PUNJAB GOVT. GAZ. (EXTRA), APRIL 28, 2016 23 (VYSK 8, 1938 SAKA)
PART I GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 28th April, 2016 No. 11-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 25th day of April, 2016, is hereby published for general information:- THE COURT FEES (PUNJAB AMENDMENT) ACT, 2016.
(Punjab Act No. 8 of 2016) AN
ACT BE it enacted by the Legislature of the State of Punjab in the Sixty- seventh Year of the Republic of India as follows :- 1. (1) This Act may be called the Court Fees (Punjab Amendment) short title and Act, 2016.
commencement. (2) It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint.
2. Inthe Court Fees Act, 1870, in its application to the State of Punjab, Substitution of for section 26, the following section shall be substituted, namely:- section 26 of . Central Act 7 of “26. (1) The stamps used to denote any fees chargeable under this 1870. Stamps to be Act shall be impressed or adhesive or partly impressed or impressed and partly adhesive as the Appropriate adhesive.
Government may; by notification in the Official Gazette, from time to time direct.
(2) For the purposes of sub-section (1) and section 25, “stamp” means any mark, seal or endorsement by any agency or person duly authorized by the appropriate Government, and includes an adhesive or impressed stamp, for the purposes of Court fees chargeable under this Act.
Explanation. -“Impressed stamp” includes impression by a franking Machine or any other machine, or a unique number generated by e-stamping or similar software, as the appropriate Government may, by notification in the Official Gazette, specify.”.
VIVEK PURI, Secretary to Government of Punjab,
Department of Legal and Legislative Affairs. ] 001/04-2016/pp, Govt. Press, S.A.S. Nagar