Uttar Pradesh act 19 of 1981 : The UTTAR PRADESH STAMP AND REGISTRATION LAWS (AMENDMENT) ACT, 1981

  • Date:
Department
  • Department of Vidhai Anubhag - 1
Ministry
  • Ministry of Vidhai

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No. 2785 (2) /XVII-V-1-65-80

Dated Lucknow, October 24, 1981

IN pursuance of the provisions of clause (3) of Article 348 Of the Constittv.:1 tion of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Stamp Aur Registrikaran Vidhi (San;:( shodhan) Adhiniyam, 1981 (Uttar Pradesh Adhiniyam Sankhya 19 of 1981) a§:41 passed by the Uttar Pradesh Legislature and assented by the President on October 23, 1981. ft

•

THE UTTAR PRADESH STAMP AND REGISTRATION LAWS (AMENDMENT) ACT, 1981

[U. P. ACT N. 19 OF 1981]

(As PASSED BY THE UTTAR PRADESH LEGISLATURE) •

AN

ACT .

further t4 amend the Indian Stamp Act, 1899 and the Registration Act, 1908 in their application to Uttar Pradesh.

IT IS HEREBY enacted in the Thirty-second Year of the Republic of India;')!J as follows :—

CHAPTER I

Preliminary

1. (1) This PAct may be called the Uttar Pradesh Stamp and Registration Laws (Amendment) Act, 1981.

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

(3) It shall be deemed to have come into force on August 1, 1981.

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*K. Sit Iffrliffriiilie, 2 4 4427, 1981

CHAPTER it Amendmentrof the Indian Stamp Act, 1899

. In section 2 of the Indian Stamp Act, 1899 as amended in its appli- cation tO,Uttar Pradesh, hereinafter in this Chaliter referred to as the principal As, in dank (10), the following &Planation shall be inserted in the end, namely:—

"Explanation—An instrument whereby a co-owner of a property having defined shire therein, transfers anetkihire , or Part thereof to another co-owner,of „the property, is for the . purposes of this clause an instru- ment by which property is transferred."

In section 11 of the principal Act, in clause (c), after The words "State Bar Council of Uttar Pradesh' the words "and certificates of eniolnient issued to Revenue Agents or Mukhtars" shall be inserted.

In Schedule I-B bi the principal Act;— in Article 8, in clause (b), in the second column for the words ,

"Thirty-seven rupees and fifty paite" the.words and figures "the same duty as a Bond (no. 15) for Rs. 1,000" shall be substituted; ,

in Article 12, in clause (c), m the second column, for the words "Thirty-seven rupees and fifty paise" the words and figures "The same ditty at a Hoed (no. 15) for Rs. 1,000" shall be substituted;

for Article 18, the following Article shall be substituted column- wise as indicated elow:—

In the column pertaining to description In the column pertaining to proper of instrument stamp duty

"18. Certificate of sale (in respect of each property put up as a separate lot and sold) granted to the purchaser of any property sold by public auction by a court or by an officer, authority or bady empowered under any law for the time being in force to sell such property by public auction and to grant such Certificate."

"The same duty as a conveyance (no. 23), for a consideration equal to the amount of the purchase money only."

(d) in Article 46,— in Part A, in clause (b), in the second column, for the words

"One hundred and fifty rupms" the words and figures "The same duty as a Bond (no. 15) for Rs.4,000" shall be substituted ;

in Part B, in the second column, for the words "Thirty-seven rupees and fifty paise" the words and figures "The same duty as a Bond (no. 15) for Rs. 1,000" shall be 'substituted ;

(e) in Article 54, in clause (b), in the second column, for the words "Seventy-five rupees" the words and figures "The same duty as a con- veyance (no. 23) for Rs. 1,000" shall be substituted;

(.fl in Article 55, in clause (b), in the second column, for the words, "One hundred rupees" the words and figures "The same duty as a Bond (no. 15) for Rs. 3,000" shall be substituted ;

in Article 57, in clause (b), in the second column, for the words "Thirty-seven rupees and seventy-five paise" the words and figures "The same duty as a Bond (no. 15) for Rs. 1,000" shall be substituted;

in Article 61— in clause (a), in the first column, for the words "Tffirty-seven

rupees and seventy-five paise" the words and figures "the duty char- geable on a conveyance for a consideration of Rs.500" Shall be subs- tituted ;

(ii) in clause (b), in the second column, for the words, "Thirty- seven rupees and seventy-five paise" the words and figures "The same duty as a conveyance (no. 23) for a consideration of Rs. 500" shall be substituted.

