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THE ORISSA COURT-FEES (SURCHARGE AMENDMENT) (AMENDMENT) ACT, 1951
THE ORISSA COURT-FEES (SURCHARGE AMENDMENT) (AMENDMENT) ACT, 1951
PREAMBLE
An Act further to amend the Orissa Court-fees (Surcharge Amendment) Act, 1947
Whereas it is expedient further to amend the Orissa Court-fees, (Surcharge Amendment) Act, 1947 (Orissa Act XX of 1947) in the manner hereinafter appearing:
It is hereby enacted as follows:
Section 1 - Short title and commencement
(1) This Act may be called the Orissa Court-fees (Surcharge Amendment) (Amendment) Act, 1951.
(2) It shall come into force at once.
Section 2 - Amendment of the Schedule
For the Schedule appended to Orissa Court-fees (Surcharge Amendment) Act, 1947 (Orissa Act XX of 1947) the following 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 Orissa
|
|
Rate of Surcharge |
|
1. On every whole rupee |
Eight annas per rupee |
|
2. (a) On a fraction of a rupee up to and including four annas |
Two annas |
|
(b) On a fraction exceeding four annas but not exceeding eight annas |
Four annas |
|
(c) On a fraction exceeding eight annas but not exceeding twelve annas |
Six annas |
|
(d) On a fraction excluding twelve annas but less than sixteen annas |
Eight annas |
Illustration.-
On a Court-fee of Rs. 20-6-0 the surcharge will be (20 x 8) + 4 annas i.e., Rs. 10-4-0 and the total Court-fee chargeable will be Rs. 30-10-0"a
