INDIAN STAMP
(ASSAM AMENDMENT) ACT, 1967
Preamble 1 - THE INDIAN STAMP (ASSAM AMENDMENT) ACT, 1967
THE INDIAN STAMP (ASSAM AMENDMENT) ACT, 1967[1]
[Act No. X of 1967]
[02nd August, 1967]
PREAMBLE
An
Act further
to amend the Indian Stamp Act, 1899, in its application to Assam.
Whereas it is expedient
further to amend the Indian Stamp Act, 1899 (Central Act II of 1899),
hereinafter called the principal Act, in its application to the State of Assam,
in the manner hereinafter appearing;
It is hereby enacted in the
Eighteenth Year of the Republic of India as follows--
Section 1 - Short title, extent and Commencement
(1)
This Act may be called the Indian Stamp (Assam Amendment) Act,
1967.
(2)
It extends to the whole of the State of Assam.
(3)
It shall come into force at once[2].
Section 2 - Amendment of Schedule I of Act II of 1899
In Schedule I to the
principal Act, in Article 23, under the heading "Description of
instrument"--
(1)
the word "and" occuring at the beginning of the last
item shall be
deleted and for the punctuation "(.)" occuring after the words and
figures "Rs. 1,000" the punctuation "(;)" shall be
substituted;
(2)
after the item as so amended under sub-section (1), the following
items shall be inserted, namely--
|
"Where it exceeds Rs. 50,000 but
does not exceed Rs. 90,000; |
Thirty rupees for every one thousand
rupees. |
|
Where it exceeds Rs. 90,000 but does
not exceed Rs. 1,50,000; |
Fourty rupees for every one thousand
rupees. |
|
and where it exceeds Rs. 1,50,000 |
Fifty rupees for every one thousand rupees
: |
-Provided that where the
"instrument" or the conveyance is in respect of an Industrial Loan,
certified as such by the Director of Industries, Assam, the stamp duty shall be
half of the above rate.