(i) in Article 64, in Item B, in the second column, for the words "Seventy-five rupees" the words and figures "the duty payable on a Bond (no. 15) for Rs.2,000" shall be substituted

Amendment of seedon 2 of Mt II of 1299.

Amendment of tendon 11.

Amendment of Schedule I-B.

snifiuimhrrdinfiszfiifl. 19E” I‘ ', CHAPTER i1 Amendmentfiof the Indian Stamp Act, 1899 , .- _‘ 2.“ (In section _2 of the Indian Stamp Act,41899‘ as amended in its appli- . , . / htion] to‘littar Pradesh; hereinafter in this Chapter referred to as the principal p JAM, in clause (10), the follOWing Explanation shall be inserted in the end. * namely :— ‘_ “Explartqtiart+An instrument whereby a co-owner of a property having defined share therein, transfers .suchwshare‘or part thereof to another co-ownerpfthe property, is for the . purposes of this clause ah instru- ‘Inent by which property is transferred.” ;, ,_ 3. In section ”of the principal Act, in clause (c), after the words “State Bar Council of Uttar Pradesh” the words “and certificates of enrolment issued to Revenue Agents or Mukhtars” shall be inserted. 4. In Schedule I-B to' the principal Act;——- 4: (a) in Article 8, in clause (b), in the second column for the words . “Thirty-seven rupees and fifty paise’.’. the, words and figures “the same duty as a Bond (no. 15) for Rs. 1,000” shall be substituted ; (b) in Article 12,] in clause (6), in the second column, for the words “I"hirty-seven, rupees and fifty pulse” the words and figures “The same duty as a Bond (no. 15) for Rs. 1,000”‘shall be substituted; (c) for Article 18, the following Article shall be substituted column- wise as indicated telow:— In the column pertaining to description In the column pertaining to proper of instrument - stamp duty “18. Certificate of sale (in respect of “The same duty as a conveyance .1 each property put up as a separate lot (no. 23), for a consideration equal k and sold) granted to the purchaser of to the amount of the purchase money any property sold by public auction by only.” - a court or by an oflicer, authority or . . bo'dy empowered under any law for the 7 time being in force to sell such property “ by‘publie auction and to grant such Certificate.” (d) in Article 46,— (i) in Part A, in clause (b), in the second column, for the words “One hundred and fifty rupees” the words and figures “The same ‘ duty as a Bond (no. 15) for Rs.4,000” shall be substituted ; (ii) in Part 'B, in the second column,for the words “Thirty-seven . rupees and fifty paise” the words and figures “The same duty as a Bond (no. 15) for Rs. 1,000” shall be substituted ; (e) in Article ‘54, in clause (b), in the second column, for the words “Seventy-five rupees” the words and figures “The same duty as a con- veyance (no. 23) for Rs. 1,000” shall be substituted; (j) in Article 55, in clause (b), in the second column,for the Words, “One hundred rupees” the words and figures “The same duty as a Bond (no. 15) for Rs. 3,000” shall be substituted ; (g) in Article 57, in clause (b)y in the second columu,for the words “Thirty-seven rupees and seventy—five paise” the words and figures “The same duty as a Bond (no. 15) for Rs. 1,000” shall be substituted; (h) in Article 6‘— . (i) in clause (a), in the first column, for the words “Thirty-seven rupees and seventy-five paise” the words and figures “the duty char- geable on a conveyance for a consideration of Rs.500”'sh'all be subs- tituted ; . (ii) in clause (17), in the second column, for the words, "Thirty- seven rupees and seventy-five paise” the words and figures “The same duty as a conveyance (no. 23) for a consideration of Rs. 500” shall be substituted. _ (i) in Article 64, in Item B, in the second column, for the words “Seventy-five rupees” the words and figures “the duty payable on a Bond (no. 15) for Rs.2,000” shall be substituted. Amendment of section .2 r. of Act 11 of 1899. Amendment of uetlan 11. ' Amendment. ._ef Schedule [-3. U!——

6

37t SitT 11811.7701 TAZ, 24 Sfq(d-(, 1981

Amendment of section 6 of Act no. 16 of 1908.

