Karnataka Court-Fees and Suits Valuation Act, 1958

Karnataka Court-Fees and Suits Valuation Act, 1958

(Karnataka Act No. 16 of 1958)

Last Updated 30th January, 2020 [kar200]

LEGISLATIVE HISTORY 6

(First published in the [Karnataka Gazette] on the Twenty-sixth day of May, 1958.)

(Received the assent of the President on the Twenty-third day of May, 1958.)

An Act to amend and consolidate the laws relating to court-fees and valuation of suits in the [State of Karnataka].

Whereas it is necessary and expedient to amend and consolidate the laws relating to court-fees and valuation of suits in the 1[State of Karnataka]1;

Be it enacted by the [Karnataka State] Legislature in the Ninth Year of the Republic of India as follows:-

Chapter I

Preliminary

1. Short title, extent and commencement. - (1) This Act may be called the [Karnataka] Court-fees and Suits Valuation Act, 1958.

(2) It extends to the whole of the [State of Karnataka].

(3) It shall come into force on such [date] as the State Government may, by notification in the Official Gazette, appoint.

Object & Reasons6

Statement of Objects and Reasons (Act 16 of 1958). - With the reorganisation of the State on the 1st November, 1956, the several laws dealing with court fees in force in the several integrating areas are being continued to be administered. These laws differ from each other in several respects. The present Bill is intended to bring about uniformity in law as well as in the rate structure regarding the levy of court fees and suits valuation throughout the new Mysore State.

It is considered desirable and advantageous to have one Act both for suits valuation and court fees and it is therefore proposed to repeal not only the Court Fees Acts but also the Suits Valuation Acts in force in all Areas.

Further, in view of the change over to decimal coinage the proper fees have to be fixed in terms of Naye Paise instead of Annas and Pies.

The Bill is intended to secure the above-mentioned objects.

(Published in Karnataka Gazette (Extraordinary) Part IV-2A, dated 14th June 1957, as No. 173 at page. 48.)

Statement of Objects and Reasons (Amending Act 24 of 1958). - Not Available.

Statement of Objects and Reasons (Amending Act 10 of 1964). - Certain amendments to the Mysore Court-Fees and Suits Valuation Act, 1958, are considered necessary. The notes on clauses given bel ow indicate the reasons for the amendments proposed.

Notes and Clauses.

Clause 2. - It is considered desirable to have a definition of "Chief controlling revenue authority" on the lines of the definition of the expression inserted in the Mysore St amp Act, 1957 by the Mysore Stamp (Amendment) Act, 1962.

Clause 3. - According to section 3 of the Mysore Stamp Act, the stamp duty is not chargeable in respect of instruments executed by or on behalf of or in favour of the Government. It is considered desirable to provide for similar exemption in respect of court fees payable by the State Government and officers of the State Government in their official capacity.

Clause 4. - According to sub-section (1) of section 50, in a suit as to whose value for the purpose of determining the jurisdiction of courts, a specific provision is not otherwise made in the Act or in any other law, value for that purpose and value for the purpose of computing the fee payable under the Act shall be the same. In the case of agricultural land which is not a garden land, under section 7, the market value for the purpose of court fee will be a multiple of the land revenue payable for that land. This multiple is very much less than the actual market value of the land. Consequently suits in respect of very valuable lands will have to be instituted in lower courts. It is considered that for the purpose of jurisdiction the actual market value of such lands should be taken into consideration and not the market value as determined for purposes of payment of court fees. This will enable parties to get the dispute adjudicated by a senior judicial officer.

Clause 6. - Sub-section (1) of section 70 empowers the State Government to reduce or remit all or any of the fees chargeable under the Act. This will not enable the State Government to reduce or remit fees payable under the Act in respect of particular classes of documents or documents belonging to any class, or documents filed, exhibited or recorded by or acted on or furnished to any particular class of persons or members of such class. It has not therefore been possible to reduce or remit the fees payable in respect of classes of documents or documents on which court fee is payable by particular class of persons. In order to enable the Government to reduce or remit the fees in such cases, it is considered necessary to amend this sub-section on the lines of su b-section (1) (a) of section 9 of the Mysore Stamp Act, 1957.

Clause 7. - Under section 75, where allowance is made for damage or spoilt stamps or where fee already paid is directed to be refunded to any person, deduction at the rate of six naye paise for each rupee or fraction thereof is made while granting the refund. As the rate of deduction in similar cases of refund of non-judicial stamps under the Mysore Stamp Act is prescribed at ten naye paise per rupee or fraction thereof, it is considered desirable that there should be uniformity in the rate of deduction in both cases. It is therefore proposed to amend section 75 for this purpose.

Clause 8. - According to clause (a) of sub-section (1) of section 77, the High Court may make rule to provide for the fees payable by the High Court in its appellate jurisdiction. There is no provision under which the High Court can make rules to provide for the fees payable for serving and executing processes issued by it in its original jurisdiction. It is therefore proposed to delete the words "in its appellate jurisdiction" in this clause.

Clause 9, item (1). - According to Article 5 of Schedule I, on an application for review of judgment one-half of the fee leviable on the plaint or memorandum of appeal comprising the relief sought in the application for review will have to be paid. It is difficult to determine the fee leviable with reference to the relief sought in the application for review. It is therefore proposed to delete the words "comprising the relief sought in the application for review", and also provide for the payment of one-half of the fee only when an application is presented before the ninetieth day from the date of the decree.

Item (2). - It is proposed to provide for the levy of the full fee on an application for review if it is presented on or after the ninetieth day from the date of the decree.

Clause 10, item (1). - It is considered desirable to clarify the provision in Article 9 of Schedule II to make it clear that copies of orders taken out of any Court or public office should also be stamped with court fee stamps as specified therein.

Item (2). - In Article 10, in clause (a), it is necessary to refer to the Department of Prohibition also.

In clause (c), it is necessary to refer to the different local authorities and the officers of those authorities. This clause is accordingly proposed to be amended.

In clause (j), the reference to the Board of Revenue should be reference to the Revenue Appellate Tribunal. The clause is therefore proposed to be amended.

Item (3). - In Article 11, in clause (b), there is a reference to a Court or to any Board or to any executive officer. It is considered necessary to refer to a Board, Tribunal, statutory authority or public officer. This clause is accordingly proposed to be amended. In clause (e), there is a reference to the office of the Deputy Commissioner. It is necessary to include the office of other revenue officers also. This clause is therefore proposed to be amended.

According to clause (f), an application or petition referred to therein has to be stamped with court fee of sixty-two naye paise. As the fee will have to be in multiples of five naye paise, it is proposed to fix the fee for these applications or petitions at seventy-five naye paise.

Clause (p) is proposed to be omitted as Advocates are now enrolled by the Bar Council under the Advocates Act.

In clause (v), taking into consideration the formation of the Hubli-Dharwar Corporation and the existence of taluk boards, necessary amendments have been proposed.

Item (4). - Article 16, item (a) is proposed to be amended to make it clear that a Vakalat when presented to any statutory or other authority or officer has also to best amped with a court fee of one rupee.

(Published in Karnataka Gazette (Extraordinary) Part IV-2A dated 16th December 1963 as No.166 at page. 6 - 9)

Statement of Objects and Reasons (Amending Act 27 of 1966). - Note.-By this Act the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 (Karnataka Act 27 of 1966) was enacted. Certain consequential amendments are made therein to this Act.

Statement of Objects and Reasons (Amending Act 11 of 1969). - According to section 48 of the Mysore Court-fees and Suits Valuation Act, 1958, the fee payable on a memorandum of appeal against an order relating to compensation under any Act for the acquisition of property for public purpose shall be computed on the difference between the amount awarded and the amount claimed by the appellant. In Miscellaneous First Appeals of Narsiyappa and others, the High Court has held that this section is applicable only to orders of Civil Courts and not to awards of arbitrators relating to compensation. It is therefore considered necessary to amend the Act to include awards and decisions within the scope of section 48.

Hence the Bill.

(Published in Karnataka Gazette (Extraordinary) Part IV-2A dated 18th July 1968 at page.33)

Statement of Objects and Reasons (Amending Act 3 of 1973). - It is considered necessary to increase the Court Fee payable under the Mysore Court Fees and Suits Valuation Act, 1958 for a petition under Article 228 of the Constitution for a Writ other than a Writ of Habeas Corpus or a petition under Article 227 of the Constitution.

Hence this Bill.

(Published in Karnataka Gazette (Extraordinary) Part IV-2A dated 14th September 1972 at page.30)

Statement of Objects and Reasons (Amending Act 12 of 1973). - At present all applications under clause (1) of article 226 and articles 227 and 228 of the Constitution of India are dealt with by a Bench of two Judges. In the High Courts of Kerala, Madras, Nagpur, Allahabad, Delhi, Calcutta, Andhra Pradesh and Bombay, such applications are dealt with by a single Judge and a right of appeal is given to the aggrieved party and such appeals are dealt with by a Bench of two Judges. The Law Ministers' Conference held in 1957 and 1960 was also of the view that such applications should be dealt with by a single Judge with a right of appeal to a Bench of two Judges. The Law Commission in its Fourteenth Report Vol. II while considering the question has stated with particular reference to Madras that such a procedure has yielded satisfactory results. As the principles governing the disposal of Writ Petitions and connected matters have been now sufficiently clarified by the decisions of different High Courts and the Supreme Court, it is considered desirable to empower a single Judge to deal with applications under clause (1) of article 226 (except where the prayer is for the issue of a writ in the nature of habeas corpus) and applications under articles 227 and 228 of the Constitution of India with a right of appeal to a Bench of two Judges. It is also considered that this procedure may result in more expeditious disposal of such applications, and also provide a right of appeal to the aggrieved party whose right to approach the Supreme Court is very much restricted in view of the Constitution (Thirtieth) Amendment.

Hence the Bill.

Note. - Act 12 of 1973 mainly relates to amendments to the Karnataka High Court Act. Sone consequential amendments are made therein to Act 16 of 1958 also (Published in Karnataka Gazette (Extraordinary) Part IV-2A dated 2nd May 1973 as No.432 at page.4)

Statement of Objects and Reasons (Amending Act 80 of 1976). - In Miscellaneous First Appeal 159/65, a Full Bench of the Karnataka High Court held that in Appeals under Section 54 of the Land Acquisition Act seeking enhancement of compensation, court fee is not payable on the solatium awarded for compulsory acquisition on the ground that the expression amount awarded in Section 48 of the Karnataka Court Fees and Suits Valuation Act 1958 (Karnataka Act 16 of 1958) does not include the solatium. The above view is erroneous and is also contrary to an earlier decision of the High Court in 1970 (1) Mysore L.J. 91. An appeal has been filed against the decision before the Supreme Court and the same is pending.

The disposal of the Appeal would take sometime. Hence in order to prevent court fee not being paid on solatium in similar appeals and claims for refund being made of court fee already paid, the Karnataka Court Fees and Suits Valuation (Amendment) Ordinance 1976 (Karnataka Ordinance 18 of 1976) was promulgated.

This Bill seeks to replace the said Ordinance and opportunity has been taken to revise the court fee payable in respect of certain petition as they fixed more than fifteen years ago and to make certain other minor amendments to remove difficulties experienced in the working of the Act.

Hence the Bill.

(Published in Karnataka Gazette (Extraordinary) Part IV-2A dated 8th November 1976 as No.4422 at page 5-6)

Statement of Objects and Reasons (Amending Act 21 of 1979). - In order to augment the revenues of the State it is proposed to amend taxation and other laws. Opportunity is taken to make some other amendments also.

Hence this Bill.

(Published in the Karnataka Gazette (Extraordinary) Part IV-2A dated 27-3-1979 as No. 259).

Statement of Objects and Reasons (Amending Act 13 of 1981). - A fixed court fee of fifty rupees is payable under the Court Fees and Suits Valuation Act, 1958 in respect of a suit for relief under section 14 of the Religious Endowments Act, 1863 or under section 91 or 92 of the Code of Civil Procedure, 1908. No such fixed court fee is prescribed in respect of suits under section 50 of the Bombay Public Trusts Act even though said section 50 is similar to section 92 of the Code of Civil Procedure. In such suits advelorum court fee is payable. It is considered necessary to provide for payment of a fixed court fee of fifty rupees on a suit under section 50 of the Bombay Public Trusts Act also. In certain such suits filed subsequent to 1st January 1976 the question of court fee payable has been raised and the suits are pending and it is considered necessary to give effect to this amendment from 1st January 1976.

It is considered also necessary to make provision for payment of court fee on all caveat petitions.

Hence the Bill.

