ORDER FOR THE PAYMENT OF
Momv-See Bill of Exchange (No. l3) . Four annas~
Two annas for every Rs.5,000 or part thereof of the value of the stock or security.
Subject to a maximum of twenty rupees, two annas for ever Rs.IO,OOO or part thereof of the value of the security.
One rupee.
319
(Schedule T) Description of instrument
(1)
45. PARTITION-Instrument of (as defined by section 2( 15)].
46. PARTNERSHIP- A.- I nstrument of-
(a) where the capital of the partnership does not exceed Rs.500 ;
(b) in any other case- B.-Dissolution of- PAwN OR PLEDGE-See Agreement relating to Deposit of T itle-deeds, Pawn or Pledge (No.6).
47. * * * Proper stamp-duty
(2)
The same duty as a Bond (No. l 5) for the amount of the value of the separated share or shares or property.
N.D.-The largest share remaining after the property is partitioned (or if there are two or more shares of equal value and not smallc.:r than any of the other shares then one of such equal shares) shall be deemed to be that from which the other shares arc separated
Provided always that-
(a) When an instrument of partition contain- ing an agreement to divide property in severalty is executed and a partition is effected in pursuance of such agreement the duty chargeable upon the instnuncnt effect ing such partition shall be reduced by thr amount of the duty paid in respect of the first instrument, but shall not be less than one rupee ;
(b) When land is held on revenue settlc;ment fur a period not cxcocding thi rty years and paying the full assessment, the value for the purpose of duty shall be calculated at not rnore than five times the annual revc·
nue;
(c) \Vhen a final order for efff'cting a partition passed uy any Revenue authority or any Civil Court, or an award by an arbitrator directing a partition, is stamped with the stamp required for an instrument of parti- tion and an instrunJcnt of partition in pursuance of such order of award is subse- quently executed the duty on such instru· ment shall not exceed one rupee.
Five rupees.
Twenty rupees.
Ten rupees.
* * *
320
(Schedule T) Description of instrument Proper stamp-duty
(I) (2)
48. PowER-OF-ATTORNEY-[ as ck- fined by section 2 (21)], not being a rroxy-
(a) when executed for the sole One rupee. purpose of procuring the re-
gistration of one or more docu- ments in relation to a single transaction or for admitting exe- cution. of one o r more such
documents ;
(b) when requir~d in suits or One rupee proceedings under the Presi- dency, Small Cause Courts Act, 1882 (Act XV of 1882).
(c) when authorizing one person Two tupces. or more to act in a single
transaction other than the case mention in clause (a);
(d) when authorising not more Ten rupees. than five p~rsons to act jointly and severa lly in more than
one transaction or generally ;
(c) when authorising more than five but not more than ten per- sons to act jointly and severally in more than om: transac tion or generally ;
(f) when givt:n for eomidcr·ation and authorising the attorney to sell any immovable properly ;
(g) in any other case ExjJlanation.-For the purposes of this Article more persons than one when belonging to the same finn shall be deem- ed to be one person.
49. * *
50. PRoTEST oF B ILL oR NoTe, that is to say, any declaration in writ- ing made by a 0rotary Public or other person lawfu lly acting as such, attesting the dishonour of a bill-of-exchange or promissory note.
Twenty rupees.
The same duty as a conveyance (No.23) for the amount of ~1e consideration.
Two rupees for each per~on all tho· rised.
N .B.-Thc term " R egistration"
iucludes every operation incidental to registration under the Indian R egistration Act, 1908 (Act XVI of 1908).
~ * *
Two rupees.
ir
is
h
aJ
pl
321
'(Schedule 1) Description of imtrument
(1)
51. PROTEST BY THE MASTER ot' A SHIP, that is to say, any declaration of the pa~ticulars of her voyage drawn up by him with a view to the adjustment of losses or the calculation of averages, and every declaration in writing made by him against the charterers or the consignees for not loading or unloading the ship, when such declaration is attestod or certified by a Notary Public or other person lawfully acting as such. See also Note of Protest by the Master of a ship (No.44).
52. • •
53. • •
54. RECONVEYANCE OP MORTGAGED
..
(a) if the consideration for which the property was mort- gaged does not exceed Rs.l ,000 ;
(b) in any other case.
55. RELEASE, that is to say, any instrument (not being such a release as is provided for by section 23-A), where- by a person renounces a claim upon another person or against any specified property-
( a) if the amount or value of the claim does not exceed
Rs.l,OOO ;
(b) in any other case.
56. REsPONDENTIA BoND, that is to say, any instrument securing a loan on the cargo laden or to be laden on board a ship and making repayment contingent on the arrival of the cargo at the port of destination.
(2)
'Fwo rupees.
• • •
• • • The samt duty 113 a conveyance (No.23) for the amount of such consideration a~ set forth in the reeonveyanee
Fifteen rupees.
The same duty as a Bond (No.l5) for such amount Ot value as set forth in the release.
Ten rupees.
Tho same duty as a Bottomry Bond (No.t6) for the amount of the loan secured.
