THE COURT FEES (MADHYA
PRADESH AMENDMENT) ACT, 1966
[Act No. 12 of 1966]
[26th March, 1966]
PREAMBLE
An Act further to amend the Court Fees Act, 1870 in
its application to the State of Madhya Pradesh
Be it
enacted by the Madhya Pradesh Legislature in the Seventeenth Year of the
Republic of India as follows:--
Section 1 - Short title and commencement
(1)
This Act may be called
the Court Fees (Madhya Pradesh Amendment) Act, 1966.
(2)
It shall come into force
on such date as the State Government may, by notification, appoint.
Section 2 - Amendment of Schedule 1
In
Schedule I of the Court Fees Act, 1870 (No. VII of 1870) (hereinafter referred
to as the principal Act),--
(i)
Article 1 shall be
omitted;
(ii)
for Article 1-A, the
following Article shall be substituted, namely --
|
"1-A. Plaint, written
statement pleading a set-off or counter claim or memorandum of appeal (not
otherwise provided for in this Act) presented to any Civil or Revenue Court
except those mentioned in section 3.
|
When the amount or value of subject-matter
in dispute does not exceed five rupees.
|
Fifty paise.
|
|
|
When such amount or value exceeds
five rupees for every five rupees or part thereof, in excess of five rupees,
up to one hundred rupees.
|
Fifty paise.
|
|
|
When such amount or value exceeds one
hundred rupees, for every ten rupees or part thereof, in excess of one
hundred 1 rupees, up to one thousand rupees.
|
One rupee.
|
|
|
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 ten thousand rupees.
|
Ten rupees.
|
|
|
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.
|
Thirty-seven rupees and fifty
paise.
|
|
|
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 one lakh of rupees.
|
Fifty rupees.
|
|
|
When such amount or value exceeds
one lakh of rupees, for every one thousand rupees or part thereof, in excess
of one lakh of rupees, up to two lakh of rupees.
|
Forty rupees.
|
|
|
When such amount or value exceeds
two lakhs of rupees, for every one thousand rupees or part thereof, in excess
of two lakhs of rupees:
|
Thirty rupees.
|
|
|
Provided that the maximum fee
leviable shall not exceed eighteen thousand- seven hundred and fifty rupees:
|
|
|
|
Provided further that minimum fee
leviable on a memorandum of appeal shall be five rupees.
|
";
|
(iii) for Article 6, the following Article shall be
substituted, namely:--
|
"6. Copy or translation of a
judgment or order not being or having the force of a decree.
|
When such judgment or order is
passed by any court, other than a High Court or by any other authority--
|
|
|
|
(a) if the amount or value of the
subject-matter is fifty or less than fifty rupees.
|
Seventy-five paise.
|
|
|
(b) if such amount or value
exceeds fifty rupees.
|
One rupee and fifty paise.
|
|
|
When such judgment or order is
passed by a High Court.
|
Two rupees.
|
(iv)
for Articles 8 and 9,
the following Articles shall be substituted, namely:--
|
"8. Copy of any document
liable to stamp duty under the Indian Stamp Act, 1899 (II of 1899), 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 fifty paise.
(b) In any other case.
|
The amount of the duty chargeable
on the original.
One rupee.
|
|
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 a Division.
|
For every three hundred and sixty
words or fraction of three hundred and sixty words.
|
One rupee.
|
(v)
for Articles 11 and 12,
the following Articles shall be substituted, namely:--
|
"11. Probate of a will or
letters of administration with or without will annexed.
|
When the amount or the value of
the property in respect of which the grant of probate or letters is made,
exceeds one thousand rupees but does not exceed five thousand rupees.
|
2 1/3 per centum on such amount or
value.
|
|
|
When such amount or value exceeds five
thousand rupees but does not exceed ten thousand rupees.
|
One hundred thirty-three rupees
and thirty paise plus 3 1/3 per centum on the amount or value in excess of
five thousand rupees.
|
|
|
When, such amount or value exceeds
ten thousand rupees but does not exceed one lakh rupees.
|
Three hundred thirty-three rupees
and thirty paise plus 4 per centum on the amount or value in excess of ten
thousand rupees.
|
|
|
When such amount or value exceeds
one lakh rupees.
|
Three thousand nine hundred and
thirty-three rupees and thirty paise plus 5 per centum on the amount or value
in excess of one lakh rupees.
|
|
|
|
Provided that when after the grant
of a certificate under part X of the Indian Succession Act, 1925 (XXX-IX of
1925), 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.
|
|
12. Certificate under Part X of
the Indian Succession Act, 1925 (XXXIX of 1925).
|
When the total amount or value of
debts or securities specified in the certificate under section 37 of the Act
exceeds one thousand rupees but does not exceed five thousand rupees.
|
2 2/3 per centum on such amount or
value and 4 per centum on the amount or value of any debt or security to
which the certificate is extended under section 376 of the Act.
|
|
|
When such amount or value exceeds
five thousand rupees but does not exceed ten thousand rupees.
|
One hundred thirty-three rupees
and thirty paise plus 3 1/3 per centum on the amount or value in excess of
five thousand rupees and 6 per centum on the amount or value of any debt or
security to which the certificate is extended under section 376 of the Act.
|
|
|
When such amount or value exceeds
ten thousand rupees but does not exceed one lakh rupees.
|
Three thousand nine hundred
thirty-three rupees and thirty paise plus 5 per centum on the amount or value
in excess of one lakh rupees and ten per-centum on the amount or value of any
debt or security to which the certificate is extended under section 376 of
the Act";
|
|
|
When such amount exceeds one lakh
rupees.
