rupees and twenty-five .. Twenty-nine rupees and seventy-five paise,‘ ' ' parse. Thirty rupees ’ ~ .. Thirty-four rupees. j Thirty-three rupees and seventy—five . . Thirty-eight rupees and twenty—five ‘ 'paise. 5‘ . '. '_ ' parse. . ' Thirty-seven rupees and fifty parse . . Forty-two rupees and fifty parse. . Eighteen rupees and-seventy-five . . Twenty-one rupees and twenty-five paise. ’ - , parse. . __»______.__.__.——_—————_—-——— (b) in Article 23 (Conveyance), in the column relating to “Proper Stamp Duty", for the figures set out in Column 1 of the table below, the figures set out respectively against them in Column 2 of the table below, shall be substitutedzé' .COLUMN 1 - COLUMN 2 (Existing figures) ' (Figures to be substituted) M. -Rs. P. » Rs. P. 2.00 4.00 . 7.50 8.50 15.00 17.00 22.50 25.50 30.00 34.00 37.50 42.50 45.00 , 51.00 - 52.50 ' 59.50 3 60.00 68.00 -. 67.50 . 76.50 ' 75.00 85.00 37.50 42.50 ._...__.___——. (c) in Article 48 in clause (f),far the ‘ words “in any other case" II c followmg words shall be “bur/med,— f‘When authorising more than ten persons to act jointly and severally in more than one transaction or generally.” . » CHAPTER IV . 'Amendment of the Registration Act, 1908 . 'l-2.' 'In section 8 of the Registration Act, 1908 as amended in its appli- -catron to Uttar Pradesh— 0) in SUB-section (1),for the words “Inspectors of Registration Ofiices“ . the words éssrstant Inspector General of Registration" shall be rubs- "’ ‘r’r—‘rr‘mreiz'.’ *‘j.’_"*""" ‘ “ ' . ‘ .' .' '(H) .m Sub-section (2), for the words "inspector", the words "Assistant .-_lnspector General" shall besubrtituted. ' —_._.e Amendment of SChedu le l-B« Amendment of section 8 of Act XVI of 1908.

8 TRITITRIIT IWZ, 5R14, 1 98 0

CHAPTER V Miscellaneous

Repeal and 13. (1) The Uttar Pradesh Court Fee, Stamp- and Registration Laws

savings. (Amendment) Ordinance, 1979, is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under any of the Acts mentioned in Chapters II, III and IV as amended by the Ordina- nce referred to in sub-section (1), shall be deemed to have been done or taken .; under the corresponding provisions of the aforesaid Acts, as amended by this Act, as if the provisions of this Act were in force at all material times.

By order, R. C. DEO SHARMA,

Sachiv.

rft07070t0--7,0t10 323 7TO (tb170)--5-3-80--( )--1980--700(ewo)

331m. WWW, szm’, 1980 CHAPTER V Miscellaneous . ‘ Repeal and 13. (l) The Uttar Pradesh :Court Fee, Stamp and Registration Laws .i Sama. '- (Amendment) Ordinance, 1979, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under any of the Acts mentioned in Chapters II, III and IV as amended by the Ordina- nce referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the aforesaid Acts, as amended by this t Act, as if the provisions of this Act were in force at all material times. it" By order, R. C. DEO SHARMA, Sachiv. w’toqa'oioq‘to—{ofio 323 mo (famo)——5-3—so—-—( )——1930——700 (fiefio) ', V