State of Odisha - Act
The Indian Stamp (Orissa Amendment) Act, 2001
ODISHA
India
India
The Indian Stamp (Orissa Amendment) Act, 2001
Act 1 of 2003
- Published on 1 January 2003
- Commenced on 1 January 2003
- [This is the version of this document from 1 January 2003.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title.
2. Amendment of Section 4.
- In Section 4 of the Indian Stamp Act, 1899 (hereinafter referred to as the principal Act) in Sub-section (1), for the words "one rupee and eight annas", the words "ten rupees" shall be substituted.3. Amendment of Section 6.
- In the proviso to Section 6 of the principal Act, for the words "one rupee and eight annas", the words "ten rupees" shall be substituted.4. Amendment of Section 31.
- In Section 31 of the principal Act, in Sub-section (1) for the words "not exceeding five rupees" and "not less than fifty naye paise", the words "not exceeding twenty rupees" and "not less than five rupees", shall respectively be substituted.5. Amendment of Section 47-A.
- In Section 47-A of the principal Act, in Sub-section (2-a), for the words "two years" the words "three years" shall be substituted.6. Amendment of Section 73.
- For Section 73 of the principal Act, the following section shall be substituted, namely :"73. (1) Every public officer or any person having in this custody any registers, books, records, papers, documents or proceedings, the inspections whereof may. tend to secure any duty, or to prove or lead to the discovery of any fraud or omission in relation to any duty, shall at all reasonable times permit any officer authorised in writing by the Collector to enter upon any premises and to inspect for such purposes the registers, books, records, papers, documents and proceedings, and to take such notes and extracts, as he may deem necessary, without fee or charge and if necessary to seize them and impound the same under proper acknowledgement: Provided that such seizure of any registers, books, records, papers, documents or proceedings in the custody of any Bank be made only after a notice of thirty days to make good the deficit of stamp duty is given.Explanation - For the purposes of this proviso 'Bank' means a banking company as defined in Section 5 of the Banking Regulation Act, 1949 and includes the State Bank of India, constituted by the State Bank of India Act, 1955, a subsidiary bank as defined in the State Bank of India (Subsidiary Bank) Act, 1959 corresponding new Bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 and in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980, a Regional Rural Bank established under the Regional Rural Banks Act, 1976 the Industrial Development Bank of India established under the Industrial Development Bank of India Act, 1964, National Bank for Agriculture and Rural Development established under the National Bank for Agriculture and Rural Development Act,1981 the Life Insurance Corporation of India established under the Life Insurance Corporation Act, 1956, the Industrial Finance Corporation of India established under the Industrial Finance Corporation Act, 1948, and as such other financial or banking institution owned, controlled or managed by a State Government or the Central Government, as may be notified in this behalf by the Government.7. Amendment of Schedule I-A.
- In Schedule I-A to the principal Act, -| When the amount of the loan or debt does not exceed Rs. 500 | .. | Five rupees, |
| When it exceeds Rs. 500 but does not exceed Rs. 1,000 | .. | Ten rupees, |
| And for every additional Rs. 1,000 or part thereof in excessof Rs. 1,000 | .. | Ten rupees"; and |
| (1) | (2) |
| "15. BOND, as defined by Section 2 (5) notbeing a DEBENTURE and not being otherwise provided for by thisAct, or by the Court Fees Act, 1870 | Two per centum of the amount or the value secured"; |
| (1) | (2) |
| "16 BOTTOMRY BOND, that is to say, any instrument wherebythe master of a sea-going ship borrows money on the security ofthe ship to enable him to preserve the ship or prosecute hervoyage. | The same duty as a BOND (No. 15) on the amount or valuesecured"; |
| (1) | (2) |
| "(a) Where the purchase money does not exceed Rs, 100. | Two rupees |
| (b) In any other case | The same duty as is leviable on a CONVEYANCE under Division(A), (B) or (C), as the case may be, of Article 23 for aconsideration equal to the amount of the purchase money only"; |
| (1) | (2) |
| "19. CERTIFICATE OR OTHER DOCUMENT, evidencing the rightor title of the holder thereof, or any other person either to anyshares, scrip or stock in or of any incorporated company or otherbody corporate, or to become proprietor of shares, scrip or stockin or of any such company or body. See also LETTER OF ALLOTMENTOF SHARES (No. 36). | One rupee"; |
| (1) | (2) | |
| "23. CONVEYANCE - As defined by Section 2(10) not being a transfer charged or exempted under No. 62 : | ||
| (a) in respect ofmovable property. | Four per centum of the amount or value of the considerationas set forth in the instrument. | |
| (b) in respect ofimmovable property. | Eight per centum of the amount or value of the considerationfor such conveyance as set forth therein or the market value ofthe property whichever is higher. | |
| (c) in respect of amulti-unit house or unit of apartment/flat/portion of amultistoried building or part of such structure to which theprovisions of the Orissa Apartment Ownership Act, 1982 apply- | ||
| (i) where theamount or value of the consideration for such conveyance as setforth therein or market value of the property whichever ishigher, does not exceed rupees 5 lakhs. | Three per centum of the amount, | |
| (ii) where it exceedsrupees 5 lakhs, but does not exceed rupees 15 lakhs. | Four per centum of the amount, | |
| (iii) where it exceedsrupees 15 lakhs | Seven per centum of the amount. | |
| Explanation- For the purpose of thisarticle, an agreement to sell any immovable property or a powerof attorney shall, in case of transfer of the possession of suchproperty before or at the time of or after the execution of suchagreement or power of attorney, be deemed to be a conveyance andthe stamp duty thereon shall be chargeable accordingly: | ||
| Provided that the stamp duty already paid onsuch agreement or power of attorney shall, at the time of theexecution of a conveyance in pursuance of such agreement orpower of attorney, be adjusted towards the total amount of dutychargeable on the conveyance : | ||
| Provided further that Section 47-A shall notapply to such agreement and power of attorney. |
| (1) | (2) |
| "36. LETTER OF ALLOTMENT OFSHARES in any company or proposed company, or in respect of anyloan to be raised by any company or proposed company.Seealso CERTIFICATE OR OTHER DOCUMENT (No. 19). | One rupee"; |