Maharashtra act 036 of 1959 : The Maharashtra Court-fees Act

CHAPTER I

PRELIMINARY

CHAPTER II

FEES IN THE HIGH COURT AND IN THE COURT OF SMALL CAUSES AT BOMBAY

CHAPTER III

COMPUTATION OF FEES

CHAPTER IV

PROBATES, LETTERS OF ADMINISTRATION AND CERTIFICATES OF ADMINISTRATION

CHAPTER V

PROCESS FEES

CHAPTER VI

OF THE MODE OF LEVYING FEES

CHAPTER VII

MISCELLANEOUS

Section 1.Short title, extent, commencement and application.

(1) This Act may be called ¹[the Maharashtra Court-fees Act].

(2) It extends to the whole of the ²[State of Maharashtra].

(3) It shall come into force on such ³date as the State Government may, by notification in the Official Gazette, appoint.

(4) The provisions of this Act shall not apply to fees or stamps relating to documents presented or to be presented before any officer serving under the Central Government.

(5) In the absence of any specific provision to the contrary nothing in this Act shall affect any special law now in force relating to fees taken in the courts and public offices.

1. This short title was amended for "Bombay Court-fees Act, 1959" by Mah 24 of 2012, s.2, Schedule, entry 77, w.e.f.1-5-1960.

2. These words were substituted for the words "State of Bombay" by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.

3. 1st day of August 1959 (vide G.N., H.D., No. CFA. 1056-III (a), dated 15th July 1959.)

Section 2.Definitions.

In this Act, unless the context otherwise requires:-

(a) "Chief Controlling Revenue Authority" means such officer as the State Government may, by notification in the Official Gazette, appoint in this behalf for the whole or any part of the ¹[State of Maharashtra] ;

(b) "Collector" includes any officer authorised by the Chief Controlling Revenue Authority to perform the functions of a Collector under this Act ;

1. These words were substituted for the words "State of Bombay" by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.

Section 3.Levy of fees in High Court on its original side. Levy of fees in Bombay Small Causes Court.

The fees payable for the time being to the clerks and officers (other than the sheriffs and attorneys) of the High Court; or chargeable in that Court under No. 10 of the first, and Nos. 11, 14, 17, 20 and 21 of the Second Schedule to this Act annexed ;

Levy of fees in Bombay Small Causes Court. and the fees for the time being chargeable in the Court of Small Causes at Bombay and its office, shall be collected in manner hereinafter appearing.

Section 4.Procedure in case of difference as to necessity or amount of fee.

(1) When any difference arises between the Officer whose duty it is to see that any fee is paid under this Chapter and any suitor or attorney, as to the necessity of paying a fee or the amount thereof, the question shall, when the difference arises in the High Court, be referred to the taxing officer, whose decision thereon shall be final, subject to revision, on an application, made within ¹[thirty days] from the date of the decision, by the suitor or attorney or such officer as may be appointed in this behalf by the State Government, by the Chief Justice or by such Judge of the High Court as the Chief Justice shall appoint either generally or specially in this behalf. The Chief Justice shall declare who shall be taxing-officer within the meaning of this sub-section.

(2) When any such difference arises in the Court of Small Causes of Bombay, the question shall be referred to the Clerk of the Court, whose decision thereon shall be final, subject to revision, on an application, made within ²[thirty days] from the date of the decision, by the party concerned or such officer as may be appointed in this behalf by the State Government, by the Chief Judge of the Small Cause Court or by such Judge of that Court as the Chief Judge shall appoint either generally or specially in this behalf.

1. These words were substituted for the words "sixty days" by Mah. 28 of 1970, s.2.

Section 5.Fees on documents filed, etc., in Courts or in public offices.

(1) No document of any of the kinds specified as chargeable in the first or second Schedule to this Act annexed shall be filed, exhibited or recorded, in any Court of Justice, or shall be received or furnished by any public officer, unless in respect of such document there has been paid a fee of an amount not less than that indicated by either of the said Schedules as the proper fee for such document.

(2) When any difference arises between the officer whose duty it is to see that any fee is paid under this Act and any suitor or his pleader, as to the necessity of paying a fee or the amount thereof, the question shall, when the question arises in the High Court, be referred to the taxing officer whose decision thereon shall be final, subject to revision, on an application, made within ¹[thirty days] from the date of the decision, by the suitor or his pleader or such officer as may be appointed in this behalf by the State Government, by the Chief Justice or by such Judge of the High Court as the Chief Justice shall appoint either generally or specially in this behalf.

(3) When any such difference arises in the City Civil Court, Bombay, the question shall be referred to the Registrar of the City Civil Court whose decision shall be final, subject to revision, on an application, made within ²[thirty days] from the date of the decision, by the party concerned or such officer as may be appointed in this behalf by the State Government, by the Principal Judge or such other Judge of the said Court as the Principal Judge shall appoint either generally or specially in this behalf.

(4) When such difference arises in any other Court, the question shall be referred to the final decision of the Judge presiding over such Court.

³ * * * * * * *

1. These words were substituted for the words "sixty days" by Mah. 28 of 1970, s.2.

2. These words were substituted for the words "sixty days" by Mah. 28 of 1970, s.2.

3. Sub-section (5) was deleted by Mah. 59 of 1977, s. 8.

Section 6.Computation of fees payable in certain suits-

The amount of fee payable under this Act in the suits next hereinafter mentioned shall be computed as follows :-

(i) for money.- In suits for money (including suits for damages or compensation, or arrears of maintenance, of annuities, or of other sums payable periodically)-according to the amount claimed ;

(ii) for maintenance and annuities.- In suits for maintenance (with or without a prayer for the creation of a charge) and for annuities or other sums payable periodically according to the value of the subject matter of the suit, and such value shall be deemed to be, in the case of a suit for maintenance, the amount claimed to be payable for one year and in any other case, ten times such amount :

Provided that if in a suit for maintenance the plaintiff obtains a decree for maintenance the defendant shall be liable to make good the deficit, if any, between the fee payable on ten times the amount awarded for one year and the fee already paid by the plaintiff; and the amount of such deficit shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue ;

(iii) for other moveable property having a market value.- In suits for moveable property other than money, where the subject matter has a market-valueaccording to such value at the date of presenting the plaint ;