(Published in Karnataka Gazette (Extraordinary) Part IV-2A dated 6th February 1981 as No.115 at page.4)

Statement of Objects and Reasons (Amending Act 13 of 1982). - In the budget speech for the year 1982-83, the Hon'ble Minister for Finance and Tourism, has indicated several proposal in order to augment the revenue of the State. This Bill seeks to give effect to the said proposals. Opportunity is taken to make some other minor amendments.

(Published in Karnataka Gazette (Extraordinary) Part IV-2A dated 27th March 1982 as No.223 at page31)

Statement of Objects and Reasons (Amending Act 16 of 1984). - Under section 75 of the Karnataka Court Fees and suit Valuation Act, 1958, to obtain payment of the court fee ordered to be refunded by t he Court an application has to be made to the Deputy Commissioner. This procedure is causing inconvenience to the Litigants and delay in getting the refund. It is therefore proposed to amend the said section and simplify the procedure by empowering the Courts to directly pay the litigants the court fee ordered to be refunded to them. Hence the Bill.

(Obtained from L.A. Bill No. 39 of 1983.)

Statement of Objects and Reasons (Amending Act 2 of 1985). - By this Act the Karnataka Advocates Welfare Fund Act 1985 was enacted in which certain consequents Amendments are made to this Act.

Statement of Objects and Reasons (Amending Act 5 of 1989). - The Karnataka Administrative Tribunal is a substitute for the High Court of Karnataka in relation to matters covered by the Administrative Tribunal Act, 1985. The Karnataka Administrative Tribunal (Procedure) Rules, 1986, framed by the Government of India, in the exercise of its powers under section 35(d) of the said Act makes provision for payment of Court Fee on for filing applications for interim order and process fee only. There are other matters in respect of which the Administrative Tribunal Act does not empower the Government of India to frame rules and the Karnataka Court fees and Suits Valuation Act would be applicable to other situations. With a view to bring uniformity in regard to levy and collection of court fees on matters not covered by the Karnataka Administrative Tribunal (Procedure) Rules, 1986, it is considered necessary to make such provisions in the Karnataka Court Fees and Suits Valuation Act, 1958.

Hence the Bill.

(Obtained from LA Bill 25 of 1988.)

Statement of Objects and Reasons (Amending Act 2 of 1993). - In order to give effect to the decision of the Supreme Court in the case of P.M. Ashwathanarayana Setty vs State of Karnataka and others reported in A.I.R. 1989 SC 100 it is considered necessary to suitably amend the Karnataka Court Fees and Suits Valuation Act, 1958.

Hence the Bill.

(Obtained from LA Bill 26 of 1992.)

Statement of Objects and Reasons (Amending Act 7 of 1996). - It is considered necessary to enhance the court fees from rupees fifteen to rupees fifty payable in respect of,-

(1) suits to alter or cancel any entry in a revenue or survey register or records of the names of proprietors of revenue paying estate.

(2) suits in revenue courts relating to a village office.

(3) suits not otherwise provided for in the Act, in a revenue court by amending sections 43 and 47 of the Karnataka Court Fees and Suits Valuation Act, 1958.

Hence the Bill.

(Obtained from LA Bill 3 of 1996.)

Statement of Objects and Reasons (Amending Act 15 of 1998). - It is considered necessary to amend the Karnataka Court Fees and Suit Valuation Act, 1958 in the light of observations made by the Hon'ble High Court in its Order dated 7th December 1995 in MFA Nos. 2805/95 to 2807/95 to provide for payment of court fees on the memorandum of Appeals files by the beneficiaries also.

Hence the Bill.

(Published in the Karnataka Gazette (Extraordinary) Part IV-2A dated 17-3-1998 as No. 301.)

Statement of Objects and Reasons (Amending Act 12 of 2000). - Article 6 of schedule 1 to the Karnataka Court Fees and Suits Valuation Act, 1958 provides for levy of fees on the probate of letters and administration at the rate of five percent where the amount or value is upto rupees three lakhs and ten percent on the part of the amount or value in excess of three lakhs without any upper limit.

Representations have been received requesting to reduce the Court Fees as the present rates are on higher side and causing hardship. After examining the representation, it is considered necessary to reduce the rate from five percent to three percent and ten per cent to five percent with an upper limit of thirty thousand rupees.

Hence the Bill.

(Obtained from L.A. Bill No. 15 of 2000.)

Statement of Objects and Reasons (Amending Act 10 of 2003). - In order to give effect to the proposals made in the Budget Speech for the year 2002-2003, it is considered necessary to amend the Karnataka Court Fees and Suits Valuation Act, 1958, to dispense with the use of stamps and stamp papers and to start using impressed stamps.

Hence the Bill.

(Samvyashae 16 Shasana 2003)

Statement of Objects and Reasons (Amending Act 09 of 2015). - It is considered necessary to amend the Karnataka Court Fees and Suits Valuation Act, 1958 (Karnataka Act 16 of 1958) to provide for the refund of seventy five percent of court fee to the parties, if the suit is settled under Section 89 of the code of Civil Procedure, 1908 and by agreement of parties, any suit is dismissed, compromised or appeal is disposed of before the commencement of hearing of such appeal and avoid the ambiguity flowing from use of the words "all fees".

Hence, the Bill.

[L.A. Bill No. 62 of 2014, File No. Samvyashae 36 Shasana 2014]

[entry 3 of List II of the Seventh Schedule to the Constitution of India.]

2. Application of Act. - (1) The provisions of this Act shall not apply to documents presented or to be presented before an officer serving under the Central Government.

(2) Where any other law contains provisions relating to the levy of fee in respect of proceedings under such other law, the provisions of this Act relating to the levy of fee in respect of such proceedings shall apply subject to the said provisions of such other law.

3. Definitions. - In this Act, unless the context otherwise requires,-

(i) "appeal" includes a cross-objection;

[(ia) "Chief Controlling Revenue Authority" means the officer appointed by the State Government to be the Commissioner of Stamps for [Karnataka];]

(ii) "court" means any civil, revenue or criminal court and includes a Tribunal or other authority having jurisdiction under any special or local law to decide questions affecting t he rights of parties;

(iii) "prescribed" means prescribed by rules made under this Act; and

(iv) expressions used and not defined in this Act or in the 2[Karnataka]2 General Clauses Act, 1899 ([Karnataka] Act III of 1899), but defined in the Code of Civil Procedure, 1908 (Central Act V of 1908), shall have the meanings respectively assigned to them in the said Code.

Chapter II

Liability to Pay Fee

4. Levy of fee in courts and public offices. - No document which is chargeable with fee under this Act shall,-

(i) be filed, exhibited or recorded in, or be acted on or furnished by, any court including the High Court, or

(ii) be filed, exhibited or recorded in any public office, or be acted on or furnished by any public officer, unless in respect of such document there be paid a fee of an amount not less than t hat indicated as chargeable under this Act:

Provided that, whenever the filing or exhibition in a criminal court of a document in respect of which the proper fee has not been paid is in the opinion of the court necessary to prevent a failure of justice, nothing contained in this section shall be deemed to prohibit such filing or exhibition.

Provided further that no fee shall be payable in respect of any document filed, exhibited or recorded by or on behalf of the State Government or any officer of the State Government in his official capacity, or acted on at the instance of or furnished to the State Government or any officer of the State Government in his official capacity.

5. Fees on documents inadvertently received. - When a document on which the whole or any part of the fee prescribed by this Act has not been paid is produced or has, through mistake or inadvertence, been received in any court or public office, the court or the head of the office may, in its or his discretion, at any time, allow the person by whom such fee is payable to pay the fee or part thereof, as the case may be, within such time as may be fixed; and upon such payment, the document shall have the same force and effect as if the full fee had been paid in the first instance.

6. Multifarious suits. - (1) In any suit in which separate and distinct reliefs based on the same cause of action are sought, the plaint shall be chargeable with a fee on the aggregate value of the reliefs:

Provided that, if a relief is sought only as ancillary to the main relief, the plaint shall be chargeable only on the value of the main relief.

(2) Where more reliefs than one based on the same cause of action are sought in the alternative in any suit, the plaint shall be chargeable with the highest of the fees leviable on the reliefs.

(3) Where a suit embraces two or more distinct and different causes of action and separate reliefs are sought based on them, either alternatively or cumulatively, the plaint shall be chargeable with the aggregate amount of the fees with which plaints would be chargeable under this Act if separate suits were instituted in respect of the several causes of action:

Provided that, where the causes of action in respect of reliefs claimed alternatively against the same person arise out of the same transaction, the plaint shall be chargeable only with the highest of the fees chargeable on them.

Nothing in this sub-section shall be deemed to affect any power conferred upon a court under Rule 6 of Order II of the Code of Civil Procedure, 1908 (Central Act V of 13 1908).

(4) The provisions of this section shall apply mutatis mutandis to memoranda of appeals, applications, petitions and written statements.

Explanation. - For the purpose of this section, a suit for possession of immovable property and for mesne profits shall be deemed to be based on the same cause of action.

7. Determination of market value. - (1) Save as otherwise provided, where the fee payable under this Act depends on the market value of any property, such value shall be determined as on the date of presentation of the plaint.

(2) The market value of land in suits falling under sections 24(a), 24(b), 26(a), 27, 28, 29, 31, 35(1), 35(2), 35(3), 36, 38, 39 or 45 shall be deemed to be,-

(a) where the land forms an entire estate, or a definite share of an estate, paying annual revenue to Government, or forms part of such an estate and is recorded in the Deputy Commissioner's register as separately assessed with such revenue, and such revenue is permanently settled- twenty-five times the revenue so payable:

(b) where the land forms an entire estate, or a definite share of an estate, paying annual revenue to Government, or forms part of such estate and is recorded as aforesaid, and such revenue is settled, but not permanently-twelve and a half times the revenue so payable:

(c) where the land pays no such revenue, or has been partially exempted from such payment, or is charged with any fixed payment in lieu of such revenue-fifteen times the net profits if any from the land during the year next before the date of presenting the plaint or thirty times the revenue payable on the same extent of similar land in the neighbourhood, whichever is lower;

(d) where the land forms part of an estate paying revenue to Government, but is not a definite share of such estate and is not separately assessed as above mentioned or the land is a garden or the land is a house site whether assessed to full revenue or not, or is land not falling within the foregoing description-the market value of the land.

Explanation. - The word "estate", as used in this section means any land subject to the payment of revenue, for which the proprietor or farmer or raiyat shall have executed a separate engagement to Government, or which in the absence of such engagement shall have been separately assessed with revenue.

8. Set off or counter claim. - A written statement pleading a set off or counter claim shall be chargeable with fee in the same manner as a plaint.

9. Documents falling under two or more descriptions. - Subject to the provisions of the last preceding section, a document falling within two or more descriptions in this Act shall, where the fees chargeable thereunder are different, be chargeable only with t he highest of such fees:

Provided that, where one of such descriptions is special and another general, the fee chargeable shall be the fee appropriate to the special description.

Chapter III

Determination of Fee

10. Statement of particulars of subject matter of suit and plaintiff's valuation thereof. - In every suit in which the fee payable under this Act on the plaint depends on the market value of the subject-matter of the suit, the plaintiff shall file with the plaint, a statement in the prescribed form, of particulars of the subject-matter of the suit and his valuation thereof unless such particulars and the valuation are contained in the plaint.

11. Decision as to proper fee in courts. - (1) In every suit instituted in any court, the court shall, before ordering the plaint to be registered, decide on the materials and allegations contained in the plaint and on the materials contained in the statement, if any, filed under section 10, the proper fee payable thereon, the decision being however subject to review, further review, and correction in the manner specified in the succeeding sub-sections.

(2) Any defendant may, by his written statement filed before the first hearing of the suit or before evidence is recorded on the merits of the claim but, subject to the next succeeding sub-section not later, plead that the subject-matter of the suit has not been properly valued or that the fee paid is not sufficient. All questions arising on such pleas shall be heard and decided before evidence is recorded affecting such defendant, on the merits of the claim. If the court decides that the subject-matter of the suit has not been properly valued or that the fee paid is not sufficient, the court shall fix a date before which the plaint shall be amended in accordance with the court's decision and the deficit fee shall be paid. If the plaint be not amended or if the deficit fee be not paid within the time allowed, the plaint shall be rejected and the court shall pass such order as it deems just regarding costs of the suit.

(3) A defendant added after issues have been framed on the merits of the claim may, in the written statement filed by him, plead that the subject-matter of the suit has not been properly valued or that the fee paid is not sufficient. All questions arising on such pleas shall be heard and decided before evidence is recorded affecting such defendant, on the merits of the claim, and if the court finds that the subject-matter of the suit has not been properly valued or that the fee paid is not sufficient, the court shall follow the procedure laid down in sub-section (2).

