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The Court-Fees (Meghalaya Amendment) Act, 1990
Meghalaya Act No. 8 of 1990
ner277
(1) for Article 1, the following shall be substituted, namely:-
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Number |
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Proper fee |
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(1) |
(2) |
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(3) |
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"I. |
Plaint, written statement pleading a set-off or counter-claim or memorandum of appeal (not otherwise provided for in this Act, or of cross-objection presented to any Civil or Revenue Court except those mentioned in Section 3 |
When the amount or value of the subject-matter in dispute does not exceed one hundred rupees, for every five rupees or part thereof of such amount or value. |
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One rupee |
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and |
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When such amount or value exceeds one hundred rupees, for every ten rupees or part thereof, in excess of one hundred rupees up to one hundred and fifty rupees |
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Two rupees |
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and |
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When such amount or value exceeds one hundred and fifty rupees, for every ten rupees, or part thereof up to one hundred rupees |
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Two rupees |
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and |
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When such amount or value exceeds one thousand rupees, for every one hundred rupees, or part thereof in excess of one thousand rupees up to seven thousand five hundred rupees |
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Ten rupees |
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and |
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When such amount or value exceeds seven thousand five hundred rupees, for every two hundred and fifty rupees, or part thereof, in excess of seven thousand five hundred rupees up to ten thousand rupees |
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Twenty rupees |
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and |
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When such amount or value exceeds ten thousand rupees, for every five hundred rupees, or part thereof, in excess of ten thousand rupees, up to twenty thousand rupees |
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Thirty rupees |
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and |
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When such amount or value exceeds, twenty thousand rupees, for every one thousand rupees, or part thereof, in excess of twenty thousand rupees up to fifty thousand rupees |
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Thirty-seven rupees |
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and |
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When such amount or value exceeds fifty thousand rupees, for every five thousand rupees, or part thereof in excess of fifty thousand rupees: |
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Fifty rupees |
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Provided that maximum fee leviable on a plaint or memorandum of appeal shall not exceed eleven thousand rupees". |
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(2) for Articles 6, 7, 8 and 9 the following shall be substituted, namely :-
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"6. |
Copy or translation of a judgment or order not being or having the force of a decree |
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When such judgment or order is passed by any Civil Court other than High Court, or by the Presiding Officer of any Revenue Court or officer or by any other Judicial or Executive Authority: |
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(a) if the amount or value of the subject-matter is fifty or less than fifty rupees |
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Two rupees |
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(b) if such amount or value exceeds fifty rupees |
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Three rupees |
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when such judgment or order is passed by a High Court |
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Five rupees |
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7. |
Copy of a decree or order having the force of a decree |
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When such decree or order is made by any Civil Court other than a High, Court, or by any Revenue Court- |
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(a) if the amount or value of the subject-matter of the suit wherein such decree or order is made is fifty or less than fifty rupees |
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Three rupees |
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(b) if such amount or value exceeds fifty rupees |
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Four rupees |
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when such decree or order is made by High Court |
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Ten rupees |
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8. |
Copy of any document liable to stamp-duty under the Indian Stamp Act, 1899 (Act 2 of 1899), when left by any party to a suit or proceeding in place of the original withdrawn |
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(a) when the stamp-duty chargeable on the original does not exceed one rupee |
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The amount of the duty chargeable on the original. |
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(b) in any other case |
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Two rupees |
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9. |