(iv) against recovery of any money due as a tax, etc.- (a) In suits for declaration to obtain adjudication against recovery of money from the plaintiff, whether the recovery is as land revenue or arrears of land revenue or tax or duty or cess or fee or fine or penalty or under any decree or order of a court or any certificate or award other than under the Arbitration Act, 1940 (X of 1940), or in any other manner-one fourth of ad valorem fee leviable on the amount sought to be recovered according to the scale prescribed under Article 1 of Schedule I with minimum fee of ¹[sixty rupees] :

Provided that, when in addition any consequential relief other than possession is sought, the amount of fee shall be one half of ad valorem fee on the amount sought to be recovered :

Provided further that, when the consequential reliefs also sought include a relief for possession the amount of fee shall be the full ad valorem fee on the amount sought to be recovered ;

(b) similar claim in respect of moveable property.- In suits for declaration similar to those falling under sub-paragraph (a) in respect of moveable property-one fourth of ad valorem fee leviable on the value of the moveable property subject to the minimum fee as under sub-paragraph (a) :

Provided that when in addition any consequential relief other than possession is sought, the amount of fee shall be one-half of ad valorem fee leviable on the value of such property :

Provided further that when the consequential reliefs also sought include a relief for possession the amount of fee shall be the full ad valorem fee leviable on such value;

(c) for status with monetary attribute.- In suits for declaration of the status of plaintiff, to which remuneration, honorarium, grant, salary, income, allowance or return is attached, one-fourth of ad valorem fee leviable on the emoluments or value of return for one year :

Provided that, when in addition any consequential relief other than possession is sought the amount of fee shall be one-half of ad valorem fee on such emoluments or value of return :

Provided further that when the consequential reliefs also sought include a relief for possession the amount of fee shall be the full ad valorem fee on such emoluments or value of return ;

(d) for ownership etc. of immoveable property, etc.- In suits for declaration in respect of ownership, or nature of tenancy, title, tenure, right, lease, freedom or exemption from, or non-liability to, attachment with or without sale or other attributes, of immoveable property, such as a declaration that certain land is personal property of the Ruler of any former Indian State or public trust property or property of any class or community-one-fourth of ad valorem fee leviable for a suit for possession on the basis of title of the subject-matter, subject to a minimum fee of ²[one hundred rupees] :

Provided that if the question is of attachment with or without sale the amount of fee shall be the ad valorem fee according to the value of the property sought to be protected from attachment with or without sale or the fee of ³[sixty rupees], whichever is less:

Provided further that, where the defendant is or claims under or through a limited owner, the amount of fee shall be ⁴[one-third] of such ad valorem fee, subject to the minimum fee specified above:

Provided also that, in any of the cases falling under this clause except its first proviso, when in addition any consequential relief other than possession is sought the amount of fee shall be one-half of ad valorem fee and when the consequential reliefs also sought include a relief for possession the amount of fee shall be the full ad valorem fee;

(e) declaration for easements, etc.- In suits for declaration of easement or right to benefits arising out of immoveable property, with or without an injunction or other consequential relief, the amount of fee shall be as shown in the Table below :-

⁵[TABLE

Area	Fee
(1)	(2)
(a) The area within the limits of the Municipal Corporation of Brihan Mumbai or the Corporation of the City of the Nagpur or any Municipal Corporation constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949).	One-fourth of the ad valorem fee leviable for a suit for possession of the servient tenement or the dominant tenement, whichever is less, subject to a minimum fee of one hundred rupees.
(b) Areas within the limits of Municipal Councils constituted under the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 (Mah. XL of 1965).	One-sixth of the ad valorem fee leviable for a suit for possession of the servient tenement or the dominant tenement, whichever is less, subject to a minimum fee of one hundred rupees.
(c) Any other area in the State of Maharashtra.	One hundred rupees.]

(f) for other status without monetary attribute.- In suits for declaration of status to which no direct monetary attribute is attached such as a declaration that the plaintiff is a married husband or wife of the defendant or divorced husband or wife of the defendant or a declaration about legitimacy of children or about citizenship rights or about an adoption ⁶[one hundred rupees] :

Provided that where injunction or other consequential relief is also sought in such case, the amount of fee shall be ⁷[one hundred fifty rupees] ;

(g) for charge on property.- In suits for declaration of a charge in favour of the plaintiff on moveable or immoveable property-one-half of ad valorem fee payable on the charge amount :

Provided that where injunction or other consequential relief is also sought in such cases, the amount of fee shall be the full ad valorem fee payable on the charge amount ;

(h) for periodical money returns.- In suits for declaration in respect of periodical charge or money return in favour of or against the plaintiff-one-half of ad valorem fee payable on the charge for 5 years if the charge is annual and on the charge for one year if the period of the charge is less than one year ;

⁸[(ha) for avoidance of sale, contract for sale, etc.- In suits for declaration that any sale, or contract for sale or termination of contract for sale, of any moveable or immoveable property is void ⁹[one-half] of ad valorem fee leviable on the value of the property ;

(hb) for avoidance of acquisition proceedings.- In suits for declaration that any proceedings for compulsory acquisition of any moveable or immoveable property are void ¹⁰[one-half] of ad valorem fee leviable on the value of the property ;

(i) for accounts.- In suits for accounts-according to the amount at which the relief sought is valued in the plaint or memorandum of appeal, subject to the provisions of section 8, and subject to a minimum fee of ¹¹[one hundred rupees] ;

(j) for other declarations.- In suits where declaration is sought, with or without injunction or other consequential relief and the subject-matter in dispute is not susceptible of monetary evaluation and which are not otherwise provided for by this Act ¹²[ad valoremad valoremad valorem] fee payable, as if the amount or value of the subject matter was 6one thousand rupees;

In all suits under clauses (a) to (i), the plaintiff shall state the amount at which he values therelief sought, with the reasons for the valuation;

(v) for possession of lands, houses and gardens.- In suits for the possession of land, houses and gardens-according to the value of the subject-matter ; and such value shall be deemed to be, where the subject-matter is a house or garden-according to the market value of the house or garden and where the subject-matter is land, and-