Amendment of section 50.

Amendment of section 51.

Amendment of section 82.

CHAP TER III

Amendment of .the Registration Act, 1908

5. In section 6 of the Registration Act, 1908, hereinafter in this chapter referred to as the principal Act, the following proviso shall be inserted in the end, namely:—

"Provided that the State Government may delegate, subject to such restrictions and conditions as it thinks fit, to the Inspector-General of Registration, the power of appointing Sub-Registrars."

6. In section 18 of the principal Act, in clause (c), the words andfigures "and leases exempted under section 17" shall be omitted':

7. Section 18-A of the principal Act shall be omitted.

8. In section 28 of the principal Act

the words, figures and letters. "sub-section (1), clauses (a), (b), (c), (d) and (e), section 17, sub-section (2)" shall be omitted.

for the words, figures and letters "section 18, clauses (a), (b), (c) and (cc)" the words, figures and letters "every document mentioned in section 18, clause (c)" shall be substituted.

9. In section 50 of the principal_Act,—

in sub-section (1), after the words, figures and letters "and causes (a) and (b) of section 18" the words and figures "as these clauses

, stood before their omission by the Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1976' shall be inserted;

in sub-section (2), after the words and figures "proviso to sub- section (I) of section 17" the words and figures "as the proviso stood before its omission by the Uttar Pradesh Civil Laws (Reforms and Amend- ment) Act, 1976" shall be inserted

10. In section 51 of the principal Act, after Sub-section (4), the:following sub-section shall be inserted, namely:—

"(5) Where due to fire, tempest, flood, excessive rainfall, violence of any army or mob or other irresistible force, any or all of the books specified in sub-section (1) are destroyed or become illegible either wholly or par- tially and the State Government is of the opinion that it is necessary or expedient so to do, it may, by order, direct such book or such portion thereof as it thinks fit, to be re-copied, authenticated or reconstructed in such manner as may be prescribed, and the copy so prepared, authen- ticated or reconstructed shall, for the purposes of this Act and of the Indian Evidence Act, 1872, be deemed to have taken the place of, and to be, the original book or portion."

11. In section 52 of the principal Act, in sub-section-(1), the Etplanation occurring after clause (c) shall be omitted.

12. In section 62 of the principal Act, the Explanation occurring after sub section (1) shall be omitted.

13. In section 69 of the principal Act, in sub-section (1), for clause (hh), the following clause shall be substituted, namely—

"(h) regulating the manner in which translations to be delivered under section 19 shall be prepared and in which they shall be declared to be faithful translations ;

14. In section 82 of the principal Act, for clause (6),ithe following clause shall be substituted, namely—

"(b) intentionally delivers to a registering officer, in any proceeding under section 19 or section 21, a false copy or translation of a document. or a false copy of a map or plan ; or"

Amendment of section 18.

Omission of section 18.A.

Amendment of section 28.

Amendment of section 52.

Amendment of section 62.

Amendment of section 69.