Copy of any revenue or judicial proceeding or order not otherwise provided for by this Act, or copy of any account, statement, report or the like, taken out of any Civil or Criminal or Revenue Court or office or from the office of any Chief Officer charged with the executive administration of Division. |
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For every three hundred and sixty words or fraction of three hundred and sixty words |
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Two rupees". |
(3) the table of rates of ad valorem fees leviable on the institution of suits at the end shall be substituted by the following:-
Table of rates of ad valorem fees leviable on the institution of suits
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When the amount or value of the subject-matter exceeds |
But does not exceed |
Proper fee |
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(1) |
(2) |
(3) |
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Rs. |
Rs. |
Rs. Np. |
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... |
5 |
1.00 |
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5 |
10 |
2.00 |
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10 |
15 |
2.00 |
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15 |
20 |
3.00 |
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20 |
25 |
3.00 |
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25 |
30 |
4.00 |
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30 |
35 |
5.00 |
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35 |
40 |
5.00 |
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40 |
45 |
6.00 |
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45 |
50 |
7.00 |
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50 |
55 |
7.00 |
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55 |
60 |
8.00 |
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60 |
65 |
9.00 |
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65 |
70 |
9.00 |
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70 |
75 |
10.00 |
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75 |
80 |
11.00 |
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80 |
85 |
11.00 |
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85 |
90 |
12.00 |
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90 |
95 |
13.00 |
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95 |
100 |
13.00 |
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100 |
110 |
16.00 |
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110 |
120 |
18.00 |
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120 |
130 |
21.00 |
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130 |
140 |
22.00 |
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140 |
150 |
23.00 |
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150 |
160 |
26.00 |
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160 |
170 |
28.00 |
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170 |
180 |
30.60 |
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180 |
190 |
31.00 |
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190 |
200 |
33.00 |
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200 |
210 |
34.00 |
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210 |
220 |
36.00 |
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220 |
230 |
37.00 |
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230 |
240 |
39.00 |
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240 |
250 |
41.00 |
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250 |
260 |
42.00 |
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260 |
270 |
44.00 |
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270 |
280 |
45.00 |
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280 |
290 |
47.00 |
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290 |
300 |
49.00 |
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300 |
310 |
50.00 |
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310 |
320 |
52.00 |
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320 |
330 |
53.00 |
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330 |
340 |
55.00 |
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340 |
350 |
57.00 |
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350 |
360 |
58.00 |
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360 |
370 |
60.00 |
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370 |
380 |
61.00 |
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380 |
390 |
63.00 |
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390 |
400 |
64.00 |
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400 |
410 |
66.00 |
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410 |
420 |
68.00 |
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420 |
430 |
69.00 |
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430 |
440 |
71.00 |
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440 |
450 |
72.00 |
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450 |
460 |
74.00 |
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460 |
470 |
76.00 |
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470 |
480 |
77.00 |
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480 |
490 |
79.00 |
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490 |
500 |
80.00 |
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500 |
510 |
82.00 |
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510 |
520 |
83:00 |
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520 |
530 |
85.00 |
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530 |
540 |
87.00 |
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540 |
550 |
88.00 |
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550 |
560 |
90.00 |
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560 |
570 |
91.00 |
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570 |
580 |
93.00 |
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580 |
590 |
95.00 |
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590 |
600 |
96.00 |
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600 |
610 |
98.00 |
