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THE ORISSA COURT-FEES (AMENDMENT) ACT, 1939
THE ORISSA COURT-FEES (AMENDMENT) ACT, 1939
PREAMBLE
An Act to amend the law relating to court-fees in its application to the Province of Orissa
Whereas it is expedient to amend the law relating to court-fee in its application to the Province of Orissa
It is hereby enacted as follows:
Section 1 - Short title and commencement
(i) This Act may be called the Orissa Court-fees (Amendment) Act, 1939.
(ii) It extends to the whole of Orissa.
(ii) It shall come into force on such date1 as the Provincial Government may, by notification in the Gazette, appoint.
Section 2 - Repeal of enactments
The Acts mentioned in Schedule 'A' to this Act, so far as they apply to the whole or any part of the Province of Orissa, are hereby repealed to the extent specified in the third column of that Schedule.
Section 3 - Amendment of Section 2
For Section 2 of the Court-fees Act, 1870 (VII of 1870) (hereinafter called the principal Act), the following section shall be substituted :
2. Definitions - In this Act, unless there is anything repugnant in the subject or context, -
(1) "appeal" includes a cross objection ;
(2) "suit" includes an appeal from a decree except in Section 8-A."
Section 4 - Amendment of Section 6
Section 6 of the principal Act shall be re-numbered as Sub-section (1) of Section 6 and after the said sub-section, the following sub-section shall be inserted:
"(2) Notwithstanding anything contained in Sub-section (1), the Provincial Government may, by notification, direct that a copy of a document, specified as chargeable in Schedules I and II to this Act annexed, shall be furnished by a public officer without payment of the fee indicated by either of the said Schedules as the proper fee for such copy and the copy so furnished shall be chargeable with the requisite fee only when it is filed, exhibited or record in any Court of Justice or received by a public officer as mentioned in Sub-section (1)."
Section 5 - Amendment of Section 7
In Section 7 of the principal Act, for the words "in the suits next hereinafter mentioned" the words "in the suits next hereinafter mentioned except suits for relief under Section 14 of the Religious Endowments Act, 1863 (XX of 1863) or under Section 91 or Section 92 of the Code of Civil Procedure, 1908 (V of 1908)" shall be substituted.
Section 6 - Amendment of Section 7 (ii)
In Section 7 (ii) of the principal Act, after the words "shall be deemed to be" the words "in suits for maintenance five times and in other suits" shall be inserted.
Section 7 - Omission of Clause (b) of section 7 (iv)
Clause (b) of Section 7 (iv) of the principal Act shall be omitted.
Section 8 - Insertion of new paragraph (iv-A) in Section 7
In Section 7 of the Principal Act, after paragraph (iv) the following paragraph shall be inserted :
"(iv-A) In a suit for cancellation of a decree for money or other property having a money-value, or other document securing money or other property having such value, according to the subject-matter of the suit, and such value shall be deemed to be -
If the whole decree or other document is sought to be cancelled, the amount or the value of the property for which the decree was passed or other document executed ;
If a part of the decree or other documents sought to be cancelled, such part of the amount or value of the property.
Explanation - In any case where a suit for the cancellation of a whole decree for money or other property having a money value, or other document securing money or other property having such value has to be instituted, but the substantial relief claimed is only in respect of a part of the amount or the value of the property for which the decree was passed for the other document was executed, the value of the subject-matter of the suit shall be deemed to be such part of the amount or value of the property in respect of which the relief is sought."
Section 9 - Amendment of paragraph (v) of Section 7
In paragraph (v) of Section 7 of the principal Act -
(1) in Clause (a), for the word "ten" the word "twenty" shall be substituted;
(2) in clause (b), for the word "five" the word "ten" shall be substituted;
(3) the following proviso shall be inserted after the existing proviso:
"Provided further that in suits for possession of land if rules are framed under Section 3 of the Suits valuation Act, 1887 (VII of 1887) for determining the value for the purposes of jurisdiction, the value so determined shall be deemed to be the value of the land for the purposes of this paragraph ; and
(4) the existing explanation shall be re-numbered as Explanation I, and, after the Explanation so re-numbered, the following Explanation shall be added, namely :
Explanation II - In this paragraph, "building" includes a house, out-house, stable, privy, urinal, shed, hut, wall and any other such structure whether of masonry, bricks, wood, mud, metal or any other material whatsoever."
