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State of Assam - Act

The Assam Court-Fees (Amendment) Act, 1950

ASSAM
India

The Assam Court-Fees (Amendment) Act, 1950

Act 8 of 1950

  • Published on 30 March 1950
  • Commenced on 30 March 1950
  • [This is the version of this document from 30 March 1950.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Assam Court-Fees (Amendment) Act, 1950(Assam Act 8 of 1950)Last Updated 11th February, 2020[Passed by the Assembly]Published in the "Assam Gazette, Extraordinary", dated the 30th March, 1950.An [Act] [For Statement of Objects and Reasons, see 'Assam Gazette', 1950, Part V, page 47.] to amend the Court-Fees Act, 1870, with reference to the scale of court-fees in Assam Whereas it is necessary to increase temporarily the revenues of Assam and for that purpose to amend the Court-fees Act, 1870 (VII of 1870) hereinafter called the principal Act in its application to Assam, in the manner hereinafter appearing;It is hereby enacted as follows:

1. Short title, extent and commencement.

(1)This Act may be called the Assam Court-fees (Amendment) Act, 1950.
(2)It extends to the whole of Assam.
(3)It shall come into force, on the first day of April, 1950 and shall remain in force for a period of five year.

2. Amendment of Section 18 of Act VII of 1870.

- In Section 18 of the principal Act, for the words "a fee of eight annas" the words "a fee of one rupee" shall be substituted.

3. Amendment of Section 19.

- Item (x) in Section 19 of the principal Act shall be deleted.

4. Amendment of Schedule I, Article I.

- For Article I in the First Schedule to the principal Act, the following shall be substituted namely:
I. Plaint, written statement pleading a set-off orcounter- claim or memorandum of appeal (not otherwise providedfor in this Act) or of cross-objection presented to any CivilCourt or Revenue Court except those mentioned in Section 3   when the amount or value of the subject-matterin dispute does not exceed seventy-five rupees, for every fiverupees for part thereof of such amount or value Six annas
  and  
  when such amount or value exceeds seventy-fiverupees, for every five rupees or part thereof, in excess ofseventy-five rupees, up to one hundred rupees Eight annas
  and  
  when such amount or value exceeds one hundredrupees or every ten rupees or part thereof, in excess of onehundred rupees up to one hundred and fifty rupees One rupee ten annas
  and  
  when such amount or value exceeds one hundredand fifty rupees, for every ten rupees or part thereof up to onehundred rupees. One rupee two annas
  and  
  when such amount or value exceeds one hundredrupees, for every one hundred rupees, or part thereof, in excessof one thousand rupees, up to seven thousand five hundred rupees Seven rupees eight annas
  and  
  when such amount or value exceeds seven thousandfive hundred rupees, for every two hundred and fifty rupees, orpart thereof, in excess of seven thousand five hundred rupees, upto ten thousand rupees Fifteen rupees
  and  
  when such amount or value exceeds ten thousandrupees, for every five hundred rupees, or part thereof, in excessof ten thousand rupees, up to twenty thousand rupees Twenty-two rupees eight annas
  and  
  when such amount or value exceeds twentythousand rupees, for every one thousand rupees, or part thereof,in excess of twenty thousand rupees, up to fifty thousand rupees. Thirty rupees
  when such amount or value exceeds fifty thousandrupees, for every five thousand rupees or part thereof, in excessof fifty thousand rupees Provided that the maximum fee leviableon a plaint or memorandum of appeal shall be ten thousandrupees." Thirty-seven rupees eight annas:

5. Amendment of Schedule I. Article 6.

- In the third column in Article 6 in the same Schedule to the principal Act,-
(a)for the words "four annas", opposite Clause (a) in the second column, the words "eight annas" shall be substituted; and
(b)or the words "eight annas" opposite the first item in Clause (b) in the second column, the words "one rupee" shall be substituted, and for the words "one rupee" opposite the second item in that clause, the words "two rupees" shall be substituted.

6. Amendment of Schedule I. Article 7.

- In the third column in Article 7 in the same Schedule to the principal Act,-
(a)for the words "eight annas" opposite Clause (a) in the second column, the words "two rupee" shall be substituted; and
(b)for he words "one rupees" opposite Clause (b) in the second column, the words "two rupees" shall be substituted; and
(c)for the words "four rupees" opposite the last entry in the second column, the words "five rupees" shall be substituted.