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610 |
620 |
99.00 |
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620 |
630 |
101.00 |
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630 |
640 |
102.00 |
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640 |
650 |
104.00 |
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650 |
660 |
106.00 |
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660 |
670 |
107.00 |
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670 |
680 |
109.00 |
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680 |
690 |
110.00 |
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690 |
700 |
112.00 |
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700 |
710 |
114.00 |
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710 |
720 |
115.00 |
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720 |
730 |
117.00 |
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730 |
740 |
118.00 |
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740 |
750 |
120.00 |
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750 |
760 |
122.00 |
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760 |
770 |
123.00 |
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770 |
780 |
125.00 |
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780 |
790 |
127.00 |
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790 |
800 |
128.00 |
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800 |
810 |
129.00 |
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810 |
820 |
131.00 |
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820 |
830 |
133.00 |
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830 |
840 |
134.00 |
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840 |
850 |
136.00 |
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850 |
860 |
137.00 |
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860 |
870 |
139.00 |
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870 |
880 |
141.00 |
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880 |
890 |
142.00 |
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890 |
900 |
144.00 |
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900 |
910 |
145.00 |
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910 |
920 |
147.00 |
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920 |
930 |
149.00 |
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930 |
940 |
150.00 |
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940 |
950 |
151.00 |
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950 |
960 |
153.00 |
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960 |
970 |
155.00 |
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970 |
980 |
156.00 |
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980 |
990 |
158.00 |
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990 |
1,000 |
159.00 |
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1,000 |
1,100 |
169.00 |
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1,100 |
1,200 |
179.00 |
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1,200 |
1,300 |
189.00 |
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1,300 |
1,400 |
199.00 |
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1,400 |
1,500 |
209.00 |
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1,500 |
1,600 |
219.00 |
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1,600 |
1,700 |
229.00 |
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1,700 |
1,800 |
239.00 |
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1,800 |
1,900 |
249.00 |
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1,900 |
2,000 |
259.00 |
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2,000 |
2,100 |
268.00 |
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2,100 |
2,200 |
278.00 |
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2,200 |
2,300 |
288.00 |
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2,300 |
2,400 |
298.00 |
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2,400 |
2,500 |
308.00 |
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2,500 |
2,600 |
318.00 |
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2,600 |
2,700 |
328.00 |
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2,700 |
2,800 |
338.00 |
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2,800 |
2,900 |
348.00 |
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2,900 |
3,000 |
358.00 |
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3,000 |
3,100 |
367.00 |
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3,100 |
3,200 |
377.00 |
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3,200 |
3,300 |
387.00 |
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3,300 |
3,400 |
397.00 |
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3,400 |
3,500 |
407.00 |
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3,500 |
3,600 |
417.00 |
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3,600 |
3,700 |
427.00 |
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3,700 |
3,800 |
437.00 |
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3,800 |
3,900 |
447.00 |
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3,900 |
4,000 |
457.00 |
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4,000 |
4,100 |
466.00 |
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4,100 |
4,200 |
476.00 |
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4,200 |
4,300 |
486.00 |
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4,300 |
4,400 |
496.00 |
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4,400 |
4,500 |
506.00 |
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4,500 |
4,600 |
516.00 |
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4,600 |
4,700 |
526.00 |
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4,700 |
4,800 |
536.00 |
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4,800 |
4,900 |
546.00 |
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4,900 |
5,000 |
556.00 |
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5,000 |
5,100 |
565.00 |
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5,100 |
5,200 |
575.00 |
