Uttar Pradesh act 19 of 1982 : The INDIAN STAMP (UTTAR PRADESH AMENDMENT) ACT, 1982

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Fiaa — — , No. 1299(2)/XVII V-1-120-1981 Dated Lucknow Apri126, 1982

IN pursuance of the provisions of clause (3) of Article 348 of the Ccnstjiuiicp cf the Governor is pleased to order the publication of the following English translaticn

c f die 1; Bhartiya Stamp (Uttar Pradesh Sanshodhan) Adhiniyam, 1982 (Uttar Pradesh Adhiniyam San- , khya 19 of 1982), as passed by the Uttar, Pradesh Legislature and assented to by the President on April 20, 1982:

THE INDIAN STAMP (UTTAR PRADESH AMENDMENT) ACT, 1982 (U. P. ACT No. 19 OF 1982)

[As passed by the Uttar Pradesh Legislakure! AN

ACT further to amend the Indian Stamp Act, 1899, in its application to Uttar Pradesh

IT IS HEREBY enacted in the Thirty-third Year of the Republic of India as follows :

1. (1) This Acs may be called the Indian Stamp (Uttar Pradest_ Amendment) Act, 1982.

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

Short title, extent and Commence- ment.

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Column 1 Column 2 Rs. P.

1.00 2.00 3.00 4.00 5.00 6.00 8.00

12.50 25.00 37.50 50.00 75.00

100.00 125.00 150.00 50.00

,Rs. P. l 1.50

3.00 f) 4.50

6.00 fr 7.50

9.00 12.00 18.75 37.50 56.25 75.00

112.50 150.00 187.50 225.00 75.00

ZWC t4T el titti tut !Wei 26dø,1982

(3) It shall come into force on such date as the State Government may, by "on appoint in this behalf.

oti s a

' f .

In•Schedule I-B to the Indian Stamp Act, 1899, hereinafter referred the said Schedule, in Article 1, in the second column for the existing entry

to 'as • the following entry shall be substituted, namely

"Fifty Paise."

3. In the said Schedule, in Article 2, in the second column, for the existing 'entry, the following entry shall be substituted, namely :-

"Subject to a maximum of two hundred rupees, the a 'Bond (No. 15)."

.• .4. In the said Schedule, in Article 3, in the second column, for the words 1111y-rupees" the words "Seventy-five rupees" shall be substituted.

5. M the said Schedule, in Article 4, in the second column, for the words, lour rupees and fifty poise" the words "Five rupees" shall be substituted.

In the said Schedule, in Articles, in clause (c), in the second 'column, for the words "Five rupees" the words "Six rupees" shall be substituted.

7. . In the said Schedule, in Article 6, in clause (2), in sub-section (a), in the esecond 'column, fir the figures set out in Column 1 below, the figures set out in Column 2 below, shall be substituted :--

..

In the said Schedule, in Article 7:- 4 (a) in clause (a), in the second column, for the existing entry the

following entry shall be substituted, namely :- - "Fifty rupees".

(b) in clause (b), in the second column, for the existing entry the follow- ing entry shall be substituted, namely:-

"One hundred rupees."

'9. In the said Schedule, in Article 10, in the second column, for the exis- ting entry the following entry shall be substituted, namely :-

"Three hundred rupees."

"-10. In the said Schedule, in Article 11, in the second column, for the existing entry, the following entry shall be substituted, namely:'-

- "Four hundred rupees."

11. In the said Schedule, in Article 17, in the second column, for the e?tisting entry, the following entry shall be substituted,

:"Twenty-five rupees."

.12. -In the said Schedule, in Article 19, in the second column, for the existing entry the following entry shall be substituted, namely:-

- L"Fifty paise"

same duty as on

Amendment of Article 1 of Schedule I-B to Act no.2 of 1899.

Amendment of Article 2.

Amendment of Article 3.

Amendment of Article 4.

Amendment of Article S.

Amendment of Article 6.

Amendment of Article 7.

Amendment of Article 10.

Amendment of Article 11.

Amendment of Article 17.

