Uttar Pradesh act 9 of 1975 : The to provide for payment of court fees payable under the Court Fees Act, 1870, in cash in certain circumstances

/ I Rita. T1VRTW k9t4 t(c4 at n+-rt VI 1651

1 1 ) W17 r7.r4 77 7t7 t14 14 Vat

,410.,(14i I I

( 2) *REM farciit n94 Rt5T 4 2--;EI14TRIT tetR aiNittlrf, 1870 EA q17.1

tcm , aRk-- "25—E5( ) ir<1 25 4 fisrift ta 4fr, Praia 3f4TErR n4141;)4

qiti Fainfr qft ie4t4i znt fzfinl

1nm-en zgln qz zr( trdra nil 4 clifter, ktz nrrn vr-nr zinr citTEI qSl411TaR, TIP cttrairvf ?TM( Era ES •esuctitICI

LIT .itiltFT 14141t1ti artrar suftztvia zn arfinfre , E Kanft-4-Ft aTrume info PmI, fo4 'Or ntlI4R-14 En enzrril stfinwer

-

fafiffoz frern mut, nzm koiwAt 4 VT if RitiT TreTT, afi iditit•ittl ad-Wit EtT fafIt TEtt fnq gzif Rfttm, fbthfirktd tttit q fWittlIgT

. mun aftz sm-17 7n1•4 zwl faztwre csr snug z'nn nr417.-a-41 Iv; 4 4. nITIZTFAT '&1 nt RTEIT. tst5 4 447 IR itTIT t I

aim f 7T91 qft (ff -t thitt) nfahnn, 1975 ftrucEt EMT

fnffirc PIT

t qt-dT8' friert imtt Env VP 4 n44 OM

7, 1870 et qt EMI 25-Er 47, trIZT 71q7

ttICVR gm Wrf171 NTITMW

ffR*9.3, TPT1IH, 25 TIT, 1975'

49. 4, 1897 tlriK f'12:9

U97 SCOT $ çcp

ftrarif4WT 9;r1irr"' 1

1168/fMg.-N--1--16•75 t114,1 25 W4, 1975

Feert

EFT ticqUIT9fi 41; &rag 200 Et aiEftri trnittiFs ut tr,-7 gkvr faqm ;15-€F gn•T tuft 762 Ot5T MAUR! tete

(g n) fattlq, 1975 lit eCtig 23P1i, 1975*0451 .ditiftc sram ak

ri9T Sft atitiftrzr ‘iqui 9, 1g75qq fl1qtar zet 1,341RVART SMIrtirl fzurz t-i

sziu z-mtuRn car, (nEF-4- dim ) 5g fiairMi 111975 wt sibT aric4f-ito4 cturn 9, 1975

Rein fia.T.m. Our-, wro cafe raT) vcrizmin cs-Itzt .difblinzor, 1'870 it 311#4, tri ../14 tc-.4ItU 1151 kIaM4 cif-eve-di:Pi 4

;/•,.47 .7ea,zzz ER4 z61 EZT4MT tR4 f7q gifErfri-47

«@333, mm, 25 mi, 1975’ 9‘51 4,1897 W'WQ WI sréir WT fwfum giant—1 firm lleffi'ig-fE-—1--16-75 m, 25 ma“, 1975 . 1 wf‘afiam "” “Ra mdfi‘m’tfiw 2001531511- mwnatrg an”? fiuémfaam «wast-am ma:s=amaum’ta(waaa1u)faau$,197s ‘RF‘Wi‘E-T 23m}, 1975§01€I atmfam 151311233 I. am gas! wfafazm a‘w 9, 1975 1% 6'15 aémmm s5} mni :a- afizfiam gm nmfma fwr mm 1 1 '. fit. 51%: “mm; 1536 (we dam) afaffiwq;_197_5 . eat xii-Ea afafim'w aim 9, 1975 (fimmnéflfamfi'ea mafia 5w) . fmmfiufiaafixfiw 187ofiafiw€umwfia an mma y- W mu m afi mm m % Fag afafm . 1I Wmfimafiifmfifiafimmmé:— \_.,u_11——(1) qgwfwfamm m‘m W 15'}?! (W m) Hfflfm,1975 #fitraawam WI ~ I. fawn f . (fimfiwumamfimfiafivm - ‘ z-émmwm 1111,187015'721?! 25 % ma Fat-«ma ' . ' [1a #112, Wonk afafa 51mm W‘m “ZS—m“) mzsifmm%fia§qzfi awfawa Wfi‘wfiw 7,1870Ffi§ mmfimwiafifi'snfi,fm “2”“ mama“: amnmwfiamhmwh mm 1 mm mwm,wmwmmmmm ' m sum-e2: mm 5% mmfix—Ifi m wfixwra a $Q§§aafia§u wfimefixfitfififmfianmfimfimwmfi <3; rmfafifiwfmmamawfirfiwwfimmm,3?:th ' I atf‘qwrflmfafigmfizq qsa «mam, Pam aaréawtfawm “I mfizmmifiaflfmmfi 511% mag'imzfinm‘fmm_ ‘ ‘fimwfiwafifimfim mwam «Rfmmfiu