Explanation. - Nothing in this sub-section shall apply to a defendant added as a successor or a representative in interest of a defendant who was on record before issues were framed on the merits of the claim and who had an opportunity to file a written statement pleading that the subject-matter of the suit was not properly valued or t hat the fee paid was not sufficient.

(4) (a) Whenever a case comes up before a court of appeal, it shall be lawful for the court, either on its own motion or on the application of any of the parties, to consider the correctness of any order passed by the lower court affecting the fee payable on the plaint or in any other proceeding in the lower court and determine the proper fee payable thereon.

Explanation. - A case shall be deemed to come before a court of appeal even if the appeal relates only to a part of the subject-matter of the suit.

(b) If the court of appeal decides that the fee paid in the lower court is not sufficient, the court shall require the party liable to pay the deficit fee within such time as may be fixed by it.

(c) If the deficit fee is not paid within the time fixed and the default is in respect of a relief which has been dismissed by the lower court and which the appellant seeks in appeal, the appeal shall be dismissed, but if the default is in respect of a relief which has been decreed by the lower court, the deficit fee shall be recoverable as if it were an arrear of land revenue.

(d) If the fee paid in the lower court is in excess, the court shall direct the refund of the excess to the party who is entitled to it.

(5) All questions as to value for the purpose of determining the jurisdiction of courts arising on the written statement of a defendant shall be heard and decided before evidence is recorded affecting such defendant, on the merits of the claim.

Explanation. - In this section, the expression "merits of the claim" refers to matters which arise for determination in the suit, not being matters relating to the frame of the suit, misjoinder of parties and causes of action, the jurisdiction of the court to entertain or try the suit or the fee payable, but inclusive of matters arising on pleas of resjudicata, limitation and the like.

12. Additional fee on issues framed. - Where a party becomes liable to pay additional fee by reason of an issue framed in the suit, the provisions of the last foregoing section shall apply to the determination and levy of such additional fee subject to the modification that where the party liable does not pay such additional fee within the time allowed, the court shall strike off the issue and proceed to hear and decide the other issues in the case.

13. Relinquishment of portion of claim. - A plaintiff who has been called upon to pay additional fee may relinquish a part of his claim and apply to have the plaint amended so that the fee paid would be adequate for the claim made in the plaint as amended. The court shall allow such application on such terms as it considers just and shall proceed to hear and decide the claim made in the plaint as amended, provided that the plaintiff shall not be permitted at any later stage of the suit to add to the claim the part so relinquished.

14. Fee payable on written statements. - Where fee is payable under this Act on a written statement filed by a defendant, the provisions of section 11 shall apply to the determination and levy of the fee payable on such written statement, the defendant concerned being regarded for the said purpose as the plaintiff and the plaintiff or the co-defendant or the third party against whom the claim is made being regarded as the defendant.

15. Fee payable on appeals, etc. - The provisions of sections 10 to 13 relating to the determination and levy of fee on plaints in suits shall apply mutatis mutandis to the determination and levy of fee in respect of a memorandum of appeal, cross-objection or other proceeding in second appeal.

16. Fee payable on petitions, applications, etc. - The provisions of sections 10 to 13 shall apply mutatis mutandis to the determination and levy of fee in respect of petitions, applications and other proceedings in courts in the same way as they apply to the determination and levy of fee on plaints in suits.

17. Court-fee Examiners. - (1) The High Court may depute officers to be designated Court-fee Examiners to inspect the records of subordinate courts with a view to examine the correctness of representations made to, and orders passed by, courts on questions relating to valuation of subject-matter and sufficiency of fee in respect of proceedings in such courts.

(2) Questions raised in reports submitted by such Court-fee Examiners and relating to any suit, appeal or other proceeding pending in a court shall be heard and decided by such court; and for the avoidance of doubt it is hereby declared that in hearing and deciding a question raised in any such report, it shall be lawful for the court to review an earlier decision given by the court on the same question.

18. Inquiry and commission. - For the purpose of deciding whether the subject matter of a suit or other proceeding has been properly valued or whether the fee paid is sufficient, the court may hold such inquiry as it considers proper and may, if it thinks fit, issue a commission to any proper person directing him to make such local or other investigation as may be necessary and to report thereon to the court.

19. Notice to the State Government. - In any inquiry relating to the fee payable on a plaint, written statement, petition, memorandum of appeal or other document, or to the valuation of the subject-matter of the claim to which the plaint, written statement, petition, memorandum of appeal or other document relates, in so far as such valuation affects the fee payable, the court may, if it considers it just or necessary to do so, give notice to the State Government together with a copy of any of the documents aforesaid; and where such notice is given, the State Government shall be deemed to be a party to the suit or other proceeding as respects the determination of the question or questions aforesaid; and the court's decision on such question or questions shall, when it passes a decree or final order in such suit or proceeding, be deemed to form part of such decree of final order.

Chapter IV

Computation of Fee

20. Fee how reckoned. - The fee payable under this Act shall be determined or computed in accordance with the provisions of this Chapter, Chapter VI, Chapter VIII and Schedules I and II.

21. Suits for money. - In a suit for money (including a suit for damages or compensation, or arrears of maintenance, of annuities, or of other sums payable periodically), fee shall be computed on the amount claimed.

22. Suits for maintenance and annuities. - In the suits hereinafter mentioned, fee sh all be computed as follows:-

(a) in a suit for maintenance, on the amount claimed to be payable for one year;

(b) in a suit for enhancement or reduction of maintenance, on the amount by which the annual maintenance is sought to be enhanced or reduced;

(c) in a suit for annuities or other sums payable periodically, on five times the amount claimed to be payable for one year:

Provided that, where the annuity is payable for less than five years, the fee shall be computed on the aggregate of the sums payable:

Provided further that a suit for enhancement of maintenance shall be instituted in a court which will have jurisdiction to receive a suit for maintenance at the enhanced rate claimed and one for reduction of maintenance shall be instituted in a court which will have jurisdiction to receive a suit for maintenance at the rate which is sought to be reduced.

23. Suits for movable property. - (1) In a suit for movable property other than documents of title, fee shall be computed,-

(a) where the subject-matter has a market value, on such value; or

(b) where the subject-matter has no market value, on the amount at which the relief sought is valued in the plaint:

Provided that where the suit is for goods pledged as security for payment of a debt, the fee shall be computed on the amount of debt.

(2) (a) In a suit for possession of documents of title, fee shall be computed on one-eighth of the amount or of the market value of the property secured by the document,

(i) where the plaint alleges denial of the plaintiff's title to the money or the property secured by the document, or

(ii) where an issue is framed regarding the plaintiff's title to the money or the property secured by the document:

Provided that where the allegation in the plaint or the issue framed relates only to a portion of the amount or property, fee shall be computed on one-eighth of such portion of the amount or on one-eighth of the market value of such portion of the property.

(b) In a suit for possession of documents of title where the plaintiff's title to the money or the property secured by the document is not denied, fee shall be computed on the amount at which the relief sought is valued in the plaint.

Explanation. - The expression "document of title" means a document which purports or operates to create, declare, assign, limit or extinguish, whether in present or in future, any right, title or interest, whether vested or contingent, in any property.

24. Suits for declaration. - In a suit for a declaratory decree or order, whether with or without consequential relief, not falling under section 25,-

(a) where the prayer is for a declaration and for possession of the property to which the declaration relates, fee shall be computed on the market value of the property or on [rupees one thousand], whichever is higher;

(b) where the prayer is for a declaration and for consequential injunction and the relief sought is with reference to any immovable property, fee shall be computed on one-half of the market value of the property or on [rupees one thousand], whichever is higher;

[(c) x x x]

(d) in other cases, whether the subject matter of the suit is capable of valuation or not, fee shall be computed on the amount at which the relief sought is valued in the plaint or on [rupees one thousand] whichever is higher.

25. Adoption suits. - In a suit for a declaration in regard to the validity or invalidity of an adoption or the factum of an adoption, fee shall be payable at the following rates:-

(a)	[x x x] In a Court of [Civil Judge (Junior Division)] [x x x] when the market value of the property involved in or affected by the relief does not exceed Rs. 5,000.	Rupees Twenty-five.
(b) (i)	In the Court of [Civil Judge (Junior Division)] when the market value of the property involved in or affected by the relief exceeds Rs. 5,000, and above Rs. 15,000.	Rupees one hundred if the market value of the property involved in or affected by the relief is Rs. 15,000 or less and rupees two hundred and fifty if it is
(ii)	In any Court other than the Courts specified in (a) [xxx].

26. Suits for injunction. - In a suit for injunction,-

(a) where the relief sought is with reference to any immovable property, and

(i) where the plaintiff alleges that his title to the property is denied, or

(ii) where an issue is framed regarding the plaintiff's title to the property, -fee shall be computed on one-half of the market value of the property or on [rupees one thousand], whichever is higher;

[(b) x x x]

(c) in any other case, whether the subject-matter of the suit has a market value or not, fee shall be computed on the amount at which the relief sought is valued in the plaint or on rupees [one thousand], whichever is higher.

27. Suits relating to trust property. - In a suit for possession or joint possession of trust property or for a declaratory decree, whether with or without consequential relief in respect of it, between trustees or rival claimants to the office of trustee or between a trustee and a person who has ceased to be trustee, fee shall be computed on one-fifth of the market value of the property subject to a maximum fee of rupees two hundred or where the property has no market value, on rupees one thousand:

Provided that, where the property does not have a market value, value for the purpose of determining the jurisdiction of courts shall be such amount as the plaintiff shall state in the plaint.

Explanation. - For the purpose of this section, property comprised in a Hindu, Muslim or other religious or charitable endowment shall be deemed to be trust property and the manager of any such property shall be deemed to be the trustee thereof.

28. Suits for possession under the Specific Relief Act, 1877. - In a suit for possession of immovable property under section 9 of the Specific Relief Act, 1877 (Central Act I of 1877), fee shall be computed on one-half of the market value of the property or on [rupees one thousand], whichever is higher.

29. Suits for possession not otherwise provided for. - In a suit for possession of immovable property not otherwise provided for, fee shall be computed on the market value of the property or on [rupees one thousand], whichever is higher.

30. Suits relating to easements. - In a suit relating to an easement, whether by the dominant or the serviette owner, fee shall be computed on the amount at which the relief sought is valued in the plaint, which amount shall in no case be less than rupees [one thousand]:

Provided that, where compensation is claimed besides other relief relating to such easement, fee shall be paid on the amount claimed as compensation in addition to the fee payable on such other relief.

31. Preemption suits. - In a suit to enforce a right of preemption, fee shall be computed on the amount of the consideration for the sale which the pre-emptor seeks to avoid or on the market value, whichever is less.

32. Suits relating to mortgages. - (1) In a suit to recover the money due on a mortgage, fee shall be computed on the amount claimed.

Explanation. - It is immaterial that sale of the mortgaged property is not prayed for.

(2) Where, in such a suit, the holder of a prior mortgage or charge is impleaded and he prays in his written statement that the amount due on his mortgage or charge be determined and that the decree contain, a direction for the payment of such amount to him, fee shall be payable on the written statement computed on the amount claimed:

Provided that, where the holder of the mortgage or charge has paid a fee in any other proceeding on the claim to which his written statement relates credit shall be given for t he fee paid by him in such other proceeding.

(3) Where, in such a suit, the mortgaged property is sold and the holder of a prior or subsequent mortgage or charge applies for payment to him, out of the sale proceeds, of the amount due on his mortgage or charge, such holder of the prior or subsequent mortgage or charge shall pay on his application a fee computed on the amount claimed by him:

Provided that, where such holder of the mortgage or charge is a party to the suit in which the sale was held and has paid fee on the written statement filed by him in the suit, no fee shall be payable by him on the application for payment out of the sale proceeds:

Provided further that, where the holder of the mortgage or charge, not being a party to the suit in which the sale is held, has paid a fee in any other proceeding on the claim to which his application relates, credit shall be given for the fee paid by him in such other proceeding.

(4) In a suit by a co-mortgagee for the benefit of himself and the other co-mortgagees, fee shall be computed on the amount claimed on the entire mortgage:

Provided that, where a co-mortgagee impleaded as defendant in such suit claims on the entire mortgage a larger sum than is claimed in the plaint, the difference between the fee computed on the entire sum claimed in such defendant's written statement and the fee computed on the entire sum claimed in the plaint shall be payable on the written statement.

Explanation. - Nothing in this sub-section shall be construed as affecting the law of limitation.