922
(Schedule I) Description of instrument
(I)
REVOCATION OF ANY TRUST ON
SETTLEMENT-
See Settlement (No.58) (No.64).
Trust
57. SEcURrrv BoND OR MORTG,\OE- OEED, executed by way of security for the due execution of an office, or to account for money or other property received by virtue thereof, or executed by a surety to secure the due performance of a contract-
(a) when the amount secured does not exceed Rs.l ,000
(b) in any other case Exemptions
Bond or other instrument, executed-
when
(a) by head men nominated under rules framed in accord- ance with the Bengal I rriga- tion Act, 1876 (Beng. Act III of 1876), section 99, for the due performance of their duties under that Act ;
(b) by any person for the pur- p0se of guaranteeing that the local income derived from private subscriptions to a charitable dispensary or hospital, or any other object of public utility, shall not be less than a specified sum per mensem ;
(c) under No.3-A of the rules made by the Governor of Bom- bay in Council, under section 70 of the Bombay Irrigation Act, 1879 (Bam. Act VII of
1879).
Proper stamp-duty
(2)
The same duty as a Bond (No.l5) for the amount secured. Ten rupees.
...
323
(Schedule I) Description of instrument
( 1)
(d) executed by person taking ad- vances under the Land Im- provement Loans Act, 1883 (Act XIX of 1883) or the Agriculturists Loans Act, 1884 (Act XII of 1884}, or by their sureties, as security for the repayment of such ad- vances.
(e) executed by officers of Govern- ment or their sureties to secure the due execution of an office, or the due accounting for money or other property
received by vir tue thereof.
58. SETTLEMENT- A.- l nstrutnenL of (including a deed of dower) .
Exemption
(a) Deed of dower executed on the occasion of a marriage between Muhammedans.
(b) H1udassa, that is to say, any settlement of immovable pro- perty executed by a Buddhist in Burma for a religious pur- pose in which no value has been specified and on which a duty of Rs. lO has been paid. Proper stamp-duty
(2)
The same duty as a conveyance (No.23) for a sum equal to the amount or value of the property settled as set forth in such settle- ment :
Provided that, where an agreement to settle is stamped with the stamp required for an instrument of settle- ment, and an instrument of settle· ment in pursuance of such agree· ment is subsequently executed, the duty on such instrument shall not exceed twelve annas.
324
(Schedule f) Description of imtru~ent
(1)
B.-Revocation of S11 also Trust (No.64.)
59. SHARE WARRANTS to bearer issued under the Indian Companies Act, 1913 (Act VII of 1913). .
EJ
Share warrant when issued by a company in pursuance of the Indian Com- panies Act, 1913 {Act VII of 1913), sec- tion 43, to have effect only upon payment, as•composi'tion for1llat duty, to the Collec- tor of Stamp•rev.enue df-
( a) 0ne-and-a..rhalf per· cenmm of the whole subscribed <:apital
of the company ; or
{b) if any company which has paid the said duty or composition
in full, subsequently issues an
addition to its subscribed capi- tal one-and-a-half per centum
of tae additional capital so
issued.
Proper &tampoduty
(2)
Tthe same duty as• a conveyance (No.l23) for a sum equal to the amount or value of the property concerned, as set forth in the :instrument of Rev0¢at.ion, but not exceeding -fifteen rupees. One-and-a-half times the duty payable on a conveyance (No.23 for a consideration eq~l to the .nomi- nal am.Gunt of ~he shanes apecified ~n ·the warrant.
60. SHIPPING ORDER for or relating to One anna. the conveyance of goods on board of any vessel.
61. SURRENDER 0~ LBASE-
(a) when the duty with which the lease is chargeable, does not exceed seven rupees eight an-
82S
(Schedule l) Doscr.iption of instrument
(1)
Exemption Surrender of lease, when such lease is exempted from duty.
• • LUSE by Wa¥ of way of under- Exemption lease exempt from A.-DEcLARATION OF-of, or con- cerning, any property when made by any writing not been a will.
B.-REvoCATION OF-of, or con~ cerning, an,y property when made by any instrument other than a will.
S11 also Settlement (No.58).
(2)
• • The sa~ duty as a conveyance (No.23) for a consideratio.n equal to the amount of the consideration for the transfer.
The same duty as a Bottomry Bond (No.l6) for a sum equal to the amount or value of the property concerned., as set forth in the instru- ment, but not exceeding twenty- two rupees eight annas.
The same duty as a Bottomry Bond (No.l6) for a sum equal •to the amouat or value of the property concerned, as set forth in the instttlV- ment, but not exceeding fifteen rupees.
VALUATION. Se~ Appraisement (No.8) VAtolL. Su &tty. as a V.c:OOI. (No.30).
65. WARRANT FOR OOODs, that is to Eight annas. any instrument evidencing the title of person therein named, or his assigns, holder thereof, to the property in lying in or upon any dock,
or wharf, such instrument
signed or certified by or on behalf person in whose custody such
maybe.
26