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THE ORISSA COURT-FEES (SURCHARGE AMENDMENT) (AMENDMENT) ACT, 1958
THE ORISSA COURT-FEES (SURCHARGE AMENDMENT) (AMENDMENT) ACT, 1958
[Published vide Orissa Gazette Ext .Dated. 11.6.1958-O.A. No. 17 of 1958.w.e.f. 15.11.1958.]
An Act to Amend the Orissa Court-Fees (Surcharge Amendment) Act, 1947
Whereas it is expedient to amend the Orissa Court-fees (Surcharge Amendment) Act, 1947 in order to express the amount of surcharge chargeable in the said Act in terms of nayepaise as a consequence of the introduction of the decimal system of coinage in India, in the manner hereinafter appearing;
It is hereby enacted by the Legislature of the State of Orissa in the Ninth Year of the Republic of India, as follows:
Statement of Objects and Reasons- Consequent upon the introduction of the decimal system of coinage, it has been found necessary to fix new rates of Court-fees to conform to the requirements of the new system of coinage and to avoid fractions in respect of values below four annas.
This Bill seeks to achieve this object by amending the Orissa Court-fees (Surcharge Amendment) Act, 1947 (Orissa Act 20 of 1947) in its application to the State of Orissa.
1. Short title and commencement- (1) This Act may be called the Orissa Court-fees (Surcharge Amendment) (Amendment) Act, 1958.
(2) It shall come into force on such date as the State Government may by notification, appoint in this behalf.
2. Amendment of Schedule, Orissa Act 20 of 1947- For the existing Schedule to the Orissa Court-fees (Surcharge Amendment) Act, 1947, the following new Schedule shall be substituted, namely:
THE SCHEDULE
[See Section 2]
Rates of surcharge on fees leviable under the Court-fees Act. 1870, in its application to the State of Orissa Rates of Surcharge
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1. |
On every whole rupee |
Fifty nayepaise per rupee |
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2. |
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|
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3. |
(a) On a fraction of a rupee up to and including twenty five nayepaise (b) On a fraction exceeding twenty-five nayepaise but not exceeding fifty nayepaise (c) On a fraction exceeding fifty nayepaise but not exceeding seventy five nayepaise (d) On a fraction exceeding seventy-five nayepaise but less than one hundred |
Ten nayepaise
Thirty-five nayepaise
Thirty-five nayepaise
Fifty nayepaise. |
Illustration- On a Court-fee of Rs. 20.35 the surcharge will be (20 x 50) +25 nayepaise i. e., 10.25 and the total Court-fee chargeable will be Rs. 30.60.”