(5) (a) In a suit by a sub-mortgagee to recover the amount claimed on the sub-mortgage by sale of the mortgagee's interest in the mortgaged property, fee shall be computed on the amount claimed under the sub-mortgage.

(b) In a suit by a sub-mortgagee, if the prayer is for the sale of the property mortgaged to the original mortgagee and the original mortgagor is also impleaded as a defendant, fee shall be computed on the entire amount claimed on the original mortgage which is sub-mortgaged to him.

(6) Where the holder of a prior or subsequent mortgage or charge is impleaded in a suit by a co-mortgagee to which sub-section (4) applies, or in a suit by a sub-mortgagee to which sub-section (5) applies, the provisions of sub-sections (2) and (3) shall apply mutatis mutandis to a written statement or an application filed by such holder of mortgage or charge.

(7) Where the original mortgagee who is impleaded in a suit to which the provisions of sub-section (5) (b) apply claims on the mortgage sub-mortgaged by him a larger amount than is claimed in the plaint, the provisions of sub-section (4) shall apply mutatis mutandis to the written statement of such mortgagor.

(8) In a suit against a mortgagee for redemption of a mortgage, fee shall be computed on the amount due on the mortgage as stated in the plaint or on one-fourth of t he principal amount secured under the mortgage, whichever is higher:

Provided that, where the amount due on the mortgage is found to be more than the amount on which fee has been paid by the plaintiff, no decree shall be passed until the deficit fee is paid:

Provided further that, in the case of a usufructuary or anomalous mortgage, if the plaintiff prays for redemption as well as for accounts of surplus profits, fee shall be levied separately on the relief for accounts as in a suit for accounts.

(9) In a suit by a mortgagee to foreclose the mortgage or, where the mortgage is made by conditional sale, to have the sale declared absolute, fee shall be computed on the amount claimed in the plaint by way of principal and interest.

33. Suits for accounts. - (1) In a suit for accounts, fee shall be computed on the amount sued for as estimated in the plaint.

(2) Where the amount payable to the plaintiff as ascertained in the suit is in excess of the amount as estimated in the plaint, no decree directing payment of the amount as so ascertained shall be passed until the difference between the fee actually paid and the fee that would have been payable had the suit comprised the whole of the amount so ascertained, is paid. If the additional fee is not paid within such time as the Court may fix, the decree shall be limited to the amount to which the fee paid extends.

(3) Where in any such suit it is found that any amount is payable to the defendant, no decree shall be passed in his favour until he pays the fee due on the amount.

34. Suits for dissolution of partnership. - (1) In a suit for dissolution of partnership and accounts or for accounts of dissolved partnership, fee shall be computed on the value of the plaintiff's share in the partnership as estimated by the plaintiff.

(2) If the value of the plaintiff's share as ascertained in the suit exceeds the value as estimated in the plaint, no decree, or where there has been a preliminary decree, no final decree, shall be passed in favour of the plaintiff, no payment shall be made out of the assets of the partnership and no property shall be allotted as for the plaintiff's share, until the difference between the fee actually paid and the fee that would have been payable had the suit comprised the whole of the value so ascertained, is paid.

(3) No final decree shall be passed, no money shall be paid and no allotment of property shall be made in favour of a defendant in any such suit as, for or on account of, his share of the assets of the partnership, until the fee computed on the amount or value of his share of the assets of the partnership is paid.

35. Partition suits. - (1) In a suit for partition and separate possession of a share of joint family property or of property owned, jointly or in common, by a plaintiff whose title to such property is denied, or who has been excluded from possession of such property, fee shall be computed on the market value of the plaintiff's share.

(2) In a suit for partition and separate possession of joint family property or property owned, jointly or in common, by a plaintiff who is in joint possession of such property, fee sh all be paid at the following rates:-

Rupees fifteen if the value of plaintiff's share is Rs. 3,000 or less;

Rupees thirty if the value is above Rs. 3,000 but not more than Rs. 5,000.

Rupees one hundred if the value is above Rs. 5,000 but below Rs. 10,000 and Rupees two hundred if the value is Rs. 10,000 and above.

(3) Where, in a suit falling under sub-section (1) or sub-section (2), a defendant claims partition and separate possession of his share of the property, fee shall be payable on his written statement computed on half the market value of his share or at half the rates specified in sub-section (2), according as such defendant has been excluded from possession or is in joint possession.

(4) Where, in a suit falling under sub-section (1) or sub-section (2), the plaintiff or the defendant seeks cancellation of decree or other document of the nature specified in section 38 separate fee shall be payable on the relief of cancellation in the manner specified in that section.

36. Suits for joint possession. - In a suit for joint possession of joint family property or of property owned, jointly or in common, by a plaintiff who has been excluded from possession, fee shall be computed on the market value of the plaintiff's share.

37. Administration suits. - (1) In a suit for the administration of an estate, fee shall believed on the plaint at the rates specified in section 47.

(2) Where any amount or share or part of the assets of the estate is found due to the plaintiff, and the fee computed on the amount or the market value of such share or part of the assets exceeds the fee paid on the plaint, no payment shall be made and no decree directing payment of money or confirming title to such share or part of the assets shall be passed until the difference between the fee actually paid and the fee computed on t he amount or value of the property is paid.

(3) No payment shall be made, no decree directing payment of money or confirming title to any share or part of the assets of the estate shall be passed in favour of a defendant in a suit for administration, until the fee computed on the amount or value of such share or part of such assets is paid by such defendant.

(4) In computing the fee payable by a plaintiff or by a defendant under sub-section (2) or sub-section (3), credit shall be given for the fee if any, paid by such plaintiff or by such defendant in any other proceeding in respect of the claim on the basis of which such amount or share or part of the assets of the estate becomes due to such plaintiff or to such defendant.

38. Suits for cancellation of decrees, etc. - (1) In a suit for cancellation of a decree for money or other property having a money value, or other document which purports or operates to create, declare, assign, limit or extinguish, whether in present or in future, any right, title or interest in money, movable or immovable property, fee shall be computed on the value of the subject-matter of the suit, and such value shall be deemed to be,-

if the whole decree or other document is sought to be cancelled, the amount or value of the property for which the decree was passed or other document was executed;

if a part of the decree or other document is sought to be cancelled, such part of the amount or value of the property.

(2) If the decree or other document is such that the liability under it cannot be split up and the relief claimed relates only to a particular item of property belonging to the plaintiff or to the plaintiff's share in any such property, fee shall be computed on the value of such property or share or on the amount of the decree, whichever is less.

Explanation 1. - A suit to set aside an award shall be deemed to be a suit to set aside a decree within the meaning of this section.

Explanation 2. - In a suit for cancellation of a decree and possession of any property, the fee shall be computed as in a suit for possession of such property.

39. Suits to set aside attachment, etc. - (1) In a suit to set aside an attachment by a civil or revenue court of any property, movable or immovable, or of any interest therein or of any interest in revenue, or to set aside an order passed on an application made to set aside the attachment, fee shall be computed on one-fourth of the market value of the attached property in respect of which the suit is instituted or on the amount for which the property was attached, whichever is less.

(2) In a suit to set aside any other summary decision or order of a civil or revenue court, if the subject-matter of the suit has a market value, fee shall be computed on one-fourth of such value, and in other cases, fee shall be payable at the rates specified in section 47.

Explanation. - For the purpose of this section, the Registrar of Co-operative Societies shall be deemed to be a civil court.

40. Suits for specific performance. - In a suit for specific performance, whether with or without possession, fee shall be payable,-

(a) in the case of a contract of sale, computed on the amount of the consideration;

(b) in the case of a contract of mortgage, computed on the amount agreed to be secured by the mortgage;

(c) in the case of a contract of lease, computed on the aggregate amount of the fine or premium, if any, and of the average of the annual rent agreed to be paid;

(d) in the case of a contract of exchange, computed on the amount of the consideration, or as the case may be, on the market value of the property sought to be got in exchange;

(e) in other cases, where the consideration for the promise sought to be enforced has a market value, computed on such market value or where such consideration has no market value, at the rates specified in section 47.

41. Suits between landlord and tenant. - (1) In the following suits between landlord and tenant in civil courts, namely:-

(a) for the delivery by a tenant of the counterpart of a lease or for acceptance of pat ta in exchange for a much alike;

(b) for enhancement of rent;

(d) for recovering occupancy of immovable property from which a tenant has been illegally ejected by the landlord;

(e) for establishing or disproving a right of occupancy; fee shall be levied on the amount of rent for the immovable property to which the suit relates, payable for the year next before the date of presenting the plaint.

(2) In a suit for recovery of immovable property from a tenant including a tenant holding over after the termination of a tenancy, fee shall be computed on the premium, if any, and on the rent payable for the year next before the date of presenting the plaint.

Explanation. - Rent includes also damages for use and occupation payable by a tenant holding over.

42. Suits for mesne profits. - (1) In a suit for mesne profits or for immovable property and mesne profits, fee shall in respect of mesne profits be computed, where the amount is stated approximately and sued for, on such amount. If the profits ascertained to be due to the plaintiff are in excess of the profits as approximately estimated and sued for no decree shall be passed until the difference between the fee actually paid and the fee that would have been payable had the suit comprised the whole of the profits so ascertained is paid.

(2) Where a decree directs an enquiry as to the mesne profits which have accrued on the property, whether prior or subsequent to the institution of the suit, no final decree shall be passed till the difference between the fee actually paid and the fee which would have been payable had the suit comprised the whole of the profits accrued due till the date of such decree is paid.

(3) Where, for a period subsequent to the date of the decree or final decree, such decree or final decree directs payment of mesne profits at a specified rate, such decree or final decree shall not be executed until the fee computed on the amount claimed in execution has been paid.

43. Suits to alter or cancel entry in revenue registers and certain suits in revenue courts. - (1) In a suit to alter or cancel any entry in a revenue or survey registers or records of the names of proprietors of revenue-paying estate, the fee payable shall be [fifty rupees].

(2) In suits in revenue courts relating to a village office, the fee payable shall be [fifty rupees] .

(3) [xxx].

(4) [xxx].

44. Suits relating to public matters. - In a suit for relief under section 14 of the Religious Endowments Act, 1863 (Central Act XX of 1863), or under section 91 or section 92 of the Code of Civil Procedure, 1908 (Central Act V of 1908), [or under section 50 of the Bombay Public Trusts Act, 1950 (Bombay Act XXIX of 1950)] the fee pay able shall be fifty rupees.

45. Interpleader suits. - (1) In an interpleader suit, fee shall be payable on the plaint at the rates specified in section 47.

(2) Where issues are framed as between the claimants, fee shall be payable computed on the amount of the debt or the money or the market value of other property, movable or immovable, which forms the subject-matter of the suit. In levying such fee, credit shall be given for the fee paid on the plaint; and the balance of the fee shall be paid in equal shares by the claimants who claim the debt or the sum of money or the property adversely to each other.

(3) Value for the purpose of determining the jurisdiction of courts shall be the amount of the debt, or the sum of money or the market value of other property to which the suit relates.

46. Third party proceedings. - In third party proceedings, fee shall be levied on one-half of the value of the contribution or indemnity claimed against a third party or against a co-defendant if a claim is made against him:

Provided that, if the suit against the defendant who has filed the third party notice is dismissed, wholly or in part, he shall be entitled to a refund of the whole or a proportionate part of the fee paid by him.

Explanation. - The provisions of this section shall also apply to counter claims made in third party proceedings.

47. Suits not otherwise provided for. - In suits not otherwise provided for, fee shall be payable at the following rates:-

(i)	In a Revenue Court	[Rupees fifty.]
(ii)	In any Civil Court	Rupees twenty if the value of the subject matter is Rs. 5,000 or less; rupees one hundred if the value is above Rs. 5,000 but below Rs. 10,000; and rupees two hundred if the value is Rs. 10,000 and above.

48. Fee on memorandum of appeal against [decision, award or order] relating to compensation. - The fee payable under this Act on a memorandum of appeal against [a decision or an award or order] relating to compensation under any Act for the time being in force for the acquisition of property for public purposes shall be computed on the difference between the amount awarded and the amount claimed by the [appellant.]

[Explanation. - For the purpose of this section the expressions of "amount awarded" and "amount claimed" include any other additional sum payable in accordance with the law providing for acquisition in consideration of the compulsory nature of the acquisition.]

49. Appeals. - [Save as provided in section 48, the fee payable] in an appeal shall be the same as the fee that would be payable in the court of first instance on the subject matter of the appeal:

Provided that, in levying fee on a memorandum of appeal against a final decree by a person whose appeal against the preliminary decree passed by the court of first instance or by the court of appeal is pending, credit shall be given for the fee paid by such person in t he appeal against the preliminary decree.