Amendment of Article 19.

amsfinmm, 2631513, 19512 ( 3) It shall come into force on such‘date as the State Government may, by n 'fification, appoint in this behalf - 2. ln' Schedule I- B to the Indian Stamp Act, 1899, hereinafter referred Afififigdm'ft °§ - the said Schedule, 1n Article 1, in the second column for the existing entry Sohedulc LB (:0 it“ 1130 "owing entry shall be substituted, namely :—' Actual 0,1399. 1:: . “Fifty Paise.” In the said Schedule, 1n Article 2, in the second column, for the existing Aéfi‘cigg’flem °f 1pm, the following entry shall be substituted, namely. -— “Subject to a maximum of two hundred rupees, the same duty as on a Bond (No 15. " Amendment of .4 In the said Schedule,‘ 1n Article 3, in the second column, for the words Article 3. i‘thtyTI-lpees the words “Seventy five rupees" shall be substituted . A mend ment or 5, In the said Schedule, 1n Article 4. in the second column, for the words, Amok 4. 51.170“; rupees and fifty paise" the words “Five rupees” shall be substituted. ~. 6 In the said Schedule, in Article 5, 1n clause (c),1n thc second column, Afigfigdsmcm of ‘far the words‘ ‘Fivc rupees’ ‘the words “Six rupees" shall be substitutvd. , 7. . In the said Schedule, 1n Article 6, in clause (2), in sub-section (4), in the Amendment of. l5551:0111! column, f 1r the figures set out in Column 1 below, the figures set out in Ankle 5- Column 2 below, shall be substituted. —- Column 1 Column" .. Rs. 1’. .Rs. P. 1.00 l l .50 2.00 ".3 00 . 3.00 f, 4.50 4.00 . -’ 6.00 5.00 g? 7.50 6.00 . 9.00 8.00 - 12.00 12.50 18.75 25.00 37.50 37.50 56.25 50.00 . 75.00 75.00 112.50 100.00 150.00 125.00 187.50 150.00 225.00 50.00 75.00 , :8 In the said Schedule, in Article 72— Afifiégdfem of -t (a) 1n clause (a), in the second column, for the existing entry the following entry shall be substituted, namely: — - t. “Fifty rupees”. > . _. (b) in clause (b). 1nthe second column, for the existingentry the follow- 4 ‘ mg entry shall be substituted, namely:— ‘_ > “One hundred rupees. " 1 9- In the said Schedule, 1n Article 10, in the second column, for the exis- Alycndmen‘ 0‘ “118 entry the following entry shall be substituted, namely: —— “Um”- “Th re'e hundred rupees.” ms ‘10. In the said Schedule, 1n Article 11, in the second column, for the Affir'gfl‘fim' °f existing entry, the following entry shall be substituted, namely: — “Four hundred rupees.” - B 11 In the said Schedule, 1n Article 17, in the second column, for the . Fmfing entry, the following entry shall be substituted, namely: «— Amendment of- Article 17. :"Twenty-five rupees.’ , Amendment of Trig-12111 the said Schedule, in Article 19, in the second column, for the mm], 19. “sung entry the following entry shall be substituted, namely: __ - "Fifty paise” :l _..__ _._‘..__-... . H..—

Wff<TfbT 3ffTiqT(al wIAZ, 26 sitF, 1982

Amendment of Artkle 20. 13. In the said Schedule, in Article 20, in the second column,

existing entry the following entry shall be substituted, namely:—

"Six rupees."

'Abe

Amendment of Artkle 22.

Amendment of Article 26.

Amendment of Article 28.

Amendment of Article 29.

Amendment of Article 39.

In the said Schedule, in Article 22, in the second column, forrith existing entry the following entry shall be substituted, namely:—

"Fifty rupees."

In the said Schedule, in Article 26, in the second column, for Ili existing entry the following entry shall be substituted, namely:—

"Subject to a maximum of one hundred fifty rupees, the same dti as on a Bond (no, 15)."

In the said Schedule, in Article 28, in the second column, for the existing entry the following entry shall be substituted, namely:--

"Fifty paise."

In the said Schedule, in Article 29, in the second column, for the existing entry the following entry shall be substituted, namely:—

"Twenty-five rupees."

In the said Schedule, in Article 34-A, in the second column, for the words "Five rupees" the words "six rupees" shall be substituted.

"Fifty paise."

20. In the said Schedule, in Article 39, in the second column, for the words "one hundred rupees" the words "Two hundred rupees" shall be substituted a'd k. for the words "Three hundred and twenty-five rupees" the words "Five hundred rupees" shall be substituted.