7. Amendment in Schedule I. Article 8.

- In Article 8 of the First Schedule to the principal Act, for he figures "1879" in the first column, the figures "1899" shall be substituted.

8. Amendment in Schedule I. Article 11.

- In Article 11 in the same Schedule to the principal Act,-(i)for the entries above the proviso in the second column and for the entries in the third column, the following shall be substituted, namely:
"When the amount or value of the propertyin respect of which the grant of probate or letters is madeexceeds one thousand rupees, on such amount or value up to tenthousand rupees.   Two per centum.
and    
when such amount or value exceeds ten thousandrupees, on the portion of such amount or value which is in excessof ten thousand rupees, up to fifty thousand rupees.   Three per centum
and    
when such amount or value exceeds fifth thousandrupees, on the portion of such amount or value which is in excessof fifty thousand rupees up to a lakh of rupees.   Four per centum.
and    
when such amount or value exceeds a lakh ofrupees on the portion of such amount or value which is in excessof a lakh of rupees up to two lakhs and fifty thousand rupees.   Five per centum
and    
when such amount or value exceeds two lakhs andfifty thousand rupees, on the portion of such amount or valuewhich is in excess of two lakhs and fifty thousand rupees up tothree lakhs of rupees   Five-and-a-half per centum.
and    
when such amount or value exceeds three lakhs ofrupees, or on the portion of such amount or value which is inexcess of three lakhs of rupees up to our lakhs of rupees   Six per centum.
and    
when such amount or value exceeds four lakhs ofrupees, on the portion of such amount or value which is in excessof four lakhs of rupees up to four lakhs of rupees   Six-and-a-half per centum.
and    
when such amount or value exceeds five lakhs ofrupees, on the portion of such amount or value which is in excessof five lakhs or rupees.   Seven per centum."
(2)In the proviso for the words and figures "the Succession Certificate Act, 1889" the words and figures "the Indian Succession Act, 1925" shall be substituted.

9. Substitution in Schedule I of new Article 12.

- For Article 12 of the First Schedule to the principal Act the following article shall be substituted, namely:
"12. Certificate under the Indian Succession Act, 1925 When the amount or value of any debt or securityspecified in the certificate under Section 374 of the Act exceedsone thousand rupees   Two per centum on the first ten thousand rupees;three per centum on the next forty thousand rupees; four percentum on the next one lakh and fifty thousand rupees; five and ahalf per centum on the next fifty thousand rupees; six per centumon the next one lakh of rupees; six and a half per centum on thenext one lakh of rupees.
        and
        seven per centum on the remainder of such amountor value.
    and    
    when the aggregate amount or value of any debtsor securities specified in the certificate and of any debts orsecurities to which the certificate has been extended underSection 376 of the Act exceeds one thousand rupees.   In respect of such portion of the aggregateamount or value as consists of the amount or value of debts orsecurities so specified, the fee hereinbefore provided in thatbehalf in this article.
      and
      three per centum on such portion of the firstten thousand rupees; four and a half per centum of such portionof the next forty thousand rupees; six per centum on such portionof the next fifty thousand rupees; seven and a half per centum onsuch portion of the next one lakh and fifth thousand rupees;eight and a quarter per centum on such portion of the next fiftythousand rupees; nine per centum on such portion of the next onelakh of rupees; nine and three-quarters per centum on suchportion of the next one lakh of rupees.
        and
        ten and a half per centum on such portion of theremainder of such aggregate amount or value as consists of theamount or value of debts or securities to which the certificatehas been extended.
        Note.- (1) The amount of a debt is itsamount including interest on the day on which the inclusion ofthe debt in the certificate is applied for, so far as such amountcan be ascertained.
        (2) Whether or not any power with respect to asecurity specified in a certificate has been conferred under theAct and where such a power has been so conferred, whether thepower is for the receiving of interest or dividends on, or forthe negotiation or transfer of the security, or or both purposes,the value of the security is its market value on the day on whichthe inclusion of the security in the certificate is applied for,so far as such value can be ascertained."

10. Amendment of table of rates of ad valorem fees.

- For the table of rates of ad valorem fees leviable on the institution of suits, at the end of the same Schedule to the principal Act, the table set forth in the Schedule to this Act shall be substituted.