Explanation (1). - Whether the appeal is against the refusal of a relief or against the grant of the relief, the fee payable in the appeal shall be the same as the fee that would be pay able on the relief in the court of first instance.

Explanation (2). - Costs shall not be deemed to form part of the subject matter of the appeal except where such costs form themselves the subject matter of the appeal or relief is claimed as regards costs on grounds additional to, or independent of, the relief claimed regarding the main subject matter in the suit.

Explanation (3). - In claims which include the award of interest subsequent to the institution of the suit, the interest accrued during the pendency of the suit till the date of decree shall be deemed to be part of the subject matter of the appeal except where such interest is relinquished.

Explanation (4). - Where the relief prayed for in the appeal is different from the relief prayed for or refused in the court of first instance, the fee payable in the appeal shall be the fee that would be payable in the court of first instance on the relief prayed for in the appeal.

Explanation (5). - Where the market value of the subject matter of the appeal has to be ascertained for the purpose of computing or determining the fee payable, such market value shall be ascertained as on the date of presentation of the plaint.

Chapter V

Valuation of Suits

50. Suits not otherwise provided for. - (1) In a suit as to whose value for the purpose of determining the jurisdiction of courts, specific provision is not otherwise made in this Act or in any other law, value for that purpose and value for the purpose of computing the fee payable under this Act shall be the same.

[Provided that notwithstanding anything contained in sub-section (2) of section 7, the value of land specified in clauses (a), (b) or (c) of the said sub-section shall, for purposes of determining the jurisdiction of courts, be the market value of such land.]

(2) In a suit where fee is payable under this Act at a fixed rate, the value for the purpose of determining the jurisdiction of courts shall be the market value or where it is not possible to estimate it at a money value such amount as the plaintiff shall state in the plaint.

51. Procedure where objection is taken on appeal or revision that a suit or appeal was not properly valued for jurisdictional purposes. - (1) Notwithstanding anything contained in section 99 of the Code of Civil Procedure, 1908 (Central Act V of 1908), an objection that by reason of the overvaluation or undervaluation of a suit or appeal, a court of first instance or lower appellate court which had not jurisdiction with respect to the suit or appeal exercised jurisdiction with respect thereto shall not be entertained by an appellate court, unless,-

(a) the objection was taken in the court of first instance at or before the hearing at which issues were first framed and recorded, or in the lower appellate court in the memorandum of appeal to that court, or

(b) the appellate court is satisfied for reasons to be recorded by it in writing, that the suit or appeal was overvalued, or undervalued and that the overvaluation or undervaluation thereof has pre-judicially affected the disposal of the suit or appeal on its merits.

(2) If the objection was taken in the manner mentioned in clause (a) of sub-section (1), but the appellate court is not satisfied as to both the matters mentioned in clause (b) of that sub-section and has before it the materials necessary for the determination of the other grounds of appeal to itself, it shall dispose of the appeal as if there had been no defect of jurisdiction in the court of first instance or lower appellate court.

(3) If the objection was taken in that manner and the appellate court is satisfied as to both those matters and has not those materials before it, it shall proceed to deal with the appeal under the rules applicable to the court with respect to the hearing of appeals; but if it remands the suit or appeal, or frames and refers issues for trial, or requires additional evidence to be taken, it shall direct its order to a court competent to entertain the suit or appeal.

(4) The provisions of this section with respect to an appellate court shall, so far as they can be made applicable, apply to a court exercising revisional jurisdiction under section 115 of the Code of Civil Procedure, 1908 (Central Act V of 1908), or other enactment for the time being in force.

Chapter VI

Probates, Letters of Administration and Certificates of Administration

52. Application for probate or letters of administration. - (1) Every application for the grant of probate or letters of administration shall be accompanied by a valuation of the estate in duplicate in the form set forth in Part I of Schedule III.

(2) On receipt of such application, the court shall send a copy thereof and of the valuation to the Deputy Commissioner of the district in which the estate is situated, or if the estate is situated in more than one district, to the Deputy Commissioner of the district in which the most valuable portion of the immovable property included in the estate is situated.

53. Levy of fee. - (1) The fee chargeable for the grant of probate or letters of administration shall comprise,-

A fee at the rate or rates prescribed in Article 6 of Schedule I, computed,-

(a) where the application is made within one year of the date of death of the deceased, on the market value of the estate on such date; or

(b) where the application is made after the expiry of one year from such date, on the market value of the estate on the date of the application:

Provided that property held in trust not beneficially or with general power to confer a beneficial interest shall not be liable to any fee under this chapter.

Explanation. - Any member of a joint Hindu family governed by the Mitakshara Law who applies for probate or letters of administration in respect of the estate of a deceased member of the joint family shall pay a fee on the value of the share in the joint property which the deceased would have received if a partition of the property had been made immediately before his death.

(2) For the purpose of the computation of fee,-

(a) the value of the items mentioned in Annexure B to Part I of Schedule III shall be deducted from the value of the estate:

Provided that, when an application is made for probate or letters of administration in respect of part only of an estate, no debt, no expenses connected with any funeral rites or ceremonies and no mortgage encumbrance on any part of the estate other than that in respect of which the application is made shall be deducted:

Provided further that when, after the grant of a certificate under Part X of the Indian Succession Act, 1925 (Central Act XXXIX of 1925), or under Bombay Regulation VIII of 1827 in respect of any property included in an estate, a grant of probate or letters of administration is made in respect of the same estate, the fee payable in respect of the latter grant shall be reduced by the amount of the fee paid in respect of the former grant;

(b) the power of appointment which the deceased had over a property or which was created under a will shall be taken into account, the value being taken to be the value of the property forming the subject-matter of the power.

54. Grant of probate. - The grant of probate or letters of administration shall not be delayed by reason of the reference to the Deputy Commissioner under sub-section (2) of section 52; or of a motion by the Deputy Commissioner under sub-section (5) of section 56; but the Court shall make no grant of probate or letters of administration until it is satisfied that a fee not less than that prescribed by this Act has been paid on the basis of the net value of the estate as furnished in the valuation accompanying the application, or in t he amended valuation filed under sub-section (3) of section 56:

Provided that the Court may grant probate or letters of administration notwithstanding that the prescribed fee has not been paid, to the Administrator-General in his official capacity on his giving an undertaking to the satisfaction of the court that the said fee will be paid within such time as may be fixed by the court.

55. Relief in cases of several grants. - (1) Whenever a grant of probate or letters of administration has been made in respect of the whole of the property belonging to an estate and the full fee payable under this Act in respect of the application for such grant has been paid thereon, no fee shall be payable when a like grant is made in respect of t he whole or any part of the same property belonging to the same estate.

(2) Whenever such grant has been made in respect of any property forming part of an estate, the amount of fee actually paid under this Act in respect thereof shall be deducted when a like grant is made in respect of the property belonging to the same estate identical with or including the property to which the former grant relates.

56. Inquiry by the Deputy Commissioner. - (1) The Deputy Commissioner to whom a copy of the application and of the valuation has been sent under sub-section (2) of section 52, shall examine the same and may make or cause to be made by any officer subordinate to him such inquiry, if any, as he thinks fit as to the correctness of the valuation or, where a part only of the property is situated in his district, of the valuation of that part, and may require the Deputy Commissioner of any other district in which any par t of the property is situated to furnish him with the correct valuation thereof.

(2) Any Deputy Commissioner required under sub-section (1) to furnish the correct valuation of any property shall comply with the requisition after making or causing to be made by any officer subordinate to him such inquiry, if any, as he thinks fit.

(3) If the Deputy Commissioner is of opinion that the applicant has underestimated the value of the property of the deceased, he may if he thinks fit, require the attendance of the applicant, either in person or by his agent, and take evidence and inquire into the matter in such manner as he may think fit, and if he is still of opinion that the value of the property has been underestimated, may require the applicant to amend the valuation, and, if the application for probate or letters of administration is pending in court, to file a copy of the amended valuation in such court.

(4) If, in any such case, the probate or letters of administration has or have been granted and the applicant amends the valuation to the satisfaction of the Deputy Commissioner and the Deputy Commissioner finds that a less fee has been paid than was payable according to the true value of the estate, he shall proceed under subsection (4) of section 58; but if a higher fee has been paid than was payable according to the true value of the estate, the excess fee shall be refunded to the applicant.

(5) If the applicant does not amend the valuation to the satisfaction of the Deputy Commissioner, the Deputy Commissioner may move the court before which the application for probate or letters of administration was made to hold an inquiry into the t rue value of the property:

Provided that no such motion shall be made after the expiration of six months [from the date on which the Deputy Commissioner is informed by the Court of the exhibition of the inventory] required by section 317 of the Indian Succession Act, 1925 (Central Act XXXIX of 1925).

57. Application to court and powers of court. - (1) The court shall, when moved by the Deputy Commissioner under sub-section (5) of section 56, hold or cause to be held by any court or officer subordinate to it an inquiry as to the true value at which the estate of the deceased should have been estimated. The Deputy Commissioner shall be deem ed to be a party to the inquiry.

(2) For the purposes of any such inquiry, the court, or the subordinate court or the officer authorized by the court to hold the inquiry, may examine the applicant on oath either in person or by commission, and may take such further evidence as may be produced to prove the true value of the estate, and where the inquiry has been entrusted to a subordinate court or officer, such court or officer shall return to the court the evidence taken and report the result of the inquiry and such report and the evidence so taken shall be evidence in the proceedings.

(3) The court on the completion of the inquiry or on receipt of the report referred to in sub-section (2), as the case may be, shall record a finding as to the true value at which the estate should have been estimated and such finding shall be final.

(4) The court may make such order in accordance with the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908), as to the cost of the inquiry as it thinks fit.

58. Provision for cases where too low a fee has been paid. - (1) Where too low a fee has been paid on any probate or letters of administration in consequence of any mistake or of its not being known at the time that some particular part of the estate belonged to the deceased, if any executor or administrator, acting under such probate or letters, applies to the Deputy Commissioner in the form set forth in Part II of Schedule III and pays within six months after the discovery of the mistake or of any effects not known at the time to have belonged to the deceased, what is wanting to make up the fee which ought to have been paid at first on such probate or letters the Deputy Commissioner shall, if satisfied that a low fee was paid in the first instance in consequence of a mistake and without any intention of fraud or to delay the payment of the proper fee, [cause the deficit fee to be recovered].

(2) If, in a case falling under sub-section (1) the executor or administrator does not, within the six months referred to in that sub-section, pay the deficit fee, he shall forfeit a sum equal to five times the deficit fee.

(3) If, on application being made under sub-section (1), the Deputy Commissioner is not satisfied that the application was made within six months of the discovery of the mistake or of further effects not included in the original valuation or that the payment of a low fee in the first instance was not due to a bona fide mistake, he shall [cause the deficit fee to be recovered] together with a penalty not exceeding five times such fee.

(4) If, after the grant of probate or letters of administration of an estate, it is found by the Deputy Commissioner as a result of proceedings under section 56 or section 57 or otherwise, that a less fee has been paid than was payable according to the true value of the estate, he shall [cause the deficit fee to be recovered], and if he is satisfied that the original undervaluation was not bona fide, he shall levy in addition a penalty not exceeding five times the deficit fee.

(5) The Chief Controlling Revenue Authority may remit the whole or any part of the amount forfeited under sub-section (2) or of any penalty under sub-section (3) or subsection (4).

59. Administrator to give proper security [xxx]. - In case of letters of administration on which too low a fee has been paid at first, the Deputy Commissioner [shall require the administrator to give such security to the court] not cause the same to be duly stamped in the manner aforesaid until the administrator has given such security to the Court by which the letters of administration have been granted as ought by law to have been given on the granting thereof in case the full value of the estate of the deceased had been then ascertained.

60. Relief when too high a fee has been paid. - (1) If, at any time after the grant of the probate or letters of administration of an estate, it is discovered that a higher fee has been paid than was payable according to the true value of the estate, the executor or the administrator, as the case may be, may apply for a refund to the Deputy Commissioner to whom a copy of the valuation of the estate was sent under sub-section (2) of section 52. The application shall be accompanied by an amended valuation in the form set forth in Part II of Schedule III together with the probate or letters of administration upon which a refund is sought.

(2) If the Deputy Commissioner is satisfied that the [amended valuation is correct, he shall refund the difference between the fee originally paid and that which should have been paid and endorse a Certificate accordingly on the probate or letters of administration]:

Provided that, no refund shall be granted under this section unless the application for refund is made within three years of the date of the grant of the probate or letters of administration, or within such further period as the Deputy Commissioner may allow.