Section 10 - Insertion of new paragraph (vi-A) in Section 7
In Section 7 of the principal Act after paragraph (vi) the following paragraph shall be inserted :
"(vi-A) In suits for partition and separate possession of a share of joint family property or of joint property, or to enforce a right to a share in any property on the ground that it is joint family property or joint property-
If the plaintiff alleges that he has been excluded from possession of the" property of which he claims to be a coparcener or co-owner according to the market-value of the share in respect of which the suit is instituted.
Explanation - The word "possession" for this purposes of this paragraph includes constructive possession."
Section 11 - Insertion of new Section 8-A
After Section 8 of the principal Act, the following section shall be inserted :
"8-A Statement of particulars of subject-matter of suits and plaintiff's valuation thereof- In every suit in which an ad valorem Court-fee is payable under this Act on the plaint, the plaintiff shall file with the plaint a statement of particulars of the subject-matter of the suit-and his own valuation thereof unless such particulars and the valuation are contained in the plaint. The statement shall be in such form and shall contain such particulars as may be prescribed by the Provincial Government by notification in the Gazette. In every such suit the plaintiff shall also, if the Court so directs, file a duplicate copy of the plaint and of said statement."
Section 12 - Amendment of Section 11
For the second paragraph of Section 11 of the principal Act the following paragraph shall be substituted:
"Where a decree directs an enquiry as to mesne-profits which are accrued on the property during a period prior to the institution of the suit, if the profits ascertained on such inquiry exceed the profits claimed, no final decree shall be passed till the difference between the fee actually paid and the fee which would have been payable had the suit comprised the whole of the profits so ascertained is paid, if the additional fee is not paid within such time as the Court shall fix, the claim for the excess shall be dismissed, unless the Court, for sufficient cause, extends the time for payment.
Where a decree directs an inquiry as to mesne-profits from the institution of the suit and a final decree is passed in accordance with the result of such inquiry the decree shall not be executed until such fee is paid as would have been payable on the amount claimed in execution if a separate suit had been instituted therefor."
Section 13 - Amendment of Section 12
In Section 12 of the principal Act, for paragraph (ii) the following paragraph shall be substituted :
"(ii) But whenever any such suit comes before a Court of appeal, reference or revision, if such Court considers that the said question has been wrongly decided, it shall :
(a) in any case in which the decision is to the detriment of revenue, require the party by whom such fee has been paid, to pay so much additional fee as would have been payable had the question been rightly decided and thereafter -
(i) if the party required to pay is the appellant or petitioner the appeal or petition shall be stayed until the additional fee is paid. If the additional fee is not paid within such time as the Court shall fix, the appeal or petition shall be dismissed ;
(ii) if the party required to pay is the respondent or the opposite party the Court shall fix a date before which such party shall pay the amount of Court-fee due from him and, if such party fails to pay the fee required before the date fixed by the Court, the Court shall recover the amount of such fee from him as if it were an arrear of land revenue. Where the Court considers that the amount of such fee should be paid to the respondent or the opposite party by the appellant or the petitioner, as the case may be, the Court may provide for such payment in the order as to costs in the said appeal or petition ; and
(b) in any case in which the decision is that any excess fee has been levied, direct the refund of so much excess fee to the party who paid it as would not have been payable had the question been rightly decided.
Explanation - For the purpose of this section a question relating to the classification of any suit in regard to Section 7 shall not be deemed to be a question relating to valuation.”
Section 14 - Amendment of Section 18
In Section 18 of the principal Act, for the words "eight annas" the words "one rupee" shall be substituted.
Section 15 - Amendment of Section 35
For Section 35 of the principal Act, the following section shall be substituted :
"35 Power to suspend, reduce or remit fees - (1) Provincial Government may, from time to time, subject to such conditions or restrictions as it may think fit to impose, by notification in the Gazette, suspend the payment of or reduce or remit, in the whole of Orissa or in any part thereof, all or any of the fees mentioned in Schedules I and II to this Act annexed and may in like manner cancel or vary such order.