(a) where the land is held on settlement for a period not exceeding thirty years and pays the full assessment to Government-a sum equal to ¹³[forty times] the survey assessment;

(b) where the land is held on a permanent settlement, or on a settlement for any period exceeding thirty years, and pays the full assessment to Government-a sum equal to 8eighty times the survey assessment; and-

(c) where the whole or any part of the annual survey assessment is remitted-a sum computed under sub-paragraph (a) or sub-paragraph (b), as the case may be, in addition to ¹⁴[eighty times] the assessment or, the portion of assessment so remitted ;

(vi) to enforce a right of pre-emption.- In suits to enforce a right of pre-emption according to the value (computed in accordance with paragraph (v) of this section) of the land, house or garden in respect of which the right is claimed ;

(vii) for share in joint property.- In suit for partition and separate possession of a share of joint family property or of joint property, or to enforce a right to a share in any property on the ground that it is joint family property or joint property whether or not the plaintiff is in actual or constructive possession of the property of which he claims to be a co-parcener or co-owner-according to the value of the share in respect of which the suit is instituted ;

Explanation.- For the purposes of this paragraph, if the property in which a share is claimed consists of or includes any land assessed to land revenue for the purpose of agriculture, the value of such land shall be deemed to be the value as determined under paragraph (v) of this section ;

(viii) for interest of assignee of land revenue.- In suits for the interest of an assignee of land-revenue, ¹⁵[fifty-times] his net profits as such for the year next before the date of presenting the plaint ;

(ix) to set aside an attachment.- In suits to set aside an attachment of land or of an interest in land or revenue-according to the amount for which the land or interest was attached :

Provided that, where such amount exceeds the value of the land or interest the amount of fee shall be computed as if the suit were for the possession of such land or interest ;

(x) to redeem.- In suits against a mortgagee for the recovery of the property mortgaged, and in suits by a mortgagee to foreclose the mortgage,

to foreclose.- or, when the mortgage is made by conditional sale, to have the sale declared absolute-

according to the principal money expressed to be secured by the instrument of mortgage ;

(xi) for specific performance.- In suits for specific performance-

(a) of a contract of sale-according to the amount of the consideration,

(b) of a contract of mortgage-according to the amount agreed to be secured,

(c) of a contract of lease-according to the aggregate amount of the fine or premium (if any) and of the rent agreed to be paid during the first year of the term,

(d) of an award-according to the amount or value of the property in dispute ;

(xii) between landlord and tenant.- In the following suits between landlord and tenant:-

(a) for the delivery by a tenant of the counterpart of a lease,

(b) to enhance the rent of a tenant having a right of occupancy,

(d) for the recovery of immoveable property from a tenant, including a tenant holding over after the determination of a tenancy,

(e) to contest a notice of ejectment,

(f) to recover the occupancy of immoveable property from which a tenant has been illegally ejected by the landlord, and

(g) for abatement of rent-

According to the amount of the rent of the immoveable property to which the suit refers, payable for the year next before the date of presenting the plaint.

1. These words were substituted for the words "thirty rupees" by Mah. 18 of 2002, s. 2 (a) (1).

2. These words were substituted for the words "forty rupees" by Mah. 18 of 2002, s. 2(a) (2) (i).

3. These words were substituted for the words "thirty rupees" by Mah. 18 of 2002, s. 2 (a) (2) (ii).

4. These words were substituted for the words "one-sixth" by Mah. 23 of 1996, s. 2 (A) (iii).

5. This Table was substituted by Mah. 18 of 2002, s. 2 (a) (3).

6. These words were substituted for the words "sixty rupees", by Mah. 18 of 2002, 2, (a) (4) (i).

7. These words were substituted for the words "one hundred rupees" by Mah. 18 of 2002, s. 2 (d) (4) (ii).

8. Sub-paragraphs (ha) and (hb) were inserted by Mah. 9 of 1970, s. 4(a).

9. These words were substituted for the word "one-fourth" by Mah. 23 of 1996, s. 2 (1) (e) and (f).

10. These words were substituted for the word "one-fourth" by Mah. 23 of 1996, s. 2 (1) (e) and (f).

11. These words were substituted for the words "forty rupees" by Mah. 18 of 2002, s. 2(5).

12. These words were substituted for the words "thirty rupees" by Mah. 9 of 1970, s. 4(b).

13. These words were substituted for the words "six hundred rupees" by Mah. 18 of 2002, s. 2 (6).

14. These words were substituted for the words "twenty times" by Mah. 18 of 2002, s. 2 (6) (b) (1).

15. These words were substituted for the words "forty times" by Mah. 18 of 2002, s. 2 (6) (b) (2).

16. These words were substituted for the words "forty times" by Mah. 18 of 2002, s. 2 (6) (b) (2)

17. These words were substituted for the words "thirty times" by Mah. 18 of 2002, s. 2(6) (c).

Section 7.Fee on memorandum of appeal against order or award relating to compensation in certain cases.

(1) The amount of fee payable under this Act on a memorandum of appeal against an order relating to compensation under any Act for the time being in force for the acquisition of land for public purposes shall be computed according to the difference between the amount awarded and the amount claimed ¹[or challenged] by the Appellant :

²[Provided that, where the State Government is an acquiring body, it shall not be liable for payment of fee in such appeals.

Explanation.- For the purposes of this sub-section, "amount" means the amount in dispute and it shall not include the amount of statutory benefits]

(2) The amount of fee payable under this Act on a memorandum of appeal against an award of a Claims Tribunal preferred under section 110-D of the ³Motor Vehicles Act, 1939 (VI of the 1939), shall be computed as follows :-

(i) If such appeal is preferred by the insurer or owner of the motor vehiclethe full ad valorem fee leviable on the amount at which the relief is valued in the memorandum of appeal according to the scale prescribed under Article 1 of Schedule I ;

(ii) If such appeal is preferred by any other person-one half of ad valorem fee leviable on the amount at which the relief is valued in the memorandum of appeal according to the said scale :

Provided that if such person succeeds in the appeal, he shall be liable to make good the deficit, if any, between the full ad - valorem fee payable on the relief awarded in the appeal according to the said scale and the fee already paid by him ; and the amount of such deficit shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue.