If, by reason of any legal proceedings, the debts due from the deceased have not been ascertained and paid, or his effects have not been recovered and made available and in consequence thereof, the executor or administrator is prevented from claiming the return of such difference within the said period of three years, the Deputy Commissioner may allow such further time for making the claim as may appear to him to be reasonable under the circumstances.

If the Deputy Commissioner does not grant a refund, the executor or administrator, as the case may be, may apply to the Chief Controlling Revenue Authority for an order of refund. An application for such refund should be accompanied by an amended valuation in the form set forth in Part II of Schedule III.

61. Recovery of penalties, etc. - Any excess fee found to be payable by an applicant for probate or letters of administration or by an executor or administrator, or any costs under sub-section (4) of section 57 or any penalty or forfeiture payable by any such executor or administrator may, on the certificate of the Chief Controlling Revenue Authority be recovered from the executor or administrator as if it were an arrear of land revenue.

62. Powers of Chief Controlling Revenue Authority. - The powers and duties of the Deputy Commissioner under this Chapter shall be subject to the control of the Chief Controlling Revenue Authority.

Chapter VII

Refunds and Remissions

63. Refund in cases of delay in presentation of plaint, etc. - (1) Where a plaint or memorandum of appeal is rejected on the ground of delay in its [re-presentation], or where the fee paid on a plaint or memorandum of appeal is deficient and the deficiency is not made good within the time allowed by law or granted by the court, or the delay in payment of the deficit fee is not condoned and the plaint or memorandum of appeal is consequently rejected, the court shall direct the refund to the plaintiff or the appellant, of t he fee paid on the plaint or memorandum of appeal which has been rejected.

(2) Where a memorandum of appeal is rejected on the ground that it was not presented within the time allowed by the law of limitation, one-half of the fee shall be refunded.

64. Refund in cases of remand. - (1) Where a plaint or memorandum of appeal which has been rejected by the lower court is ordered to be received, or where a suit is remanded in appeal for a fresh decision by the lower court, the court making the order or remanding the appeal shall, where the whole decree is reversed and the suit is remanded, and may in other cases direct the refund to the appellant of the full amount of fee paid on the memorandum of appeal; and, if the remand is on second appeal, also on the memorandum of appeal in the first appellate court.

(2) Where an appeal is remanded in second appeal for a fresh decision by the lower appellate court, the High Court remanding the appeal may direct the refund to the appellant of the full amount of fee paid on the memorandum of second appeal: Provided that, no refund shall be ordered if the remand was caused by the fault of the party who would otherwise be entitled to a refund:

Provided further that, if the order of remand does not cover the whole of the subject matter of the suit, the refund shall not extend to more than so much fee as would have been originally payable on that part of the subject-matter in respect whereof the suit has been remanded.

65. Refund where Court reverses or modifies former decision on ground of mistake. - Where an application for a review of judgment is admitted on the ground of some mistake or error apparent on the face of the record, and on the rehearing the court reverses or modifies its former decision on that ground, it shall direct the refund to the applicant of so much of the fee paid on the application as exceeds the fee payable on any other application to such court under Article 11 (g) and (t) of Schedule II.

[66. Refund on settlement before hearing. - (1) Where the Court refers the parties to the suit to any one of the modes of settlement of dispute referred to in section 89 of the Code of Civil Procedure, 1908 and the dispute is settled, seventy five percent of the amount of Court fee paid in respect of the claim or claims in the suits shall be ordered by the Court to be refunded to the parties by whom the same have been respectively paid.

(2) In cases not covered by sub-section (1); Whenever by agreement of parties,-

(a) any suit is dismissed as settled out of Court before any evidence has been recorded on the merits of the claim; or

(b) any suit is compromised ending in a compromise decree before any evidence has been recorded on the merits of the claim; or

Seventy five percent of the amount of court fee paid in respect of the claim or claims in the suit or appeal shall be ordered by the court to be refunded to the parties who have paid such fee.]

67. Refund of fee paid by mistake or inadvertence. - The fee paid by mistake or inadvertence shall be ordered to be refunded.

68. Instruments of partition. - Where the final decree in a partition suit has been engrossed on non-judicial stamps furnished by the parties, the court shall order the refund to the parties of so much of the valued fee paid by them as is equal to the value of the non-judicial stamps furnished by them.

69. Exemption of certain documents. - Nothing contained in this Act shall render t he following documents chargeable with any fee:-

(i) mukhtarnama, vakalatnama or other written authority to institute or defend a suit when executed by a member of any of the Armed Forces of the Union not in civil employment;

(ii) memorandum of appearance filed by advocates or pleaders when appearing for persons proceeded against in criminal cases;

(iii) plaints and other documents in suits filed in village courts;

(iv) application or petition to a Deputy Commissioner or other officer making a settlement of land revenue, or to the State Government relating to matters connected with the assessment of land, or with the ascertainment of rights thereto or interest therein, if presented previous to the final confirmation of such settlement;

(v) application relating to a supply for irrigation of water belonging to Government;

(vi) application for leave to extend cultivation or to relinquish land, when presented to an officer of land revenue by a person holding, under a direct engagement with Government, land of which revenue is settled but not permanently;

(vii) application for service of notice of relinquishment of land or of enhancement of rent;

(viii) written authority to an agent to distrain;

(ix) first application (other than a petition containing a criminal charge of information) for the summons of a witness or other person to attend either to give evidence or to produce a document or in respect of the production or filing of an exhibit not being an affidavit made for the immediate purpose of being produced in Court;

(x) bail bonds in criminal cases, recognizances to prosecute or give evidence and recognizances for personal appearance or otherwise;

(xi) petition, application, charge or information respecting any offence when presented, made or laid to or before a police officer or to or before the heads of villages or the village police;

(xii) petition by a prisoner or other person in duress or under restraint of any court or its officer;

(xiii) complaint of a public servant as defined in the Indian Penal Code (Central Act XLV of 1860) or an officer of the State Railway;

(xiv) application for permission to cut and remove timber in Government forests or otherwise relating to such forests, not being applications from forest contractors for extending the period of their leases;

(xv) application for the payment of money due by the Government to the applicant, other than an application for refund of lapsed deposit made six months after the date on which the amount lapsed to the Government;

(xvi) petition of appeal against any municipal tax;

(xvii) application for compensation under any law, for the time being in force relating to the acquisition of property for public purposes;

(xviii) petition under section 48 of the Indian Christian Marriage Act, 1872 (C entral Act XV of 1872);

(xix) petition or appeal by a Government servant or a servant of the Court of Wards when presented to any superior officer or Government against orders of dismissal, reduction or suspension; copies of such orders filed with such appeals, and applications for obtaining such copies.

(xx) copy of record of rights filed with plaints or applications.

70. Power to reduce or remit fees. - (1) The State Government may, by notification in the official Gazette, reduce or remit, in the whole or any part of the State 34 of Karnataka, if in the opinion of the State Government it is necessary in public interest so to do, the fee payable in respect of any particular class of documents or any of the documents belonging to such class, or any documents when filed, exhibited or recorded by or acted on at the instance of or furnished to, any particular class of persons or any members of such class; and may in like manner cancel or vary such notification.

(2) Every notification under sub-section (1) shall be laid as soon as may be after it is published in the official Gazette before the State Legislative Assembly while it is in session, for a total period of thirty days which may be comprised in one session or in two or more sessions and if before the expiry of that period, the State Legislative Assembly makes any modification in the notification or directs that the notification shall not have effect, the notification shall thereafter have effect only in such modified form or be of no effect, as the case may be.

Chapter VIII

Miscellaneous

[71. Collection of fees. - All fees chargeable under this Act may be paid,-

(i) in cash where the amount of fees is not more than rupees five hundred;

(ii) in the Government Treasury or through a Demand Draft in case the amount of fee is more than rupees five hundred;]

[72. xxx]

[73. Amended document. - Where any document in respect of which fee is chargeable under this Act is amended in order merely to correct a mistake and to make it confirmed to the original intention of the parties, it shall not be necessary to impose a fresh fee.]

[74. xxx]

[75. xxx]

[76. xxx]

[76A. Legal Benefit Fund. - (1) Notwithstanding anything contained in this Act or any other law for the time being in force, it shall be competent for the State Government to levy an additional court-fee, by notification, in respect of appeals or revisions to tribunals or appellate authorities, other than Civil and Criminal courts, at a rate not exceeding one hundred rupees for each appeal or revision.

(2) There shall be constituted a legal benefit fund to which shall be credited the proceeds of the additional court-fee levied and collected under sub-section (1).

(3) The fund constituted under sub-section (2), shall be applied and utilised for the purpose of providing an efficient legal service for the people of the State and to provide social security measures for the legal profession.

(4) The mode and manner in which legal service to the people may be made more efficient and social security measures for the legal profession may be provided, shall be as prescribed by rules made by Government.]

77. Power of High Court to make rules. - (1) The High Court may make rules to provide for or regulate all or any of the following matters, namely:-

(a) the fees payable for serving and executing processes issued by the High Court [x x x] and by the civil and criminal courts subordinate thereto;

(b) the remuneration of persons employed by the courts mentioned in clause (a) in the service or execution of processes;

(c) the fixing by District and Sessions Judges and District Magistrates of the number of process-servers necessary to be employed for the service and execution of processes issued from their respective courts and the courts subordinate thereto;

(d) the display in each court of a table in the English and in the local language or languages showing the fees payable for the service and execution of processes.

(2) All rules made under sub-section (1) shall be subject to confirmation by the State Government and on such confirmation shall be published in the official Gazette and shall thereupon have the force of law.

78. Power of State Government to make rules. - (1) The State Government may by notification in the official Gazette, make rules to carry out the purposes of this Act.

(2) In particular and without prejudice to the generality of the foregoing power, rules may be made to provide for or regulate all or any of the following matters, namely:-

(a) the fees chargeable for serving and executing processes issued by the [Karnataka] Revenue Appellate Tribunal and by the Revenue courts;

(b) the remuneration of the persons necessary to be employed for the service and execution on such processes;

(c) the fixing by Deputy Commissioners of the number of persons necessary to be employed for the service and execution of such process;

(d) the guidance of Deputy Commissioners in the exercise of their powers under Chapter VI;

[(e) to (j) [xxx]

(3) All rules made under this Act shall be laid as soon as may be after they are made before the State Legislative Assembly while it is in session, for a total period of thirty days which may be comprised in one session or in two or more sessions and if before the expiry of that period, the State Legislative Assembly makes any modification in the rules or directs that any rule shall not have effect, the rules shall thereafter have effect only in such modified form or be of no effect, as the case may be.

79. Repeal and savings. - (1) The Court Fees Act, 1870 (Central Act VII of 1870) in its application to the [Belgaum Area], and the Coorg District, the Hyderabad Court Fees Act, 1324F (Hyderabad Act VI of 1324F) as in force in the [Gulbarga Area]; the Mysore Court Fees Act, 1900 (Mysore Act III of 1900) and sections 11 and 17A of the Mysore Civil Courts Act, 1883 (Mysore Act I of 1883) as in force in the Mysore Area, in relation to the fees and stamps other than fees and stamps relating to documents presented or to be presented before an officer serving the Central Government, and the Suits Valuation Act, 1887 (Central Act VII of 1887), in its application to the [Belgaum Area], and the Coorg District, the Hyderabad Suits Valuation (For purposes of Jurisdiction) Act, 1318F (Hyderabad Act IV of 1318 Fasli), as in force in the [Gulbarga Area], and the Mysore Suits Valuation Act, 1951 (Mysore Act XXXIX of 1951) as in force in the Mysore Area, and the Madras Court Fees and Suits Valuation Act, 1955 (Madras Act XIV of 1955) as in force in the [Mangalore and Kollegal Area], are hereby repealed: Provided that such repeal shall not affect,-

(a) the previous operation of the said enactments or anything duly done or suffered thereunder; or

(b) any right, privilege, obligation or liability acquired, accrued or incurred under the said enactments; or

(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.

(2) Notwithstanding anything contained in sub-section (1), for the purpose of giving effect to the preceding proviso, to the said sub-section (1), the State Government may, by notification in the Official Gazette, make such provision as appears to it to be necessary or expedient,-

(a) for making omissions from, additions to and adaptations and modifications of the rules, notifications and orders issued under the repealed enactments;

(b) for specifying the authority, officer or person who shall be competent to exercise such functions exercisable under any of the repealed enactments or any rules, notifications, or orders issued thereunder as may be mentioned in the said notification.