|
Three thousand nine hundred
thirty-three rupees and thirty paise plus 5 per centum on the amount or value
in excess of one lakh rupees and ten per-centum on the amount or value of any
debt or security to which the certificate is extended under section 376 of
the Act";
|
(vi)
for Article 14, the
following Article shall be substituted namely:--
|
"14. Application to the State
Government or to a Forest Officer for the extension of the period of contract
where such contract is in respect of sale, purchase or removal of any forest
produce.
|
When the value of the
subject-matter of the contract is two thousand rupees or less.
|
Five rupees.
|
|
|
When the value of the
subject-matter of the contract exceeds two thousand rupees for every one
thousand rupees or part thereof in excess of two thousand rupees.
|
One rupee and fifty paise.
|
(vii) in the Table of rates of ad valorem fees leviable on the institution
of suits under Article 1-A, for the entries in columns (1), (2) and (3)
beginning with" 1,000 1,100 103 00" and ending with "48,000
50,000 2086 60" the following entries shall be substituted, namely:--
|
"1,000
|
..
|
1,100
|
..
|
110.00
|
|
1,100
|
..
|
1,200
|
..
|
120.00
|
|
1,200
|
..
|
1,300
|
..
|
130.00
|
|
1,300
|
..
|
1,400
|
..
|
140 00
|
|
1,400
|
..
|
1,500
|
..
|
150.00
|
|
1,500
|
..
|
1,600
|
..
|
160.00
|
|
1,600
|
..
|
1,700
|
..
|
170.00
|
|
1,700
|
..
|
1,800
|
..
|
180.00
|
|
1,800
|
..
|
1,900
|
..
|
190.00
|
|
1,900
|
..
|
2,000
|
..
|
200.00
|
|
2,000
|
..
|
2,100
|
..
|
210 00
|
|
2,100
|
..
|
2,260
|
..
|
220.00
|
|
2,200
|
..
|
2,300
|
..
|
230.00
|
|
2,300
|
..
|
2,400
|
..
|
240.00
|
|
2,400
|
..
|
2,500
|
..
|
250.00
|
|
2,500
|
..
|
2,600
|
..
|
260.00
|
|
2,600
|
..
|
2,700
|
..
|
270.00
|
|
2,700
|
..
|
2,800
|
..
|
280.00
|
|
2,800
|
..
|
2,900
|
..
|
290.00
|
|
2,900
|
..
|
3,000
|
..
|
300.00
|
|
3,000
|
..
|
3,100
|
..
|
310.00
|
|
3,100
|
..
|
3,200
|
..
|
320.00
|
|
3,200
|
..
|
3,300
|
..
|
330.00
|
|
3,300
|
..
|
3.400
|
..
|
340.00
|
|
3,400
|
..
|
3,500
|
..
|
350.00
|
|
3,500
|
..
|
3,600
|
..
|
360.00
|
|
3,600
|
..
|
3,700
|
..
|
370.00
|
|
3,700
|
..
|
3,800
|
..
|
380.00
|
|
3,800
|
..
|
3,900
|
..
|
390.00
|
|
3,900
|
..
|
4,000
|
..
|
400.00
|
|
4,000
|
..
|
4,100
|
..
|
410.00
|
|
4,100
|
..
|
4,200
|
..
|
420.00
|
|
4,200
|
..
|
4,300
|
..
|
430.00
|
|
4,300
|
..
|
4,400
|
..
|
440.00
|
|
4,400
|
..
|
4,500
|
..
|
450.00
|
|
4,500
|
..
|
4,600
|
..
|
460.00
|
|
4,600
|
..
|
4,700
|
..
|
470.00
|
|
4,700
|
..
|
4,800
|
..
|
480 .00
|
|
4,800
|
..
|
4.900
|
..
|
490.00
|
|
4,900
|
..
|
5,000
|
..
|
500.00
|
|
5,000
|
..
|
5,100
|
..
|
510.00
|
|
5,100
|
..
|
5,200
|
..
|
520.00
|
|
5,200
|
..
|
5,300
|
..
|
530.00
|
|
5,300
|
..
|
5,400
|
..
|
540.00
|
|
5,400
|
..
|
5,500
|
..
|
550.00
|
|
5,500
|
..
|
5,600
|
..
|
560.00
|
|
5,600
|
..
|
5,700
|
..
|
570.00
|
|
5,700
|
..
|
5,800
|
..
|
580.00
|
|
5,800
|
..
|
5,900
|
..
|
590.00
|
|
5,900
|
..
|
6,000
|
..
|
600.00
|
|
6,000
|
..
|
6,100
|
..
|
610.00
|
|
6,100
|
..
|
6,200
|
..
|
620.00
|
|
6,200
|
..
|
6,300
|
..
|
630.00
|
|
6,300
|
..
|
6,400
|
..
|
640.00
|
|
6,400
|
..
|
6,500
|
..
|
650.00
|
|
6,500
|
..
|
6,600
|
..
|
660.00
|
|
6,600
|
..
|
6,700
|
..
|
670.00
|
|
6,700
|
..
|
6,809
|
..
|
680.00
|
|
6,800
|
..
|
6,900
|
..
|
690.00
|
|
6,900
|
..
|
7,000
|
..
|
700.00
|
|
7,000
|
..
|
7,000
|
..
|
710.00
|
|
7,100
|
..
|
7,200
|
..
|
720.00
|
|
7,200
|
..
|
7,300
|
..
|
730.00
|
|
7.300
|
..
|
7,400
|
..
|
740.00
|
|
7,400
|
..
