State of Andhra Pradesh - Act
The Andhra Pradesh Stamp (Inspection of Properties) Rules, 1998
ANDHRA PRADESH
India
India
The Andhra Pradesh Stamp (Inspection of Properties) Rules, 1998
Rule THE-ANDHRA-PRADESH-STAMP-INSPECTION-OF-PROPERTIES-RULES-1998 of 1998
- Published on 8 January 1999
- Commenced on 8 January 1999
- [This is the version of this document from 8 January 1999.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short Title:
- These Rules may be called the "Andhra Pradesh Stamp (Inspection of Properties) Rules, 1998".2. Inspection of Property:
- The Inspector General of Registration and Stamps may, by order, authorise any officer under his control to conduct inspection of any property, or a class or category of properties registered under the provisions of the Registration Act, 1908 for the purpose of ensuring compliance with the provisions of Section 27 of the said Act and to assess the value of such property.3. Assessment of property:
- The Officer so authorised shall complete the inspections entrusted to him within such period as may be specified and assess the value of the properties with reference to the market value prevailing and the construction rates prescribed in accordance with the Andhra Pradesh Revision of Market Value Guidelines Rules, 1998.4. Action to be taken due to wrong assessment and suppression of facts:
- If the authorised officer detects any deficit duty payable in respect of any instrument:5. Compounding of offence:
6. Inspection of property already inspected by the authorised officers:
- The Inspector General of Registration and Stamp, for sufficient reasons to be recorded in writing, may order for inspection or any property already inspected by any of the authorised officers and take appropriate action.Appendix GRates of Stamp Duty under The Indian Stamp Act (At A Glance)| *(B) (i) | If Relating to construction of a house or building including a multi-unit house or building or unit of apartment/flat/ portion of a multi-storied building or for development sale of any other immovable property. | Five Rupees for every one hundred rupees or pary thereof on the market value or the estimated cost of the proposed construction/development of such property as the case may be, as mentioned in the agreement or the value arrived at, in accordance with the schedule of rates prescribed by the Public Works Department authorities, whichever is higher. |
| (C) | In any other case..................................................................................................................100-00 | |
| When given for construction on, development of, or sale or transfer (in any manner whatsoever) of, any immovable property. | Five Rupees for every one hundred rupees or part thereof on the market value of the property". | |
| If relating to a multi-unit house or unit of apartment/ flat/portion of a multi-storied building or part of such structure to which the provisions of Andhra Pradesh Apartments (Promotion of Construction and Ownership Act, 1987, apply) | ||
| (i) where the value does not exceed Rs. 2,00,000/- | Rupees twelve thousands. | |
| (ii) where it exceeds Rs. 2,00,000/- but does not exceed Rs.3,50,000/- | Rupees twelve thousands plus 4% on the value above Rs. 2,00,000/- | |
| (iii) where it exceeds Rs. 3,50,000/- but does not exceed Rs. 7,00,000/- | Rupees eighteen thousands plus 6% on the value above Rs. 3,50,000/-. | |
| (iv) where it exceeds Rs.7,00,000/- | Rupees thirty-nine thousands plus 8% on the value above Rs. 7,00,000/-. |
| Article | Nature of Document | Regn. Fee |
| Rs. | ||
| 1(A) | Registration of Documents in Book I & IV | |
| (i) When the Value does not exceed Rs. 1,000 | 10 | |
| (ii) When the Value exceeds Rs. 1,000 for every Rs. 1,000 or part thereof | 5 | |
| 1(A) | (iii)(a) Sale Agreement/Construction or Development Agreement falling under Art. 6-B of Sch. IA to the I.S. Act | 1000 |
