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UTTAR PRADESH COURT FEE, STAMP AND REGISTRATION LAWS (AMENDMENT) ACT, 1980

UTTAR PRADESH COURT FEE, STAMP AND REGISTRATION LAWS (AMENDMENT) ACT, 1980

UTTAR PRADESH COURT FEE, STAMP AND REGISTRATION LAWS (AMENDMENT) ACT, 1980

Preamble - UTTAR PRADESH COURT FEE, STAMP AND REGISTRATION LAWS (AMENDMENT) ACT, 1980

 

THE UTTAR PRADESH COURT FEE, STAMP AND REGISTRATION LAWS (AMENDMENT) ACT, 1980

[Act No. 06 of 1980]

[4th March, 1980]

PREAMBLE

An Act further to amend the Court Fees Act, 1870, the Indian Stamp Act, 1899 and the Registration Act, 1908, in their application to Uttar Pradesh

it is HEREBY enacted in the Thirty-first Year of the Republic of India as follows:--

Chapter I - PRELIMINARY

 

Section 1 - Short title, extent and commencement

(1)     This Act may be called the Uttar Pradesh Court Fee, Stamp and Registration Laws (Amendment) Act, 1980.

 

(2)     It extends to the whole of Uttar Pradesh.

 

(3)     Section 10 of this Act shall come into force at once, section 11 thereof shall come into force on such date as the State Government may, by notification appoint in this behalf, and the remaining sections shall be deemed to have come into force on November 21, 1979.

Chapter II - AMENDMENT OF THE COURT FEES ACT, 1870

 

Section 2 - Amendment of section 6 of Act no. VII of 1870

In section 6 of the Court Fees Act, 1870 as amended in its application to Uttar Pradesh, hereinafter, in this Chapter referred to as the principal Act--

(a)      in sub-section (1), in the first proviso, for the words "the United Provinces Tenancy Act, 1939, or the United Provinces Land Revenue Act, 1901", the words "any law relating to land tenures or land revenue" shall be substituted;

 

(b)      in sub-section (6), for the words "Chief Inspector of Stamps" the words "Commissioner of Stamps" shall be substituted.

Section 3 - Amendment of section 6-A

In section 6-A of the principal Act, in sub-section (3), for the words "Chief Inspector of Stamps", the words "Commissioner of Stamps" shall be substituted.

Section 4 - Amendment of section 6-B

In section 6-B of the principal Act, in sub-section (1), for the words "Chief Inspector of Stamps", the words "Commissioner of Stamps" shall be substituted.

Section 5 - Substitution of section 24-A

For section 24-A of the principal Act, the following section shall be substituted, namely:--

"24-A. Control of Court fee and Stamp Commissioner.

(1)     The levy of fees under this Act shall be under the general control and superintendence of the Chief Controlling Revenue Authority, who may be assisted in the supervision thereof by the Commissioner of Stamps and by as many Additional Commissioners of Stamps, Deputy Commissioners of Stamps and Assistant Commissioners of Stamps as the State Government may appoint in this behalf or by any other subordinate agency appointed for the purpose.

 

(2)     The Officers and the agency referred to in sub-section (1) shall have access to all records, and shall be furnished with all such information as may be required by them for the performance of their duties under this Act."

Chapter III - AMENDMENT OF THE INDIAN STAMP ACT, 1899

 

Section 6 - Amendment of section 33 of Act no 11 of 1899

In section 33 of the Indian Stamp Act, 1899, as amended in its application to Uttar Pradesh, hereinafter in this Chapter referred to as the principal Act,--

(i)       in sub-section (2), in the proviso, in clause (a), for the words and figures "Chapter XII or Chapter XXXVI of the Code of Criminal Procedure, 1898", the words and figures "sections 125 to 128 and sections 145 to 148 of the Code of Criminal Procedure, 1973" shall be substituted;

 

(ii)      after sub-section (2), for the existing sub-sections, the following sub-sections shall be substituted, namely:--

"(3) For the purposes of this section the State Government may in cases of doubt, determine what offices shall be deemed to be public offices and who shall be deemed to be persons in charge of public offices.

(4) Where deficiency in stamp duty paid is noticed from the copy of any instrument, the Collector may suo motu or on a reference from any court or from the Commissioner of Stamps or an Additional Commissioner of Stamps or a Deputy Commissioner of Stamps or an Assistant Commissioner of Stamps or any officer authorised by the Board of Revenue in that behalf, call for the original instrument for the purpose of satisfying himself as to the adequacy of the duty paid thereon, and the instrument so produced before the Collector shall be deemed to have been produced or come before him in the performance of his functions.

(5) In case the instrument is not produced within the period specified by the Collector, he may require payment of deficit stamp duty, if any, together with penalty under section 40 on the copy of the instrument:

Provided that no action under sub-section (4) or sub-section (5) shall be taken after a period of four years from the date of execution of the instrument."