1. These words were inserted by Mah. 22 of 2004, s. 2 (a).

2. This proviso and Explanation was added by Mah. 22 of 2004, s. 2 (a).

3. Now see the Motor Vehicles Act, 1988.

Section 8.Inquiry as to valuation of suits.

If the Court is of opinion that the subject-matter of any suit has been wrongly valued or if an application is made to the Court for the revision of any valuation made, the Court may revise the valuation and determine the correct valuation and may hold such inquiry as it thinks fit for such purpose.

Section 9.Investigation to ascertain proper valuation.

(1) For the purpose of an inquiry under section 8 of the Court may depute, or issue a commission to, any suitable person to make such local or other investigation as may be necessary and to report thereon to the Court. Such report and any evidence recorded by such person shall be evidence in the enquiry.

(2) The Court may, from time to time, direct such party to the suit as it thinks fit to deposit such sum as the Court thinks reasonable as the costs of the inquiry, and if the costs are not deposited within such time as the Court shall fix, may, notwithstanding anything contained in any other Act, reject the plaint or as the case may be the appeal, if such party is the plaintiff or the appellant and, in any other case, may recover the costs as a public demand :

Provided that, when any plaint or appeal is rejected under this section the court-fee already paid shall not be liable to be refunded.

Section 10.Power of persons making inquiry under sections 8 and 9.

(1) The Court, when making an inquiry under section 8 and any person making an investigation under section 9 shall have respectively for the purposes of such inquiry or investigation, the powers vested in a Court under the Code of Civil Procedure, 1908 (V of 1908), in respect of the following matters, namely :-

(a) enforcing the attendance of any person and examining him on oath or affirmation ;

(b) compelling the production of documents or material objects ;

(d) taking or receiving evidence on affidavits.

(2) An inquiry or investigation referred to in sub-section (1) shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code (XLV of 1860).

Section 11.Costs of inquiry as to valuation and refund of excess fee.

If in the result of an inquiry under section 8 the Court finds that the subject-matter of the suit has been undervalued, the Court may order the party responsible for the undervaluation to pay all or any part of the costs of the inquiry.

If in the result of such inquiry the Court finds that the subject-matter of the suit has not been undervalued the Court may, in its discretion, order that all or any part of such costs shall be paid by Government or by any party to the suit at whose instance the inquiry has been undertaken, and if any amount exceeding the proper amount of fee has been paid shall refund the excess amount so paid.

Section 12.Appointment of inspecting officers and recovery in cases reported by them.

(1) The State Government may appoint generally, or in any case, or for any specified class of cases, in any local area, one or more officers to be called inspecting officers.

(2) The inspecting officer may, subject to the control of the Court concerned, examine the records of any case which is pending or has been disposed of, with a view to finding out whether proper fees have been paid therein.

(3) If on such examination, the inspecting officer finds that the fee payable under this Act on any document filed, exhibited or recorded in such case has not been paid or has been insufficiently paid, he shall report the fact to the presiding officer of the Court.

(4) Such presiding officer, after satisfying himself of the correctness of such report, shall record a provisional finding that the proper fee has not been paid and determine the amount of the fee payable and such further sum as he thinks reasonable as the costs of the inquiry and the person from whom the fee or the difference thereof, if any, and the costs shall be recoverable.

(5) After recording a finding under sub-section (4), the presiding officer shall issue a notice to the person referred to in that sub-section to show cause why he should not be ordered to pay the fee and the costs determined hereunder, and, if sufficient cause is not shown, the presiding officer shall confirm the finding and make an order requiring such person to pay the proper fee and the costs before a specified date.

(6) If such person fails to pay the fee and the costs in accordance with the provisions of sub-section (5), they shall, on the certificate of such presiding officer, be recoverable as an arrear of land revenue.

Section 13.Taxing of court-fees and their recovery in suits for mesne profits or accounts.

(1) In a suit for the recovery of possession of immoveable property and mesne profits or for mesne profits or for an account, the difference, if any, between the fee actually paid and the fee which would have been payable had the suit comprised the whole of the profits or amount found due shall, on delivery of judgment, be taxed by the Court and shall be leviable from the plaintiff and if not paid by him within thirty days from the date of the judgment be recoverable according to the law and under the rules for the time being in force for the recovery of arrears of land revenue.

(2) The Court shall send a copy of the decree passed in such suit to the Collector.

(3) No decree for mesne profits passed in any such suit by the Court shall be executed, until a certificate to the effect that such difference is paid or recovered, signed by the Court which passed the decree or by the Collector who recoverable the amount, is produced along with the application for such execution.

Explanation.- For the purpose of this section, "plaintiff" includes any party to a suit to whom any profits or amount are or is found to be due.

Section 14.Decision of questions as to valuation.

(1) Every question relating to valuation for the purpose of determining the amount of any fee chargeable under this Chapter on a plaint or memorandum of appeal shall be decided by the Court in which such plaint or memorandum as the case may be, is filed, and such decision shall be final as between the parties to the suit.

(2) But whenever any such suit comes before a Court of appeal, reference or revision, if such Court considers that the said question has been wrongly decided to the detriment of the revenue, it shall require the party by whom such fee has been paid to pay so much additional fee as would have been payable had the question been rightly decided.

Section 15.Refund of fee paid on memorandum of appeal.

If an appeal or plaint, which has been rejected by the lower Court on any of the grounds mentioned in the Code of Civil Procedure 1908 (V of 1908), is ordered to be received, or if a suit is remanded in appeal, on any of the grounds mentioned in rule 23 of Order XLI in the first Schedule to the same Code for a second decision by the lower Court, the Appellate court shall grant to the appellant a certificate, authorising him to receive back ¹[from the Collector or by way of e-payment, in the manner as prescribed by rules] the full amount of fee paid on the memorandum of appeal :

Provided that if, in the case of remand in appeal, the order of remand shall not cover the whole of the subject-matter of the suit, the certificate so granted shall not authorise the appellant to receive back more than so much fee as would have been originally payable on the part or parts of such subject-matter in respect whereof the suit has been remanded.

1. These words were substituted for the words "from the Collector" by Mah. 25 of 2011, s. 2.

Section 16.Refund of fee on application for review of judgement.

