Himachal Pradesh Stamp (Amendment) Rules, 2024

[21st November 2024]

PREAMBLE

In exercise of the powers conferred by section 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. 17-3/67-Rev.1 dated 29th March, 1974, namely:-

Rule 1. Short title and commencement.

(i)       These rules may be called the Himachal Pradesh Stamp (Amendment) Rules, 2024.

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

Rule 2. Amendment of rules 26 and 28.

In rules 26 and 28 of the Himachal Pradesh Stamp Rules, 1973, for the figures and signs "2,00,000" wherever it occurs, the figures and signs "4,00,000" shall be substituted.