Amendment of Article 34-A.

Amendment of Article 36.

• In the said Schedule, in Article 36, in the second column, fort

existing entry the following entry shall be substituted, namley

Amendment of Article 43.

Amendment of Article 44.

Amendment of Article 48.

21. In the said Schedule, in Article 43,—

(a) in clause (a), in the second column,for the existing entry, the follow: ing entry shall be substituted, namely :

"One rupee."

(b) in clause (b), in the second column, for the existing entry, the following entry shall be substituted, namely:—

"Subject to a maximum of seventy-five rupees; one rupee for every, Rs. 10,000 or part thereof of the value of the stock or security."

22. In the said Schedule, in Article 44, in the second column-, for the existing entry, the following entry shall be substituted, namely:—

"Three rupees."

23. In the said Schedule, in Article 48, —

in clause (a), in the second column, for the words "Two rupees and fifty paise" the words "Three rupees"-shall be substituted;

in clause (b), in the second column, for the words "Five rupees the words "Six rupees" shall be substituted;

in clause (c), in the second column, for the words "Twenty rupees the words "Twenty-four rupees" shall be substituted;

in clause (d), in the second column, for the words "Forty rupees the words "Forty-eight rupees" shall be subuituted

in clause (f), in the second column, for the words "Five rupees the words "Six rupees" shall be substituted.

24. In the said Schedule, in Article 50, in the second column, for the exis- ling entry, the following entry shall be substituted, namely:—

"Five rupees."

Amendment of Article 50.

6 . Amendment of Article 20. Amendment of Article 22. Amendment of Article 26. A mendment of Article 28. Amendment Article 29. Amendment Article 34-A. Amendment Article 36. Amcndment Article 39. of of of Amendment of Article 43. Amendment of Article 44. Amendment of‘ Article 48. Amendment of Article 50. was m entrants were, 26 aria, 1982 In the said Schedule, 1n Article 20, in the second column, f0 existing3 entry the following entry shall be substituted, namely: — “Six rupees.” 14. In the said Schedule, in Article 22,111 the second column, f0 existing entry the following entry shall be substituted, namely. — . “Fifty rupees.” 15. In the said Schedule,in Article 26, in the second column, far th existing entry the following entry shall be substituted, namely: — “Subject to a maximum of one hundred fifty rupees, the same du as on a Bond (no. 15).” - . 16. In the said Schedule, in Article 28, in the second column, for ex1sting entry the following entry shall be substituted, namely :—— “Fifty paisc.” existing entry the following entry shall be substituted, namely:- “Twenty-five rupees. " 18. In the said Schedule, 1n Article 34- A, in the second column, for the' words “Five rupees’ ’the words“ s‘ix rupees” shall be substituted.’ 19. In the said Schedule, in Article36, in the second column, for existing entry the following entry shall be substituted, namley: — “Fifty paise. ” 20. In the said Schedule, 1n Article 39, in the second column, for the war ‘one hundred rupees’ the words “Two hundred rupees" shall be substituted and. for the words “Th1ee hundred and twenty-five rupees” the words “Five hundre ' rupees” shall be substituted. 21. In the said Schedule, in Article 43,— (a) in clause (a), in the second column, or the existing entry, the follow ing entry shall be substituted, namely : “One rupee. (b) in clause (b), 1n the second column, for the existing entry, th following entry shall be substituted, namely. — “Subject to amaximum of seventy-five rupees , one rupee for ever Rs 10,000 or part thereof of the value of the stock or security. 22 In the said Schedule, in Article 44, in the second column, for then existing entry, the following entry shall be substituted, namely. — “Three rupees.’ 23. In the said Schedule, in Article 43, — (a) in clause (a)7 in the second column, for the words “Two rupees an- fifty paise” the words “Three rupees”.shall be substituted; (b) in clause (b), in the second column, for the words “Five rupees’ the words “Six rupees” shall be substituted; (c) in clause (c), in the second column, fizr the words “Twenty rupees’ the words “Twenty-four rupees” shall be substituted; (d) in clause (d), in the second column, for the words “Forty rupeeS’ the words “Forty-eight rupees” shall be substituted ; ’ (e) in clause (f), in the second column,for the words “Five rupees’ the words “Six rupees” shall be substituted. 24 In the said Schedule, 1n Article 50, in the second column ,for the exis ting entry, the following entry shall be substituted, namely. —— S'Five rupees.”