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5,200 |
5,300 |
585.00 |
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5,300 |
5,400 |
595.00 |
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5,400 |
5,500 |
605.00 |
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5,500 |
5,600 |
615.00 |
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5,600 |
5,700 |
625.00 |
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5,700 |
5,800 |
635.00 |
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5,800 |
5,900 |
645.00 |
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5,900 |
6,000 |
655.00 |
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6,000 |
6,100 |
664.00 |
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6,100 |
6,200 |
674.00 |
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6,200 |
6,300 |
684.00 |
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6,300 |
6,400 |
694.00 |
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6,400 |
6,500 |
704.00 |
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6,500 |
6,600 |
714.00 |
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6,600 |
6,700 |
724.00 |
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6,700 |
6,800 |
734.00 |
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6,800 |
6,900 |
744.00 |
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6,900 |
7,000 |
754.00 |
|
7,000 |
7,100 |
763.00 |
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7,100 |
7,200 |
773.00 |
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7,200 |
7,300 |
783.00 |
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7,300 |
7,400 |
793.00 |
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7,400 |
7,500 |
803.00 |
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7,500 |
7,750 |
813.00 |
|
7,750 |
8,000 |
823.00 |
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8,000 |
8,250 |
833.00 |
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8,250 |
8,500 |
843.00 |
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8,500 |
8,750 |
853.00 |
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8,750 |
9,000 |
862.00 |
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9,000 |
9,250 |
872.00 |
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9,250 |
9,500 |
882.00 |
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9,500 |
9,750 |
892.00 |
|
9,750 |
10,000 |
1,001.00 |
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10,000 |
10,500 |
1,031.00 |
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10,500 |
11,000 |
1,090.00 |
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11,000 |
11,500 |
1,090.00 |
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11,500 |
12,000 |
1,120.00 |
|
12,000 |
12,500 |
1,150.00 |
|
12,500 |
13,000 |
1,179.00 |
|
13,000 |
13,500 |
1,209.00 |
|
13,500 |
14,000 |
1,239.00 |
|
14,000 |
14,500 |
1,268.00 |
|
14,500 |
15,000 |
1,298.00 |
|
15,000 |
15,500 |
1,328.00 |
|
15,500 |
16,000 |
1,357.00 |
|
16,000 |
16,500 |
1,387.00 |
|
16,500 |
17,000 |
1,417.00 |
|
17,000 |
17,500 |
1,447.00 |
|
17,500 |
18,000 |
1,476.00 |
|
18,000 |
18,500 |
1,505.00 |
|
18,500 |
19,000 |
1,536.00 |
|
19,000 |
19,500 |
1,565.00 |
|
19,500 |
20,000 |
1,595.00 |
|
20,000 |
21,000 |
1,569.00 |
|
21,000 |
22,000 |
1,674.00 |
|
22,000 |
23,000 |
1,714.00 |
|
23,000 |
24,000 |
1,753.00 |
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24,000 |
25,000 |
1,786.00 |
|
25,000 |
26,000 |
1,833.00 |
|
26,000 |
27,000 |
1,872.00 |
|
27,000 |
28,000 |
1,912.00 |
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28,000 |
29,000 |
1,951.00 |
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29,000 |
30,000 |
1,991.00 |
|
30,000 |
31,000 |
2,031.00 |
|
31,000 |
32,000 |
2,070.00 |
|
32,000 |
33,000 |
2,110.00 |
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33,000 |
34,000 |
2,149.00 |
|
34,000 |
35,000 |
2,189.00 |
|
35,000 |
36,000 |
2,229.00 |
|
36,000 |
37,000 |
2,268.00 |
|
37,000 |
38,000 |
2,314.00 |
|
38,000 |
39,000 |
1,347.00 |
|
39,000 |
40,000 |
2,387.00 |
|
40,000 |
41,000 |
2,427.00 |
|
41,000 |
42,000 |
2,460.00 |
|
42,000 |
43,000 |
2,505.00 |
|
43,000 |
44,000 |
2,545.00 |
|
44,000 |
45,000 |
2,585.00 |
|
45,000 |
46,000 |
2,635.00 |
|
46,000 |
47,000 |
2,664.00 |
|
47,000 |
48,000 |
2,704.00 |
|
48,000 |
49,000 |
2,743.00 |
|
49,000 |
50,000 |
2,783.00 |
|
50,000 |
55,000 |
2,833.00 |
|
55,000 |
60,000 |
2,882.00 |
|
60,000 |
65,000 |
2,932.00 |
|
65,000 |
70,000 |
2.981.00 |
|
70,000 |
75,000 |
3,031.00 |
|
75,000 |
80,000 |
3,080.00 |
|
80,000 |
85,000 |
3,130.00 |
|
85,000 |
90,000 |
3,179.00 |
|
90,000 |
95,000 |
3,229.00 |
|
95,000 |
1,00,000 |
3,278.00 |
|
1,00,000 |
1,05,000 |
3,328.00 |
|
1,05,000 |
1,10,000 |
3,377.00 |
|
1,10,000 |
1,15,000 |
3,427.00 |
|
1,15,000 |
1,20,000 |
3,476.00 |
|
1,20,000 |
1,25,000 |
3,526.00 |
|
1,25,000 |
1,30,000 |
3,575.00 |
|
1,30,000 |
1,35,000 |
3,625.00 |
|
1,35,000 |
1,40,000 |
3,674.00 |
|
1,40,000 |
1,45,000 |
3,724.00 |
|
1,45,000 |
1,50,000 |
3,773.00 |
|
1,50,000 |
1,55,000 |
3,823.00 |
|
1,55,000 |
1,60,000 |
3,872.00 |
|
1,60,000 |
1,65,000 |
3,922.00 |
|
1,65,000 |
1,70,000 |
3,971.00 |
|
1,70,000 |
1,75,000 |
4,021.00 |
|
1,75,000 |
1,80,000 |
4,070.00 |
|
1,80,000 |
1,85,000 |
4,120.00 |
|
1,85,000 |
1,90,000 |
4,169.00 |
|
1,90,000 |
1,95,000 |
4,219.00 |
|
1,95,000 |
2,00,000 |
4,268.00 |
|
2,00,000 |
2,05,000 |
4,318.00 |
|
When the amount or value of the subject-matter exceeds |
But does not exceed |
Proper fee |
|
(1) |
(2) |
(3) |
|
|
Rs. |
Rs. Np. |
|
|
3,00,000 |
5,258.00 |
|
|
4,00,000 |
6.248.00 |
|
|
5,00,000 |
7,238.00 |
|
|
6,00,000 |
8,228.00 |
|
|
7,00,000 |
9,218.00 |
|
|
8,00,000 |
10,208.00 |
|
|
9,00,000 |
11.198.00 |
|
|
10,00,000 |
12,188.00 |
|
|
11,00,000 |
13,178.00 |
|
|
11,05,000 |
13,228.00 |
"Schedule II
Fixed Fees
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Number |
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|
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Proper Fee |
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1. |
Application or petition |
|