(3) All suits and proceedings instituted before the commencement of this Act shall, notwithstanding the repeal of the Acts specified in sub-section (1) be governed by the provisions of the said Acts and the rules made thereunder.

Schedule I Advalorem fee
Article (1)	Particulars (2)	Proper fee (3)
1. Plaint, written statement pleading a set off or counterclaim or memorandum of appeal presented to any court. When the amount or value of the subject matter in dispute,-
[(i)	Not exceeding rupees 15,000	2½ Per cetum
(ii)	exceeding rupees 15,000 but not exceeding rupees 75,000.	Rupees 375 plus 7½ per centum of the amount exceeding rupees 15,000.
(iii)	exceeding rupees 75,000 but not exceeding rupees 2,50,000	Rupees 4,875 plus 7 per centum of the amount exceeding rupees 75,000
(iv)	exceeding rupees 2,50,000 but not exceeding rupees 5,00,000	Rupees 17,125 plus 6½ per cent-um of the amount exceeding rupees 2,50,000
(v)	exceeding rupees 5,00,000 but not exceeding rupees 7,50,000	Rupees 33,375 plus 6 per centum of the amount exceeding rupees 5,00,000
(vi)	exceeding rupees 7,50,000 but not exceeding rupees 10,00,000	Rupees 48,375 plus 5½ per cent-tum of the amount exceeding rupees 7,50,000
(vii)	exceeding rupees 10,00,000 but not exceeding rupees 15,00,000	Rupees 62,125 plus 5 per centum of the amount exceeding rupees 10,00,000
(viii)	exceeding rupees 15,00,000 but not exceeding rupees 20,00,000	Rupees 87,125 plus 4½ per cent-um of the amount exceeding rupees 15,00,000
(ix)	exceeding rupees 20,00,000 but not exceeding rupees 25,00,000	Rupees 1,09,625 plus 4 per cent-um of the amount exceeding rupees 20,00,000
(x)	exceeding rupees 25,00,000 but not exceeding rupees 30,00,000	Rupees 1,29,625 plus 3½ per ce-ntum of the amount exceeding rupees 25,00,000
(xi)	exceeding rupees 30,00,000 but not exceeding rupees 40,00,000	Rupees 1,47,125 plus 3 per cent-um of the amount exceeding rupees 30,00,000
(xii)	exceeding rupees 40,00,000 but not exceeding rupees 50,00,000	Rupees 1,77,125 plus 2½ per ce-ntum of the amount exceeding rupees 40,00,000
(xiii)	exceeding rupees 50,00,000 but not exceeding rupees 60,00,000	Rupees 2,02,125 plus 2 per cent-um of the amount exceeding rupees 50,00,000
(xiv)	exceeding rupees 60,00,000 but not exceeding rupees 70,00,000	Rupees 2,22,125 plus 1½ per centum of the amount exceeding rupees 60,00,000
(xv)	exceeding rupees 70,00,000 but not exceeding rupees 80,00,000	Rupees 2,37,125 plus 1 per centum of the amount exceeding rupees 70,00,000
(xvi)	above rupees 80,00,000	Rupees 2,47,125 plus ½ per centum of the amount exceeding rupees 80,00,000]
2(a)	Petition under section 26 of the Provincial Insolvency Act, 1920, [as extended and amended by the Provincial Insolvency (Karnataka Extension and Amendment), Act 1962 (Karnataka Act 7 of or 1963)] application under section 95 of the Code of Civil Procedure, 1908.	An amount of one-half the scale of fee prescribed in Article 1 on the amount or compensation claimed.
(b)	Appeal against order on a petition or application falling under clause (a).	On the scale prescribed in Article 1 on the amount in dispute.
3. (a)	Petition under section 53 or 54 of the Provincial Insolvency Act, 1920, [as extended and amended by the Provincial Insolvency (Karnataka Extension and Amendment) Act 1962 (Karnataka Act 7 of 1963)].	An amount of one-half of fee prescribed in Article 1 on the market value of the subject matter subject to a maximum fee of rupees five hundred.
(b)	Appeal against order on a petition falling under clause (a) whether by the official receiver or by the unsuccessful party.	An amount of one-half the scale of fee prescribed in Article 1 on the market value of the subject-matter subject to a maximum fee of rupees five hundred.
4.	Memorandum of appeal against order in proceedings under the Indian Succession Act, 1925.	An amount of one-half the scale of fee prescribed in Article 1 on the amount or value of the subject-matter
5.	Application for review of judgment [if presented before the ninetieth day from the date of the decree]	One-half of the fee leviable on the plaint or memorandum of appeal [x x x]
[5A.	Application for review of judgment, if presented on or after the ninetieth day from the date of the decree.	The fee leviable on the plaint or memorandum of appeal.]
[5AA.	Application for review of order of the Karnataka Administrative Tribunal.	Twenty Rupees.]
[6.	Probate of a will or letters of administration with or without will annexed,-
	(a) When the amount or value of the property in respect of which the grant of probate or letters is made exceeds one thousand rupees, on the part of the amount or value in excess of one thousand rupees, upto three lakhs of rupees.	Three percent.
	(b) When the amount or value of the property in respect of which the grant of probate or letters is made exceeds three lakhs of rupees, or the part of amount or value in excess of three lakhs of rupees.	Five per cent or rupees thirty thousand whichever is less.]
7.	Certificate under Part X of the Indian Succession Act, 1925.	The fee leviable in the case of a probate (Article 6) on the amount or value of any debt or security specified in the certificate under section 374 of the Act, and one and a half times this fee on the amount or value of any debt or security to which the certificate is extended under section 376 of the Act.
		Note. - (1) The amount of a debt is its amount, including interest, on the date on which the inclusion of the debt in the certificate is applied for, so far as such amount can be ascertained. (2) Whether or not any power with respect to a security specified in a certificate has been conferred under the Act, and where such a power has been so conferred, whether the power is for the receiving of interest or dividends on, or for the negotiation or transfer of the security or for both purposes, the value of the security is its market value on the day on which the inclusion of the security in the certificate is applied for, so far as such value can be ascertained.