|
7,500
|
..
|
750.00
|
|
7.500
|
..
|
7,600
|
..
|
760.00
|
|
7,600
|
..
|
7,700
|
..
|
770.00
|
|
7,700
|
..
|
7,800
|
..
|
780.00
|
|
7,800
|
..
|
7,900
|
..
|
790.00
|
|
7,900
|
..
|
8,000
|
..
|
800.00
|
|
8,000
|
..
|
8,100
|
..
|
810.00
|
|
8,100
|
..
|
8,200
|
..
|
820.00
|
|
8,200
|
..
|
8,300
|
..
|
830.00
|
|
8,300
|
..
|
8,400
|
..
|
840.00
|
|
8,400
|
..
|
8,500
|
..
|
850.00
|
|
8,500
|
..
|
8,600
|
..
|
860.00
|
|
8,600
|
..
|
8,700
|
..
|
870.00
|
|
8,700
|
..
|
8,800
|
..
|
880.00
|
|
8,800
|
..
|
8,900
|
..
|
890.00
|
|
8,900
|
..
|
9,000
|
..
|
900.00
|
|
9.000
|
..
|
9,100
|
..
|
910.00
|
|
9,100
|
..
|
9,200
|
..
|
920.00
|
|
9,200
|
..
|
9,300
|
..
|
930.00
|
|
9,300
|
..
|
9,400
|
..
|
940.00
|
|
9,400
|
..
|
9,500
|
..
|
950.00
|
|
9,500
|
..
|
9,600
|
..
|
960.00
|
|
9,600
|
..
|
9,700
|
..
|
970.00
|
|
9,700
|
..
|
9,800
|
..
|
980.00
|
|
9,800
|
..
|
9,900
|
..
|
990.00
|
|
9,900
|
..
|
10,000
|
..
|
1,000.00
|
|
10,000
|
..
|
10,500
|
..
|
1,037.50
|
|
10,500
|
..
|
11,000
|
..
|
1,075.00
|
|
11,000
|
..
|
11,500
|
..
|
1,112.50
|
|
11,500
|
..
|
12,000
|
..
|
1,150.00
|
|
12,000
|
..
|
12,500
|
..
|
1,187.50
|
|
12,500
|
..
|
13,000
|
..
|
1,225.00
|
|
13,000
|
..
|
13,500
|
..
|
1,262.50
|
|
13,500
|
..
|
14,000
|
..
|
1,360.00
|
|
14,000
|
..
|
14,500
|
..
|
1,337.50
|
|
14,500
|
..
|
15,000
|
..
|
1,375 00
|
|
15,000
|
..
|
15,500
|
..
|
1,412.50
|
|
15,500
|
..
|
16,000
|
..
|
1,450.00
|
|
16,000
|
..
|
16,500
|
..
|
1,487.50
|
|
16,500
|
..
|
17,000
|
..
|
1,525.00
|
|
17,000
|
..
|
17,500
|
..
|
1,562.50
|
|
17,500
|
..
|
18,000
|
..
|
1,600 00
|
|
18,000
|
..
|
18,500
|
..
|
1,637.50
|
|
18,500
|
..
|
19,000
|
..
|
1,675.00
|
|
19,000
|
..
|
19,500
|
..
|
1,712.50
|
|
19,500
|
..
|
20,000
|
..
|
1,750.00
|
|
20,000
|
..
|
21,000
|
..
|
1,800.00
|
|
21,000
|
..
|
22,000
|
..
|
1,850.00
|
|
22,000
|
..
|
23,000
|
..
|
1,900.00
|
|
23,000
|
..
|
24,000
|
..
|
1,950.00
|
|
24,000
|
..
|
25,000
|
..
|
2,000.00
|
|
25,000
|
..
|
26,000
|
..
|
2,050.00
|
|
26,000
|
..
|
27,000
|
..
|
2,100.00
|
|
27,000
|
..
|
28,000
|
..
|
2,150.00
|
|
28,000
|
..
|
29,000
|
..
|
2,200.00
|
|
29,000
|
..
|
30,000
|
..
|
2,250.00
|
|
30,000
|
..
|
31,000
|
..
|
2,300.00
|
|
31,000
|
..
|
32,000
|
..
|
2,350.00
|
|
32,000
|
..
|
33,000
|
..
|
2,400.00
|
|
33,000
|
..
|
34,000
|
..
|
2,450.00
|
|
34,000
|
..
|
35,000
|
..
|
2,500.00
|
|
35,000
|
..
|
36,000
|
..
|
2,550.00
|
|
36,000
|
..
|
37,000
|
..
|
2,600.00
|
|
37,000
|
..
|
38,000
|
..
|
2,650.00
|
|
38,000
|
..
|
39,000
|
..
|
2,700.00
|
|
39,000
|
..
|
40,000
|
..
|
2,750.00
|
|
40,000
|
..
|
41,000
|
..
|
2,800.00
|
|
41,000
|
..
|
42,000
|
..
|
2,850.00
|
|
42,000
|
..
|
43,000
|
..
|
2,900.00
|
|
43,000
|
..
|
44,000
|
..
|
2,950.00
|
|
44,000
|
..
|
45,000
|
..
|
3,000.00
|
|
45,000
|
..
|
46,000
|
..
|
3,050.00
|
|
46,000
|
..
|
47,000
|
..
|
3,100.00
|
|
47,000
|
..
|
48,000
|
..
|
3,150.00
|
|
48,000
|
..
|
49,000
|
..
|
3,200.00
|
|
49,000
|
..
|
50,000
|
..
|
3,250.00
|
|
50,000
|
..
