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THE INDIAN STAMP (ASSAM AMENDMENT) ACT, 1958
THE INDIAN STAMP (ASSAM AMENDMENT) ACT, 1958
[Act No. VIII of 1958]
[26th March, 1958]
PREAMBLE
An Act further to amend the Indian Stamp Act, 1899, in its application to Assam.
Whereas it is expedient to introduce new rates of stamp duty in terms of multiples of five naye paise in decimal coinage and for that purpose to amend the Indian Stamp Act, 1899 (Act No. II of 1899), hereinafter called the Principal Act, in its application to Assam, in the manner hereinafter appearing;
It is hereby enacted in the Ninth Year of the Republic of India as follows--
___________________________
Published in the Assam Gazette Extraordinary, dated the 28th March, 1958.
Section 1 - Short title, extent and commencement
(1) This Act may be called the Assam Stamp (Amendment) Act, 1958.
(2) It extends to the whole of Assam.
(3) It shall come into force with effect from the 1st of April, 1958.
Section 2 - Amendment of Schedule I to the Principal Act
In Schedule I to the Principal Act, --
(1) in the second column against items Nos. 1, 5(b)(7) and (ii), 5(d), 12(b), 15, 16, 17, 18(a) and (b), 19, 23, 28, 35(c), 36, 40(c), 41(a) and (b), 43(a), (b) and (c), 58A, 60, 61(b), 64A and 65 substitute the words "Ten naye paise, fifteen naye paise, twenty naye paise, twenty-five naye paise, forty naye paise, fifty naye paise and seventy-five naye paise" respectively for the words "one-anna, two annas, three annas, four annas, six annas, eight annas and twelve annas, "wherever they occur in the Principal Act.
(2) for the table of rates given under item No. 6(2)(a)(i) and (ii) the following shall be substituted, namely :
|
If drawn single |
If drawn in set of two, for each part of the set |
If drawn inset of three for each part of the set |
||||
|
|
Rs. |
np. |
Rs. |
np. |
Rs. |
np. |
|
(i) When the amount of the loan or debt does not exceed Rs. 200. |
0 |
30 |
0 |
20 |
0 |
15 |
|
(ii) When it exceeds Rs. 200 but does not exceed Rs. 400 |
0 |
60 |
0 |
30 |
0 |
20 |
|
When it exceeds Rs. 400 but does not exceed Rs. 600. |
0 |
90 |
0 |
50 |
0 |
30 |
|
When it exceeds Rs. 600 but does not exceed Rs. 800. |
1 |
15 |
0 |
60 |
0 |
40 |
|
When it exceeds Rs. 800 but does not exceed Rs. 1,000. |
1 |
45 |
0 |
75 |
0 |
50 |
|
When it exceeds Rs. 1,000 but does not exceed Rs. 1,200. |
1 |
70 |
0 |
90 |
0 |
60 |
|
When it exceeds Rs. 1,200 but does not exceed Rs. 1,600. |
2 |
25 |
1 |
15 |
0 |
75 |
|
When it exceeds Rs. 1,600 but docs not exceed Rs. 2,500. |
3 |
40 |
1 |
70 |
1 |
15 |
|
|
Rs. |
np. |
Rs. |
np. |
Rs. |
np. |
|
When it exceeds Rs. 2,500 but does not exceed Rs. 5,000. |
6 |
75 |
3 |
40 |
2 |
25 |
|
When it exceeds Rs. 5,000 but does not exceed Rs. 7,500. |
10 |
00 |
5 |
10 |
3 |
40 |
|
When it exceeds Rs. 7,500 but does not exceed Rs. 10,000. |
13 |
50 |
6 |
75 |
4 |
50 |
|
When it exceeds Rs. 10,000 but does not exceed Rs. 15,000. |
20 |
25 |
10 |
15 |
6 |
75 |
|
When it exceeds Rs. 15,000 but does not exceed Rs. 20,000. |
27 |
00 |
13 |
50 |
9 |
00 |
|
When it exceeds Rs. 20,000 but does not exceed Rs. 25,000. |
33 |
75 |
16 |
90 |
11 |
25 |
|
When it exceeds Rs. 25,000 but does not exceed Rs. 30,000. |
40 |
50 |
20 |
25 |
13 |
50 |
|
and for every additional Rs. 10,000 or, part thereof, in excess of Rs. 30,000. |
13 |
50 |
.6 |
75 |
4 |
50 |
