DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Stamp (Increase of Duties) Act, 1962
Act 8 of 1962
Keyword(s):
Stamp Duties, Instrument, Increase in Stamp Duty
1
Sfn~np ( ~ ; ~ C ~ . C Y S C ~ , t ' . L ) Y ~ ~ P Y ) '[TA41/iJt NADU] ACT No. S o f 196'2.
. .d 6 ~ [ T A I I I I . NADU] S?AMP (TNCR:. .~~:; ;>T-;-~~ES)
ACT, 1962.
/ of ! .).+;de1.7t ojz tllc 30tii ..I ! ~ L I S ~
1962, .fit:~t prrbfkheci ill t/7e Fort St. Gee I - ~ C T;;.:zc:.tt,.:
E~trc~o~*rii~mrj~ on the 1 st Septenzber f 462 ( ~ j ~ ~ ~ j , ~ ~ ~ 10,
fo iizcrcn.~e the stannp duties clzm.gpnble or1 certain tr.zmzents the JItdiCtlz Stanzp Act, 1899; ns in ate of Ta17zil Nadzrl.
Legislature of the 3[State of Tamil nth Year of the Repxblic of India as
1. (1) This Act may bs called the [Tamil Nadu]Stamp
ncrea.se of Duties) Act, 1962. ' . .
(2) It extends to the whole of t hc "State of Tamil
(3) It shall come into force on such (!ate as the
ate Govennlent may, by notification, appoint. -- .-
I These words were substituted for the wo~:d " Madras" by the
Nadu Adaptatio~ of Laws Order, 1969, as amended by the Nadu Ad~;>tation of Laws (Second Amendment) Order, 1969.
n For Statement of Objects and Reasons, Sc? Fort Sf. George tie Extraorcfin;..ry, dated the 12th July 1962, {'art lLr--.-Section 3,
3 This expression was substituted for the esprt.ssio11. " Sfc?.te of ~ ~ d ~ a s by the Tamil Nadu Adaptation of F;iws Order, 1969, as ame2d,ed hy the Tamil W?.c!u Adaptation oi' 1,a-s (;Secoild ~ ~ ~ ~ c n d m e n t ) Qrdsr, 1969- '
Short title, extent and
co mmencerr
2
4 Stcr!?:,ti (Ijrcreorc (f Dlrt icr ) [I962 : T.N. Act 8
-- . , . ._---- ---.-- - - - -- 1Thc original section 2 read as follows :-
"2. Xcrtes c f s;aiirp duty on certain insttqliinen&s to be increased by
Jjly per cent.--P.ny instrument described in any of the undermention-
ed Articles of' Schedule I to the Indian Stamp Act, 1899 (Central Act 11. of 1899) (hereinafter referred to as the principal Act) shall be chargeable with one ana a half times the amount of the stamp duty with which such iilstrument was chargeable immediately before the date of the comniencement of this Act, and the said articles shall be.
read and consi!-ued accordingly :-
Articles 1 to 10, 12, 15 to 20-A, 22 to 24, 26, 28, 29, 31 to 36, 38 to 46,48, 50, 51,54 to 60,62 (b), (d) and (e) and 63 to 65.".
I n the said section for the portion begilxning with the words and figures '' Articles i to 10 '' and ending with the words and figures
" and 63' to 65 " , the following was substituted by section 4 of the 1ndia1.r Stan~p (T~inlii Nadu Amendment) Act, 1973 (Tamil N a d ~
Act 27 of 1973), whictl came hito force on the 1st July 1973 z-
" Articles 1 to 10, 12, 15 to 17, 18 ((1) and (b), 19 to 20-A, 22, 24,.
26, 28, 29, 32 (0) (ii), 34, 35 vr, dlid (ii), =6, 38, 39, 40 (b) and [c), 41 to 46, 48 (a) to (d) and (f), 50, 51, 54 (b), 55 to 58, 60, 62 (b),.
(d) and (e), 64 at:d 65 ".
111 the said porlio~l for the expression " Articles 1 to lam, the expressio~~ "A~licles I to 4,6 to 10" was again substituted by section 4 of the Indian Stamp (Tamil Nadu Amendment) Act, 1974 (Tamil' Nadu Act 25 of 1971). The ~ a i & section 2 itself was omitted by
section 7 (a) ol the hdian Stamp (Tarnil Nadu Amendment)
AC; , 1975 (Tarnil Nadu Act 24 of 1975).