Where an application for review of judgment is presented on or after the ¹[thirtieth day] from the date of the decree, the Court, unless the delay was caused by the applicant's laches, may, in its discretion, grant him a certificate authorizing him to receive back ²[from the Collector or by way of e-payment, in the manner as prescribed by rules] so much of the fee paid on the application as exceeds the fee which would have been payable had it been presented before such day.

1. These words were substituted for the words "ninetieth day" by Mah. 50 of 1976, s. 2.

2. These words were substituted for the words "from the Collector" by Mah. 25 of 2011, s. 3.

Section 17.Refund where Court reverses or modifies its former decision on ground of mistake.

Where an application for a review of judgment is admitted, and where, on the rehearing, the Court reverses or modifies its former decision on the ground of mistake in law or fact, the applicant shall be entitled to a certificate from the Court authorizing him to receive back ¹[from the Collector or by way of e-payment, in the manner as prescribed by rules] so much of the fee paid on the application as exceeds the fee payable on any other application to such court under the second schedule to this Act No. 1, clause (c) or clause (f).

But nothing in the former part of this section shall entitle the applicant to such certificate where the reversal or modification is due, wholly or in part, to fresh evidence which might have been produced at the original hearing.

1. These words were substituted for the words "from the Collector" by Mah. 25 of 2011, s. 4.

Section 17A.Period of limitation for refund of fees under section 15, 16 or 17.

¹[17A. Period of limitation for refund of fees under section 15, 16 or 17.- Where certificate is granted to any person under section 15, 16 or 17, no fee thereunder shall be refunded, unless such person presents it to the Collector or such other authority as may be prescribed by rules, for encashment, within two years from the date of issue of the certificate by the Court].

1. Section 17A was inserted by Mah. 18 of 1966, s. 2.

Section 18.Multifarious suits.

Where a suit embraces two or more distinct subjects, the plaint or memorandum of appeal shall be chargeable with the aggregate amount of the fees to which the plaints or memoranda of appeal in suit embracing separately each of such subjects would be liable under this Act.

Nothing in the former part of this section shall be deemed to affect the power conferred by the Code of Civil Procedure, 1908 (V of 1908), Schedule I, Order II, rule 6.

Section 19.Written examinations of complainants.

When the first or only examination of a person who complaints of the offence of wrongful confinement, or wrongful restraint, or of any offence other than an offence for which police officers may arrest without a warrant, and who has not already presented a petition on which a fee has been levied under this Act, is reduced to writing under the provisions of the ¹[Code of Criminal Procedure, 1973] ²[2 of 1974], the complainant shall pay a fee of ³[ten rupees] unless the Court thinks fit to remit such payment.

1. These words were substituted for the words "Code of Criminal Procedure, 1898" by Mah. 23 of 1996, s.3 (a).

2. These figures and word were substituted for the letter and figures "V of 1898" by Mah. 23 of 1996, s.3 (a).

3. These words were substituted for the words "two rupees" by Mah. 18 of 2002, s.3.

Section 20.Exemption of certain documents.

¹[(1)] Nothing contained in this Act shall render the following documents chargeable with any fee :-

(i) Power-of-attorney to institute or defend a suit when executed by a member of any of the Armed Forces of the Union not in civil employment.

(ii) Application for certified copies of documents or for any other purpose in the course of a criminal proceeding presented by or on behalf of the State Government to a criminal court ;

(iii) Written statements called for by the Court after the first hearing of a suit.

(iv) Probate of a will, letters of administration, and, save as regards debts and securities, a certificate under Bombay Regulation VIII of 1827 or any corresponding law in force, where the amount or value of the property in respect of which the probate or letters or certificate shall be granted does not exceed one thousand rupees.

(v) Application or petition to a Collector or other officer making a settlement of land-revenue, or to a Board of Revenue, or a Commissioner of Revenue, relating to matters connected with the assessment of land or the ascertainment of rights thereto or interest therein, if presented, previous to the final confirmation of such settlement.

(vi) Application relating to a supply for irrigation of water belonging to Government.

(vii) Application for leave to extend cultivation, or to relinquish land, when presented to an officer of land-revenue by a person holding, under direct engagement with Government, land of which the revenue is settled, but not permanently.

(viii) Application for service of notice of relinquishment of land or of enhancement of rent.

(ix) Written authority to an agent to distrain.

(x) Petition, application, charge or information respecting any offence when presented, made or laid to or before a Police Officer, or to or before the Heads of Villages or the Village Police.

(xi) Petition by a prisoner, or other person in duress or under restraint of any Court or its Officer.

(xii) Complaint of a public servant (as defined in the Indian Penal Code) (XLV of 1860), a Municipal Officer, or an officer or servant of a Railway Company.

(xiii) Application for the payment of money due by Government to the applicant.

(xiv) Petition of appeal against any Municipal Tax.

(xv) Applications for compensation under any law for the time being in force relating to the acquisition of property for public purposes, other than those chargeable under Article 15 of Schedule I.

²[(2) Nothing contained in this Act shall render an application to the Court under section 543 of the Companies Act, 1956 (I of 1956), chargeable with any fee :

Provided that, if the applicant succeeds, the person, director, managing agent, secretary and treasurer, manager, liquidator or officer of the company concerned against whom an order is made by the Court under that section, shall be liable to pay the fee leviable on a plaint in a suit for the same relief as is ordered by the Court; and the amount of such fee shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue].

1. Section 20 was a re-numbered as sub-section (1) and sub-section (2) was added by Mah. 18 of 1960, s. 2.

2. Section 20 was a re-numbered as sub-section (1) and sub-section (2) was added by Mah. 18 of 1960, s. 2.

Section 21.Relief where too high a court-fee has been paid.

Where any person on applying for the probate of a will or letters of administration has estimated the property of the deceased to be of greater value than the same has afterwards proved to be, and has consequently paid too high a court-fee thereon, if within six months after the true value of the property has been ascertained, such person produces the probate or letters to the Chief Controlling Revenue Authority for the local area in which the probate or letters has or have been granted,

and delivers to such Authority a particular inventory and valuation of the property of the deceased, verified by affidavit or affirmation,

and if such Authority is satisfied that a greater fee was paid on the probate or letters than the law required,

the said Authority may-

(a) cancel the stamp on the probate or letters if such stamp has not been already cancelled ;

(b) substitute another stamp for denoting the court-fee which should have been paid thereon; and

(c) make an allowance for the difference between them as in the case of spoiled stamps, or repay the same in money, at his discretion.

