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Table of Fees Under Section 78 of The Registration Act, 1908
G.O.Ms.No. 463, Revenue (Regn-1) Department), Dated: 17.08.2013, w.e.f. 1.9.2013
AP039
Notification
G.O.Ms.No. 463, Revenue (Regn-1) Department), Dated: 17.08.2013.In exercise of the powers conferred by section 78 of the Registration Act, 1908 (Act XVI of1908), and in supersession of the orders issued in G.O.Ms.No. 757, Revenue (Regn-I) Department, dated: 18.12.2001 and as subsequently amended from time to time and also the order issued in G.O.Ms.No. 476, Revenue (Regn-I) Department, dated: 25.07.2012, the Governor of Andhra Pradesh hereby notifies the following rates of fees as shown in the "Table of Fees"|
Category (1) : |
||
|
Sl.No. |
Description of instrument |
Registration Fee |
|
1. |
Sale |
0.50% |
|
2. |
Gift |
0.5 % (Subject to a minimum of Rs.1000/- and maximum of Rs.10,000/-) |
|
3. |
Settlement |
0.5% (subject to a minimum of Rs.1000/- and maximum of Rs.10,000/-) |
|
4. |
Exchange |
0.5% |
|
5. |
Agreement of Sale cum General Power of Attorney |
Rs.2000/- |
|
6. |
Agreement of Sale cum General Power of Attorney |
0.5 % (Subject to a maximum of Rs. 20,000/-) |
|
7. |
Release |
0.5% (subject to a minimum of Rs. 1,000/-and maximum of Rs .10,000/-) |
|
8. |
Power of Attorney for Consideration |
0.5% (subject to a minimum of Rs.1,000/-and maximum of Rs.20,000/-) |
|
9. |
Power of attorney given to sell/ construct/develop.transfer of immovable property |
0.5% (subject to a minimum of Rs.1,000/- and maximum of Rs.20,000/-) |
|
10. |
Agreement to sell/construct/ develop of immovable property |
0.5% (subject to a minimum of Rs.1,000/-and maximum of Rs.20,000/-) |
|
11. |
Certificate of sale |
0.5% |
|
12. |
decree |
0.5% |
|
13. |
Conveyance |
0.5% |
|
14. |
Paripassu Charge |
0.5% |
|
Category (2): |
|
|
|
Sl.No. |
Description of instrument |
Registration Fee |
|
1. |
Lease |
0.1% |
|
2. |
License |
0.1% |
|
3. |
Mortgage |
0.1% |
|
4. |
Deposit of Title Deeds |
0.1% |
|
5. |
Release of Deposit of Title Deeds |
Rs.1,000/- |
|
Category (3): |
||
|
Sl.No. |
Description of instrument |
Registration Fee |
|
1. |
Agreement relating to Pawn/Pledge/Hypothecation of Movable property/ Machinery/Material/Stock |
0.5% (subject to a minimum of Rs. 1,000/- and maximum of Rs. 5,000/-) |
|
2. |
Partition/Award directing partition |
Rs. 1,000/- |
|
3. |
Rectification/Ratification/Cancellation of any Deed |
Rs. 1,000/- |
|
4. |
Attestation of Special Power of Attorney |
Rs.1,000/- |
|
5. |
General Power of Attorney other than sale |
Rs.1,000/- |
|
6. |
Private Attendance |
Rs.1,000/- |
|
7. |
Registration of Documents on Holiday |
Rs.5,000/- |
|
8. |
Will Enquiry or Authority to adopt |
Rs.1,000/- |
|
9. |
Deposit of Sealed Cover/Opening of Sealed Cover of Wills |
Rs.1,000/- |
|
10. |
In case of all other documents where the transaction is not susceptible of money valuation |
Rs.1,000/- |
(I) Conducting search and issue of certified copy - Rs.200/- per certificate:
(II) Conducting search and issue of Encumbrance Certificates:
|
(a) |
upto 30 years - |
Rs.200/- per certificate. |
|
(b) |
More than 30 years - |
Rs.500/- per certificate. |
