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State of Punjab - Act

Table of Registration Fee

PUNJAB
India

Table of Registration Fee

Rule TABLE-OF-REGISTRATION-FEE of 1980

Published on 15 April 1980
Commenced on 15 April 1980
[This is the version of this document from 15 April 1980.]
[Note: The original publication document is not available and this content could not be verified.]

Table of Registration FeePublished vide Notification No. SO25/CA16/1908/SS-78-79/80/6065 dated 15.4.1980No. SO25/CA16/1908/SS-78-79/80/6065. - In supersession of Punjab Government, Revenue Department Notification No. 36/CA 16/1908/SS-78-79/66, dated the 4th/7th February, 1966, and in exercise of the powers conferred by sections 78 and 79 of the Registration Act, 1908 (Central Act No. XVI of 1908), and all other powers enabling him in this behalf, the President of India is pleased to prescribe the following table of fees for the purpose of section 78 of the said Act, namely :-

1.

Table of Registration Fees(Sections 78 and 79 of the Act)Article I. - For the Registration of Documents -

(1)[ In Book 1, the register of non-testamentary documents relating to immovable property -] [Clause (1), (2) and (3) of Article 1 Substituted vide Punjab Notification dated 15-10-1999.]

(a) for all optionally registerable documents except leases	50.00
(b) for all compulsorily registerable documents (other thanleases of immovable property)	1 per cent of the value of the document, subject to a minimumof Rs. 50 and maximum of Rs. 10,000/-
If the value or consideration be only partly expressed (inaddition to thead valoremfee as above on thevalue or consideration money expressed)	100.00
If the value or consideration be not at all expressed.	100.00
(c) for lease of immovable property and surrender of leases	At the rates given in clause (b) above on the amount of rentof which stamp duty has been assessed under article 35 ofSchedule 1-A to the Indian Stamp Act, 1899 and if the lease beexempt from stamp duty four rupees

Note. - (1) Such fee in the case of duplicates, if presented with the original shall be two rupees only. Duplicates, if not presented along with the originals shall be treated like the originals.Note. - (2) The registration fee to be paid on partition deeds shall be calculated on the value of the share or shares on which stamp duty has been assessed under article 45 of Schedule 1-A to the Indian Stamp Act, 1899.

(2)[ In Book No. 3, register of wills and authorities to adopt -] [Clause (1), (2) and (3) of Article 1 Substituted vide Punjab Notification dated 15-10-1999.]

(i) Authorities to adopt	Rs. 100.00
(ii) For the registration of wills
(a) When the valuation of the property bequeathed does notexceed Rs. 1,000	100.00
(b) When the valuation exceeds Rs. 1,000	200.00
When the value of the property bequeathed is not expressed.	200.00

(3)[ In book No. 4 miscellaneous register for documents under clauses (d) and (f) of section 18.All non-testamentary instruments relating to Book IV including sale certificate presented for registration in original -] [Clause (1), (2) and (3) of Article 1 Substituted vide Punjab Notification dated 15-10-1999.]

	Rs.
(i) for the registration of a special power of attorney	25.00
(ii) for the registration of a general power of attorney	50.00
(iii) for the registration of an adoption deed	100.00
(iv) for the registration of any other document which cannotbe brought under thead valoremscaleprescribed by the preceding clauses of this Table i.e. which isincapable of valuation	50.00
	10.00
(v) for the registration of Trust deed	Half of the amount of stamp duty payable on the deed ofthis nature, subject to a minimum of fifty rupees.

Under section 80 of the Registration Act, 1908, all the fees for the registration of documents, shall be payable on the presentation of such documents :Provided that no fee shall be levied for the registration of security bonds if any furnished by District Attorney and Assistant District Attorneys :Provided further that under the Government of India, Home Department Notification No. 376, dated the 24th April, 1914, all fees payable -

(a)by or on behalf of Cooperative Society for the time being registered under the Punjab Cooperative Societies Act, 1961 (Punjab Act No. 25 of 1961); and

(b)in respect of any instrument executed by any officer or member of such a society and relating to the business thereof, are remitted :