| (b) Agreement/memorandum relating to Deposit of Title Deeds | 0.1% on loan amount subject to a maximum of Rs. 1000/- | |
| (c) Partitions/Releases/Settlements | 1000 | |
| 1(A) | (iv) Regn. of Power of Attorney | |
| (a) Under clauses (a) to (d) and (f) of Article 42 of Schedule 1-A of Indian Stamp Act, 1899 | 100 | |
| (b) Under clauses (e) and (g) of the said Article 42 | 1000 | |
| (C) | Leases | |
| (a) below one year | 0.5% on Total Rent | |
| (b) up to 30 years | 0.5% on A.A.R. | |
| (c) above 30 years | 0.5% on 10 times of A.A.R. | |
| (D) | [Time/Premium/Advance/Value of improvements Rates & Taxes, etc. need not be taken into account.] | |
| (E) | Documents where no value is expressed | 100 |
| (F) | Agreement to sell with or without possession | 1000 |
| (G) | Rectification Deed | 100 |
| 2(ii) | Mortgage Deed executed in favour of Govt. | 100 |
| 2(iii) | Re conveyance Deed executed by Govt. | 100 |
| 2(iv) | Adoption Deed | 100 |
| 2(v) | Agreement varying the terms of previously Registered Mortgage deed | 100 |
| 2(vi) | Appointment in execution of Power | 100 |
| 2(vii) | Supplemental Deed | 100 |
| 2(viii) | Cancellation or Revocation | 100 |
| 2(ix) | Opening of Sealed Cover | 100 |
| 2(x) | Registration of Will or Authority to Adopt | 100 |
| 2(xi) | Deposit or Withdrawal of Sealed Cover | 100 |
| 2(xii) | Additional or Substituted Security | 100 |
| 2(xv) | RTDM/Receipt | 100 |
| 2(xvi) | Attestation of General or Special Power | 100 |
| 4(1) | Private Attendance (irrespective of No. of Docts.) | 500 |
| 4(2) | Attendance at Jail (irrespective of No. of Docts.) | |
| (5) | Safe Custody Fee | |
| (a) first 10 days | NIL | |
| (b) every thirty days or part thereof in excess of 10 days | 50(Maximum of Rs. 500) | |
| (7) | Extra Regn. Fee under Section 30 of Regn. Act | 500 |
| (8) | Search Fee | |
| (1) CARD Office | 100 | |
| (2) Non-CARD Office | 50 | |
| (9) | Single Search (Certified Copy) | |
| (a) for granting of a Certified Copy | 50 | |
| (b) only search of a document | 20 | |
| (10)(a) | Condonation of Delay (Appn. Fee) | 10 |
| (10)(b) | Enforcing the appearance of executant etc. | 10 |
| (10)(c) | Filing of translation of a power of attorney | 10 |
| (10)(d) | Filing of Special Power of Attorney along with document to be registered | 10 |
| (10)(e) | Notice of Revocation of Power of Attorney | 10 |
| (10)(f) | Return of Will Registered/refused and sent to the District Registrar for safe custody | 10 |
| (10)(g) | Protest Petition objecting to return of document | 10 |
| (10)(h) | Filing a Translation under Section 19 | 10 |
| (10)(i) | Application for remission/refund of fees | 10 |
| (10)(j) | Memo Fees U/S. 64 or 66 or 67 | 10 |
| (10)(k) | Protest Petition against Regn. of document | 10 |
| (10)(l) | (i) Withdrawal of Document | 10 |
| (ii) Refusal of document | 10 | |
| (iii) Pending appearance of executant | 10 | |
| (11) | Registration on Holiday | 500 |
| (12) | Re-Registration of Document (Copying Fee only) | 50 |
| Article | Nature of Document | Stamp Duty | Regn. Fee |
| (1) | Adoption Deed (Art. 3) | 35.00 | 100/ |
| (2) | Affidavit (Art. 4) | 10.00 | 100/ |
| (3) | Agreement (Art. 6) | ||
| (A) Where the Value | |||
| (i) does not exceed Rs.5,000/- | 10.00 | 0.5% | |
| (ii) exceeds Rs. 5,000/- but not exceeds Rs. 20,000/- | 20.00 | 0.5% | |
| (iii) exceeds Rs. 20,000/- but not exceeds Rs. 50,000/- | 50.00 | 0.5% | |
| (iv) exceeds Rs. 50,000/- | 100.00 | 0.5% | |
| *(B) Relating to construction of house/flat or development or sale of immovable property | 5% of M.V. Of the property +Value of proposed construction | 0.5% | |
| (C) in any other case | 100.00 | ||
| (4) | Agreement (Art. 7) | ||
| (i) relating to deposit of title deeds | 0.5% subject to a maximum of Rs. 50,000/- | 0.1% subject to a maximum Rs. 1000 | |
| (ii) relating to pawn or pledge or hypothecation of movables | 0.5% subject to a maximum of Rs. 2,000,000/- | 0.5% | |
| (5) | Appointment in execution of power (Art. 8) | 15/- | 0.5% |