|
51,000
|
..
|
3,300.00
|
|
51,000
|
..
|
52,000
|
..
|
3,350.00
|
|
52,000
|
..
|
53,000
|
..
|
3,400.00
|
|
53,000
|
..
|
54,000
|
..
|
3,450.00
|
|
54,000
|
..
|
55,000
|
..
|
3,500.00
|
|
55,000
|
..
|
56,000
|
..
|
3,550.00
|
|
56,000
|
..
|
57,000
|
..
|
3,600.00
|
|
57,000
|
..
|
58,000
|
..
|
3,650.00
|
|
58,000
|
..
|
59,000
|
..
|
3,700.00
|
|
59,000
|
..
|
60,000
|
..
|
3,750.00
|
|
60,000
|
..
|
61,000
|
..
|
3,800.00
|
|
61,000
|
..
|
62,000
|
..
|
3,850.00
|
|
62,000
|
..
|
63,000
|
..
|
3,900.00
|
|
63,000
|
..
|
64,000
|
..
|
3,950.00
|
|
64,000
|
..
|
65,000
|
..
|
4,000.00
|
|
65,000
|
..
|
66,000
|
..
|
4,050.00
|
|
66,000
|
..
|
67,000
|
..
|
4,100.00
|
|
67,000
|
..
|
68,000
|
..
|
4,150.00
|
|
68,000
|
..
|
69,000
|
..
|
4,200.00
|
|
69,000
|
..
|
70,000
|
..
|
4,250.00
|
|
70,000
|
..
|
71,000
|
..
|
4,300.00
|
|
71,000
|
..
|
72,000
|
..
|
4,350.00
|
|
72,000
|
..
|
73,000
|
..
|
4,400.00
|
|
73,000
|
..
|
74,000
|
..
|
4,450.00
|
|
74,000
|
..
|
75,000
|
..
|
4,500.00
|
|
75,000
|
..
|
76,000
|
..
|
4,550.00
|
|
76,000
|
..
|
77,000
|
..
|
4,600.00
|
|
77,000
|
..
|
78,000
|
..
|
4,650.00
|
|
78,000
|
..
|
79,000
|
..
|
4,700.00
|
|
79,000
|
..
|
80,000
|
..
|
4,750.00
|
|
80,000
|
..
|
81,000
|
..
|
4,800.00
|
|
81,000
|
..
|
82,000
|
..
|
4,850.00
|
|
82,000
|
..
|
83,000
|
..
|
4,900.00
|
|
83,000
|
..
|
84,000
|
..
|
4,950.00
|
|
84,000
|
..
|
85,000
|
..
|
5,000.00
|
|
85,000
|
..
|
86,000
|
..
|
5,050.00
|
|
86,000
|
..
|
87,000
|
..
|
5,100.00
|
|
87,000
|
..
|
88,000
|
..
|
5,150.00
|
|
88,000
|
..
|
89,000
|
..
|
5,200.00
|
|
89,000
|
..
|
90,000
|
..
|
5,250.00
|
|
90,000
|
..
|
91,000
|
..
|
5,300.00
|
|
91,000
|
..
|
92,000
|
..
|
5,350.00
|
|
92,006
|
..
|
93,000
|
..
|
5,400.00
|
|
93,000
|
..
|
94,000
|
..
|
5,450.00
|
|
94,000
|
..
|
95,000
|
..
|
5,500.00
|
|
95,000
|
..
|
96,000
|
..
|
5,550.00
|
|
96,000
|
..
|
97,000
|
..
|
5,600.00
|
|
97,000
|
..
|
98,000
|
..
|
5,650.00
|
|
98,000
|
..
|
99,000
|
..
|
5,700.00
|
|
1,48,000
|
..
|
1,49,000
|
..
|
7,710.00
|
|
1,49,000
|
..
|
1,50,000
|
..
|
7,750.00
|
|
1,50,000
|
..
|
1,51,000
|
..
|
7,790.00
|
|
1,51,000
|
..
|
1,52,000
|
..
|
7,830.00
|
|
1,52,000
|
..
|
1,53,000
|
..
|
17,870.00
|
|
153,000
|
..
|
1,54,000
|
..
|
7,910.00
|
|
154,000
|
..
|
1,55,000
|
..
|
17,950.00
|
|
1,55,000
|
..
|
1,56,000
|
..
|
7,990.00
|
|
1,56,000
|
..
|
1,57,000
|
..
|
8,030.00
|
|
1,57,000
|
..
|
1,58,000
|
..
|
8,070.00
|
|
1,58,000
|
..
|
1,59,000
|
..
|
8,110.00
|
|
1,59,000
|
..
|
1,60,000
|
..
|
8,150.00
|
|
1,60,000
|
..
|
1,61,000
|
..
|
8,190.00
|
|
1,60,000
|
..
|
1,62,000
|
..
|
8,230.00
|
|
1,62,000
|
..
|
1,63,000
|
..
|
8,270.00
|
|
1,63,000
|
..
|
1,64,000
|
..
|
8,310.00
|
|
1,64,000
|
..
|
1,65,000
|
..
|
8,350.00
|
|
1,65,000
|
..
|
1,66,000
|
..
|
8,390.00
|
|
1,66,000
|
..
|
1,67,000
|
..
|
8,430.00
|
|
1,67,000
|
..
|
1,68,000
|
..
|
8,470.00
|
|
1,68,000
|
..
|
1,69,000
|
..
|
8,510.00
|
|
1,69,000
|
..
|
1,70,000
|
..
|
8,550.00
|
|
1,70,000
|
..
