An Act further to
amend the Indian Stamp Act, 1899 in its application to the State of Haryana. Be it enacted by the
Legislature of the State of Haryana in the Sixty-fourth Year of the Republic of
India as follows--- This Act may be
called the Indian Stamp (Haryana Amendment) Act, 2013. In Schedule 1A to the
Indian Stamp Act, 1899 (hereinafter called the principal Act), in Article 5,
after clause (c), the following clause shall be added, namely :--- ?(d)
If relating to giving authority or power to a promoter or a developer, by
whatever name called, for construction on, development or, sale or transfer (in
any manner whatsoever) of, any immovable property The same duty as is leviable
on a conveyance against article No. 23 on the market value of the property
mentioned in agreement?. In Schedule 1-A to
the principal Act, under column ?Proper Stamp Duty?,--- (i)
Against article 19, for the
existing entry, the following entry shall be submitted namely:-- (ii)
?One rupee for every one
thousand or a part thereof, of the value of the shares, scrip or stock?. (iii)
Against article 27.----- (a)
in clause (a), for the
existing entry the following entry shall be submitted , namely:-- ?0.05% per year of the face value of the debenture
subject to the maximum of 0.25%?. (b)
in clause (b), for the
existing entry shall be substituted namely --- ?0.05% per year of the face value of the debenture,
subject to the maximum of 0.25%?. (c)
against article 48--- (d)
in clause (a), for the
existing entry, the following entry shall be substituted, namely:-- ?Three hundred rupees?. (e)
in clause (b), for the
existing entry, the following entry shall be substituted, namely:-- ?Three hundred rupees?. (f)
in clause (c), for the
existing entry, the following entry shall be substituted, namely:-- ?Three hundred rupees?. (g)
in clause (d), for the existing
entry, the following entry shall be substituted, namely:-- ?Five hundred rupees?. (h)
in clause (e), for the
existing entry, the following entry shall be substituted, namely:-- ?One thousand rupees?, and (i)
in clause (g), for the
existing entry, the following entry shall be substituted, namely:-- ?One hundred rupees for each person authorized?. N.B.--- The term ?registration? includes every operation,
incidental to registration under the Indian Registration Act, 1908.?THE INDIAN STAMP (HARYANA
AMENDMENT) ACT, 2013