2 797 Slit CrEMT17,31 119Te, 25 MO, 1975

1.97FRT T V991g

rilltil tftila are" Tt-a r sn4r ro-T4 tam fefT*Tii araTh-Ter allf9V RIR* civitct *TE911, 4aclies, " o-o--w 4iQtritur "

aMriff, 14tiirtzirct, arltivrmut aT 11 mu !Fir' r

Tr/4 <wpm wcr STWfl 9-f9 grit& * tut it OW 701161 *VT 79T4

FRFET 11 timiret 4141 gra !kern aKr TT*91

riiiiiioLf 011 telt'? tt 4 T..‹* Mr 7 1574 4fi çf f444

ank5r, arra5Er5 erg** tirg<r, •14t4W( i) cirltd rift FIRM 4 wive% I

4'41 el mkfigiwil 4 f*41 crii;izt 97 cra sT4 aftrw et4It4104 OTT 0 9511 ü,37107:11,1TRM =p.141411( 11 (fm * to<iirr 1514/4/T fl) firm wr /Term at< tffr Tun f*.4 4/4 Er< wr aTF4%-r4

5M17 Rafri ENTTFIT* Wct kiZe rum tot( 0170 TR4t crcti;1497915097

surfur6 brim, gr< c14 cps3l*4 0 sat MIT9 trI7 RTIlegigicli4 e0fr vra-4 %Tr 414141:4T * %sprit< um*, ver 4 VT f997 Twtt I "

a-.-( 1) ;rift *Cr 11979r69qitt (9-V9 filt9) di , 1975, 7015mi

f4TTer fErarr wrer

(z) '4'4 &imp< * eta s 454 Brzrrir * 5444 0 1TElt 0“13 fv9T

rrrt Of Emir wu 4f/arscr * 5444 Old am f*wr 991 Eifrif WM' V1114111 ;rre

MN:9TM 31 \lieu:10, 1975 0 AV t 9979T I

No. 1168/XVII-V-1-16-75

Dated Lucknow, March 25, 1975

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, .7: the Govmor is pleased to order the publication of the following English translation of the , Uttar Pradesh Nyayalaya,Fees (Nakad Sandaya) Adhiniyam, 19J5 (Uttar Pradesh AdhiniyaM. Sankhya 9 of 1975) as passed by the Uttar Pradesh Legislature and assented to by the Governor.. .on March 23,1975:

THE UTTAR PRADESH COURT FEES (PAYMENT IN CASH) ACT, 1975

(U. P. ACT No. 9 OF 1975) (As passed by the Uttar Pradesh Legislature)

AN

ACT

to provide for payment of court fees payable under the Court Fees Act, 1870, in cash in certain circumstances.

It is HEREBY enacted in the Twenty-sixth Year of the Republic of India", as folllows :—

Short title and I. (1) This Act may be called the Uttar Pradesh Court Fees (Paymen intern. in Cash) Act, 1975.

(2) It extends to the whole of Uttar Pradesh.

Insertion of nesv 2. After -section 25 of the Court Fees Act, 1870, the following section shall .

isection 25-A in Act no. 7 of 1870.

be inserted, namely :— "25-A. (1) Notwithstanding anything contained in section 25, in c*t. Payment of court of temporary shortage of court fees stamps of rel.-nit-ea",

fee in cash. denominations, the court fee due on a document isoi; exceeding fifty rupees, may be paid in cash to such subordinate officerg or clerk of the High Court or of the subordinate court or of the authoriO4 or officer receiving the document, as may be specified by such court, au4)93; rity, or officer, and such subordinate officer or clerk shall grant a receir for the same which shall be affixed on the document concerned, and suc1! affixation shall have the same effect, as if the court fee of that amount bac! tr

aid-in-accordance_with this Act.