Section 22.Relief when debts due from a deceased person have been paid out of his estate.

Whenever it is proved to the satisfaction of such Authority that an executor or administrator has paid debts due from the deceased to such an amount as, being deducted out of the amount or value of the estate, reduces the same to a sum which if it had been the whole gross amount or value of the estate, would have occasioned a less court-fee to be paid on the probate or letters of administration granted in respect of such estate than has been actually paid thereon under this Act,

Such Authority may return the difference, provided the same be claimed within three years after the date of such probate or letters.

But when, by reason of any legal proceeding, the debts due from the deceased have not been ascertained and paid, or his effects have not been recovered and made available, and in consequence thereof the executor or administrator is prevented from claiming the return of such difference within the said term of three years, the said authority may allow such further time for making the claim as may appear to be reasonable under the circumstances.

Section 23.Relief in case of several grants.

Whenever a grant of probate or letters of administration has been or is made in respect of the whole of the property belonging to an estate, and the full fee chargeable under this Act has been or is paid thereon, no fee shall be chargeable under the same Act when a like grant is made in respect of the whole or any part of the same property belonging to the same estate.

Whenever such a grant has been or is made in respect of any property forming part of an estate, the amount of fees then actually paid under this Act shall be deducted when a like grant is made in respect of property belonging to the same estate, identical with or including the property to which the former grant relates.

Section 24.Probates declared valid as to trust property, though not covered by court-fee.

The probate of the will or the letters of administration of the effects of any person deceased here to before or hereafter granted shall be deemed valid and available by his executors or administrators for recovering, transferring or assigning any moveable or immoveable property whereof or whereto the deceased was possessed or entitled, either wholly or partially as a trustee, notwithstanding the amount or value of such property is not included in the amount or value of the estate in respect of which a court-fee was paid on such probate or letters of administration.

Section 25.Provision for case where too low a court-fee has been paid on probates, etc.

Where any person on applying for probate or letters of administration has estimated the estate of the deceased to be of less value than the same has afterwards proved to be, and has in consequence paid too low a court-fee thereon, the Chief Controlling Revenue Authority for the local area in which the probate or letters has or have been granted may, on the value of the estate of the deceased being verified by affidavit or affirmation, cause the probate or letters of administration to be duly stamped on payment of the full court-fee which ought to have been originally paid thereon in respect of such value and of the further penalty, if the probate or letters is or are produced within one year from the date of the grant, of five times, or, if it or they is or are produced after one year from such date, of twenty times, such proper court-fee, without any deduction of the court-fee originally paid on such probate or letters :

Provided that if the application be made within six months after the ascertainment of the true value of the estate and the discovery that too low a court-fee was at first paid on the probate or letters, and if the said Authority is satisfied that such fee was paid in consequence of a mistake or of its not being known at the time that some particular part of the estate belonged to the deceased, and without any intention of fraud or to delay the payment of the proper court-fee the said Authority may remit the said penalty, and cause the probate or letters to be duly stamped on payment only of the sum wanting to make up the fee which should have been at first paid thereon.

Section 26.Administrator to give proper security before letters stamped under section 25.

In case of letters of administration on which too low a court-fee has been paid at first, the said Authority shall not cause the same to be fully stamped in manner aforesaid until the administrator has given such security to the Court by which the letters of administration have been granted as ought by law to have been given on the granting thereof in case the full value of the estate of the deceased had been then ascertained.

Section 27.Executors, etc. not paying full court-fee on probates, etc. within six months after discovery of under payment.

Where too low a court-fee has been paid on any probate or letters of administration in consequence of any mistake, or of its not being known at the time that some particular part of the estate belonged to the deceased, if any executor or administrator acting under such probate or letters does not, within six months after the discovery of the mistake or of any effects not known at the time to have belonged to the deceased, apply to the said Authority and pay what is wanting to make up the court-fee which ought to have been paid at first on such probate or letters, he shall forfeit the sum of one thousand rupees and also a further sum at the rate of ten rupees per cent. on the amount of the sum wanting to make up the proper court-fee.

Section 28.Notice of applications for probate or letters of administration to be given to Revenue Authorities, and procedure thereon.

(1) where an application for probate or letters of administration is made in any Court other than the High Court, the Court shall cause notice of the application to be given to the Collector.

(2) Where such an application as aforesaid is made to the High Court, the High Court shall cause notice of the application to be given to the Chief Controlling Revenue Authority.

(3) The Collector within the local limits of whose revenue-jurisdiction the property of the deceased or any part thereof is, may at any time inspect or cause to be inspected, and take or cause to be taken copies of, the record of any case in which application for probate or letters of administration has been made; and if, on such inspection or otherwise, he is of opinion that the petitioner has under-estimated the value of the property of the deceased, the Collector shall forward his report, giving therein his reasons for his opinion and his estimate of the true valuation, to the Prothonotary of the High Court or the Court, as the case may be, serving at the same time a copy of his report on the petitioner.

(4) If within thirty days from the date of receipt of the copy of the Collectors report served on him under sub-section (3), the petitioner does not file in court his objections to the collectors valuation, the Court shall make an order amending the petitioners valuation, in accordance with the report of the Collector.

(5) If within the aforesaid period the petitioner files in court his objection, the Court shall hold, or cause to be held, an inquiry in accordance with the provisions of sections 9, 10 and 11 as if the application were a suit, and shall record a finding as to the true value, as near as may be, at which the property of the deceased should have been estimated. The Collector shall be deemed to be a party to the inquiry.

(6) The finding of the Court recorded under sub-section (5) shall be final, but shall not bar the entertainment and disposal by the Chief Controlling Revenue Authority of any application under section 25.

(7) The State Government may make rules for the guidance of Collectors in the exercise of the powers conferred by sub-section (3).

Section 29.Payment of court-fee in respect of probate and letters of administration.