|
1,71,000
|
..
|
8,590.00
|
|
1,71,000
|
..
|
1,72,000
|
..
|
8,630.00
|
|
1,72,000
|
..
|
1,73,000
|
..
|
8,670.00
|
|
1,73,000
|
..
|
1,74,000
|
..
|
8,710.00
|
|
1,74,000
|
..
|
1,75,000
|
..
|
8,750.00
|
|
1,75,000
|
..
|
1,76,000
|
..
|
8,790.00
|
|
1,76,000
|
..
|
1,77,000
|
..
|
8,830.00
|
|
1,77,000
|
..
|
1,78,000
|
..
|
8,870.00
|
|
1,78,000
|
..
|
1,79,000
|
..
|
8,910.00
|
|
1,79,000
|
..
|
1,80,000
|
..
|
8,950.00
|
|
1,80,000
|
..
|
1,81,000
|
..
|
8,990.00
|
|
1,81,000
|
..
|
1,82,000
|
..
|
9,030.00
|
|
1,82,000
|
..
|
1,83,000
|
..
|
9,070.00
|
|
1,83,000
|
..
|
1,84,000
|
..
|
9,110.00
|
|
1,84,000
|
..
|
1,85,000
|
..
|
9,150.00
|
|
1,85,000
|
..
|
1,86,000
|
..
|
9,190.00
|
|
1,86,000
|
..
|
1,87,000
|
..
|
9,230.00
|
|
1,87,000
|
..
|
1,88,000
|
..
|
9,270.00
|
|
1,88,000
|
..
|
1,89,000
|
..
|
9,310.00
|
|
1,89,00,0
|
..
|
1,90,000
|
..
|
9,350.00
|
|
1,90,000
|
..
|
1,91,000
|
..
|
9,390.00
|
|
1,91,000
|
..
|
1,92,000
|
..
|
9,430.00
|
|
1,92,000
|
..
|
1,93,000
|
..
|
9,470.00
|
|
1,93,000
|
..
|
1,94,000
|
..
|
9,510.00
|
|
1,94,000
|
..
|
1,95,000
|
..
|
9,550.00
|
|
1,95,000
|
..
|
1,96,000
|
..
|
9,590.00
|
|
1,96,000
|
..
|
1,97,000
|
..
|
9,630.60
|
|
1,97,000
|
..
|
1,98,000
|
..
|
9,670.00
|
|
1,98,000
|
..
|
1,99,000
|
..
|
9,710.00
|
|
1,99,000
|
..
|
2,09,000
|
..
|
9,750.00
|
|
2,00,000
|
..
|
2,01,000
|
..
|
9,780.00
|
|
2,01,000
|
..
|
2,02,000
|
..
|
9,810.00
|
|
2,02,000
|
..
|
2,03,000
|
..
|
9,840.00
|
|
2,03,000
|
..
|
2,04,000
|
..
|
9,870.00
|
|
2,04,000
|
..
|
2,05,000
|
..
|
9,900.00
|
|
2,05,000
|
..
|
2,06,000
|
..
|
9,930.00
|
|
2,06,000
|
..
|
2,07,000
|
..
|
9,960.00
|
|
2,07,000
|
..
|
2,08,000
|
..
|
9,990.00
|
|
2,08,000
|
..
|
2,09,000
|
..
|
10,020.00
|
|
2,09,000
|
..
|
2,10,000
|
..
|
10,050.00
|
|
2,10,000
|
..
|
2,11,000
|
..
|
10.080.00
|
|
2,11,000
|
..
|
2,12,000
|
..
|
10,110.00
|
|
2,12,000
|
..
|
2,13,000
|
..
|
10,140.00
|
|
2,13,000
|
..
|
2,14,000
|
..
|
10,170.00
|
|
2,14,000
|
..
|
2,15,000
|
..
|
10,200.00
|
|
2,15,000
|
..
|
2,16,000
|
..
|
10,230.00
|
|
2,l6,000
|
..
|
2,17,000
|
..
|
10,260.00
|
|
2,17,000
|
..
|
2,18,000
|
..
|
10,290.00
|
|
2,18,000
|
..
|
2,19,000
|
..
|
10,320.00
|
|
2,19,000
|
..
|
2,20,000
|
..
|
10,350.00
|
|
2,20,000
|
..
|
2,21,000
|
..
|
10,380.00
|
|
2,21,000
|
..
|
2,22,000
|
..
|
10,410.00
|
|
2,22,000
|
..
|
2,23,000
|
..
|
10,440.00
|
|
2,23,000
|
..
|
2,24,000
|
..
|
10,470.00
|
|
2,24,000
|
..
|
2,25,000
|
..
|
10,500.00
|
|
2,25,000
|
..
|
2,26,000
|
..
|
10,530.00
|
|
2,26,000
|
..
|
2,27,000
|
..
|
10,560.00
|
|
2,27,000
|
..
|
2,28,000
|
..
|
10,590.00
|
|
2,28,000
|
..
|
2,29,000
|
..
|
10,620.00
|
|
2,29,000
|
..
|
2,30,000
|
..
|
10,650.00
|
|
2,30,000
|
..
|
2,31,000
|
..
|
10,680 00
|
|
2,31,000
|
..
|
2,32,000
|
..
|
10,710.00
|
|
2,32,000
|
..
|
2,33,000
|
..
|
10,740.00
|
|
2,33,000
|
..
|
2,34,000
|
..
|
10,770.00
|
|
2,34,000
|
..
|
2,35,000
|
..
|
10,800.00
|
|
2,35,000
|
..
|
2,36,000
|
..