Provided further that no registration fee shall be chargeable on a document relating to a gift of Bhudan Land :Provided further that no registration fee shall be chargeable on a mortgage deed executed by a borrower for securing the repayment of loan advanced to him under the Village Housing Project Scheme :Provided further that no registration fee shall be chargeable on a document executed in favour of or on behalf of Government, where registration fee is payable by Government :Provided further that no registration fee shall be chargeable on a document executed by Indian Nationals repatriated from Burma or Uganda and resettled in Punjab in connection with business loans granted and other rehabilitation assistance given to them by the Punjab Government.Provided further that no registration fee shall be chargeable on the mortgage deeds without possession executed by the landless workers for securing the repayment of loans from any scheduled bank as defined in Reserve Bank of India Act, 1934, for the construction of their houses on the sites allotted to them by the Government of the State of Punjab.Provided further that no registration fee shall be chargeable on any instrument executed by any person for securing the repayment of loan from any commercial or banking institution to meet the expenditure for any of the following purposes, namely :-Purchase of tractor with its accessories, tractor trolley, thrasher, installation of tubewell based on diesel engine, boring and electrification of tubewell, laying of under ground pipes, lining of water courses, levelling and reclamation of land and development of horticultureProvided further that no registration fee shall be chargeable on any deed of mortgage without possession, for securing loan from any commercial or banking institution to meet the expenditure for any of the following purposes, namely :-"Purchase of inputs (crop loans) like fertilizers, insecticides, pesticides, weedicides and seeds :Provided further that no registration fee shall be chargeable -

(i)On any deed of mortgage without possession executed by a member of the Scheduled Castes for securing the repayment of loan not exceeding thirty five thousand rupees from the Punjab Scheduled Castes Land Development and Finance Corporation, or

(ii)On any deed of mortgage without possession executed by a member of the Backward Classes or economically weaker sections of the society with annual income of less than three thousand and six hundred rupees, for securing the repayment of loan not exceeding thirty five thousand rupees from the Punjab Backward Classes Land Development and finance Corporation :

Provided further that no registration fee shall be leviable upon a mortgage deed executed by an officer of Government in Civil or Military employee for securing the repayment of an advance received by him from the Government for the purposes of constructing or purchasing a dwelling house for his own :[Provided further that no registration fee shall be chargeable on any mortgage deed without possession executed by the persons belonging to the weaker sections of the society with annual income of less than [Eleven thousand] [Added vide Punjab Government Notification No. 17.9.1985.] rupees for securing loan not exceeding thirty-five thousand rupees from any commercial or banking institutions for the purchase of pumping set, cane crusher, spray equipment, sprinkler irrigation, dairy, piggery, poultry or gobar gas plants.]Note. - The fee on any instrument comprising or relating to several distinct matters shall be the aggregate of the fees with which separate instruments each comprising or relating to one of such matters, would be chargeable.

2. An instrument so framed as to come within two or more descriptions of the documents, enumerated shall, when the fees chargeable thereunder are different, be chargeable with the highest of such fees.

Article II. - For inspection or searches under section 57 :-General search for inspection of any number of entries or documents relating to one and the same property or executed by or in favour of one and the same individual :-

	Rs.
(a) for the first year in the books of which search is made	2.00
(b) for every other year in the books of which search iscontinued	1.00
(c) maximum	5.00

Provided that no search fees shall be charged in respect of a document of which a copy is applied for when the names of claiming and executing parties, the nature of the document and the date of registration are shown in the application for the copy.Note. - The date of registration of documents is the date on which it is copied out in the relevant book and the endorsement under section 60 of the Registration Act, 1908, is recorded on it.Explanation I. - If a search made at the request of Civil Court for the purpose of ascertaining whether a specified property is encumbered or not the fee to be levied in each case shall be at the rates prescribed above.Explanation II. - If a search is made at the request of Director of Industries, Punjab, or the Manager, Punjab Financial Corporation in respect of persons applying for loans under the Punjab State Aid to Industries Act, 1935, or the State Financial Corporation Act, 1951, as the case may be, for the purpose of ascertaining whether a specified property is encumbered or not the fee to be levied in each case, shall be at the rate prescribed in this clause, and a certificate under the signature of the Registrar or Sub-Registrar shall be granted to show the result of search thus made.Explanation III. - If a search is made at the request of any of the following authorities in respect of persons applying for loans under the Punjab Cooperative Societies Act, 1961 (Punjab Act No. 25 of 1961), or any other law on the subject for the time being in force, for the purpose of ascertaining whether a specified property is encumbered or not, the fee to be levied in each case shall be at the rate prescribed in this clause; and a certificate under the signature of a Registrar or Sub-Registrar, as the case may be, shall be, granted to show the result of search thus made :-

(1)the Manager, the Punjab State Cooperative Land Mortgage Banks Limited;

(2)the Branch Managers, the Punjab State Cooperative Land Mortgage Bank Limited;

(3)the Managers of the Central Cooperative Banks;

(4)the Land Valuation Officer of the Punjab State Co-operative Land Mortgage Bank.Article III. - For making or granting of copies of reasons, entries or documents (in English, Urdu, Punjabi or Hindi) before, on or after registration :-

	Rs.
(a) When the number of words does not exceed 600	1.50
For every 300 words or part thereof in excess of 600 words	0.75

(b)If the applicant requires, copy to be furnished on the day of application or in preference to other applications, an urgent fee of two rupees shall be levied over and above the fee prescribed in clause (a).