ear min m m; 25 mi, '1975 (2) W‘mfiafiimmmefimfefiem «Emit anmfizssa'rwasmfifimmsfiw “ o—so—amamszq’tw wire" $ma,mfiufi,mmm€$imml ' , (stuwmsvmmmfiifimfimmmdmmfifi wenmummfislemfmammfirfil (4) madame? fiamfiwqmamfmm‘r ’1‘ , m,mwewfiafifiefza,m(1)fifirfiwufieémfimsfiu f" (s)'§fi§1qfifiwfifififw}afifiaflmafiaafi$%&a Wfiefimfi,m§1fifisfiwfi(fanfiafifiaw-fim “1%)fmmm,afi1&mgwmffifimfifi Wm-m’tafizmfi .mnmfifimfiwfiéfimmfiwwafimfiawwfia «summon? @Wfimfig‘ima‘tmufiimmm gmaafimwéawmwfimfimwél” farafia ”were 3-—(1) m steel mam first (an rim) 31min, 1975. “(W L fat-a (mama: ' (2) fififmfizfigwfiefimfimfiafi w'tfiéafimf‘mi mfiimfisn Wmfiaahe’tflémmfmw Wmmwfi as ai'fisfm arena-(T, 1975 fi‘tnafia‘tnu‘tmn ' v No. 1168/XVII-V-1—16-75 Dated Lucknow, March 25, 1975 IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India the Govmor is pleased to order the publication of the following English translation of th Uttar Pradesh Nyayalaya‘Fees (Nakad Sandaya) Adhiniyam, 1915 (Uttar Pradesh Adhiniyam Sankhya 9 of 1975) as passed by the Uttar Pradesh Legislature and assented to by the Governo ‘ on March 23,1975: THE UTTAR PRADESH COURT FEES (PAYMENT IN CASH) » _ - ACT, 1975 ‘ (U. 15. ACT No. 9 OF 1975) (As passed by the Uttar Pradesh Legislature) AN ACT 1' . A 3 to provide for payment of court fees payable under the Court Fees Act, 1870”; m cash in certam circumstances. . IT rs HEREBY enacted in the Twentysixth Year of the Republic of India as folllows :— Short title and l. (1) This Act may be called the Uttar Pradesh Court Fees (Paym extent. in Cash) Act, 1975. ’ '- ' (2) It extends to the whole of Uttar Pradesh “Fem” 0.: new 2. After section 25 of the Court Fees Act, 1870, the following section slial rfyifzfégojn A“ be inserted, namely :— - v , "25-A. (1) Notwithstanding anything contained in section 25. in casfi Payment or com of temporary shortage of court fees stamps of required fee in cash. denominations, the court fee due on a document n_ exceeding fifty rupees, may be paid in cash to such subordinate ofliCFTS r or clerk of the High Court or of the subordinate court or of the authol'fll' or officer receiving the document, as may be specified by such court, au rity, or officer, and such subordinate oificer or clerk shall grant a rece forthe same which shall be affixed on the document concerned, and S ' , ,. ,. , t Anion shall have the same effect, as if the court fee of that amount 11” bee‘n‘dfil“ aid-in—accordanceAWith‘thisAct. ‘

Rozio ---qo 410 397 TITO fiiitelci--1975--575 (40) I

SW< Seat gifiniftul ;WC, 25 1TM, .1975 3

The clerk or the officer receiving the cash in lieu of the court fee shall deposit it as revenue from judicial stamps under the head "0-30. Stamps and Registration Fees" in the treasury or the bank, as the case may be.

The State Government may by general order make rules regarding the maintenance of accounts of the amount so paid in cash.

The rules and orders relating to punching and cancellation of court fee stamps shall mutatis mutandis apply in relation to the receipt referred to in sub-section (1).

In the case of court fee due on a document exceeding fifty rupees, it may, in like circumstances, be paid in cash into the treasury (including a sub-treasury) , and on such payment, the officer-in-charge of the treasury

. shall certify by endorsement on the document, the amount of court fee so paid in cash, and such endorsement shall have the same effect as if the court fee has been duly paid in accordance with this Act" .

8. (1) The Uttar Pradesh Court Fees (Payment in Cash) Ordinance, 1975, Repeal 0, ce is hereby repealed.

savings,

. (2) Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act as if this Act had come into force on January 31, 1975.

• arreT

EiRig gig TittiRI I

and

mfinmmm, zsma',_197s ’ a x/ ) ' (2) The clerk or the oflicer receiving the cash in lieu of the court fee i shall deposit it as revenue from judicial stamps under the head “0—30. ' I Stamps and Registration Fees" in the treasury or the bank, as the case may be. (5) The State Government may by general ordermake rules regarding I the maintenancegof accounts of the amount so paid in cash. , (4) The rules and orders relating to punching and cancellation of court fee stamps shall mutatis mutandis apply in relation to the receipt . \ referred to in subsection (1). (5) In the case of court fee due on a document exceeding fifty rupees, it may, in like circumstances, be paid in cash into the treasury (including a subtreasury) , and on such payment, the officer-in-charge of the treasury shall certify by endorsement on the document, the amount of court fee so paid in cash, and such endorsement shall have the same effect as if the court fee has been duly paid in accordance with this Act." ~ . - 3. (1) The Uttar Pradesh Court Fees (Payment in Cash) Ordinance, 197:3, Repeal is hereby repealed. savings, , (2) Notwithstanding such repeal anything done or any action taken under ( the said Ordinance shall be deemed to have been done or taken under this Act as if this Act‘had come into force on January 31, 1975. » and “ snare, sir-w an: ultra, «fan I w‘t ‘ . ~ ‘ ‘ Wanting—40:10 397 are ern1975—575 (‘10) I