PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 06, 2013
(MAGHA 17, 1934 SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS. PUNJAB
NOTIFICATION
The 6th February, 2013 No. 12-Leg./2013.-The following Act of the Legislature of the State of Puniab received the assent of the Governor of Punjab on the 29th January, 2013, is hereby published for general information :
THE INDIAN STAMP (PUNJAB AMENDMENT) ACT, 2012
(Punjab Act No. 12 of 2013)
2.
AN
63
ACT
further to amend the Indian Stamp Act, 1899, in its application to the State of Punjab.
BE it enacted by the Legislature of the State of Punjab in the Sixty-third Year of the Republic of India as follows:
1. (4) This Act may be called the Indian Stamp (Punjab Amendment) Shortn title and Act, 2012.
(2) It shall come into force at once. Instrument
In the Indian Stamp Act, 1899 (hereinafter referred to as the principal Act), in its application to the State of Punjab, in section 2, in clause (10), for the word, figure, letter and sign "Schedule 1-B,", the words, figures, letters and signs "Schedule 1-B or by Schedule 1-C" shall be substituted.
3. In the principal Act, after section 3-C, the following section shall be inserted, namely:
"3-D. () Every instrument mentioned in entry 23 of Schedule 1-A chargeable with duty under section 3 and additional duty chargeable with under sections 3-B and 3-C, shall, in addition to such additional duty. duty and additional duty be also chargeable with such cess, as is specified in Schedule 1-C.
(2) The cess with which any instrument is chargeable under sub
Section (), shall be paid and such payment shall be indicated on such instrument
0y means of stamp or stamp paper bearing the inscription "Social Infrastructure
Cess", whether with or without any other design, picture or inscription. commencement.
Amendment in
section 2 of
Central Act 2 of
1899.
Insertion of new section 3-D in Central Act 2 of
1899.
P NJAB GOVT. GAZ. ( XTRA), F ARY 06,2013 63
AGHA 17,1934 KA)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFI ATION
The 6th February, 2013 No. 12-Leg./2013.-The following Act of the Legislature of the State of punjab received the assent of the Governor of Punjab on the 29th January 2013, is hereby published f r general i f r ation :-
I P J B ENDMENT) CT, 12
(Punjab Act No. 12 of 2013) rt er end i n p Act, 1899, in its application to the tate f unjab.
it act d egislature of the State of Punjab in the Sixty-third ear f epublic f ia as follows:-
. (I) hi ct a called the Indian Stamp (Punjab Amendment) Short title and
Act, 2012.
e cement.
) al n ce at once.
2. n n St Act, i after rred to as t he principal Amendment in Act), in its application to the Stat of unjab, n o n a se (10), for the p >! ol
word, figure, letter and s g dule | .", h ords, fi gures, letters and 1899.
signs "Schedule 1-B or ul 1 . s l stitute d.
3. Inthe principal Act, after se o 3 , th fo l ow section shall be Insertion of new ] d section 3-D in
in , amely:- C ral A 2 o
"3.D. (I) E instrum nt ment in e ntry 23 of S hedule 1-A 18% Instrument c bl w h d y u er se tion 3 and additional duty chargeable with under sections 3-B and 3-C, sh ll in a i o to such aes du d y and dditional d y be also ch eable with such c as is sp ed in S l 1
C
(2 T cess w h w h any instrum ent is chargeable under sub- section (1), shall be paid and such payment shall be i ndicated on such instrument
by m ans of stamp or stamp paper bearing the in scription "Social Infrastructure
C w w h or w h any other design, picture of inscription.
1
PUNJAB GOVT. GAZ.(EXTRA),
FEBRUARY 06, 2013
(MAGHA 17, 1934 SAKA)
(3) Except as otherwise provided in sub-section (2), the provisions of this Act shall, so far as may be, apply in relation to the cess chargeable
under sub-section (1), in respect of the instruments referred to therein as they
apply in relation to the duty chargeable under section 3 in respect of those
instrument.
Explanation. -For the purpose ofthis section, the expression "Social Intrastructure Cess" means a cess collected under this Act for providing and improving infrastructure in social sectors including.
4. In the principal Act, after Schedule 1-B, the following Schedule shallbe added, namely:
Conveyance as defined in section
2(10), not being a transfer charged
or exempted under entry No. 62
Where it exceeds Rs. 50, but
does not exceed Rs.100;
Where the value or amount of the
consideration for such conveyance
as set forth therein does not
exceed Rs.50;
Where it exceeds Rs. 100, but
does not exceed Rs.200;
Where it exceeds Rs. 200, but
does not exceed Rs. 300:
Where it exceeds Rs. 300, but
does not exceed Rs. 400;
Where it exceeds Rs. 400, but
does not exceed Rs. 500;
"SCHEDULE I-C Where it exceeds Rs. 500, but (See section 3-D)
does not exceed Rs. 600:
Where conveyance
amounts to sale of
immovable property
Fifty paise
One rupee
Two rupees
Three rupees
64
Four rupees Five rupees Six rupees Insertion of new Schedule 1-C in Central Act 2 of
1899.
013 64
NJ B OVT. GAZ. (EXTRA), FEBRUARY 06,2
A 7, 34 KA)
_
b-section (2), the rov isions
l t n ess arge
able
nts f rr d o erein as t hey
t of those
(3) xcept as t erwise rovided s of this Act hall, r s ay e, ply under b-section (7), in ect f the u e : . i ec
apply in relation to the duty argeable nder cti n ent.
. . " 5 xplanation. - For the r ose f this ction, pres ion "S cial Infrastructure Ces " eans ss l ct d nder i ct r viding and improving infrastructure in social sectors including.
4. In the principal ct, ft r chedule , o i g Schedule al added, namely:-
CHEDU E 1 C
section ) onveyance as defined in section Where conveyance (1 ), t t sfer harged e
pted der t o. immovable property
1 2
he the u the Fifty paise nsideration ance
t forth i t
s. 0;
her s , One rupee s. 1
her s s 0, t Two rupees s. 0;
her it s Rs. 200, but Three rupees s ;
her it s Rs. , Four rupees s ;
her it s , Five rupees
5
her it e R 5 , b Six rupees d n ex R 6 ;
Insertion of ne
Schedule 1-C in
Central ct 2 of
1899.
2
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 06, 2013
(MAGHA17, 1934 SAKA)
Where it exceeds Rs. 600, but does not exceed Rs. 700:
Where it exceeds Rs. 700, but does not exceed Rs. 800; Whereit exceeds Rs. 800, but does not exceed Rs. 900; Where it exceeds Rs.900, but does not exceed Rs.1,000; and For every 500 or part thereof in excess of Rs. 1.000.
2
0149/2-2013/Pb. Govt. Press, S.A.S. Nagar Seven rupees
Eight rupees
Nine rupees
Ten rupees
Five rupees."
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and legislative Affairs.
65 PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 06,2013 65
(MAGHA 17,1934 SAKA)
1
Where it exceeds Rs. 600, but does not exceed Rs. 700;
2
Seven rupees Where it exceeds Rs. 700, but Eight rupees 4 does not exceed Rs. 800;
Where it exceeds Rs. 80 , but Nine rupees does not exceed Rs. 900;
Where it exceeds Rs.900, but Ten rupees does not exceed Rs.1,000; and For every 500 or part thereof in Five rupees."
excess of Rs. 1,000.
H.P.S. AHAL,
Secretary to Government of Punjab, Department of Legal and legislative Affairs. 0149/2-2013/Pb. Govt. P S.A S N
3