Note. - (a) When registration is refused neither registration fee nor copying fee is to be levied.Copies of reasons granted before registration are those which in case of refused registration are given on the application made by any person executing or claiming under the document as provided in section 76 of the Act.Note. - (b) When application for a copy under section 57 necessitates search, the fee specified under Article II is to be levied in addition to that chargeable under Article III.Note. - (c) Government Officers who want to search the register or take copies of entries in registers for bona fide public purposes, shall be exempted from the payment of the fees under Articles II and III on a certificate being issued by the Registrar of the district that information is required solely in the interest of Government.Note. - (d) The fees for copying maps and plans of estates or houses, etc., such as are filed in additional book I, shall be determined by the registering officers.Note. - (e) No additional charges should be levied in respect of the copying of endorsement into the registration books made in accordance with sections 52, 58 or 60 of the Act.Extra or Additional FeesArticle IV. - For discretionary registration under section 30 :-

	Rs.
(1) By the Registrar of the District under sub-section (1);and	10.00
(2) By the Registrar whose jurisdiction is extended to thewhole of India	Rs. 10.00

Note. - The additional fee under this article is not payable on the registration of wills and authorities to adopt. Nor is it to be levied in cases where the Sub Registrar, owing to his being pecuniarily interested in the transaction or to his being unacquainted with the language, in which deed is written or for any other sufficient reasons is unable to register himself.Article V. - For the issue of commission and for attending at private residence -

	Rs.
(1) When a satisfactory certificate is produced as tosickness or infirmity	14.00
When the person to be examined is in Jail	7.00
(2) In all other cases	14.00

Note. - In addition to the above fee travelling allowance at the following rates is to be levied for the actual distance travelled over; provided that the place visited is more than one mile from the registration office.Note. - In addition to the above fee the person, on whose behalf the journey referred to in paragraph 19 of the Registration Manual are performed, shall pay to Government such additional sum as may be necessary to cover the cost of travelling allowance of registering officer or person appointed to execute a commission at the following rates :-

(a)In the case of whole-time Government officials at the rates prescribed in the Punjab Civil Services Rules, Volume III, Travelling Allowance Rules.

(b)In the case of Departmental and Honorary Sub-Registrars at the rates prescribed for Grade IV Officers in the said Travelling Allowance Rules; provided that halting allowance, if admissible shall be limited to three rupees per diem for other Sub-Registrar of Amritsar and two rupees per diem for other Sub-Registrars.

(c)In the case of persons appointed to execute a commission under section 33 or section 38 of the Registration Act, the same rates as are prescribed in clause (b) above for the Departmental and Honorary Sub-Registrars other than those of Amritsar.

Article VI.For filing translations

Rs. 2.00

Article VII. - For deposit, withdrawal and opening of sealed wills -

(1) When deposited in sealed cover under section 42	Rs. 10.00
(2) When withdrawn under section 44	Rs. 10.00
(3) When opened under section 45	Rs. 10.00

Note. - No fee beyond the copying fee under Article III shall be levied for coping into Book No. 3, wills opened under section 45.Article VIII. - For the authentication of a power of attorney under section 33 -

	Rs.
(a) If such power is general	5.00
(b) If special	2.50

Article IX. - When an application under section 36 is made to issue and to serve a summon, process fee and remuneration of the person summoned, at the rates prescribed for the Civil Courts of the State are to be levied from the person at whose instance or on whose behalf the application is made :Provided that when the person so summoned, is the person who has executed the document no remuneration will be allowed to him.Article X. - For the safe custody of documents remaining unclaimed after registration or after registration is refused :-

	Rs.
When application for return of registered documents or of adocument the registration of which has been refused is made morethan one month from the date of such registration or refusal andfor delay in applying for the return of such document beyond onemonth for each fortnight or fraction thereof :	0.75

Provided that the maximum fee leviable under this Article in the case of single document shall not exceed ten rupees.Note. - (1) A registrar is empowered in his discretion to remit, in whole or in part, fee leviable under this article by himself or by Registration Officers subordinate to him in cases in which it appears to him that levy of such fee would lead to injustice or hardship.Note. - (2) It must be understood that no custody fee is leviable when application for the return of a document is made within one month of the date of registration. Thus, if the document be registered on the 1st April, and if the application be made after 30th April, fees are leviable as follows :-

	Rs.
If application made on or after the first May and on or before14th May	0.75
If application made on or after the 15th May and on or before28th May	1.50
If application made on or after the 29th May and on or before11th June	2.25
If application be made on or after the 12th June and on orbefore the 25th June	3.00

If application be made between 26th June and 9th July, and so on an additional fee at the rate of 75 paise for each fortnight's delay in making application for return up to a maximum of ten rupees.

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State of Punjab - Act