Himachal Pradesh E-Stamping (Amendment) Rules, 2023

 

[07th June 2023]

In exercise of the powers conferred by Sections 74 of the Indian Stamp Act, 1899 (Act No. 2 of 1899), and Section 41 of the Himachal Pradesh Court Fee Act, 1968 (Act No. 8 of 1968) and under the authority derived from the rules made by the Government of India for supply and distribution of stamps, the Governor of Himachal Pradesh is pleased to make the following rules further to amend the Himachal Pradesh Stamp Rules, 1973 notified vide notification No. 17-3/6-Rev.1 dated 29th March, 1974, namely:-

Rule - 1. Short title and commencement

(1)     These rules may be called the Himachal Pradesh e-Stamping (Amendment) Rules, 2023.

(2)     These Rules shall come into force from the date of publication in Rajpatra (e-gazette) Himachal Pradesh.

Rule - 2. Amendment of rule 26 and 28

In rule 26 and 28 of the Himachal Pradesh Stamp Rules, 1973, for the figures and sign "20,000" wherever it occurs, the figures and signs "2,00,000" shall be substituted.