y,

397 ditii It ;WC, 26-B6M; 1982

25.' 'In the said Schedule, in Article 51, in the second column, for the .entry, the following entry shall be substituted, namely:—

. "Five rupees."

r: 26. In the said Schedule, in Article 58 in item B, in the second column, for the existing entry, the following entry shall be substituted, namely:—

"The same duty as a Bond (No. 15) for a sum equal to the amount or value of the property concerned, but not exceeding fifty rupees."

-27. In the said Schedule, in Article 60, in the second column, for the existing .,entry, the following entry shall be substituted, namely:—

, • , . ' "Fifty paise."

' 28. In the said Schedule under Article 62 :—

in clause (c), in sub-clause (ii), in the second column, for the words "Thirty-seven rupees and seventy-five paise" the words "Seventy-five rupees" shall be substituted ;

in clause (d), in the second column, for the existing entry, the fol- lowing entry shall be substituted, namely:—

"Sixty-seven rupees and fifty paise" ;

in clause (e), in the second column, for the existing entry, the follow- ing entry shall be substituted, namely:—

"Thirty-four rupees or such smaller amount as may be chargeable under clauses (b) and (c) of this article."

29. In the said Schedule, in Article 64, in Part A, in clause (b), in the second ycolamn, for existing entry, the following entry shall be substituted, namely:—

"On ten thousand rupees, the duty payable under clause (a), and on the remainder, Three rupees for every additional one thousand rupees or part thereof."

; 30. In the said Schedule, in Article 65, in the second column, for the exist- sing entry, the following entry shall be substituted, namely :—

nitre° rupees."

Amendment of Article 51.

Amendment of Article 58.

Amendment of Article 60.

Amendment of Article 62.

Amendment of Artide 64.

Amendment of Article 65:

By order, G. B. SINGH,

Sachiv.

410 7105099.0--.70 410 22 9to o--27-4-8 2-042)-1 9 8 2-850 0E50 I

W WWW, 26"ania; 1982 in the said Schedule, in Article 5], in thevsecond column, for the Amendment of among entry, the following entry shall be substituted, namely :— Amele 51- _“Five rupees." . . . . . d t f 26; In the said Schedule, In Art1cle 58 1n 1t_em B, 1n the second column, for Am}: 5%? 0 e existing entry, the following entry shall be substituted, namely:— , ' ' --" . “The same duty as a Bond (No. 15) for a sum equal to the amount or value of the property concerned, but not exceeding fifty rupees." ' . . Am d ent f 27. In the said Schedule,‘ 1n Article 60, in the second column, for the ex1st1ng Artleel: :3. o - you“): the following entry shall be substituted, namely. — “Fifty paise." 28. -In the said Schedule under Article 62. — £353???” of (a) in clause (c), 111 sub-clause (ii),' 111 the second column, for the words “Thirty-seven rupees and seventy-five paise" the words “Seventy-five rupees” shall be substituted; (b) 1n clause (d), 1n the second column, for the existing entry, the fol- lowing entry shall be substituted, namely: — “Sixty-seven rupees and fifty paise’ ; (e) in clause (e), 1n the second column, for the existing entry, the follow- ing entry shall be substituted, namely: — “Thirty-four rupees or such smaller amount as may be chargeable under clauses (b) and (1:) of this article.” 29. In thesaid Schedule, in Article 64, in PartA, in clause(b), in the second Afifldgflem °f 'column, fin existing entry. the following entry shall be substituted, namely:—- ‘ ' ,. “On ten thousand rupees, the duty payable under clause (a), and on the remainder, Three rupees for every additional one thousand rupees or part thereof. " 30. In the said Schedule,‘ in Article 65, in the second column, for the exist- AMdm9n‘ °f ’in'g' entry, the following entry shall be substituted, namely: — “m" 65‘ ”Three rupees." i N , ‘ By order. ‘ . G. B. SINGH. ‘ " ' ‘ Sachiv. i'fiOWO 10 fro—40 1fro 22 mo firerro——27-4-sz-(342)~1982-850 (ifio) 1 ”’7, m... -.