Amendment of section 6‘ of Act no. 16 of 1908, Amendment of section 18. omission of section 18—A. Amendment of section 28. Amendment of section 50. Amendment of section 51. Amendment of section 52. Amendment of section 62. Amendment of section 69. Amendment of section 82. ere-r new we use, .24 anger, 1 931 CHAPTER III Amendment of .the Registration Act,-1908 ’5; In section 6 of the Registration Act, 1908, hereinafter in this chapter referrled to as the principal Act, the following proviso shall be inSertea' in the end, name y:— ' ' “Provided that the State Government may delegate, subject to such restrictions and conditions as it thinks fit, to the Inspector-General of Registration, the powerof appointing Sub—Registrars.” 6. In section 18 of the principal Act, in clause (6), the words'and figures "and leases exempted under section 17” shall be omitted}:1 ' 1‘3 7. Section 18—A of the principal Act shall be omitted. . 8. In section 28 ‘of theE'prin’cipal Act'— \ (a) .the words: figures and letters; “sub-section (1), clauses (a), (b), (c), (d) and (9), section 1?, sub-section (2)” shall be omitted. (b) for the words, figures and letters “section 18, clauses (a), (b), (c) and (cc)” the words, figures and letters “every document mentioned in . section 18, clause (6)” shall be substituted. v 9. In section 50 of the principal;Act,— (a) in sub—section (1), after the words, figures and letters” “and clauses (a) and'(b) of section 18” the words and figures “as, these clauses stood before their omission by the Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1976” shall be inserted; (b) in sub-section (2), after the words and figures “proviso to sub- section (1) of section 17” the words and figures “as the proviso stood before its omission by the Uttar Pradesh Civil Laws (Reforms and Amend- ment) Act, 1976” shall be inserted. 10. In section 51 of the principal Act, after 'sub-sectionU), thejfollowing sub-section shall be inserted, namely:— “(5) Where due to fire, tempest, flood, excessive rainfall, violence of any army or mob or other irresistible force, any or all of the books specified in sub-section (1) are destroyed or become illegible either wholly or par- tially and the State Government is of the opinion that it is necessary or expedient so to do, it may, by order, direct such book or such portion thereof as it thinks fit, to be re-copied, authenticated or reconstructed in such manner as may be prescribed, and the copy so prepared, authen- ticated or reconstructed shall, for the purposes of this Act and of the Indian Evidence Act, 1872, be deemed to have taken the place of, and to be, the original book or portion.” 11. In section 52 of the principal Act, in sub-sectioning the Explanation occurring after clause (c) shall be omitted. 12. In section 62 of the principal Act, the Explanation occurring after sub . section (1) shall be omitted. 13. In section 69 of the principal Act, in sub-section (1), for clause (hh), the following clause shall be substituted, namely— “(lih) regulating the manner in which translations to be delivered under section 19 shall be prepared and in which they shall be declared to be faithful translations ;” 14. In section 82 of the principal Act, for clause (b),‘the following clause shall be substituted, namely— . “(b) intentionally delivers to a registering officer. in any proceeding under section 19 or section 21. a false copy or translation of a document, or a false copy of a map or plan ; or”

797 tik4(14tutu WC; 24 effrt, 1981 7

CHAPTER IV

MISCELLANEOUS

15. (1) The Uttar Pradesh Stamp and Registration Laws (Amendmenty %otii , Ordinance, 1981 is hereby repealed. Ofil'jM.= (2) Notwithstanding such repeal, anything done or any action taken under

'iny of the Acts mentioned in Chapters II and III as amended by the Ordinance 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,

G. B. SINGH, Sachiv.

Repeal and sayings.

4••••

0 qtylotfto--70ito 157 Ft 0 (Nino) -.2 6-10-81---(2395)--1981---800 (40) I

mnaujmmgflmgat, 1981 7 PM A»... 3; Cam IV ‘ MISCELLANEOUS V 15. (l) The Uttar Pradesh Stamp and Registration Laws (Amendment)x 7,01dinance, 1981 is hereby repealed, (2) Notwithsténding such repeal, anything done or any action taken under of the Acts mentioned in Chapters II and III as amended by the Ordinance "? téferred to in sub-section (1), shall be deemed to have been done or taken 'pder the corresponding provisions of the aforesaid Acts as amended by this ct. as‘ if- the provisions of this Act were in force at all material times. ‘ Repeal and sayings. By order, G. B. SINGH, Sach‘iv. IEfifio—qofio 157 mo (f‘awro)—-2e-10-ai-—(2395)—-1951——soo(ho):

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