INDIAN STAMP (UTTAR PRADESH AMENDMENT) ACT,
1988
Preamble - INDIAN STAMP (UTTAR PRADESH
AMENDMENT) ACT, 1988
THE INDIAN STAMP
(UTTAR PRADESH AMENDMENT) ACT, 1988
[Act No. 23 of 1988]
[08th November, 1988]
PREAMBLE
An Act further to
amend the Indian Stamp Act, 1899, in its application to Uttar Pradesh
It
is hereby enacted in the Thirty-ninth Year of the Republic of India as follows:
Section 1 - Short title, extent and commencement
(1) This Act may be called the Indian Stamp (Uttar
Pradesh Amendment) Act, 1988.
(2) It shall extend to the whole of Uttar Pradesh.
(3) It shall be deemed to have come into force on June
24, 1988.
Section 2 - Amendment of Article 3 of Schedule 1-B to Act no. 2 of 1899
In
Schedule 1-B to the Indian Stamp Act, 1899, hereinafter referred to as the said
Schedule, in Article 3 (Adoption-Deed), in the column relating to the
"Proper Stamp Duty" for the words "Seventy-five rupees" the
words 'one hundred rupees" shall be substituted.
Section 3 - Amendment of Article 6 of the said Schedule
In
the said Schedule, in Article 6 (Agreement relating to deposit of title deeds,
pawn or pledge), in clause (2), in sub-clause (a), in the column relating to
the "Proper stamp duty" for the figures set out in column 1 of the
table below, the figures set out respectively against them in column 2 thereof
shall be substituted, namely:--
|
Column 1
|
Column 2
|
|
Rs. P.
|
Rs. P.
|
|
1.50
|
3.00
|
|
3.00
|
6.00
|
|
4.50
|
9.00
|
|
6.00
|
12.00
|
|
7.50
|
15.00
|
|
9.00
|
18.00
|
|
12.00
|
24.00
|
|
18.75
|
37.50
|
|
37.50
|
75.00
|
|
56.25
|
112.50
|
|
75.00
|
150.00
|
|
112.50
|
225.00
|
|
150.00
|
300.00
|
|
187.50
|
375.00
|
|
225.00
|
450.00
|
|
75.00
|
150.00
|
Section 4 - Amendment of Article 15 of the said Schedule
In
the said Schedule, in Article 15 (Bond), in the column relating to the
"Proper stamp duty", for the words set out in column 1 of the table
below, the words set out respectively against them in Column 2 thereof shall be
substituted, namely:--
|
Column 1
|
Column 2
|
|
Rs. P.
|
Rs. P.
|
|
One rupee
|
One rupee
and fifty paise
|
|
Two rupees
and fifty paise
|
Three rupees
|
|
Four
rupees and seventy-five paise
|
Five
rupees and fifty paise
|
|
Nine
rupees and fifty paise
|
Eleven
rupees
|
|
Fourteen
rupees and twenty-five paise
|
Sixteen
rupees and fifty paise
|
|
Nineteen
rupees
|
Twenty-two
rupees
|
|
Twenty-three
rupees and seventy-five paise.
|
Twenty-seven
rupees and fifty paise
|
|
Twenty-eight
rupees and fifty paise
|
Thirty-three
rupees
|
|
Thirty-three
rupees and twenty-five paise
|
Thirty-eight
rupees and fifty paise
|
|
Thirty-eight
rupees
|
Forty-four
rupees
|
|
Forty-two
rupees and seventy-five paise
|
Forty-nine
rupees and fifty paise
|
|
Forty-seven
rupees and fifty paise
|
Fifty-five
rupees
|
|
Twenty-three
rupees and seventy-five paise
|
Twenty-seven
rupees and fifty paise.
|
Section 5 - Amendment of Article 23 of the said Schedule
In
the said Schedule, in Article 23 (Conveyance), in the column relating to
"Proper stamp duty" for the figures set out in Column 1 of the table
below, the figures set out respectively against them in Column 2 thereof shall
be substituted, namely:--
|
Column 1
|
Column 2
|
|
Rs. P.
|
Rs. P.
|
|
4.75
|
6.25
|
|
9.50
|
12.50
|
|
19.00
|
25.00
|
|
28.50
|
37.50
|
|
38.00
|
50.00
|
|
47.50
|
62.50
|
|
57.00
|
75.00
|
|
66.50
|
87.50
|
|
76.00
|
100.00
|
|
85.50
|
112.50
|
|
95.00
|
125.00
|
|
47.50
|
62.50
|
Section 6 - Substitution of Article 24 of the said Schedule
In
the said Schedule, for Article 24 (Copy or extract), the following Article
shall be substituted, namely:--
"24.
Copy
or extract certified to be a true copy or extract by or by order of any public
officer and not chargeable under the law for the time being in force relating
to court-fees--
|
(i) if the
original was not chargeable with duty or if the duty with which it was
chargeable does not exceed three rupees.
(ii) in
any other case not falling within the provisions of section 6-A.
or
|
Two rupees
and twenty-five paise when the copy or extract is of an agricultural lease or
of a mortgage-deed or sale-deed of agricultural land; in any other case, five
rupees.
Three
rupees, when the copy or extract is of an agricultural lease or of a
mortgage-deed or sale-deed of agricultural land and the value of the
subject-matter of the original does not exceed one thousand rupees; in any
other case ten rupees.
|
|
Exemption
(a) Copy
of any paper which a public officer is expressly required by law to make or
furnish for record in any public office or for any public purpose.
(b) Copy
of, or extract from, any register relating to births, baptisms, namings
dedications, marriages, divorces, deaths or burials."
|
|
Section 7 - Amendment of Article 48 of the said Schedule
In
the said Schedule, in Article 48 (Power of Attorney)--
(a) in clause (b), in the column relating to
"Proper stamp duty." for the words "Six rupees" the words
"Ten rupees" shall be substituted;
(b) in clause (c), in the column relating to Proper
stamp duty" for the words "Twenty-four rupees" the words
"Fifty rupees" shall be substituted;
(c) in clause (d), in the column relating to
"Proper stamp duty" for the words "Forty-eight rupees" the
words "One hundred rupees" shall be substituted.
(d) In clause (f), in the column relating to
"Proper stamp duty" for the words "Six rupees" the words
"Ten rupees" shall be substituted.
Section 8 - Repeal and saving
(1) The Indian Stamp (Uttar Pradesh Amendment)
Ordinance, 1988 (U.P. Ordinance no. 6 of 1988), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any
action taken under the provisions of the Act referred to in section 2, as
amended by the Ordinance referred to sub-section (1), shall be deemed to have
been done or taken under the corresponding provisions of the said Act, as
amended by this Act, as if the provisions of this Act were in force at all
material time.