(1) No order entitling the petitioner to the grant of probate or letters of administration shall be made upon an application for such grant until the petitioner has filed in the Court a valuation of the property in the form set forth in the third Schedule, and the Court is satisfied that the fee mentioned in No. 10 of the first Schedule has been paid on such valuation.

(2) The grant of probate or letters of administration shall not be delayed by reason of any report made by the Collector under section 28, sub-section (3).

Section 30.Recovery of penalties, etc.

(1) Any excess fee found to be payable on an inquiry held under section 28 and any penalty or forfeiture under section 27, may, on the certificate of the Chief Controlling Revenue Authority, be recovered from the executor or administrator as if it were an arrear of land-revenue by any Collector.

(2) The Chief Controlling Revenue Authority may remit the whole or any part of any such penalty or forfeiture as aforesaid or any part of any penalty under section 25 or of any court-fee under section 25 in excess of the full court-fee which ought to have been paid.

Section 31.Sections 5 and 40 not to apply to probates or letters of administration.

Nothing in section 5 or section 40 shall apply to probates or letters of administration.

Section 32.Rules as to costs of processes. Confirmation and publication of rules.

The High Court shall make rules as to the following matters :-

(i) the fees chargeable for serving and executing processes issued by such Court in its appellate jurisdiction, and by the other Civil and Revenue Court established within the local limits of such jurisdiction ;

(ii) the fees chargeable for serving and executing processes issued by the Criminal Courts, established within such limits in the case of offences other than offences for which police officers may arrest without a warrant; and

(iii) the remuneration of the peons and all other persons employed by leave of a Court in the service or execution of processes.

The High Court may from time to time alter and add to the rules so made.

Confirmation and publication of rules.- All such rules, alterations and additions shall, after being confirmed by the State Government, be published in the Official Gazette, and shall thereupon have the force of law.

Section 33.Tables of process fees.

A table in the English and regional languages, showing the fees chargeable for such service and execution, shall be exposed to view in a conspicuous part of each Court.

Section 34.Number of peons in District and Subordinate Courts. Number of peons in Mofussil Small Cause Courts.

Subject to rules to be made by the High Court and approved by the State Government, every District Judge, the Principal Judge of the Bombay City Civil Court and every Magistrate of a District shall fix, and may from time to time alter the number of peons necessary to be employed for the service and execution of processes issued out of his Court, and each of the Courts subordinate thereto,

Number of peons in Mofussil Small Causes Courts.- and for the purposes of this section, every Court of Small Causes established under the Provincial Small Cause Courts Act, 1887 (IX of 1887), shall be deemed to be subordinate to the Court of the District Judge.

Section 35.Number of peons in Revenue Courts.

Subject to rules to be framed by the Chief Controlling Revenue Authority and approved by the State Government, every officer performing the functions of a Collector of a District shall fix, and may from time to time alter, the number of peons necessary to be employed for the service and execution of processes issued out of his Court or the Courts subordinate to him.

Section 36.Rate of fee in force on date of presentation of document to be applicable.

All fees shall be charged and collected under this Act at the rate in force on the date on which the document chargeable to court-fee is or was presented.

Section 37.Collection of fees by stamps or e-payment.

¹[37. Collection of fees by stamps or e-payment.- All fees referred to in section 3 or chargeable under this Act shall be collected by stamps or e-payment].

1. Section 37 was substituted by Mah. 25 of 2011, s.5.

Section 38.Stamps to be impressed or adhesive.

The stamps used to denote any fees chargeable under this Act shall be impressed or adhesive or partly impressed or partly adhesive, as the State Government may, by notification in the Official Gazette from time to time, direct.

Section 39.Rules for supply, number, renewal and keeping accounts of stamps.

The state Government may, from time to time, make rules for regulating-

(a) the supply of stamps to be used under this Act ;

(b) the number of stamps to be used for denoting any fee chargeable under this Act ;

(d) the keeping accounts of all stamps used under this Act,

²[(e) the manner of payment of court-fee and refund thereof by e-payment] :

Provided that in the case of stamps used under section 3 in the High Court, such rules shall be made, with the concurrence of the Chief Justice of such Court.

All such rules shall be published in the Official Gazette, and shall thereupon have the force of law.

1. The word "and" was deleted by Mah. 25 of 2011, s. 6 (1).

2. Clause (e) was added by Mah. 25 of 2011, s. 6 (2).

Section 40.Stamping documents inadvertently received.

No document which ought to bear a stamp under this Act shall be any validity, unless and until it is properly stamped. But, if any such document is through mistake or inadvertence received, filed or used in any Court or office without being properly stamped, the presiding Judge or the head of the office, as the case may be, or, in the case of the High Court, any Judge of such Court, may, if he thinks fit, order that such document be stamped as he may direct; and, on such document being stamped accordingly, the same and every proceeding relative thereto shall be as valid as if it had been properly stamped in the first instance.

Section 41.Amended document.

Where any such document is amended in order merely to correct a mistake and to make it conform to the original intention of the parties, it shall not be necessary to impose a fresh stamp.

Section 42.Cancellation of stamps.

No document requiring a stamp under this Act shall be filed or acted upon in any proceeding in any Court or office until the stamp has been cancelled.

Such officer as the Court or the head of office may from time to time appoint shall, on receiving any such document, forthwith effect such cancellation by punching out the figure-head so as to leave the amount designated on the stamp untouched, and the part removed by punching shall be burnt or otherwise destroyed :

¹[Provided that, where court-fee is paid by e-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].

1. This proviso was added by Mah. 25 of 2011, s. 7.

Section 43.Repayment of fee in certain circumstances.

(1) When any suit in a Court ¹[or any proceeding instituted by presenting a petition to a Court under the Hindu Marriage Act, 1955 (XXV of 1955), ] is settled by agreement of parties before any evidence is recorded, or any appeal or cross objection is settled by agreement of parties before it is called on for effective hearing by the Court, half the amount of the fee paid by the plaintiff, ²[petitioner,] appellant, or respondent on the plaint, ³[petition,] appeal or cross objection, as the case may be, shall be repaid to him by the Court :

Provided that, no such fee shall be repaid if the amount of fee paid does not exceed ⁴[twenty-five-rupees] or the claim for repayment is not made within one year from the date on which the suit, ⁵[proceeding,] appeal or cross objection was settled by agreement.

