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State of Bihar - Section

Section 2 in The Court-fees (Amendment) Act, 1939

2. Amendment of Schedule I of Act 7 of 1870.

- In Schedule I of the Court-fees Act, 1870:-
(a)after the entries in the second column against Article I, the following proviso shall be added, namely:-
"Provided that the maximum fee leviable on a plaint or memorandum of appeal shall be ten thousand rupees"; and
(b)in the Table of rates of ad valorem fees leviable on the institution of suits, for the portion beginning with the words "for example" and ending with the figures "9,660", the following shall be substituted, namely:-
"subject to a maximum of ten thousand rupees", for example-
When the amount or value of the subject-matterexceeds But does not exceed Proper fee
Rs. Rs. Rs. a. p.
3,00,000 3,05,000 3660 0 0
4,00,000 4,05,000 4410 0 0
5,00,000 5,05,000 5860 0 0
6,00,000 6,05,000 5910 0 0
7,00,000 7,05,000 6660 0 0
8,00,000 8,05,000 7410 0 0
9,00,000 9,05,000 8160 0 0
10,00,000 10,05,000 8910 0 0
11,00,000 11,05,000 9660 0 0
11,45,000 11,50,000 9997 0 0
and for all amounts and values exceeding Rs. 11,50,000 the Court-fees is Rs. 10,000".