The Bihar Court-fees (Amendment) Act, 1939
(Bihar Act 17 of 1939)
jhr240
(a) After the entries in the second column against Article I, the following proviso shall be added, namely :-
"Provided that the maximum fee leviable on a plaint or memorandum of appeal shall be ten thousand rupees"; and(b) In the Table of rates of ad valorem fees leviable on the institution of suits, for the portion beginning with the words "for example" and ending with the figures "9,680", the following shall be substituted, namely :-
"Subject to a maximum of ten thousand rupees, for example-
When the amount or value of the subject matter exceeds- |
But does not exceed- |
Proper fee. |
300000 |
305000 |
3,660 0 0 |
400000 |
405000 |
4,410 0 0 |
500000 |
505000 |
5,860 0 0 |
600000 |
605000 |
5,910 0 0 |
700000 |
705000 |
6,660 0 0 |
800000 |
805000 |
7,410 0 0 |
900000 |
905000 |
8,160 0 0 |
1000000 |
1005000 |
8,910 0 0 |
1100000 |
1105000 |
9,660 0 0 |
1145000 |
1150000 |
9,997 0 0 |
and for all amounts and values exceeding Rs. 11,50,000 the Court-Fees is Rs. 10,000". |