(2) The Provincial Government may, from time to time by rules, prescribe the manner in which any fee the payment of which is suspended under Sub-section (1) may be realised and for this purpose direct that such fee may be recovered as if it were an arrear of land revenue."
Section 16 - Amendment of Article 1 of Schedule I
For Article 1 of Schedule I of the principal Act the following Article shall be substituted
|
Number |
-- |
Proper fee |
|
(1) Plaint, written statement pleading a setoff or counter claim or memorandum of appeal (not otherwise provided for in this Act) presented to any Civil or Revenue Court except those mentioned in Section 3. |
When the amount or value of the subject-matter in dispute does not exceed five rupees |
Six annas. |
|
|
When such amount or value exceeds five rupees, for every five rupees, or part thereof, in excess of five rupees, up to one hundred rupees |
Six annas. |
|
|
When such amount or value exceeds one hundred rupees, for every ten rupees or part thereof in excess of one hundred rupees, up to five hundred rupees |
One rupee |
|
|
When such amount or value exceeds five hundred rupees, for every ten rupees, or part thereof, in excess of five hundred rupees, up to one thousand rupees |
One rupee two annas. |
|
|
When such amount or value exceeds one thousand rupees, for everyone hundred rupees, or part thereof, in excess of one thousand rupees, up to seven thousand five hundred rupees |
Seven rupees eight annas. |
|
|
When such amount or value exceeds seven thousand five hundred rupees, for every two hundred and fifty rupees, or part thereof, in excess of seven thousand five hundred rupees, up to ten thousand rupees |
Fifteen rupees, |
|
|
When such amount or value exceeds ten thousand rupees, for every five hundred rupees, or part thereof, in excess of ten thousand rupees, up to twenty thousand rupees |
Twenty-two rupees eight annas. |
|
|
When such amount or value exceeds twenty thousand rupees, for every one thousand rupees, or part thereof, in excess of twenty thousand rupees, up to thirty thousand rupees |
Thirty rupees. |
|
|
When such amount or value exceeds thirty thousand rupees, for every two thousand rupees, or part thereof, in excess of thirty thousand rupees, up to fifty thousand rupees |
Thirty rupees. |
|
|
When such amount or value exceeds fifty thousand rupees for every five thousand rupees, or part thereof, in excess of fifty thousand rupees |
Thirty-seven rupees eight annas. |
Section 17 - Insertion of new Article 3 and 3-A in Schedule I
In Schedule I of the principal Act after Article 2, the following Article shall be inserted:
|
"3. Plaint, or written statement pleading a set-off or counter claim in any suit of the nature cognisable by a Court of Small Causes when the amount or value of the subject-matter does not exceed Rs. 500 |
When the amount or value of the subject-matter in dispute does not exceed five rupees |
Six annas. |
|
|
When such amount or value exceeds five rupees, for every five rupees, or part thereof, in excess of five rupees, up to one hundred rupees |
Six annas. |
|
|
When such amount or value exceeds one hundred rupees, for every ten rupees or part thereof, in excess of one hundred rupees, up to five hundred rupees |
Twelve annas. |
|
3-A. plaint or memorandum of appeal in each of the following suits |
When the value for purposes of jurisdiction does not exceed three "thousand rupees |
Fifteen rupees. |
|
(i) to obtain a declaratory decree where n o consequential relief is prayed; |
When such value exceeds three thousand rupees but does not exceed four thousand rupees |
Fifty rupees. |
|
(ii) to set aside an award |
When such value exceeds four thousand rupees, for every two thousand rupees, or part thereof, in excess of four thousand rupees, up to ten thousand rupees |
Fifty rupees. |
|
(iii) to obtain a declaration that an alleged adoption is invalid or never in fact took place or to obtain a declaration that an adoption is valid |
When such value exceeds ten thousand rupees, for every ten thousand rupees, or part thereof, in excess of ten thousand rupees, up to fifty thousand rupees |
Fifty rupees. |
|
|
When such value exceeds fifty thousand rupees, for every fifty thousand rupees, or part thereof, in excess of fifty thousand rupees |
One hundred rupees. |
Section 18 - Amendment of Article 6 of Schedule I
In the third column of Article 6 of Schedule I of the principal Act -
(a) for the words "for annas" the words "six annans" shall be substituted;
(b) for the words "eight annas" the words "twelve annas" shall be substituted;
(c) for the words "one rupee" the words "one rupee eight annas" shall be substituted.
