Andaman and Nicobar Islands act 001 of 1961 : The Indian Stamp (Andaman and Nicobar Islands Amendment) Regulation, 1961

REGISTERED No. D. 221

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EXTRAORDINARY

PART II-Section 1 PUBLISHED BY AUTHORll Y No. I] NEW DELID, SATURDAY, JANUARY z r, I96x/MAGH./l I, 188:1

MINISTRY OF LAW

(Legislative Department) New Delhi, the 21st January, 1961/Magha I, 1882 (Saka)

THE IND1AN STAMP (ANDAMAN AND NICOBAR

ISLANDS A..M:ENDMENT) REGuLATION, 1961 No. J OF 1961

Promulgated by the President in the Eleventh Year of the> Republic of India.

A Reguhtion further to amend the Indian Stamp Act, I~~19. as in force in the Union territory of the Andaman and N;tobar Islands.

In exercise of the powers conferred by article 240 of the Constitution, the President is pleased to promulgate the following Regulation made by him:-

1. (1) This Regulation may be called the Indian Stamp (Andaman and Nicobar Islands Amendment) Regulation, 1961.

(2) It extends to the whole of the Union territory of the Andaman and Niccbar Islands.

(3) It shall come into force at once.

2. In the Indian Stamp Act, 1899, as in force in the Union territory of the Andaman and Nicobar Islands immediately before the commencement of this Regulation,-

(a) after section 78, the fo Il o w irrg' section shall be, and shall be deemed always to have been, inserted, namely:~

"79. For the purpose of determining the stamp duty pay- able, or an allowance to be made, under this Act, any fraction of five naye paise shall be reckoned as five noue paise.";

( I )

Short mle, e rrent QDd commence- ment.

Arneudrne 1lT of Act 2 of

1899 89 JD

foro' In 'he:

A, dar-tar- HnJ NIU)l'31 Isla rids. F':l(\iOD~ of uve 'W\'C paise }~O\\ tc be compli- ed.

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2 THE GAZETTE OF LNDIA EXTRAORDINARY [PART U

(b) in Schedule lA,-

(i) for clause (b) of Article No.5, the following clause shall be substituted, namely r->

"(b)(i) if relating to the sale of a Government security j Subject to a maximum of twenty rupees, fifteen nayl:' paise for every Rs. 10,000 or pan thereof, of the value of the security.

Fifteen naye paise for every Rs. 5,000 or part thereof, of the value of the share."

(ii) if relating to the salt: LJf a share in an incorporated com- pany or other body corporate.

(ii) for items (i) and (ii) in sub-clause (a) of clause (2) of Article No.6. the following items shall be substituted namely:-

Rs. naye

paise

Rs. nayc

paise

Rs. naye

paise

" (i) when the amount of the loan or debt does not exceed Rs. 200 0 30 0 20 0 10

, Ii) when it exceeds Rs. 200 hut does not exceed Rs, 400 0 60⁰³⁰0 20 .vhen it exceeds Rs. 400 but does not exceed Rs. 600 ° 85 0 50 °³⁰ when it exc~eds Rs. 600 but does not exceed Rs. 800 I ^IS ° 60 0 ,",,0 when it exceeds Rs. 800 but does not exceed Rs. 1,000. 45⁰75 0 50 when it exceeds Rs. l,OOO but does not exceed Rs. 1,200⁷⁰⁰85 °⁶⁰ when it exceeds Rs. 1,200 but does not exceed Rs. J,600 :2 25^{IS 0}75 when it exceeds Rs. 1,600 but does not exceed Rs. 2,500 3 4° 70 IS when it exceed~ Rs. 2,500 but does not exceed Rs. 5,000 6 75³4°²²⁵ when it exceeds Rs. 5,000 but does not exceed Rs. 7,500 10 0 5¹⁰3 40 when it exceeds Rs. 7,$00 but does 6 not exceed Rs, 10,000 13 50 75 4 So when it exceeds Rs. 10,000 but does

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SEC. 2J THE GAZETTE OF INDIA EXTRAORDINARY 3

Rs. /'laye Rs. naye Rs. IWyc paise paise paise

when it exceeds Rs. 25,000 but does not exceed Rs. 30,000 40 50 20 25 13 50 .] nL1 [nr every additional Rs. IO,OOO or part thereof, in excess of Rs. 30,000 . 13 5° 6 75 4 5°

(iii) Article No. 14 shall be omitted;

(iv) in Article No. 15, for the words "Twelve naye paise" and "One rupee eighty-seven naye paise" occurring under the column headed "Proper Stamp-duty", the worm

"fifteen naye paise" and "one rupee and ninety naye paise" respectively shall be substituted;

(v) in Article No. 16, for the words "Nineteen' and

"Thirty-seven" occurring under the column headed "Proper Stamp-duty", the words "Twenty" and "Forty" respectively shall be substituted;

(vi) in Article No. 41, for the word "Nine" occurring in both places under the column headed. "Proper Stamp-duty", the word "Ten" shall be substituted;

(vii) in Article No. 43,~

(1) in clause (b), for the word "Twelve" occurring under the column headed "Proper Stamp-duty", the word

"Fifteen" shall be substituted;

(2) in clause (c), for the word "twelve" occurring under the column headed "Proper Stamp-duty", the word

"fUteen" shall be substituted.

RAJENDRA PRASAD,

President.

R. C S. SARKAR, S~y. PRINTED IN INDIA BY rnz GENERAL MANAGER, GOVERNMENT OF INDIA: PRESS, NEW DUHl AND PUBLl3~ BY TRE MANAGER OF PUBL1CJ\TIONS. DELIll. 19131

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