UTTAR PRADESH STAMP AND REGISTRATION LAWS
(AMENDMENT) ACT, 1981 THE UTTAR PRADESH
STAMP AND REGISTRATION LAWS (AMENDMENT) ACT, 1981 [Act No. 19 of 1981] [23rd October, 1981] An Act further to amend the
Indian Stamp Act, 1899 and the Registration Act, 1908 in their application to
Uttar Pradesh. It
is hereby enacted in the Thirty-second Year of the Republic of India as follows
:-- (1) This Act may be called the Uttar Pradesh Stamp and
Registration Laws (Amendment) Act, 1981. (2) It extends to the whole of Uttar Pradesh. (3) It shall be deemed to have come into force on
August 1, 1981. In
section 2 of the Indian Stamp Act, 1899 as amended in its application to Uttar
Pradesh, hereinafter in this Chapter referred to as the principal Act, in
clause (10), the following Explanation shall be inserted in the end, namely:-- "Explanation--An
instrument whereby a co-owner of a property having defined share therein,
transfers such share or part thereof to another co-owner of the property, is
for the purposes of this clause an instrument by which property is
transferred." In
section 11 of the principal Act, in clause (c), after the words "State Bar
Council of Uttar Pradesh" the words "and certificates of enrolment
issued to Revenue Agents or Mukhtars" shall be inserted. In
Schedule I-B to the principal Act,-- (a) in Article 8, in clause (b), in the second column
for the words "Thirty-seven rupees and fifty paise" the words and
figures "the same duty as a Bond (no. 15) for Rs. 1,000" shall be
substituted; (b) in Article 12, in clause (c), in the second column,
for the words "Thirty-seven rupees and fifty paise" the words and
figures "The same duty as a Bond (no. 15) for Rs. 1,000" shall be
substituted; (c) for Article 18, the following Article shall be
substituted column-wise as indicated below:-- In the
column pertaining to description of instrument In the
column pertaining to proper stamp duty "18. Certificate
of sale (in respect of each property put up as a separate lot and sold)
granted to the purchaser of any property sold by public auction by a court or
by an officer, authority or body empowered under any law for the time being
in force to sell such property by public auction and to grant such
Certificate." "The
same duty as a conveyance (no. 23), for a consideration equal to the amount
of the purchase money only." (d) in Article 46,-- (i) in Part A, in clause (b), in the second column, for
the words "One hundred and fifty rupees" the words and figures
"The same duty as a Bond (no. 15) for Rs. 4,000" shall be
substituted; (ii) in Part B, in the second column, for the words
"Thirty-seven rupees and fifty paise" the words and figures "The
same duty as a Bond (no. 15) for Rs. 1,000" shall be substituted; (e) in Article 54, in clause (b), in the second column,
for the words "Seventy-five rupees" the words and figures "The
same duty as a conveyance (no. 23) for Rs. 1,000" shall be substituted; (f) in Article 55, in clause (b), in the second column,
for the words, "One hundred rupees" the words and figures "The
same duty as a Bond (no. 15) for Rs. 3,000" shall be substituted; (g) in Article 57, in clause (b), in the second column,
for the words "Thirty-seven rupees and seventy-five paise" the words
and figures "The same duty as a Bond (no. 15) for Rs. 1,000" shall be
substituted; (h) in Article 61? (i) in clause (a), in the first column, for the words
"Thirty-seven rupees and seventy-five paise" the words and figures
"the duty chargeable on a conveyance for a consideration of Rs. 500"
shall be substituted; (ii) in clause (b), in the second column, for the words,
"Thirty-seven rupees and seventy-five paise" the words and figures
"The same duty as a conveyance (no. 23) for a consideration of Rs.
500" shall be substituted. (i) in Article 64, in Item B, in the second column, for
the words "Seventy-five rupees" the words and figures "the duty
payable on a Bond (no. 15) for Rs. 2,000" shall be substituted. In
section 6 of the Registration Act, 1908, hereinafter in this chapter referred
to as the principal Act, the following proviso shall be inserted in the end,
namely:-- "Provided
that the State Government may delegate subject to such restrictions and
conditions as it thinks fit, to the Inspector-General of Registration, the
power of appointing Sub-Registrars." In
section 18 of the principal Act, in clause (c), the words and figures "and
leases exempted under section 17" shall be omitted. Section
18-A of the principal Act shall be omitted. In
section 28 of the principal Act-- (a) the words, figures and letters "sub-section
(1), clauses (a), (b), (c), (d) and (e), section 17, sub-section (2)"
shall be omitted. (b) for the words, figures and letters "section
18, clauses (a), (b), (c) and (cc)" the words, figures and letters
"every document mentioned in section 18, clause (c)" shall be
substituted. In
section 50 of the principal Act,-- (a) in sub-section (1), after the words, figures and
letters "and clauses (a) and (b) of section 18" the words and figures
"as these clauses stood before their omission by the Uttar Pradesh Civil
Laws (Reforms and Amendment) Act, 1976" shall be inserted; (b) in sub-section (2), after the words and figures
"proviso to sub-section (1) of section 17" the words and figures
"as the proviso stood before its omission by the Uttar Pradesh Civil Laws
(Reforms and Amendment) Act, 1976" shall be inserted. In
section 51 of the principal Act, after sub-section (4), the following
sub-section shall be inserted, namely:-- "(5) ?Where due to fire, tempest, flood, excessive
rainfall, violence of any army or mob or other irresistible force, any or all
of the books specified in sub-section (1) are destroyed or become illegible
either wholly or partially and the State Government is of the opinion that it
is necessary or expedient so to do, it may, by order, direct such book or such
portion thereof as it thinks fit, to be re-copied, authenticated or
reconstructed in such manner as may be prescribed, and the copy so prepared,
authenticated or reconstructed shall, for the purposes of this Act and of the
Indian Evidence Act, 1872, be deemed to have taken the place of, and to be, the
original book or portion." In
section 52 of the principal Act, in sub-section (1), the Explanation occurring
after clause (c) shall be omitted. In
section 62 of the principal Act, the Explanation occurring after sub section
(1) shall be omitted. In
section 69 of the principal Act, in sub-section (1), for clause (hh), the
following clause shall be substituted, namely-- "(hh) regulating the manner in which
translations to be delivered under section 19 shall be prepared and in which
they shall be declared to be faithful translations;" In
section 82 of the principal Act, for clause (b), the following clause shall be
substituted, namely-- "(b) ?intentionally delivers to a registering
officer, in any proceeding under section 19 or section 21, a false copy or
translation of a document, or a false copy of a map or plan; or" (1) The Uttar Pradesh Stamp and Registration Laws
(Amendment) Ordinance, 1981 (U.P. Ordinance no. v of 1981) is hereby repealed. (2) Notwithstanding such repeal, anything done or any
action taken under any of the Acts mentioned in Chapters II and III 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.
Preamble - UTTAR PRADESH STAMP AND
REGISTRATION LAWS (AMENDMENT) ACT, 1981PREAMBLE