Section 19 - Amendment of Article 7 of Schedule I
For Article 7 of Schedule I of the principal Act the following Article shall be substituted
|
"Copy of decree or order having the force of a decree |
When such decree or order is made by a Munsif's Court or a Court of Small Causes, or a Revenue Court- |
|
|
|
(a) if the amount or value of the subject-matter of the suit wherein such decree or order is made does not exceed one hundred rupees |
Eight annas. |
|
|
(b) if such amount or value exceeds one hundred rupees but does not exceed one thousand rupees |
One rupee. |
|
|
(c) if such amount of value exceeds one thousand rupees |
One rupee eight annas. |
|
|
When such decree or order is made by the Court of a District Judge or of a Subordinate Judge |
Three rupees. |
|
|
When such decree or order is made by a High Court |
Three rupees, if the amount or value of the subject-matter of the suit wherein such decree or order is made does not exceed one thousand rupees ; six rupees, if such amount or value exceeds one thousand rupees. |
Section 20 - Amendment of Article 9 of Schedule I
In the third column of Article 9 of Schedule I of the principal Act, for the words "eight annas" the words "twelve annas" shall be substituted.
Section 21 - Amendment of table of rates and insertion of new tables in Schedule I
For the table of rates of ad valorem fees annexed to Schedule I of the principal Act, the tables set forth in Schedule 'B' to this Act shall be substituted.
Section 22 - Amendment of Article 1 of Schedule II
In Article 1 of Schedule II of the principal Act -
(a) in the third column opposite Clause (a), for the word "one anna" the words "two annas" shall be substituted;
(b) in the third column opposite Clause (b), for the words "eight annas" the words "in the case of a criminal complaint and appeal one rupee and in other cases twelve annas" shall be substituted;
(c) in the third column opposite Clause (c), for the words "one rupee" the words "one rupee eight annas" shall be substituted;
(d) in the second and third columns, for Clause (d) and the words opposite the said clause the following shall be substituted :
"(d) (i) When presented to a High Court under section 115 of the Code of Civil Procedure, 1908 (V of 1908) for revision of an order-
|
(a) when the value of the suit or proceedings to which the order relates does not exceedone thousand rupees |
Five rupees. |
|
(b) when the value of the suit or proceeding exceeds on thousand rupees |
Ten rupees. |
|
(ii) when presented to a High Court otherwise than under that section |
Two rupees." |
Section 23 - Amendment of Article 1-A of Schedule II
In the third column of Article 1-A of Schedule II of the principal Act, for the words "twelve annas" the words "one rupee" shall be substituted.
Section 24 - Amendment of Article 10 of Schedule II
In Article 10 of Schedule II of the principal Act -
in the third column -
(i) for the words 'eight annas" the words "one rupee" shall be substituted;
(ii) for the words "one rupee" the words "two rupees" shall be substituted;
(iii) for the words 'two rupees" "three rupees" shall be substituted.
Section 25 - Amendment of Article 11 of Schedule II
In Article 11 of Schedule II of the principal Act -
(a) for the entry in the first column, the following entry shall be substituted:
"Memorandum of appeal when the appeal is from an order inclusive of an order determining any question under Section 47 or Section 144 of the Code of Civil Procedure (V of 1908) and is presented."
(b) in the third column -
(i) for the words 'eight annas" the words "one rupee" shall be substituted;
(ii) for the words "two rupees" the words "four rupees" shall be substituted.
Section 26 - Amendment of Article 12 of Schedule II
In the third column in Article 12 of schedule II of the Principal Act, for the words "five rupees" the words "ten rupees" shall be substituted.
Section 27 - Amendment of Article 12 of Schedule II
In the third column in Article 14 of Schedule II of the principal Act, for the words "five rupees" the words "ten rupees" shall be substituted.