Schedule II

Article (1)	Particulars (2)	Proper fee (3)
[1.	Petition in a suit under the Mysore Converts' Marriage Dissolution Act, 1866 (Mysore Act XXI of 1866); or the Converts' Marriage Dissolution Act, 1866 (Central Act XXI of 1866); petition under the Indian Divorce Act, 1869 (Central Act IV of 1869), other than a petition under section 44 of that Act, and every memorandum of appeal under section 55 of that Act; plaint or memorandum of appeal under the Parsi Marriage and Divorce Act, 1936 (Central Act III of 1936), or counter claim made under section 37 of that Act; petition, plaint or memorandum of appeal when presented to a court under the Dissolution of Muslim Marriage Act, 1939 (Central Act VIII of 1939), the Mysore Dissolution of Muslim Marriage Act, 1943 (Mysore Act XLIII of 1943); and the Dissolution of Muslim Marriage Act, 1939 (Central Act VIII of 1939), as in force in the Hyderabad Area; petition under sections 22, 23, 24, 25 or 27 of the Special Marriage Act, 1954 (Central Act 43 of 1954) and memorandum of appeal under section 39 of that Act; petition under sections 9, 10, 11, 12 or 13 of the Hindu Marriage Act, 1955 (Central Act 25 of 1955) and memorandum of appeal under section 28 of that Act. If in a suit falling under any of the above paragraphs, there is a specific claim for damages, separate fee at the rates prescribed in Article 1 of Schedule I shall be charged on the amount of damages claimed.]	[One hundred rupees]
2.	Undertaking under section 49 of the Indian Divorce Act, 1869.	[Five rupees.]
3	Memorandum of appeal [from a decision or an award or order] inclusive of an order determining any question under section 47 or section 144 of the Code of Civil Procedure, 1908, and not otherwise provided for when presented,-
	(i) to any Court other than the High Court or to any Executive Officer.	[Four rupees.]
	(ii) to the Mysore Revenue Appellate Tribunal [or the Co-operative Appellate Tribunal].	[Eight rupees.]
	(iii) to the High Court,- (1) Where the order was passed by a subordinate Court or other authority,- (a) If the order relates to a suit or proceeding, the value of which exceeds one thousand rupees. (b) In any other case	[Fifteen rupees.] [Eight rupees.]
	(2) Where the appeal is under section 45-B of the Banking Companies Act, 1949.	One hundred rupees.
	(3) Where the appeal is under section 411-A of the Code of Criminal Procedure, 1898.	Five rupees
	(iv) to the Government in pursuance of a statutory right to appeal for which no court fee is leviable under any other enactment.	[Ten rupees.]
4.	Memorandum of appeal under section 39 of the Arbitration Act, 1940,- (i) in a case where the value for jurisdiction does not exceed Rs. 5,000. [(ia) in a case where the value or jurisdiction exceeds Rs. 5,000 but does not exceed Rs. 50, 000.	Fifteen rupees. Fifty rupees.]
	(ii) in any other case	[One hundred and fifty rupees.]
5.	Copy or translation of a judgment or order not being or having the force of a decree.	One rupee.
6.	Copy or translation of a judgment or order of a Criminal Court.	Fifty naye paise.
7.	Copy of a decree or order having the force of a decree,- When such decree or order is made by any Court other than the High Court; When such decree or order is made by the High Court.	One rupee. Four rupees.
8.	Copy of any document liable to stamp duty under any law in force relating to stamps when left by any party to a suit or proceeding in place of the original withdrawn,- (a) when the stamp duty chargeable on the original does not exceed one rupee. (b) in any other case.	The amount of the duty charge-able on the original. One rupee and twenty-five naye paise.
9.	Copy of any revenue or judicial proceedings or order not otherwise provided for by this Act or copy of any account, statement, report [order], or the like taken out of any Court or [public office] -
	For every three hundred and sixty words or fraction of three hundred and sixty words.	Fifty naye paise.
[10. (a)	Application or petition presented to any officer of the Excise or Prohibition Department or to any Magistrate by any person having dealings with the Government and when the subject matter of such application relates exclusively to those dealings.]	[One rupee.]
(b)	Application or petition presented to any officer of land revenue by any person holding temporarily settled land under direct engagement with Government, and when the subject matter of the application or petition relates exclusively to such engagement.	[One rupee]1
(c)	Application or petition presented to any Municipal Corporation, Municipal Council, Sanitary Board, Notified Area Committee, Town area Committee, the Commissioner, Executive Officer, Chief Officer, Secretary, President or Chairman under any Act for the time being in force for the conservancy or improvement of any place, if the application or petition relates solely to such conservancy or improvement.	[One rupee]
(d)	Application or petition presented to any officer of land revenue relating to the grant of land on darkhast.	[One rupee]
(e)	Application to a Deputy Commissioner for lease of land for agricultural or non agricultural purposes.	[Two rupees]
(f)	Application to a Forest Officer by a contractor for extension of the period of lease- (i) if the value of the subject matter of the lease is Rs. 5,000 or less; (ii) if such value exceeds Rs. 5,000 for every Rs. 1,000 or part thereof in excess of Rs. 5,000	[Twenty-five rupees] [Five rupees]
(g)	Application for attestation of private documents intended to be used outside India.	[Ten rupees]1
(h)	Application for lapsed deposit presented after six months after the date on which the amount lapsed to the Government. (i) when the amount of deposit does not exceed Rs. 50. (ii) when the amount of deposit exceed Rs. 50 but does not exceed Rs. 1,000. (iii) when it exceeds Rs. 1,000.	One rupee Two rupees Four rupees
(i)	Application or petition presented to the Government and not otherwise provided for,- (i) which involves the exercise or non-exercise of power conferred by law or rule having the force of law; (ii) in other cases.	Four rupees Two rupees and fifty paise.
(j)	Application or petition presented to the Karnataka Appellate Tribunal or Divisional Commissioner or Chief Executive Authority and not otherwise provided for,- (i) which involves the exercise or non exercise of power conferred by law or rule having the force of law; (ii) in other cases;	Four rupees Two rupees and fifty paise
(k)	Application for permission for use of agricultural land for non-agricultural purposes.	[Ten rupees]
(l)	Application or petition not falling under clauses (i) or (j) and presented to a public officer or in a public office and not otherwise provided for,- (i) which involves the exercise or non exercise of power conferred by law or rule having the force of law; (ii) in other cases;	[Two rupees] [One rupee]
11. (a)	Application or petition presented to any Civil Court other than a Principal Civil Court of original jurisdiction or to any Court of Small Causes or to a Deputy Commissioner or other officers of revenue or Public Officer in relation to any suit or case in which the amount or value of the subject matter is less than fifty rupees.	[One Rupee]
(b)	Application or petition presented to any court or to any [Board, statutory authority or public officer] for the purpose of obtaining a copy or translation of any judgment, decree or order passed by such Court, Board [statutory authority] or officer, or of any other document on second in such Court, Board [statutory authority] or office.	[One Rupee]
(c)	Application to any Court that records may be called from another Court, when the Court grants the application and is of opinion that the transmission of such records involves the use of the post.	One rupee in addition to the fee leviable on the application
(d)	Application or petition containing a complaint or charge of any offence other than an offence for which police officers may, under the Code of Criminal Procedure, 1898, arrest without warrant, and presented to any Criminal Court.	One rupee.
(e)	Application or petition to deposit in Court or in the office of the Deputy Commissioner, [or other revenue officer] revenue or rent.	[One Rupee.]
(f)	Application or petition for determination by a Court of the amount of compensation to be paid by a landlord to his tenant.	[One Rupee.]
(g)	Application or petition presented to a Court or to a Deputy Commissioner, or any Revenue Officer or to a Public Officer having jurisdiction equal or sub-ordinate to a Deputy Commissioner, or to any Magistrate in his executive capacity and not otherwise provided for by this Act.	[One Rupee.]
[(h)	Application for temporary injunction in relation to any suit or proceeding,- (i) when presented to any court. (ii) when presented to any other authority	Ten rupees Five rupees
(ha)	Application for arrest or attachment before judgment when presented to a civil court other than the High Court or a revenue court in relation to any suit or proceeding.	Five rupees]
(i)	Application under Order XXI, rule 58 of the Code of Civil Procedure, 1908, regarding claim to the attached property- [(i) when filed in a revenue court (ii) when filed in any other court	Five rupees. Ten rupees.]
(j)	Application or petition under section 47 and Order XXI, rule 90 of the Code of Civil Procedure,1908 when filed in any Court.	[Five rupees.]
[(ja)	Application or petition under Order 17 Rules 1 and 2 of the Code of Civil Procedure, 1908, (i) when filed in the High Court (ii) when filed in any other Court	Ten rupees. Five rupees.]
(k)	Application or petition under sections 34, 72, 73 and 74 of the Indian Trusts Act, 1882.	Five rupees.
(l)	(i) Application for probate or letters of administration or for revocation thereof to have effect throughout India. (ii) Application for probate or letters of administration or for revocation thereof not falling under clause (i) or an application for a certificate under Part X of the Indian Succession Act, 1925, or Bombay Regulation VIII of 1927,- (1) if the amount or value of the estate does not exceed Rs. 2,000. [(2) If the value exceeds Rs. 2,000 but does not exceed Rs. 10,000 (3) If the amount or value exceeds ten thousand rupees: Provided that if a caveat is entered and the application is registered as a suit, one half the scale of fee prescribed in Article I of Schedule I on the market value of the estate less the fee already paid on the application shall be levied.]	Twenty-five rupees. [Five rupees] [Ten rupees] [Twenty rupees]
(m)	Original petitions not otherwise provided for when filed in- (i) any Court subordinate to the High Court. (ii) the High Court.	[Two rupees.] [Twelve rupees.]
(n)	Application to set aside an award under the Arbitration Act, 1940- [(1) if the value of the subject-matter of the award does not exceed Rs. 5000. (2) if such value exceeds Rs. 5000	Twenty-five rupees. One hundred rupees.]
(o)	Application under section 14 or section 20 of the Arbitration Act 1940, for a direction for filing an award or for an order for filing an agreement and application for enforcing foreign awards when presented to- (1) the Court of the Munsiff, [xxx] (2) any other Court	[Fifty rupees.] [Two hundred rupees.]
[(p)	x x x]
(q)	Revision petition presented to the High Court under section 115 of the Code of Civil Procedure, 1908, or under the provisions of any other Act, arising out of a suit or proceeding- (i) if the value of the suit or proceeding to which the order sought to be revised relates does not exceed Rs. 1,000 [(ii) if such value exceeds Rs. 1,000 but does not exceed Rs. 10,000 (iii) if the value exceeds Rs. 10,000	Five rupees. Fifteen rupees. Twenty rupees.]
(r)	Petition under sections 391, 439 and 522 of the Companies Act, 1956, in connection with the winding up of a company.	One hundred rupees.
(s)	Petition to the High Court under Article 226 of the Constitution for a writ other than the writ of Habeas Corpus, or a petition under Article 227 of the Constitution.	[One hundred rupees.]
[(sa)	Appeal petition to the High Court from an original judgment, decree or order of a single Judge of the High Court made in exercise of the powers under clause (1) of article 226 and article 227 and article 228 of the Constitution of India.	One hundred rupees]
(t)	Application under section 45 of the Specific Relief Act, 1877.	Ten rupees.
(u)	Application or petition presented to the High Court Inserted by Act 5 of 1989 w.e.f. 9.2.1989.[,the Karnataka Administrative Tribunal]1 and not otherwise specifically provided for.	Two rupees.
(v)	Election petition to a Civil Court or Judicial Officer questioning the election of a person in respect of- (i) the office of [member of a Taluk Board or Panchayat] (ii) the office of [President or Vice President of a Taluk Board or Chairman or Vice-Chairman of a Panchayat] (iii) the member of a Town [x x x] Municipal Council (iv) the office of member [of a municipal corporation in the State] or of member of a City Municipal Council, [x x x] [x x x] (v) the office of Mayor or Deputy Mayor [of a municipal corporation] or of Chairman of a Municipality. [x x x]	[Fifteen rupees.] [Twenty-five rupees.] [Fifty rupees.] [One hundred rupees.] Two hundred rupees.
12.	Application for leave to sue as a pauper	Seventy-five naye paise.
13.	Application for leave to appeal as a pauper,- (a) when presented to a High Court (b) when presented to any other Court	Two rupees and fifty naye paise. One rupee and twenty-five naye paise.
14.	Bail bond or other instrument of obligation given in pursuance of an order made by a Court or Magistrate under any section of the Code of Criminal Procedure, 1898 or the Code of Civil Procedure, 1908 and not otherwise provided for by this Act	One rupee and twenty-five naye paise.
15.	Every copy of power-of-attorney when filed in any suit or proceeding	[Two rupees.]
16.	Mukhtarnama or vakalatnama or any paper signed by an advocate signifying or intima-ting that he is retained for a party- When presented- (a) to any Court (other than a High Court [or to the Karnataka Administrative Tribunal] or to the [Karnataka] Revenue Appellate Tribunal or Sales-tax Appellate Tribunal [x x x]) or Deputy Commissioner or [any statutory or other authority or any officer]. (b) to the [Karnataka] Revenue Appellate Tribunal or the [Karnataka] Sales-tax Appellate Tribunal (c) to the High Court [(cc) to the Karnataka Administrative Tribunal (d) to the Government	One rupee. Two rupees. Three rupees. Three rupees.] Three rupees.
17.	Agreement in writing stating a question for the opinion of the Court under the Code of Civil Procedure, 1908,- (i) Where the value of the subject-matter does not exceed Rs. 5,000. (ii) In any other case	Fifteen rupees. One hundred rupees.
[18.	Caveat.- (1) When filed under the Indian Succession Act,- (i) if the value of the property involved does not exceed two thousand rupees. (ii) if the value of the property involved exceeds two thousand rupees. (2) in other cases,- (i) if filed in the High Court [(ia) If filed in the Karnataka Administrative Tribunal (ii) if filed in other courts	Six rupees and twenty-five paise. Twelve rupees and fifty paise. Ten rupees. Ten rupees] Five rupees.]

Schedule III

Part I

(See Section 52)

Form of Valuation (to be used with such modifications, if any, as may be necessary) of Estate.

In The Court of

Re : Probate of the will of the Estate of (or Administration), Deceased.

1. I (A. B.) ............... solemnly affirm/make oath and say that I am the executor (or one of the executors or one of the next-of-kin) of..................deceased and that I have truly set forth in Annexure A to this Form of Valuation all the estate of which the above named deceased died possessed or to which he was entitled at the time of his death, and which has come, or is likely to come, to my hands.

2. I further say that I have also truly set forth in Annexure B all the items I am by law allowed to deduct.

3. I further declare that the said estate exclusive only of the last-mentioned items, was on the date of the death of the said deceased under the value of

* is

* This from to be used where the application is made after one year from the date of the death.

4. I (A. B.) further declare that what is stated in this Form of Valuation is true to the best of my information and belief.

(Signed)........................A. B.

Annexure A.

Valuation of the movable and immovable property of deceased

Rs. nP.

Cash in hand and at the bank, household goods, wearing apparel, books, plate, jewels, etc.

(State estimated value according to best of Executor's or Administrator's belief). Property in Government Securities transferable at the Public Debt Office

(State description and value on the date of the death of the deceased or on the date of the application as the case may be).

Immovable property, consisting of .....................

(State description and market value on the date of the death of the deceased or on the date of the application, as the case may be)

Leasehold property

(If the deceased held any leases for years determinable, state the period of the lease and estimated amount of rent inserting separately arrears due on the date of death or on the date of the application, as the case may be).

Property in public companies

(State the particulars and the value calculated at the price on the date of the death or on the date of the application, as the case may be).

Policies of insurance upon life, money out on mortgages and other securities, such as bonds, bills, notes and other securities for money. (State the amount of the whole on the date of the death or on the date of the application, as the case may be).

Debts

(Other than bad debts). Stock in trade

(State the estimated value, if any)

Other property not comprised under the foregoing heads (State the estimated value, if any)

___________________________
Total
___________________________

Deduct items shown in Annexure B in the manner provided in subsection (2) of section 53.

Net value of the Estate

Annexure B.

Schedule of Debts, Etc.

Rs. nP.

Amount of debts due and owing from the deceased, legally payable out of the estate

Amount of expenses connected with funeral rites and ceremonies Amount of mortgage encumbrances

Property held in trust not beneficially or with general power to confer a beneficial interest

Other property not subject to duty

___________________________
Total
___________________________

Part II.

Amended Form of Valuation of Estate.

(See sections 58 and 60)

In The Court Of

Re-Probate of the will of................................. (or Administration of the Estate of.................................... ), Deceased.

1. I (A. B.) am the executor (or one of the executors or one of the next-of-kin as the case may be) of

2. Probate was (or letters of administration were) granted to me on

3. It has now been discovered that the net value of the estate on which Court fee was paid was not correctly ascertained.

4. I have now truly set forth in Annexure A to this amended form of Valuation all the estate of the deceased at the date of ------------------his----------------- death--------------------------------------------------- which has come the application for probate (or letters of administration) or is likely to come to my hands.

5. I further have now truly set forth in Annexure B all the items which I am by law allowed to deduct.

6. I further declare that the said estate, exclusive only of the last mentioned items, at the date of the death of the deceased was under the value of this application is

7. I (A. B.) further declare that what is stated in this amended Form of Valuation is true to the best of my information and belief.

(Signed) A. B..............................

Annexure A.

Amended valuation of the estate of deceased.

Valuation on which Increase Court fee was paid.	Decrease.	Valuation as now amended.
Total
Deduct items shown in Annexure B in the manner provided in sub-section (2) of section 53.
Amended net value of estate

Annexure B.

Amended Schedule of debts, etc.

Valuation on which Increase Court fee was paid.	Decrease.	Valuation as now amended.
Total

Notifications

Bangalore, dated 5th August, 1960. [No. HD 3 JCF 58]

In exercise of the powers conferred by sub-section (3) of Section 1 of the Mysore Court-fees and Suits Valuation Act, 1958 (Mysore Act No. 16 of 1958), the Government of Mysore hereby appoints the 15th August 1960, as the date on which the said Act, shall come into force.

Bangalore, dated 10th July 1973 M.G.D. dated 11th July 1973. [No. GAD 60 SHC 73] S.O. 1116. - In exercise of the powers conferred by sub-section (2) of section 1 of t he Karnataka High Court (Amendment) Act, 1973 (Karnataka Act No. 12 of 1973), the Government of Karnataka, hereby appoints the 16th day of July 1973 as the date on which the said Act shall come into force.

III

Bangalore dated 23rd September 1986.[No. LAW 49 LGR 85]

In exercise of the powers conferred by sub-section (2) of section 1 of the Karnataka Advocates' Welfare Fund Act, 1983, (Karnataka Act 2 of 1985) the Government of Karnataka hereby appoints the 1st day of November 1986 (1-11-1986) as the date on which the Karnataka Advocates' Welfare Fund Act, 1983, (Karnataka Act 2 o f 1985) shall come into force.


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