|
10,830.00
|
|
2,36,000
|
..
|
2,37,000
|
..
|
10,860.00
|
|
2,37,000
|
..
|
2,38,000
|
..
|
10,890.00
|
|
2,38,000
|
..
|
2,39,000
|
..
|
10,920.00
|
|
2,39,000
|
..
|
2,40,000
|
..
|
10,950.00
|
|
2,40,000
|
..
|
2,41,000
|
..
|
10,980.00
|
|
2,41,000
|
..
|
2,42,000
|
..
|
11,010.00
|
|
242,000
|
..
|
2,43,000
|
..
|
11,040.00
|
|
2,43,000
|
..
|
2,44,000
|
..
|
11,070.00
|
|
2,44,000
|
..
|
245,000
|
..
|
11,100.00
|
|
2,45,000
|
..
|
246,000
|
..
|
11,130.00
|
|
2,46,000
|
..
|
2,47,000
|
..
|
11,160.00
|
|
2,47,000
|
..
|
2,48,000
|
..
|
11,190.00
|
|
2,48,000
|
..
|
2,49,000
|
..
|
11,220. 00
|
|
2,49,000
|
..
|
2,50,000
|
..
|
11,250.00
|
|
2,50,000
|
..
|
2,51,000
|
..
|
11,280.00
|
|
2,51,000
|
..
|
2,52,000
|
..
|
11,310.00
|
|
2,52,000
|
..
|
2,53,000
|
..
|
11,340.00
|
|
2,53,000
|
..
|
2,54,000
|
..
|
11,370.00
|
|
2,54,000
|
..
|
2,55,000
|
..
|
11,400.00
|
|
2,55,000
|
..
|
2,56,000
|
..
|
11,430.00
|
|
2,56,000
|
..
|
2,57,000
|
..
|
11,460.00
|
|
2,57,000
|
..
|
2,58,000
|
..
|
11,490.00
|
|
2,58,000
|
..
|
2,51,000
|
..
|
11,520.00
|
|
2,59,000
|
..
|
2,60,000
|
..
|
11,550.00
|
|
2,60,000
|
..
|
261,000
|
..
|
11,580.00
|
|
2,61,000
|
..
|
2,62,000
|
..
|
11,6 10.00
|
|
2,62,000
|
..
|
2,63,000
|
..
|
11,640.00
|
|
2,63,000
|
..
|
2,64,000
|
..
|
11,670.00
|
|
2,64,000
|
..
|
2,65,000
|
..
|
11,700.00
|
|
2,65,000
|
..
|
2,66,000
|
..
|
11,730.00
|
|
266,000
|
..
|
2,67,900
|
..
|
11,760.00
|
|
2,67,000
|
..
|
2,68,000
|
..
|
11,790.00
|
|
2,68,000
|
..
|
2,69,006
|
..
|
11,820.00
|
|
2,69,000
|
..
|
2,70,000
|
..
|
11,850.00
|
|
2,70,000
|
..
|
2,71,000
|
..
|
11,880.00
|
|
2,71,000
|
..
|
2,72,000
|
..
|
11,910.00
|
|
2,72,000
|
..
|
2,73,000
|
..
|
11,940.00
|
|
2,73,060
|
..
|
2,74,000
|
..
|
11,970.00
|
|
2,74,000
|
..
|
2,7,5,000
|
..
|
12,000.00
|
|
2,75,000
|
..
|
2,76,000
|
..
|
12,030.00
|
|
2,76,000
|
..
|
2,77,000
|
..
|
12,060.00
|
|
2,77,000
|
..
|
2,78,000
|
..
|
12,090.00
|
|
2,78,000
|
..
|
2,79,000
|
..
|
12,120.00
|
|
2,79,000
|
..
|
2,80,000
|
..
|
12,150.00
|
|
2,80,000
|
..
|
2,81,000
|
..
|
12,180.00
|
|
2,81,600
|
..
|
2,82,006
|
..
|
12,210.00
|
|
2,82,000
|
..
|
2,83,000
|
..
|
12,240.00
|
|
2,83,000
|
..
|
2,84,000
|
..
|
12,270.00
|
|
2,84,000
|
..
|
2,85,000
|
..
|
12,300.00
|
|
2,85,000
|
..
|
2,86,600
|
..
|
12,330.00
|
|
2,86,000
|
..
|
2,87,000
|
..
|
12,360.00
|
|
2,87,000
|
..
|
2,88,000
|
..
|
12,390,00
|
|
2,88,000
|
..
|
2,89,000
|
..
|
12,420.00
|
|
2,89,000
|
..
|
2,96,000
|
..
|
12,450.00
|
|
2,90,000
|
..
|
2,91,006
|
..
|
12,480.00
|
|
2,91,000
|
..
|
2,92,000
|
..
|
12,510.00
|
|
2,92,000
|
..
|
2,93.000
|
..
|
12,540,90
|
|
2,93,000
|
..
|
2,94,000
|
..
|
12,570.00
|
|
2,94,000
|
..
|
2,95,000
|
..
|
12,600.00
|
|
2,95,000
|
..
|
2,96,000
|
..
|
12,630.00
|
|
2,96,000
|
..
|
2,97,000
|
..
|
12,660.00
|
|
2,97,000
|
..
|
2,98.000
|
..
|
12,690.00
|
|
2,98,000
|
..
|
2,99,000
|
..
|
12,720.00
|
|
29,9,000
|
..
|
3,00,000
|
..
|
12,750.00
|
|
3,00,000
|
..
|
3,01,000
|
..
|
12,780.00."
