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THE COURT FEES (ORISSA AMENDMENT) ACT, 1997
THE COURT FEES (ORISSA AMENDMENT) ACT, 1997
[Published vide O.G.E. No. 1416/19.11.1997, O.A. No. 13 of 1997, w.e.f. 2.4.1998, vide O.G.E. No. 372, Dt. 28.3.1998.]
PREAMBLE
An Act further to amend the Court-fees Act, 1870 (in its application to the State of Orissa
Be it enacted by the Legislature of the State of Orissa in the Forty-eighth Year of the Republic of India as follows :
Section 1 - Short title and commencement
(1) This Act may be called the Court-fees (Orissa Amendment) Act, 1997.
(2) It shall come into force on such date as the State Government may, by notification, appoint in this behalf.
Section 2 - Amendment of Schedule I
In Schedule I to the Court-Fees Act, 1870 as amended in its application to the State of Orissa-
(a) for Article 3, the following article shall be substituted, namely :
|
Number |
|
Proper fee |
|
3. Plaint or written statement pleading a set-off or counterclaim in any suit of the nature cognizable by a Court of Small Causes when the amount or value of the subject-matter does not exceed two thousand and five hundred rupees. |
When the amount or value of the subject-matter in dispute does not exceed five rupees. |
Thirty-five paise |
|
|
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. |
Thirty-five paise |
|
|
When such amount or value exceeds one hundred rupees, for every ten rupees, or part thereof, in excess of one hundred rupees, upto five hundred rupees. |
Seventy-five paise |
|
|
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 |
|
|
When such amount or value exceeds one thousand rupees, for every one hundred rupees, or part thereof, in excess of one thousand rupees, up to two thousand and five hundred rupees. |
Seven rupees and fifty paise; and] |
(b) in the Table of rates of ad valorem fees payable on plaints, etc., mentioned in Article 3, the following entries shall be added at the end under appropriate, columns, namely :
|
When the amount or value of the subject-matter exceeds |
But does not exceeds |
Proper fee |
|
1 |
2 |
3 |
|
Rs. |
Rs. |
Rs. P. |
|
500 |
510 |
38.00 |
|
510 |
520 |
39.00 |
|
520 |
530 |
40.00 |
|
530 |
540 |
41.00 |
|
540 |
550 |
42.00 |
|
550 |
560 |
43.00 |
|
560 |
570 |
44.00 |
|
570 |
580 |
45.00 |
|
580 |
590 |
46.00 |
|
590 |
600 |
47.00 |
|
600 |
610 |
48.00 |
|
610 |
620 |
49.00 |
|
620 |
630 |
50.00 |
|
630 |
640 |
51.00 |
|
640 |
650 |
52.00 |
|
650 |
660 |
53.00 |
|
660 |
670 |
54.00 |
|
670 |
680 |
55.00 |
|
680 |
690 |
56.00 |
|
690 |
700 |
57.00 |
|
700 |
710 |
58.00 |
|
710 |
720 |
59.00 |
|
720 |
730 |
60.00 |
|
730 |
740 |
61.00 |
|
740 |
750 |
62.00 |
|
750 |
760 |
63.00 |
|
760 |
770 |
64.00 |
|
770 |
780 |
65.00 |
|
780 |
790 |
66.00 |
|
790 |
800 |
67.00 |
|
800 |
810 |
68.00 |
|
810 |
820 |
69.00 |
|
820 |
830 |
70.00 |
|
830 |
840 |
71.00 |
|
840 |
850 |
72.00 |
|
850 |
860 |
73.00 |
|
860 |
870 |
74.00 |
|
870 |
880 |
75.00 |
|
880 |
890 |
76.00 |
|
890 |
900 |
77.00 |
|
900 |
910 |
78.00 |
|
910 |
920 |
79.00 |
|
920 |
930 |
80.00 |
|
930 |
940 |
81.00 |
|
940 |
950 |
82.00 |
|
950 |
960 |
83.00 |
|
960 |
970 |
84.00 |
|
970 |
980 |
85.00 |
|
980 |
990 |
86.00 |
|
990 |
1000 |
87.00 |
|
1000 |
1100 |
94.50 |
|
1100 |
1200 |
102.00 |
|
1200 |
1300 |
109.50 |
|
1300 |
1400 |
117.00 |
|
1400 |
1500 |
124.50 |
|
1500 |
1600 |
132.00 |
|
1600 |
1700 |
139.50 |
|
1700 |
1800 |
147.00 |
|
1800 |
1900 |
154.50 |
|
1900 |
2000 |
162.00 |
|
2000 |
2100 |
169.50 |
|
2100 |
2200. |
177.00 |
|
2200 |
2300 |
184.50 |
|
2300 |
2400 |
192.00 |
|
2400 |
2500 |
199.50"] |
