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CHHATTISGARH ACT
(No. 3 of 2018)
THE COURT-FEES ( CHHATTISGARH AMENDMENT) ACT, 2017 An Act to further amend the Court-Fees Act, J 870 (No. 7 of 1870) in its application to the State of Chhattisgarh.
Be it enacted by the Chbattisgarh Legislature in the Sixty-eighth Year of the Republic of India, as follows :-
1. (1) This Act may be called the Court-Fees (Chhattisgarh Amendment) Act, 2017. Short title, extent
and commencement.
2.
3.
4.
5.
6.
(2) It extends to the whole of the State ofChbattisgarh.
(3) It shall come into force from the date of its publication in Official Gazette. In Section 13 of the Court-Fees Act, 1870 (No. 7 of I 870), (hereinafter referred to as the Principal Act), after the words " receive back from the Collector", the words and punctuation "ofby way of electronic transfer in such manner as may be prescribed,"
shall be inserted.
In Section 14 of the Principal Act, after the words " receive back from the Collector", the words and punctuation "or by way of electronic transfer in such manner as may be prescribed," shall be inserted.
In Section 15 of the Principal Act,-
(i) after the words "receive back from the Collector", the words and punctuation
"or by way of electronic transfer in such manner as may be prescribed," shall be inserted; and
(ii) for the words and symbol "clause (b) or clause (d)", the words and symbol
"clause (b) or clause ( e) or clause ( f)" shall be substituted. In Section 16 of the Principal Act, after the words "receive back from the Collector", the words and punctuation "or by way of electronic transfer in such manner as may be prescribed," shall be inserted.
In Section 25 of the Principal Act, for the words "stamps", the words "stamps or electronic transfer of payment to the State Government in such manner as may be prescribed" shall be substituted.
Amendment
Section 13.
Amendment Section 14. Amendment Section 15. Amendment Section 16. Amendment Section 25. of
of
of
of
of
3
30 (2)
Amendment Section 27. Amendment Section 30. of 7.
of 8.
In Section 27 of the Principal Act, clause (a) shall be renumbered as clause (aa) and before clause (aa) so renumbered, the following shall be inserted, namely :-
"(a) the manner of electronic transfer ofpayent of court-fee and its refund thereof;"
In Section 30 of the Principal Act,-
(i) in second paragraph, for the punctuation full stop ".", the punctuation colon ":"
shall be substituted; and
(ii) below second paragraph, the following shall be added, namely :-
"Provided that, where the court-fee is paid by electronic transfer of payment, the officer competent to cancel stamp shall verify the genuineness of the payment and after satisfying himself that the court-fee is paid, shall lock the entry in the computer and make an endorsement under his signature on the document that the court-fee is paid and the entry is locked."
4