11. Amendment of Schedule II. Article I. Clauses (a), (b), (c) and (d) and insertion of a new Clause (e).

- In Article I, in the Second Schedule to the principal Act-
(a)the second entry in the second column in Clause (a) shall be deleted;
(b)after Clause (a) the following new clause in the second column and entry in the third column shall be added, namely,-
"(a) When presented to a Regional Transport Authority or State Transport Authority containing prayer for permits for contract carriage, stage carriage, private carrier or public carrier or when presented to any officer containing prayer for registration as a dealer under the provisions of the Assam Sales Tax Act, 1947 Five rupees."
(c)in Clause (a) after the words "Municipal Commissioner" in the third entry in the second column, the words "or member of a local board" shall be inserted;
(d)
(i)for the words "one anna" opposite Clause (a) in the second column, the words "Four annas" shall be substituted;
(ii)for the words "Eight annas" opposite Clause (b) in the second column the following shall be substituted, namely,-
"In the case of a complaint or charge of an offence presented to a criminal court or in the case of an application or petition presented to any officer of land revenue by any person holding temporarily settled land under direct engagement with Government, and when the subject-matter of the application or petition relates exclusively to such engagement, one rupee and in other cases twelve annas;"
(iii)for the words "One rupees" opposite Clause (c), in the second column, the words "Two rupees" shall be substituted:
(e)in the second column in Clause (b) the following shall be added, namely,-
"or when presented to a Collector or other officer making a settlement of land revenue, or to a board of revenue, or a Commissioner of Revenue, relating to matters, connected with the assessment of land or the ascertainment of rights thereto or interest therein, if presented previous to the final confirmation of such settlements;or when presented to any officer of land revenue by any person holding temporarily settled land under direct engagement with Government, and when the subject-matter of the application or petition relates exclusively to such engagement."
(f)for the words "Two rupees" opposite Clause (d) in the second column, the words "Four rupees" shall be substituted:
(g)after Clause (d) the following new clause in the second column and entry in the third column shall be added, namely:
(e)when presented to any officer containing prayer for settlement to fishery, ferry, forest produce, forest mahals, elephant mahals, or an offer giving terms for acceptance of Government for any construction or an application for a permit or licence to deal in controlled commodities Five rupees."

12. Amendment of Schedule II. Article 10.

- In Article 10 in the same Schedule the principle Act,-
(1)for the words "Eight annas" opposite Clause (a) in the second column, the words "One rupee" shall be substituted; and
(2)for the words "One rupee", opposite Clause (b) in the second column, the word "Two rupees" shall be substituted;
(3)at the end of Clause (c) in the second column after putting a comma after the words "Executive Authority", the following shall be added, namely,-"to an appellate authority prescribed under the Motor Vehicles Act, 1939 or to an appellate authority prescribed under the Assam Sales Tax Act, 1947;
(4)for the words "Two rupees" opposite Clause (c) in the second column, the words "Four rupees" shall be substituted.

13. Amendment of Schedule II. Article 11.

- In Article 11 in the same Schedule to the principal Act,-
(a)for the words "Eight annas" opposite Clause (a) in the second column, the words "Two rupees" shall be substituted;
(b)for the words "Two rupees" opposite Clause (b) in the second column, the words "Five rupees" shall be substituted;
(c)add the following as new clauses in the second column and entries in the third column-
"(c) to a High Court in miscellaneous revenue matters [except (d) below] or to an appellate authority prescribed under the Motor Vehicles Act, 1939 or to an appellate authority prescribed under the Assam Sales Tax Act, 1947........The rupees; and
(d)to a High Court in appeal and revision matters arising out of settlement of fisheries-
(i)when bid money is below ten thousand rupees....Ten rupees;
(ii)when bid money is above ten thousand rupees but below twenty thousand rupees...Fifteen rupees;
(iii)when bid money is above twenty thousand rupees....Twenty rupees."

14. Amendment of Schedule II. Article 12.

- For the words "Five rupees" in the third column opposite Article 12 in the same Schedule to the principal Act, the words "Ten rupees" shall be substituted.

15. Amendment of Schedule II. Article 17.

(1)The words "Ten rupees" in the third column opposite Article 17 in the same Schedule to the principal Act and the bracket opposite that article in the second column in the same Schedule shall be omitted.
(2)In the third column in the said article,-
(a)opposite entries (i), (ii), (iv) and (vi) the words "Fifteen rupees" shall be inserted; and
(b)opposite entry (iii) and (v) the words "Twenty rupees" shall be inserted.

