Regd. No. NW/CH-22 Regd. No. CHD/0092/2018-2020
EXTRAORDINARY
Published by Authority
CHANDIGARH, THURSDAY, MAY 30, 2019
(JYAISTHA 9, 1941 SAKA)
( lviii )
LEGISLATIVE SUPPLEMENT
Contents Pages
Part - I Acts
The Indian Stamp (Punjab Amendment) Act, 2019.
(Punjab Act No. 10 of 2019) .. 47-49
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil
1
47
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 30th May, 2019
No.12-Leg./2019.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 8th day of March, 2019, is hereby published for general information:-
THE INDIAN STAMP (PUNJAB AMENMDENT) ACT, 2019
(Punjab Act No. 10 of 2019)
AN
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 Seventieth Year of the Republic of India as follows:-
1. (1) This Act may be called the Indian Stamp (Punjab Amendment) Act, 2019.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Indian Stamp Act, 1899, in its application to the State of Punjab, in Schedule 1-A, under the column, captioned as "Proper Stamp-duty",-
(1) in entry 2, against item (b), for the words "Fifty rupees", the words
"One hundred rupees" shall be substituted;
(2) against entry 3, for the words "Five hundred rupees", the words
"One thousand rupees" shall be substituted;
(3) against entry 4, for the words "Twenty five rupees", the words
"Fifty rupees" shall be substituted;
(4) in entry 5,-
(i) against item (a), for the words "Five hundred rupees", the words "One thousand rupees" shall be substituted;
(ii) against item (b), for the words "Fifty rupees", the words "One hundred rupees" shall be substituted;
Short title and
commencement.
Amendment in
Schedule 1-A of
Central Act 2 of
1899.
48
(iii) against item (c), for the words "Two thousand rupees", the words "Four thousand rupees" shall be substituted; and
(iv) against item (d), for the words "Fifty rupees", the words "One hundred rupees" shall be substituted;
(5) in entry 10,-
(i) against item (a), for the words "Five thousand rupees", the words "Ten thousand rupees" shall be substituted; and
(ii) against item (b), for the words "Ten thousand rupees", the words "Twenty thousand rupees" shall be substituted;
(6) in entry 15, for the words "Twenty rupees", "Forty rupees" and
"Twenty rupees", the words "Forty rupees", "Eighty rupees" and
"Forty rupees" shall, respectively, be substituted;
(7) against entry 17, for the words "Three hundred rupees", the words
"Six hundred rupees" shall be substituted;
(8) in entry 26, against item (b), for the words "Forty rupees", the words "Eighty rupees" shall be substituted;
(9) against entry 36, for the words "Fifteen rupees", the words "Thirty rupees" shall be substituted;
(10) in entry 39,-
(i) against item (a), for the words "Five thousand rupees", the words "Ten thousand rupees" shall be substituted; and
(ii) against item (b), for the words "Ten thousand rupees", the words "Twenty thousand rupees" shall be substituted;
(11) against entry 42, for the words "Forty five rupees", the words
"Ninety rupees" shall be substituted;
(12) in entry 46,-
(i) under the heading, captioned as "A-Instrument of-", against item (b), for the words "One thousand rupees", the words
"Two thousand rupees" shall be substituted; and
(ii) under the heading, captioned as "B-Dissolution of-", for the words "Fifty rupees", the words "One Hundred rupees" shall be substituted;
(13) in entry 48,-
(i) against item (a), for the words "Five hundred rupees", the words " One thousand rupees" shall be substituted;
49
(ii) against item (b), for the words "Five hundred rupees", the words " One thousand rupees" shall be substituted;
(iii) against item (c), for the words "One thousand rupees", the words " Two thousand rupees" shall be substituted;
(iv) against item (d), for the words "One thousand rupees", the words " Two thousand rupees" shall be substituted;
(v) against item (e), for the words "Two thousand rupees", the words " Four thousand rupees" shall be substituted; and
(vi) against item (g), for the words "Three hundred fifty rupees", the words "Seven hundred rupees" shall be substituted;
(14) in entry 57, against item (b), for the words "Forty rupees", the words "Eighty rupees" shall be substituted;
(15) in entry 58, under the heading, captioned as "Exemptions", against item B, for the words "Sixty rupees", the words "One hundred twenty rupees" shall be substituted; and
(16) in entry 64,-
(i) against item A, for the words "Ninety rupees", the words "One hundred eighty rupees" shall be substituted; and
(ii) against item B, for the words "Sixty rupees", the words "One hundred twenty rupees" shall be substituted.
3. (1) The Indian Stamp (Punjab Amendment) Ordinance, 2019 (Punjab Ordinance No. 1 of 2019), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub- section (1), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Repeal and
saving.
1781/5-2019/Pb. Govt. Press, S.A.S. Nagar