Section 28 - Amendment of Article 17 and insertion of new Article 17-A in Schedule II
For Article 17 of Schedule II of the principal Act the following two Articles shall be substituted :
|
"17. Plaint of memorandum of appeal in a suit - |
|
|
||
|
(i) to alter or set aside a summary decision or order of any of the Civil Courts not established by Letter Patent or of any Revenue Court, |
|
Fifteen rupees. |
||
|
(ii) to alter or cancel any entry in a register of the names of the proprietors of revenue-paying estates, |
|
Fifteen rupees. |
||
|
(iii) for relief under Section 14 of the religious Endowments Act, 1863 (XX of 1863), or under Section 91 or Section 92 of the code of Civil Procedure, 1908, (V of 1908). |
|
Fifteen rupees. |
||
|
"17-A. Plaint or memorandum of appeal in every suit where it is not possible to estimate at a money value the subject-matter in dispute and which is not otherwise provided for by this Act. |
When the plant is presented to, or the memorandum of appeal is against the decree of- |
|
||
|
|
(a) a Revenue Court in the district of Ganjam or Koraput; |
Ten rupees |
||
|
|
(b) any other Revenue Court, or any Court of a District Judge, Subordinate Judge or Munsif. |
Fifteen rupees if the value for purposes of jurisdiction does not exceed four thousand rupees ; one hundred rupees if such value exceeds four thousand rupees." |
||
Section 29 - Amendment of Article 18 of Schedule II
In Article 18 of Schedule II of the principal Act -
(a) for the entry in the first column, the following entry shall be substituted:
"Application under paragraph 17 or paragraph 20 of the Second Schedule to the Code of Civil Procedure, 1908 (V of 1908)";
(b) in the third column for the words "ten rupees" the words "fifteen rupees" shall be substituted.
Section 30 - Amendment of Article 19 of Schedule II
In the third column in Article 19 of Schedule II of the principal Act, for the words "ten rupees" the words "fifteen rupees" shall be substituted.
Section 31 - Amendment of Article 20 of Schedule II
In the third column in Article 20 of Schedule II of the principal Act for the words "twenty rupees" the words "thirty rupees" shall be substituted.
Section 32 - Amendment of Article 21 of Schedule II
In the column in Article 21 of Schedule II of the principal Act, for the words "twenty rupees" the words "thirty rupees" shall be substituted.
Schedule - SCHEDULE A
SCHEDULE A'
|
Province, year and number (1) |
Title (2) |
Extent of Repeal (3) |
|
Bihar and Orissa Act 1 of 1922 |
Bihar and Orissa Court-fees (Amendment) Act, 1922 |
The whole Act, except Sections 6, 9,10, and 13 |
|
Madras Act V of 1922 |