(a) When presented to any officer of the Customs or Excise 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; or |
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One rupee |
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|
when presented to any Municipal Board or other local authority constituted 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; or |
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when presented to any Civil Court other than a principal Civil Court of original jurisdiction, or to any Court of Small Causes constituted under Act No. 11 of 1865 or under Act No. 16 of 1868, Section 20 or to a Collector or other officer of revenue in relation to any suit or case in which the amount or value of the subject-matter is less than fifty rupees; or |
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|
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|
|
when presented to any Civil, Criminal or Revenue Court, or to any Board or executive officer for the purpose of obtaining a copy or translation of any judgment, decree or order passed by such Court, Board or officer, or of any other document on record in such Court or Office |
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|
|
|
|
|
(b) When presented in a Regional Transport Authority or State Transport Authority containing a prayer for permit for Contract Carriage, Stage Carriage, Private Carrier or Public Carrier or for any other purpose |
|
Twelve rupees |
|
|
|
|
(c) When containing a complaint or charge of any offence other than an offence for which police officer may, under the Criminal Procedure Code, arrest without warrant and presented to any Criminal Court; or when presented to a Civil, Criminal or Revenue Court, or to a Collector or any revenue officer having jurisdiction equal or subordinate to a Collector, or to any Magistrate in his executive capacity, and not otherwise provided for by this Act, or to deposit in Court as revenue or rent; or for determination by a Court of the amount of compensation to be paid by a land lord to his tenant; or |
|
In the case of a complaint or charge of an offence presented to a criminal court or in the case of an 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 and sixty-five paise and in other case one rupee and ten paise. |
|
|
|
|
when presented to a Collector or other officer making a settlement of land revenue, or to a Board of Revenue, or a Commissioner of Revenue, relating to matters connected with the assessment of land or the ascertainment of rights thereto or interest therein, if presented previous to the final confirmation of such settlement; or |
|
|
|
|
|
|
When 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. |
|
Two rupees |
|
|
|
|
When presented to any officer of land revenue by any person the kabulyat application for settlement of land under direct engagement with Government |
|
Three rupees |
|
|
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(d) When presented to a Chief Commissioner or other Chief Controlling Revenue or Executive Authority, or to a Commissioner of Revenue or Circuit, or to any chief officer charged with the executive administration of a Division and not otherwise provided for by this Act |
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Four rupees |
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|
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(e) When presented to a High Court |
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|
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(i) under Article 226 of the Constitution |
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Sixty rupees |
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|
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(ii) in all other matters |
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Twelve rupees |
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(f) When presented to any officer containing prayer for settlement of fishery, ferry, forest produce, forest mahals, elephant mahals, or an officer giving terms for acceptance of Government for any construction or an application for a permit or licence to deal in controlled commodities |
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(g) When presented to am Appropriate Revenue Authority for demarcation of land- |
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|
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(i) when the area of such land does not exceed one hectare |
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Three rupees |
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|
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(ii) for each subsequent area of one hectare or part thereof |
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Two rupees |
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1-A. |
Application to any Civil Court that that records may be called for from another Court |
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When the Court grants the application and is of opinion the transmission of such record involves the use of the post |
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Two rupees in addition to any fee levied on the application under Clause (a), Clause(c) or Clause(e) of Article 1 of this Schedule. |
|
2. |
Application for leave to sue as a pauper |
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|
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Two rupees |
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3. |
Application for leave to appeal as a pauper |
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(a) When presented to a District Court |
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Three rupees |
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|
|
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(b) When presented to a commissioner or a High Court |
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Four rupees |
|
4. |
........ |
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|
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|
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5. |