3
Srimp (hzcl*rrlsc f Dl,! icy) 1
1 Act, 8ltt.r ;1; firs( pro- Amendment 1: inscl~!~ d , ilam~ ly :- of seotio~~ 3,
Central Ac:. i tasc in ,11f: arnoufi, f Il of 1899, incipal Act sjlali have effeci as if- Central Act XI of 1899 to
nd in ttze proviso have effect
thc words " three rupees", the words subject to y naye paisc: " had been s~bs t i i~ i ed ; certa~n ause (a) of sect ion 1 1, for the words " ten naye amendments.
words " twenty naye paise" had been s u b for the words " three rupees", fty imye paise" had bzeiz sub... for the words " Three rupees",. fifty naye paise" had been
r the words " fifteen I-upees",
es fifty naye paise" had been
" Fifteitn rupees", wo rupees fifty nsye paise"
for the wordsc' Fifteen o rupees fifty naye paise'"
&en substi tutttd. -
q,ese words were substituted fcr the word "Mad~-as'" by mmil Nadu Adaptatif-~n of Laws Order, 1969, as en~ended by
nil Nadu Adaptation of Laws (Second hnendment) Orckr,
1
1 r, sertion of 5. Afrt,r sLc[ion 75 cflilt,p:.inc;pa! Act, th2 f;l:?win qewsection s c c ; j o n : , h z ? l ~ b . . j n ( ; e r i c d : n ; ~ ~ l y :--
75-.k i n ' Zentral Act l[
uf 1~93.bG 75-A. ~ u / e ~ ,rtrrrL t5.v the Stiitp Goveriw~ctz: :Q b p[iirl.t/ brfol.c the State Lagis[rrfir,r.-(1) ,411 rubs nhi% by th13 s v 3tC G- Iv~ rntne~lt under this k ~ i L expru#;s;d 1 c. c2mc. inio forcf; on H partic inlo force c,n 1 lie day on which 'iht:y arc
0fici:tl Ga zcttc.
( 2 ) ~v:;.y such rule ihnll , :s soon as po3sib:r: ;i'~;i. is nzade, b: placed 011 the trble of h.Nh Houses cf t Lgislalure, and if, before the expiry of rh ,, , 50 plac.=d or the next sessioiz, b *nkingaany modification in ally such rul agr, 5 th l i the rule sllould not be mad;, i l~e t hcr~:tficr haw; effect only in such modified forin r:E2c., as tilt mse may be, so howc
I I I ~ C ~ i f i~? I io 11 or a-~nulrnent shal! b2 v~i! tile vi,lidI! :r r , f anything pj.cvic~r ~ 1 3 ~ d!>l~+., rlnder
6. ( 1 ) Ti:. pi-incipat Aci, as in fore,; inunedinti:8y before Extension of .kct t 11): cc rnmm~emnent of this Act in the '[Stzte of Tamil Naduj
of1899 to c;..uc;pt in tJie acic',ed territories and in so far as it relates to added terri- ITZZI~I~Y:; wiJ 117 : ~ ; zp~c t ; o \?~h;clt ih3 S? ale krgi~1ch!,r~: has roriesg repen1 powvrqr to makc laws for ihc Stats and r.s amtnde,d by :his
3 z i! s ~ L v ~ rigs. Act 2 [ * 4: -'* *) (hereiizafler in, this section referred to as tlze Central Act) is hereby extended to, and slia91 bz i forcc in, tile added territories.
(2) If immediately before !he commencement of t Act, t hxe 1s in force in t h ~ added terriiories any laur oorr pcjr.c!ing ;o -+I-: Central .Act, ru& ccirrcsps~
(3) Ti\- repeal by sub-section (2) of any po~d ing to ths Central Act in forre in 2dded tc This ex~ression was sub ituted for the ex Madras" by the Tamil ~ a d u a d a ~ t a t i o n of ~ a w s Order amznded by the Tamil Nadu Adaptation of Laws (seconA ment) Order, 1969.
I
' The brackets, words and figures "(includin~ tho increase of duty egected section 2)" were omitted by section 7 (b) of tb
I Stamp (Tam3 mddu Amendment) Act, 1975 (Tarnil ~~d~ k t 1935;\,
- -
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Stamp (Increase of ~ u l ; e s )
iately before the Commencement of' this Act
right, privil&e, obligation or liability
ed. or incurred under any such law, or any penalty, forfeiture or punishment incurred f any offence committed against any such law, 1 proceeding or I. emeddy may
rced and any sue11 penalty,
imposed 8s if this Act had
g provision of thc Ccniral Act and ccordingly , unless and nnt il super-
or any action tc?ke~n ander he
sting tbe applicatiotl ~f
ded territories, any court or oi her tho Central A with sumh
e substance as may be necessary matter before the court or other
(6) Any reference in the Central Act to a inw which
In force in the added territories shall, irz relation io
territories, be construed as a reference .I c. I he ccrres- nding law, if my, in force in those territories.
rued as a reference to
f this seetjon, the mean tl~;: territories t,1959 (Central Act
6