(2) The State Government may, from time to time, by order, provide for repayment to the plaintiffs, ⁶[petitioners,] ⁷[complaints under section 138 of the Negotiable Instruments Act, 1881 (26 of 1881),] appellants or respondents of any part of the fee paid by them on plaints, ⁸[petitions,] ⁹[complaints under section 138 of the Negotiable Instruments Act, 1881 (26 of 1881),] appeals or cross objections, in suits ¹⁰[complaints under section 138 of the Negotiable Instruments Act, 1881 (26 of 1881),] ¹¹[proceedings] or appeals disposed of under such circumstances and subject to such conditions as may be specified in the order.

Explanation.- For the purpose of this section, effective hearing shall exclude the dates when the appeal is merely adjourned without being heard or argued.

1. These words were inserted by Mah. 33 of 1967, s. 2(a) (i).

2. This word was inserted by Mah. 33 of 1967, s. 2(a) (ii).

3. This word was inserted by Mah. 33 of 1967, s. 2(a) (iii).

4. These words were substituted for the words "five rupees" by Mah. 18 of 2002, s. 4.

5. This word was inserted by Mah. 33 of 1967, s. 2(a) (iv).

6. This word was inserted by Mah. 33 of 1967, s. 2(b) (i).

7. These words and figures were inserted by Mah. 17 of 2008, s. 2 (i).

8. This word was inserted by Mah. 33 of 1967, s. 2(b) (ii).

9. These words and figures were inserted by Mah. 17 of 2008, s. 2(ii).

10. These words and figures were inserted by Mah. 17 of 2008, s. 2(iii).

11. This word was inserted by Mah. 33 of 1967, s. 2(b) (iii).

Notifications

Year	Description	Hindi Description	Files(Eng)	Files(Hindi)
17-06-2017	Notification under section 43(2) of the Maharashtra Court Fees Act

Section 44.Admission in criminal cases of documents for which proper fee has not been paid.

Whenever the filing or exhibition in a Criminal Court of a document in respect of which the proper fee has not been paid is, in the opinion of the presiding Judge, necessary to prevent a failure of justice, nothing contained in section 5 shall be deemed to prohibit such filing or exhibition.

Section 45.Sale of stamps.

(1) The State Government may, from time to time make rules for regulating the sale of stamps to be used under this Act, the persons by whom alone such sale is to be conducted, and the duties and remuneration of such persons.

(2) All such rules shall be published in the Official Gazette and shall thereupon have the force of law.

(3) Any person appointed to sell stamps who disobeys any rule made under this section, and any person not so appointed who sells or offers for sale any stamp, shall, on conviction, be punished with imprisonment for a term which may extend to six months, or with fine which may extend to ¹[two thousand rupees, but which shall not be less than five hundred rupees], or with both.

1. These words were substituted for the words "five hundred rupees" by Mah. 18 of 2002, s. 5.

Section 46.Power to reduce or remit fees.

The State Government may, from time to time, by notification in the Official Gazette, reduce or remit, in the whole or in any part of the territories under its administration all or any of the fees mentioned in the first and second schedules to this Act annexed, any may in like manner cancel or vary such order.

Section 47.Saving of fees to certain officers of High Court.

Nothing in Chapters II and VI of this Act applies to the fees which any officer of the High Court is allowed to receive in addition to a fixed salary.

¹ * * *

1. Section 47-A was deleted by Mah. 18 of 2002, s. 6.

Section 48.Saving as to stamp duties.

Nothing in this Act shall be deemed to affect the stamp duties chargeable under any other law for the time being in force relating to stamp duties.

Section 49.Repeal and saving.

(1) On the commencement of this Act, the laws specified in column 3 of Schedule IV hereto annexed shall be repealed in the manner and to the extent specified in column 4 thereof :

Provided that, such repeal shall not affect the previous operation of any of the laws so repealed and anything done or any action taken (including any appointment, notification, order, rule, form, application, reference, notice, report or certificate made or issued) under any such law shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provision of this Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act :

Provided further that, all the fees shall be charged and collected under this Act at the rate in force on the date on which the document chargeable to court-fee is or was presented.

(2) (a) All stamps in denominations of annas four or multiples thereof shall be deemed to be stamps of the value of twenty-five naya paise or, as the case may be, multiples thereof and valid accordingly.

(b) If any person is possessed of a stamp or stamps in any denominations other than denominations of annas four or multiples thereof, and such stamps or stamps has or have not been spoiled, the Collector shall repay to such person the value of such stamp or stamps in money calculated in accordance with the provisions of sub-section (2) of section 14 of the Indian Coinage Act, 1906 (III of 1906), upon such person delivering up, within six months from the commencement of this Act, such stamp or stamps to the Collector.

Section 50.Amendment of Suits Valuation Acts.

On the commencement of this Act, the laws specified in column 3 of Schedule V hereto annexed shall be amended in the manner and to the extent specified in column 4 thereof.

Section 51.Reduction of Court-fee from amount of stamp duty payable on final order of partition.

¹[Reduction of court-fee from amount of stamp duty payable on final order of partition].- Notwithstanding anything contained in the ²Bombay Stamp Act, 1958 (Bom. LX of 1958), where court-fee is paid in a suit for partition in accordance with the provisions of clause (vii) of section 6 of this Act, ³[the stamp duty] payable on a final order for effecting a partition passed by any Revenue Authority or any Civil Court under article 46 in Schedule 1 to the ⁴Bombay Stamp Act, 1958 (Bom. LX of 1958), ⁵[, shall be reduced by the amount of the Court-fee paid in such suit].

1. The marginal note was substituted by Mah. 34 of 1994, s. 2 (iii).

2. Now see the Maharashtra Stamp Act.

3. Section 37 was substituted by Mah. 25 of 2011, s. 5.

4. The word “and” was deleted by Mah. 25 of 2011, s. 6 (1).

5. Clause (e) was added by Mah. 25 of 2011, s. 6 (2).

Section 52.Rules made by Government to be laid before State Legislature.

All rules made by the State Government under this Act shall be laid before each House of the State Legislature as soon as may be after they are made and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.