Madras Court-fees (Amendment) Act, 1922 |
The whole Act, except Section 11 in respect of Articles 11 and 12 of Schedule I |
|
Central Provinces Act XVI of 1935 |
Court-fees (Central Provinces Amendment) Act, 1935 |
The whole Act, except Section 4 (e) |
|
(a) Table of rates of ad valorem fees livable on plaints etc. mentioned in Article 1 of Schedule I |
||
|
When the amount or value of the subject-matter exceeds |
But does not exceed |
Proper fee [Expressed in terms of Naye paise by the Court-fees (Orissa Amendment) Act, 1958 (Orissa Act 16 of 1958).] |
|
(1) |
(2) |
(3) |
|
Rs. |
Rs. |
Rs. nP. |
|
... |
5 |
0.35 |
|
5 |
10 |
0.75 |
|
10 |
15 |
1.10 |
|
15 |
20 |
1.50 |
|
20 |
25 |
1.85 |
|
25 |
30 |
2.25 |
|
30 |
35 |
2.60 |
|
35 |
40 |
3.00 |
|
40 |
45 |
3.35 |
|
45 |
50 |
3.75 |
|
50 |
55 |
4.10 |
|
55 |
60 |
4.50 |
|
60 |
65 |
4.85 |
|
65 |
70 |
5.25 |
|
70 |
75 |
5.60 |
|
75 |
80 |
6.00 |
|
80 |
85 |
6.35 |
|
85 |
90 |
6.75 |
|
90 |
95 |
7.10 |
|
95 |
100 |
7.50 |
|
100 |
110 |
8.50 |
|
110 |
120 |
9.50 |
|
120 |
130 |
10.50 |
|
130 |
140 |
11.50 |
|
140 |
150 |
12.50 |
|
150 |
160 |
13.50 |
|
160 |
170 |
14.50 |
|
170 |
180 |
15.50 |
|
180 |
190 |
16.50 |
|
190 |
200 |
17.50 |
|
200 |
210 |
18.50 |
|
210 |
220 |
19.50 |
|
220 |
230 |
20.50 |
|
230 |
240 |
21.50 |
|
240 |
250 |
22.50 |
|
250 |
260 |
23.50 |
|
260 |
270 |
24.50 |
|
270 |
280 |
25.50 |
|
280 |
290 |
26.50 |
|
290 |
300 |
27.50 |
|
300 |
310 |
28.50 |
|
310 |
320 |
29.50 |
|
320 |
330 |
30.50 |
|
330 |
340 |
31.50 |
|
340 |
350 |
32.50 |
|
350 |
360 |
33.50 |
|
360 |
370 |
34.50 |
|
370 |
380 |
35.50 |
|
380 |
390 |
36.50 |
|
390 |
400 |
37.50 |
|
400 |
410 |
38.50 |
|
410 |
420 |
39.50 |
|
420 |
430 |
40.50 |
|
430 |
440 |
41.50 |
|
440 |
450 |
42.50 |
|
450 |
460 |
43.50 |
|
460 |
470 |
44.50 |
|
470 |
480 |
45.50 |
|
480 |
490 |
46.50 |
|
490 |
500 |
47.50 |
|
500 |
510 |
48.60 |
|
510 |
520 |
49.75 |
|
520 |
530 |
50.85 |
|
530 |
540 |
52.00 |
|
540 |
550 |
53.10 |
|
550 |
560 |
54.25 |
|
560 |
570 |
55.35 |
|
570 |
580 |
56.50 |
|
580 |
590 |
57.60 |
|
590 |
600 |
58.75 |
|
600 |
610 |
59.85 |
|
610 |
620 |
61.00 |
|
620 |
630 |
62.10 |
|
630 |
640 |
63.25 |
|
640 |
650 |
64.35 |
|
650 |
660 |
65.50 |
|
660 |
670 |
66.60 |
|
670 |
680 |
67.75 |
|
680 |
690 |
68.85 |
|
690 |
700 |
70.00 |
|
700 |
710 |
71.10 |
|
710 |
720 |
72.25 |
|
720 |
730 |
73.35 |
|
730 |
740 |
74.50 |
|
740 |
750 |
75.60 |
|
750 |
760 |
76.75 |
|
760 |
770 |
77.85 |
|
770 |
780 |
79.00 |
|
780 |
790 |
80.10 |
|
790 |
800 |
81.25 |
|
800 |
810 |
82.35 |
|
810 |
820 |
83.50 |
|
820 |
830 |
84.60 |
|
830 |
840 |
85.75 |
|
840 |