16. Amendment of Schedule II. Article 18.

- In Article 18 of the Second Schedule to the principal Act, the following shall be substituted, namely,-
"18. Application under Section 14 or Section 20 of the IndianArbitration Act, 1940 for a direction for filing an award or foran order for filing an agreement When presented to a Munsiffs Court Fifty rupees.
When presented to any other Court Fifty rupees."

17. Exemption of certain probates, letters of administration and certificates.

- Nothing in this Act shall apply to any probate, letters of administration or certificate in respect of which the fee payable under the law for the time being in force has been paid prior to the commencement of this Act but which have not been issued.The ScheduleTable of rates of ad valorem fees leviable on the institution of suits[See Section 10 of the Assam Court-fees (Amendment) Act, 1950]
When the amount or value of the subject-matterexceeds But does not exceed Proper fees
(1) (2) (3)
Rs. Rs. Rs. a.
... 5 0 6
5 10 0 12
10 15 1 2
15 20 1 8
20 25 1 14
25 30 2 4
30 35 2 10
35 40 3 0
40 45 3 6
45 50 3 12
50 55 4 2
55 60 4 8
60 65 4 14
65 70 5 4
70 75 5 10
75 80 6 2
80 85 6 10
85 90 7 2
90 95 7 10
95 100 8 2
100 110 9 12
110 120 11 6
120 130 13 0
130 140 14 10
140 150 16 4
150 160 17 6
160 170 18 8
170 180 19 19
180 190 20 12
190 200 21 14
200 210 23 0
210 220 24 2
220 230 25 4
230 240 26 6
240 250 27 8
250 260 28 10
260 270 29 12
270 280 30 14
280 290 32 0
290 300 33 2
300 310 34 4
310 320 35 6
320 330 36 8
330 340 37 10
340 350 38 12
350 360 39 14
360 370 41 0
370 380 42 2
380 390 43 4
390 400 44 6
400 410 45 8
410 420 46 10
420 430 47 12
430 440 48 14
440 450 50 0
450 460 51 2
460 470 52 4
470 480 53 6
480 490 54 8
490 500 55 10
500 510 56 12
510 520 57 14
520 530 59 0
530 540 60 2
540 550 61 4
550 560 62 6
560 570 63 8
570 580 64 10
580 590 65 12
590 600 66 14
600 610 68 0
610 620 69 2
620 630 70 4
630 640 71 6
640 650 72 8
650 660 73 10
660 670 74 12
670 680 75 14
680 690 77 0
690 700 78 2
700 710 79 4
710 720 80 6
720 730 81 8
730 740 82 10
740 750 83 12
750 760 84 14
760 770 86 0
770 780 87 2
780 790 88 4
790 800 89 6
800 810 90 8
810 820 91 10
820 830 92 12
830 840 93 14
840 850 95 0
850 860 96 2
860 870 97 4
870 880 98 6
880 890 99 8
890 900 100 10
900 910 101 12
910 920 102 14
920 930 104 0
930 940 105 2
940 950 106 4
950 960 107 6
960 970 108 8
970 980 109 10
980 990 110 12
990 1,000 111 14
1,000 1,100 119 6
1,100 1,200 126 14
1,200 1,300 134 6
1,300 1,400 141 14
1,400 1,500 149 6
1,500 1,600 156 14
1,600 1,700 164 6
1,700 1,800 171 14
1,800 1,900 179 6
1,900 2,000 186 14
2,000 2,100 194 6
2,100 2,200 201 14
2,200 2,300 209 6
2,300 2,400 216 14
2,400 2,500 224 6
2,500 2,600 231 14
2,600 2,700 239 6
2,700 2,800 246 14
2,800 2,900 254 6
2,900 3,000 261 14
3,000 3,100 269 6
3,100 3,200 276 14
3,200 3,300 234 6
3,300 3.400 291 14
3,400 3,500 299 6
3,500 36,00 306 14
3,600 3,700 314 6
3,700 3,800 321 14
3,800 3,900 329 6
3,900 4,000 336 14
4,000 4,100 344 6
4,100 4,200 351 14
4,200 4,300 359 6
4,300 4,400 366 14
4,400 4,500 374 6