Section 7 - Amendment of section 35

In section 35 of the principal Act, in the proviso in clause (d), for the words and figures "Chapter XII or Chapter XXXVI of the Code of Criminal Procedure, 1898", the words and figures "sections 125 to 128 and sections 145 to 148 of the Code of Criminal Procedure, 1973" shall be substituted.

Section 8 - Amendment of section 47-A

In section 47-A of the principal Act, in sub-section (4), for the words "Chief Inspector of Stamp, Uttar Pradesh or any officer of the Stamp Department of the Board of Revenue", the words "Commissioner of Stamps or an Additional Commissioner of Stamps or a Deputy Commissioner of Stamps or an Assistant Commissioner of Stamps or any officer authorised by the Board of Revenue in that behalf" shall be substituted.

Section 9 - Amendment of section 61

In section 61 of the principal Act, in sub-section (1), for the words and figures "Chapter XII or Chapter XXXVI of the Code of Criminal Procedure, 1898," the words and figures "sections 125 to 128 and sections 145 to 148 of the Code of Criminal Procedure, 1973" shall be substituted.

Section 10 - Insertion of new section 73-A

After section 73 of the principal Act, the following section shall be inserted, namely:--

"73-A. Collector's power to authorise officer to enter premises and inspect certain documents.

(1)     Where the Collector has reason to believe that all or any of the instruments specified in Articles 5 and 43 of the Schedule 1-B have not been charged at all or have been incorrectly charged with duty leviable under this Act, he may authorise in writing any officer to enter upon any premises where the Collector has reason to believe that any registers, books, records, papers, documents or proceedings relating to or in connection with any such instrument are kept and to inspect them, and to take such notes and extracts as such officer deems necessary.

 

(2)     Every person having in his custody or maintaining such registers, books, records, papers, documents or proceedings shall at all reasonable times, permit such officer to inspect them and to take such notes and extracts as he may deem necessary."

Section 11 - Amendment of Schedule 1-B

In Schedule 1-B of the principal Act--

(a)      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 of the table below, shall be substituted:--

Column 1

(Existing words)

Column 2

(Words to be substituted)

Forty-five paise .. ..

Fifty paise.

One rupee ..

Two rupees.

Three rupees and seventy-five paise ..

Four rupees and twenty-five paise.

Seven rupees and fifty paise ..

Eight rupees and fifty paise.

Eleven rupees and twenty-five paise ..

Twelve rupees and seventy-five paise.

Fifteen rupees ..

Seventeen rupees.

Eighteen rupees and seventy-five paise.

Twenty-one rupees and twenty-five paise.

Twenty-two rupees and fifty paise ..

Twenty-five rupees and fifty paise.

Twenty-six rupees and twenty-five .. paise.

Twenty-nine rupees and seventy-five paise.

Thirty rupees ..

Thirty-four rupees.

Thirty-three rupees and seventy-five .. paise.

Thirty-eight rupees and twenty-five paise.

Thirty-seven rupees and fifty paise ..

Forty-two rupees and fifty paise.

Eighteen rupees and seventy-five .. paise.

Twenty-one rupees and twenty-five paise.

(b)      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 of the table below, shall be substituted:--

Column 1

Column 2

(Existing figures)

(Figures to be substituted)

Rs. P.

Rs. P.

2.00

4.00

7.50

8.50

15.00

17.00

22.50

25.50

30.00

34.00

37.50

42.50

45.00

51.00

52.50

59.50

60.00

68.00

67.50

76.50

75.00

85.00

37.50

42.50

(c)      in Article 48 in clause (f), for the words "in any other case" the following words shall be substituted,--

"When authorising more than ten persons to act jointly and severally in more than one transaction or generally."

Chapter IV - AMENDMENT OF THE REGISTRATION ACT, 1908

 

Section 12 - Amendment of section 8 of Act XVI of 1908

In section 8 of the Registration Act, 1908 as amended in its application to Uttar Pradesh--

(i)       in sub-section (1), for the words "Inspectors of Registration Offices" the words "Assistant Inspector General of Registration" shall be substituted.

 

(ii)      in sub-section (2), for the words "Inspector", the words "Assistant Inspector General" shall be substituted.

Chapter V - MISCELLANEOUS

 

Section 13 - Repeal and savings

(1)     The Uttar Pradesh Court Fee, Stamp and Registration Laws (Amendment) Ordinance, 1979 (U.P. Ordinance no. 24 of 1979), is hereby repealed.

 

(2)     Notwithstanding such repeal, anything done or any action taken under any of the Acts mentioned in Chapters II, III and IV as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the aforesaid Acts, as amended by this Act, as if the provisions of this Act were in force at all material times.