Plaint or memorandum of appeal in a suit to establish or disprove a right of occupancy |
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|
|
|
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6. |
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 (Act 5 of 1898) or the Code of Civil Procedure, 1908 (Act 5 of 1908) and not otherwise provided for by this Act |
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|
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Two rupees |
|
7. |
Undertaking under Section 49 of the Indian Divorce Act, 1869 (Act 4 of 1869). |
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|
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8. |
..... |
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|
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|
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9. |
..... |
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10. |
Mukhtarnama or Wakalatnama |
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When presented for the conduct of any one case- |
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(a) to any Civil or Criminal Court other than a High Court, or to any Revenue Court, or to any Collector or Magistrate, or other executive officer except such as are mentioned in Clauses (b) and (c) of this number. |
|
Two rupees |
|
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|
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(b) to a Commissioner of Revenue, Circuit or Customs officer or to any officer charged with the executive administration of a Division, not being the Chief Revenue or Executive Authority |
|
Three rupees |
|
|
|
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(c) to a High Court, Chief Commissioner, Board of Revenue, or other Chief Controlling Revenue or executive authority or an appellate authority prescribed under the Motor Vehicles Act, 1939 (Act 4 of 1939) or to an appellate authority prescribed under the Assam Sales Tax Act, 1947 (Assam Act 17 of 1947). |
|
Seven rupees |
|
11. |
Memorandum of appeal when the appeal is not from a decree or an order having the force of a decree, and is presented- |
|
(a) to any Civil Court other than a High Court, or to any Revenue Court or executive officer other than the High Court or Chief Controlling Revenue or Executive Authority except an authority specified in Clause (b) |
|
Four rupees |
|
|
|
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(b) to an Excise Appellate Authority under Rule 340 of the Assam Excise Rules |
|
Twenty rupees |
|
|
|
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(c) to a High Court or Chief Commissioner, or other Chief Controlling Executive or Revenue Authority except an authority prescribed in Clause (b) |
|
Thirteen rupees |
|
|
|
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(d) to an Excise Appellate Authority under Rule 341 of the Assam Excise Rules |
|
Sixty-six rupees |
|
|
|
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(e) to a High Court in Miscellaneous revenue matters except (f) below or to an appellate authority prescribed under the Motor Vehicles Act, 1939 (Act 4 of 1939); and |
|
Twenty rupees |
|
|
|
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(f) to a High Court in appeal and revision matters arising out of settlement of fishery- |
|
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|
|
|
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(i) when the bid money is below ten thousand rupees |
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Twenty rupees |
|
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(ii) when the bid money is above ten thousand rupees but below twenty-thousand rupees |
|
Thirty-three rupees |
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|
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(iii) when the bid money is above twenty thousand rupees |
|
Forty rupees |
|
12. |
Caveat. |
|
...... |
|
Seven rupees |
|
13. |
Application under Act No. 10 of 1859, Section 26, or Bengal Act No. 6 of 1862, Section 9, or Bengal Act No. 8 of 1859, Section 37 |
|
|
|
Seven rupees |
|
14. |
Petition in suit under the Native Converts' Marriage Dissolution Act, 1866 (Act 21 of 1866) |
|
|
|
Seven rupees |
|
15. |
..... |
|
|
|
|
|
16. |
..... |
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|
|
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|
17. |
Plaint or memorandum of appeal in each of the following suits- |
|
(i) to alter or set aside a summary decision or order of any of the Civil Courts not established by Letters Patent or of any Revenue Court; |
|
Twenty rupees |
|
|
|
|
(ii) to alter or cancel any entry in a register of the names of proprietors of revenue-paying estates |
|
|
|
|
|
|
(iii) to obtain a declaratory decree where no consequential relief is prayed |
|
Twenty-four rupees |
|
|
|
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(iv) to set aside an award |
|
Twenty rupees |
|
|
|
|
(v) to set-aside an adoption |
|
Twenty-seven rupees |
|
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|
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(vi) every other suit where it is not possible to estimate at a money-value the subject-matter in dispute, and which is not otherwise provided or by this Act |
|
Twenty rupees |
|
18. |
Application under Section 14 of Section 20 of the Indian Arbitration Act, 1940 (Act 10 of 1940), for a direction for filing an award or for an order for filing an agreement |
|
When presented to a Munsif's Court |
|
Twenty rupees |
|
|
|
|
When presented to any other Court |
|
Sixty-six rupees |
|
19. |
Agreement in writing stating in question for the opinion of the Court under the Code of Civil Procedure, 1908 (Act 5 of 1908) |
|
|
|
Twenty rupees |
|
20. |
Every petition under the Indian Divorce Act, 1869 (Act 4 of 1869) except petitions under Section 44 of the same Act, and every memorandum of appeal under Section 55 of the same Act |
|
|
|
Twenty-seven rupees. |
|
21. |
Plaint or memorandum of appeal under the Parsi Marriage and Divorce Act, 1865 (Act 15 of 1865) |
|
|
|
Twenty-seven rupees |