850 |
86.85 |
|
850 |
860 |
88.00 |
|
860 |
870 |
89.10 |
|
870 |
880 |
90.25 |
|
880 |
890 |
91.35 |
|
890 |
900 |
92.50 |
|
900 |
910 |
93.60 |
|
910 |
920 |
94.75 |
|
920 |
930 |
95.85 |
|
930 |
940 |
97.00 |
|
940 |
950 |
98.10 |
|
950 |
960 |
99.25 |
|
960 |
970 |
100.35 |
|
970 |
980 |
101.50 |
|
980 |
990 |
102.60 |
|
990 |
1.000 |
103.75 |
|
1,000 |
1,100 |
111.25 |
|
1,100 |
1,200 |
118.75 |
|
1,200 |
1,300 |
126.25 |
|
1,300 |
1,400 |
133.75 |
|
1,400 |
1,500 |
141.25 |
|
1,500 |
1,600 |
148.75 |
|
1,600 |
1,700 |
156.25 |
|
1,700 |
1,800 |
163.75 |
|
1,800 |
1,900 |
171.25 |
|
1,900 |
2,000 |
178.75 |
|
2,000 |
2,100 |
186.25 |
|
2,100 |
2,200 |
193.75 |
|
2,200 |
2,300 |
201.25 |
|
2,300 |
2,400 |
208.75 |
|
2,400 |
2,500 |
216.25 |
|
2,500 |
2,600 |
223.75 |
|
2,600 |
2,700 |
231.25 |
|
2,700 |
2,800 |
238.75 |
|
2,800 |
2,900 |
246.25 |
|
2,900 |
3,000 |
253.75 |
|
3,000 |
3,100 |
261.25 |
|
3,100 |
3,200 |
268.75 |
|
3,200 |
3,300 |
276.25 |
|
3,300 |
3,400 |
283.75 |
|
3,400 |
3,500 |
291.25 |
|
3,500 |
3,600 |
298.75 |
|
3,600 |
3,700 |
306.25 |
|
3,700 |
3,800 |
313.75 |
|
3,800 |
3,900 |
321.25 |
|
3,900 |
4,000 |
328.75 |
|
4,000 |
4,100 |
336.25 |
|
4,100 |
4,200 |
343.75 |
|
4,200 |
4,300 |
351.25 |
|
4,300 |
4,400 |
358.75 |
|
4,400 |
4,500 |
366.25 |
|
4,500 |
4,600 |
373.75 |
|
4,600 |
4,700 |
381.25 |
|
4,700 |
4,800 |
388.75 |
|
4,800 |
4,900 |
396.25 |
|
4,900 |
5,000 |
403.75 |
|
5,000 |
5,100 |
411.25 |
|
5,100 |
5,200 |
418.75 |
|
5,200 |
5,300 |
426.25 |
|
5,300 |
5,400 |
433.75 |
|
5,400 |
5,500 |
441.25 |
|
5,500 |
5,600 |
448.75 |
|
5,600 |
5,700 |
456.25 |
|
5,700 |
5,800 |
463.25 |
|
5,800 |
5,900 |
471.25 |
|
5,900 |
6,000 |
478.75 |
|
6,000 |
6,100 |
486.25 |
|
6,100 |
6,200 |
493.75 |
|
6,200 |
6,300 |
501.25 |
|
6,300 |
6,400 |
508.75 |
|
6,400 |
6,500 |
516.25 |
|
6,500 |
6,600 |
523.75 |
|
6,600 |
6,700 |
531.75 |
|
6,700 |
6,800 |
538.75 |
|
6,800 |
6,900 |
546.25 |
|
6,900 |
7,000 |
553.75 |
|
7,000 |
7,100 |
561.25 |
|
7,100 |
7,200 |
568.75 |
|
7,200 |
7,300 |
576.25 |
|
7,300 |
7,400 |
583.75 |
|
7,400 |
7,500 |
591.25 |
|
7,500 |
7,750 |
596.25 |
|
7,750 |
8,000 |
621.25 |
|
8,000 |
8,250 |
636.25 |
|
8,250 |
8,500 |
651.25 |
|
8,500 |
8,750 |
666.25 |
|
8,750 |
9,000 |
681.25 |
|
9,000 |
9,250 |
696.25 |
|
9,250 |
9,500 |
711.25 |
|
9,500 |
9,750 |
726.25 |
|
9,750 |
10,000 |
741.25 |
|
10,000 |
10,500 |
763.75 |
|
10,500 |
11,000 |
786.25 |
|
11,000 |
11,500 |
80.8.75 |
|
11,500 |
12.000 |
831.25 |
|
12,000 |
12,500 |
853.75 |
|
12,500 |
13,000 |
876.25 |
|
13,000 |
13,500 |
898.75 |
|
13,500 |
14,000 |
921.25 |
|
14,000 |
