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State of Andhra Pradesh - Act

Rules for the Destruction of Instruments Impounded Under The Indian Stamp Act, 1899

ANDHRA PRADESH
India

Rules for the Destruction of Instruments Impounded Under The Indian Stamp Act, 1899

Rule RULES-FOR-THE-DESTRUCTION-OF-INSTRUMENTS-IMPOUNDED-UNDER-THE-INDIAN-STAMP-ACT-1899 of 1899

  • Published on 9 March 1972
  • Commenced on 9 March 1972
  • [This is the version of this document from 9 March 1972.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rules for the Destruction of Instruments Impounded Under The Indian Stamp Act, 1899Andhara Pradesh Gazettee, R.S. Part 2, dated 9.3.1972, page 107.In exercise of the powers conferred by clause (b) of sub-section (2) of Section 3 of the Destruction of Records Act, 1917 (Central Act 5 of 1917) the Chief Controlling Revenue Authority is pleased to make the following rules regarding the disposal of certain instruments impounded under Section 33 and dealt with under Sections 35, 40 and 41 of the Indian Stamp Act, 1899 (Central Act 2 of 1899).

1.

These rules may be called the Rules for the Destruction of Instruments Impounded under the Indian Stamp Act.

2.

In these Rules -
(i)"Instrument" means any instrument other than the instruments chargeable with a duty of 20 paise or Bill of Exchange or Promissory Note.
(ii)"Collector" means within the limits of Hyderabad and Secunderabad, the Inspector-General of Registration and Stamps and outside those limits, the Collector of a District and Officers generally authorised to act under Sections 35, 38 (2), 40 and 41 of the Indian Stamp Act, 1899.

3.

The Collector shall maintain in the form appended to these rules a register of all instruments impounded by him under Section 33 or received by him under Section 38(2) and dealt with under Sections 35, 40 and 41 of the Indian Stamp Act, 1899.

4.

Such instruments in respect of which deficit stamp duty and penalty are ordered to be written off shall be retrained for a period of 12 years (twelve years) from the date of their execution and at the end of that period, the Collector shall cause them to be destroyed by fire in his presence or in the immediate presence of a Gazetted Officer. The fact of such destruction shall be noted in the Register prescribed in Rule 3 above.AppendixForm of Register (vide Rule 2)
Sl. No. Nature of the instrument Whether impugned by the Collector under/section 33 or received under/Section 38(2) with date of impounding or receipt Date of Execution of the instrument Date of destruction Signature and Designation of Officer in whose presence the instrument is destroyed
(1) (2) (3) (4) (5) (6)