|
Section 3 - Substitution of new Schedule for Schedule II
For
Schedule II of the principal Act, the following Schedule shall be substituted,
namely:--
|
Substitution of new Schedule for
Schedule II.
|
"SCHEDULE II
Fixed Fees
|
|
|
Number
|
|
Proper Fee
|
|
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;
|
Twenty five paise.
|
|
|
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;
|
|
|
|
or when presented to any Municipal
Commissioner 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 when presented to any Civil
Court other than a principal Civil Court of original jurisdiction or to any
Court of Small Cause constituted under the Provincial Small Cause Courts Act,
1887 (IX of 1887), 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 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;
|
|
|
|
or when presented to any officer
of the Forest Department not lower in rank than the Divisional Forest Officer
and not otherwise provided for in this Act;
|
One rupee
|
|
|
(b) When containing a complaint or
charge of any offence other than an offence for which police officers may
under the Code of Criminal Procedure, 1898 (V of 1898), arrest without
warrant and presented to any Criminal Court;
|
Two rupees
|
|
|
or for orders of arrest or
attachment before judgment or for temporary injunctions;
|
Three rupees and fifty Paise.
|
|
|
or for compensation for arrest or
attachment before judgment or in respect of a temporary injunction obtained
on insufficient grounds.
|
Three rupees and fifty paise.
|
|
|
or for the appointment of a
receiver in a casein which the applicant has no present right of possession
of the properties in dispute;
|
Ten rupees
|
|
|
or for setting aside decrees
passed ex-parte and for review of orders dismissing suits for default;
|
Two rupees
|
|
|
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,
|
Two rupees
|
|
|
or to deposit in Court, revenue or
rent;
|
One rupee and fifty paise.
|
|
|
or for determination by a Court of
the amount of compensation to be paid by landlord to his tenant.
|
Sixty paise
|
|
|
(c) When presented to a
Commissioner of Revenue or to any Chief Officer charged with the executive
administration of a division, and not otherwise provided for by this Act.
|
Two rupees and fifty paise
|
|
|
(d) When presented to a Chief
Controlling Revenue authority or Executive authority not otherwise provided
for by this Act.
|
Three rupees and fifty paise.
|
|
|
(e) When presented to the High
Court:--
|
|
|
|
(i) otherwise than--
|
Three rupees and fifty paise.
|
|
|
(a) under Article 226 of the
Constitution of India;
|
|
|
|
(b) under section 25 of the
Provincial Small Cause Courts Act, 1887 (IX of 1887);
|
|
|
|
(c) under section 115 of the Code
of Civil Procedure, 1908 (V of 1908);
|
|
|
|
(d) under section 64 of the Estate
Duty Act, 1953 (31 of 1953);
|
|
|
|
(e) under section 27 of the
Wealth-Tax Act, 1957 (27 of 1957)
|
|
|
|
(f) under section 26 of the
Gift-Tax Act, 1958 (18 of 1958);
|
|
|
|
(g) under section 256 of the
Income-Tax Act, 1961 (43 of 1961);
|
|
|
|
(h) under section 44 of the Madhya
Pradesh General Sales Tax Act, 1958 (2 of 1959);
|
|
|
|
(i) under section 45-B (1) of the
Banking Companies Act, 1949 (X of 1949).
|
|
|
|
(ii) under Article 226 of the
Constitution of India.
|
Twenty-five rupees.
|
|
|
(iii) under section 25 of the
Provincial Small Cause Courts Act, 1887 (IX of 1887).
|
Seven rupees and fifty paise.
|
|
|
(iv) under section 115 of the Code
of Civil Procedure, 1908 (V of 1908).
|
Seven rupees and fifty paise.
|
|
|
(v) under section 64 of the Estate
Duty Act, 1953 (34 of 1953);
|
Seventy-five rupees
|
|
|
(vi) under section 27 of the
Wealth Tax Act, 1957 (27 of 1957).
|
Seventy-five rupees.
|
|
|
(vii) under section 26 of the
Gift-Tax Act, 1958 (18 of 1958),
|
Seventy-five rupees
|
|
|
(viii) under section 256 of the
Income-Tax Act, 1961 (43 of 1961),
|
Seventy-five rupees.
|
|
|
(iv) under section 44 of the
Madhya Pradesh General Sales Tax Act, 1958 (2 of 1959),
|
Thirty rupees.
|
|
|
(x) under section 45-B(1) of the
Banking Companies Act, 1949 (X of 1949) in respect of any claim,
counter-claim or set-off--
|
|
|
|
(a) when the amount or value does
not exceed two thousand and five hundred rupees;
|
Twenty rupees.
|
|
|
(b) when the amount or value
exceeds two thousand and five hundred rupees, but does not exceed ten
thousand rupees,
|
Forty rupees.
|
|
|
(c) when the amount or value
exceeds ten thousand rupees;
|
Sixty rupees.
|
|
|
(f) When presented to the High
Court by way of appeal or revision--
|
|
|
|
(i) otherwise than--
|
Seven rupees and fifty paise.
|
|
|
(a) under section 25 of the
Provincial Small Cause Courts Act, 1887 (IX of 1887),
|
|
|
|
(b) under section 115 of the Code
of Civil Procedure, 1908 (V of 1908),
|
|
|
|
(c) under section 45-B (2) of the
Banking Companies Act, 1949 (X of 1949),
|
|
|
|
(ii) under section 45-B (2) of the
Banking Companies Act, 1949 (X of 1949)--
|
|
|
|
(a) when the amount or value does
not exceed two thousand and five hundred rupees,
|
Forty-five rupees.