14,500 |
943.75 |
|
14,500 |
15,000 |
966.25 |
|
15,000 |
15,500 |
988.75 |
|
15,500 |
16,000 |
1,011.25 |
|
16,000 |
16,500 |
1,033.75 |
|
16,500 |
17,000 |
1,056.25 |
|
17,000 |
17,500 |
1,078.75 |
|
17,500 |
18,000 |
1,101.25 |
|
18,000 |
18,500 |
1,123.75 |
|
18,500 |
19,000 |
1,146.25 |
|
19,000 |
19,500 |
1,168.75 |
|
19,500 |
20.000 |
1,191.25 |
|
20,000 |
21,000 |
1,221,25 |
|
21,000 |
22,000 |
1,251.25 |
|
22,000 |
23,000 |
1,281.25 |
|
23,000 |
24,000 |
1,311.25 |
|
24,000 |
25,000 |
1,341.25 |
|
25,000 |
26,000 |
1,371.25 |
|
26,000 |
27,000 |
1,401.25 |
|
27,000 |
28,000 |
1,431.25 |
|
28,000 |
29,000 |
1,461.25 |
|
29,000 |
30,000 |
1,491.25 |
|
30,000 |
32,000 |
1,521.25 |
|
32,000 |
34,000 |
1,551.25 |
|
34,000 |
36,000 |
1,581.25 |
|
36,000 |
38,000 |
1,611.25 |
|
38,000 |
40,000 |
1,641.25 |
|
40,000 |
42,000 |
1,671.25 |
|
42,000 |
44,000 |
1,701.25 |
|
44,000 |
46,000 |
1,731.25 |
|
46,000 |
48,000 |
1,761.25 |
|
48,000 |
50,000 |
1,791.25 |
When the amount or value exceeds Rs. 50.000 for every five thousand rupees or part thereof in excess of fifty thousand rupees thirty-seven rupees fifty naya paise.
(b) Table of rates of ad valorem fees leviable on plaints etc., mentioned in Article 3 of Schedule I.
|
When the amount or value of the subject-matter exceeds (1) |
But does not exceed (2) |
Proper fee* (3) |
|
Rs. |
Rs. |
Rs. nP. |
|
... |
5 |
.0.35 |
|
5 |
10 |
0.75 |
|
10 |
15 |
1.10 |
|
15 |
20 |
1.50 |
|
20 |
25 |
1.85 |
|
25 |
30 |
2.25 |
|
30 |
35 |
2.60 |
|
35 |
40 |
3.00 |
|
40 |
45 |
3.35 |
|
45 |
50 |
3.75 |
|
50 |
55 |
4.10 |
|
55 |
60 |
4.50 |
|
60 |
65 |
4.85 |
|
65 |
70 |
5.25 |
|
70 |
75 |
5.60 |
|
75 |
80 |
6.00 |
|
80 |
85 |
6.35 |
|
85 |
90 |
6.75 |
|
90 |
95 |
7.10 |
|
95 |
100 |
7.50 |
|
100 |
110 |
8.25 |
|
110 |
120 |
9.00 |
|
120 |
130 |
9.75 |
|
130 |
140 |
10.50 |
|
140 |
150 |
11.25 |
|
150 |
160 |
12.00 |
|
160 |
170 |
12.75 |
|
170 |
180 |
13.50 |
|
180 |
190 |
14.25 |
|
190 |
200 |
15.00 |
|
200 |
210 |
15.75 |
|
210 |
220 |
16.50. |
|
220 |
230 |
17.25 |
|
230 |
240 |
18.00 |
|
240 |
250 |
18.75 |
|
250 |
260 |
19.50 |
|
260 |
270 |
20.25 |
|
270 |
280 |
21.00 |
|
280 |
290 |
21.75 |
|
290 |
300 |
22.50 |
|
300 |
310 |
23.25 |
|
310 |
320 |
24.00 |
|
320 |
330 |
24.75 |
|
330 |
340 |
25.50 |
|
340 |
350 |
26.25 |
|
350 |
360 |
27.00 |
|
360 |
370 |
27.75 |
|
370 |
380 |
28.50 |
|
380 |
390 |
29.25 |
|
390 |
400 |
30.00 |
|
400 |
410 |
30.75 |
|
410 |
420 |
31.50 |
|
420 |
430 |
32.25 |
|
430 |
440 |
33.00 |
|
440 |
450 |
33.75 |
|
450 |
460 |
34.50 |
|
460 |
470 |
35.50 |
|
470 |
480 |
36.00 |
|
480 |
490 |
36.75 |
|
490 |
500 |
37.50 |