4,500 4,600 381 14
4,600 4,700 389 6
4,700 4,800 396 14
4,800 4,900 404 6
4,900 5,000 411 14
5,000 5,100 419 6
5,100 5,200 426 14
5,200 5,300 434 6
5,300 5,400 441 14
5,400 5,500 449 6
5,500 5,600 456 14
5,600 5,700 464 6
5,700 5,800 471 14
5,800 5,900 479 6
5,900 6,000 486 14
6,000 6,100 494 6
6,100 6,200 501 14
6,200 6,300 509 6
6,300 6,400 516 14
6,400 6,500 524 6
6,500 6,600 531 14
6,600 6,700 539 6
6,700 6,800 546 14
6,800 6,900 554 6
6,900 7,000 561 14
7,000 7,100 569 6
7,100 7,200 576 14
7,200 7,300 584 6
7,300 7,400 591 14
7,400 7,500 599 6
7,500 7,750 614 6
7,750 8,000 629 6
8,000 8,250 644 6
8,250 8,500 659 6
8,500 8,750 674 6
8,750 9,000 689 6
9,000 9,250 704 6
9,250 9,500 719 6
9,500 9,750 734 6
9,750 10,000 749 6
10,000 10,500 771 14
10,500 11,000 794 6
11,000 11,500 816 14
11,500 12.000 839 6
12,000 12,500 861 14
12,500 13,000 884 6
13,000 13,500 906 14
13,500 14,000 929 6
14,000 14,500 951 14
14,500 15,000 974 6
15,000 15,500 996 14
15,500 16,000 1,019 6
16,000 16,500 1,041 14
16,500 17,000 1,064 6
17,000 17,500 1,086 14
17,500 18,000 1,109 6
18,000 18,500 1,131 14
18,500 19,000 1,154 6
19,000 19,500 1,176 14
19,500 20,000 1,199 6
20,000 21,000 1,229 6
21,000 22,000 1,259 6
22,000 23,000 1,289 6
23,000 24,000 1,319 6
24,000 25,000 1,349 6
25,000 26,000 1,379 6
26,000 27,000 1,409 6
27,000 28,000 1,439 6
28,000 29,000 1,469 6
29,000 30,000 1,499 6
30,000 31,000 1,529 6
31,000 32,000 1,559 6
32,000 33,000 1,589 6
33,000 34,000 1,619 6
34,000 35,000 1,649 6
35,000 36,000 1,679 6
36,000 37,000 1,709 6
37,000 38,000 1,739 6
38,000 39,000 1,769 6
39,000 40,000 1,799 6
40,000 41,000 1,829 6
41,000 42,000 1,859 6
42,000 43,000 1,889 6
43,000 44,000 1,919 6
44,000 45,000 1,949 6
45,000 46,000 1,979 6
46,000 47,000 2,009 6
47,000 48,000 2,039 6
48,000 49,000 2,069 6
49,000 50,000 2,099 6
50,000 55,000 2,136 14
55,000 60,000 2,174 6
60,000 65,000 2,211 14
65,000 70,000 2,249 6
70,000 75,000 2,286 14
75,000 80,000 2,324 6
80,000 85,000 2,361 14
85,000 90,000 2,399 6
90,000 95,000 2,436 14
95,000 1,00,000 2,474 6
1,00,000 1,05,000 2,511 14
1,05,000 1,10,000 2,549 6
1,10,000 1,15,000 2,586 1
1,15,000 1,20,000 2,624 6
1,20,000 1,25,000 2,661 14
1,25,000 1,30,000 2,699 6
1,30,000 1,35,000 2,736 14
1,35,000 1,40,000 2,774 6
1,40,000 1,45,000 2,811 14
1,45,000 1,50,000 2,849 6
1,50,000 1,55,000 2,886 14
1,55,000 1,60,000 2,924 6
1,60,000 1,65,000 2,961 14
1,65,000 1,70,000 2,999 6
1,70,000 1,75,000 3,036 14
1,75,000 1,80,000 3,074 6
1,80,000 1,85,000 3,111 14
1,85,000 1,90,000 3,149 6
1,90,000 1,95,000 3,186 14
1,95,000 2,00,000 3,224 6
2,00,000 2,05,000 3,261 14
and the fee increases at the rate of thirty-seven rupees eight annas for every five thousand rupees or part thereof, up to a maximum fee of ten thousand rupees, for example-
When the amount or value of the subject-matterexceeds But does not exceed Proper fee
(1) (2) (3)
Rs. Rs. Rs. a.
  3,00,000 3,974 6
  4,00,000 4,724 6
  5,00,000 5,474 6
  6,00,000 6,974 6
  7,00,000 6,224 6
  8,00,000 7,724 6
  9,00,000 8,474 6
  10,00,000 9,224 6
  11,00,000 9,974 6
  11,05,000 10,000 0