|
|
|
(b) when the amount or value
exceeds two thousand and five hundred rupees but does not exceed ten thousand
rupees;
|
Ninety rupees.
|
|
|
(c) when the amount or value
exceeds ten thousand rupees.
|
One hundred and fifty rupees.
|
|
|
(g) When presented by way of appeal
or revision to a Criminal Court other than the High Court.
|
Three rupees.
|
|
1-A. Application to any Civil
Court that records may be called for 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 any fee
levied on the application under clause (a), clause (b) or clause (d) of
Article 1 of this Schedule.
|
|
2. Application for leave to sue as
a pauper.
|
|
Sixty paise.
|
|
3. Application for leave to appeal
as a pauper.
|
(a) When presented to a District
Court.
|
One rupee and thirty paise.
|
|
|
(b) When presented to a
Commissioner or a High Court.
|
Two rupees and sixty paise.
|
|
5. Plaint or memorandum of appeal
in a suit to establish or disprove a right of occupancy.
|
..
|
Sixty paise.
|
|
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 (V of 1898), or the
Code of Civil Procedure, 1908 (V of 1908), and not otherwise provided for by
this Act.
|
..
|
One rupee.
|
|
7. Undertaking under section 49 of
the Indian Divorce Act, 1869 (IV of 1869)
|
|
Sixty paise
|
|
10. Mukhtarnama or Wakalatnama.
|
When presented for the conduct of
any one case to--
|
|
|
|
(a) any Civil or Criminal Court
other than a High Court, any Collector or Magistrate or other executive
officer except such as are mentioned in clauses (b) and (c) below;
|
One rupee and fifty paise.
|
|
|
(b) Commissioner of Revenue or to
any officer charged with executive administration of a Division not being the
Chief revenue or executive authority;
|
Three rupee.
|
|
|
(c) Board of Revenue or chief
executive authority;
|
Five rupees
|
|
|
(d) the High Court;
|
Five rupees
|
|
|
(e) the Government.
|
Five rupees
|
|
11 Memorandum of appeal when the
appeal is not from a decree or an order having the force of a decree.
|
(a) When presented to the High
Court
|
Seven rupees and fifty paise.
|
|
|
(b) When presented to a Civil
Court other than the High Court.
|
Three rupees.
|
|
11-A. Memorandum of appeal or
application by way of revision.
|
When presented--
|
|
|
|
(a) to the Revenue Tribunal or
Financial Commissioner or a Chief Controlling Executive or Revenue Authority;
|
Seven rupees and fifty paise.
|
|
|
(b) to a Commissioner of Division
or the Settlement Commissioner or Excise Commissioner;
|
Four rupees and fifty paise .
|
|
|
(c) to a Revenue Court or Officer
or an Executive Officer not otherwise provided for under clauses (a) and (b).
|
Three rupees.
|
|
12. Caveat
|
|
Ten rupees.
|
|
14. Petition in a suit under the Converts'
Marriage Dissolution Act, 1866 (XXI of 1866).
|
|
Six rupees and sixty paise.
|
|
17. Plaint or memorandum of appeal
in each of the following suits:--
|
|
Thirty rupees.
|
|
(i) to alter or set aside a
summary decision or order of any of the Civil Courts not established by
Letters Patent or any Revenue Court;
|
|
|
|
(ii) to alter or cancel any entry
in a register of the names of proprietors or revenue paying estates;
|
|
|
|
(iii) to obtain a declaratory
decree where no consequential relief is prayed;
|
|
|
|
(iv) to set aside an award;
|
|
|
|
(v) to set aside an adoption;
|
|
|
|
(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 for by this Act.
|
|
|
|
18. Applications--
|
|
|
|
(a) 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.
|
When the amount or value of the
property to which the award relates--
|
|
|
|
(a) does not exceed rupees one
thousand,
|
Fifteen rupees.
|
|
|
(b) exceeds rupees one thousand
but does not exceed rupees five thousand,
|
Thirty seven rupees and fifty
paise.
|
|
|
(c) exceeds rupees five thousand.
|
Seventy five rupees.
|
|
(b) For opinion or advice or for
discharge [from a trust, or for appointment of new trustees, under section
34, 72, 73 or 74 of the Indian Trusts Act, 1882 (II of 1882).
|
|
Twenty five rupees.
|
|
(c) For winding up of a Company
under the Companies Act, 1956 (1 of 1956).
|
|
Twenty five rupees.
|
|
(d) For the appointment or declaration
of a person as guardian of the person or property or both, of minors, under
the Guardians and Wards Act, 1890 (VIII of 1890).
|
|
Three rupees.
|
|
19. Agreement in writing stating a
question for the opinion of the Court under the Code of Civil Procedure, 1908
(V of 1908), Order 36, rule (1).
|
|
Thirty rupees
|
|
20. Every petition under the
Indian Divorce Act, 1869 (IV of 1869) except petitions under section 44 of
the same Act, and every memorandum of appeal under section 55 of the same
Act.
|
|
Twenty rupees.
|
|
20-A. Petition or memorandum of
appeal under the Special Marriage Act, 1954 (XLIII of 1954), or the Hindu
Marriage Act, 1955 (XXV of 1955).
|
|
Twenty rupees.
|
|
21. Plaint or memorandum of appeal
under the Parsi Marriage and Divorce Act, 1865 (XV of 1865).
|
|
Twenty-six rupees and sixty paise
|
|
22 Memorandum of appeal presented
to the State Government or a Forest Officer where such appeal is provided
for, by or under the Indian Forest Act. 1927 (XVI of 1927)
|
|
Ten rupees"
|