| (6) | Apprenticeship Deed (Art. 10) | 15/- | 0.5% |
| (7) | Award (not directing (partition) (Art. 12) | 200/- | 0.5% |
| (8) | Articles of Association of Company (Art. 11) | ||
| (a) if there is no share capital | Rs. 1000/- | 100% | |
| (b) if there is share capital | 015% on share capital subject to minimum of Rs. 1000/-and a maximum of Rs. 5,00,000/- | 0.5% | |
| (9) | Bottomry Bond (Art. 14) | 3% | 0.5% |
| (10) | Cancellation Deed (Art. 15) | 30 | 100/- |
| (11) | Share Certificate (Art. 17) | 0-30 | 0.5% |
| (12) | Delivery Order (Art. 24) (of goods exceeding Rs. 5000/- in value) | 10 | 0.5% |
| (13) | Divorce Deed (Art. 25) | 5 | 100/- |
| (14) | Exchange (Art. 27) | 5% on consideration or M.V. Of the property of greater value | 0.5% |
| (15) | Gift (Art. 29) | 5% M.V. | 0.5% |
| (16) | Mortgage (Art. 35) | ||
| (a) with possession | 5% on loan amount | 0.5% | |
| (b) without possession | 3% on loan amount | 0.5% | |
| (17) | Re conveyance of mortgaged property | ||
| (a) by Govt. in favour of employees | Nil | 100/- | |
| (b) by others | 50/- | 0.5% | |
| (18) | Indemnity Bond (Art. 30) | 3% subject to a maximum of Rs. 100/- | 0.5% |
| (19) | [Lease1 (Art. 31)] [Rates reduced vide G.O. Ms. No. 408, Rev. (Regn. I) Dept., dated 11.5.2010, printed infra] | ||
| (a) (i) for a term less than one year | 2% on total rent | 0.5% | |
| (ii) for a term not less than 1 year but not exceeding 5 years | 2% on Average Annual Rent | 0.5% on AAR | |
| (iii) for a term above t years a but not exceeding 10 years | 5% on 1-1/2 times of AAR | 0.5% on AAR | |
| (iv) for a term above 10 years but not exceeding 20 years | 5% on 3 times of AAR | 0.5% on AAR | |
| (v) for a term above 20 years but not exceeding 30 years | 5% on 3 times of AAR | 0.5% on 10 times of AAR | |
| (vi) for a term exceeding 30 years or in perpetuity or not for a perpetuity or not for a definite period. | 5% on M.V. Of the property or 10 times of AAR whichever is higher | 0.5% on 10 times of AAR | |
| (b) for a fine or premium or advance ( and no rent) | 5% on M.V. Of the property or fine/premium advance whichever Is higher | 0.5% | |
| (c) for a fine or premium or advance in addition to rent | 5% on M.V. Of the property or fine/premium/advance whichever is higher in addition to the duty payable under clause (a) above. | 0.5% | |
| (d) Where the lessee under takes to make over the improvements to lessor | 5% on the value of the improvements in addition to the duty payable under clauses (a), (b) or (c) above. | ||
| (20) | Licence (Art. 33) | ||
| (a) (I) for a term less than oneyear | 2% on the total rent | 0.5% on AAR | |
| (ii) for a term not less than1year but not exceeding 5 years | 2% on the AAR | 0.5% on AAR | |
| (iii) for a term above 5 year but not exceeding 10 years | 5% on 1 ½ times of AAR | 0.5% on AAR | |
| (b) for a lumpsum amount advanced | 5% on lumpsum amount | 0.5% | |
| (c) for a lumpsum amount advance in addition to rent | 5% on lumpsum amount in addition to the duty payable under clause (a) above. | 0.5% | |
| (21) | Memorandum of Association of a company (Art. 34) | ||
| (a) if accompanied by Articles of Association | 500/- | 0.5% | |
| (b) if not so accompanied | As at serial No. 8 above | 0.5% | |
| (22) | Notarial Act (Art. 37) | 3-50 | |
| (23) | Partition (Art. 40) | ||
| (a) among family members | 1% on VSS | 1000/- | |
| (b) among others | 3% on VSS | 1000/- | |
| (24) | Partnership (Art. 41) | ||
| 'A' (a) Where the capital is below Rs. 5000/- | |||
| (b) in any other case | 500/- | 0.5% | |
| 'B' Reconstitution | |||
| (a) if immovable property contributed by the outgoing partner(s) | 5% on MV | 0.5% | |
| (b) in any other case | 500/- | 0.5% | |
| 'C' Dissolution: | |||
| (a) if immovable property brought in by a partner goes to another | 5% on the MV in addition to Rs. 500/- | 0.5% | |
| (b) in any other case | 500/- | 0.5% | |
| (25) | General Power of Attorney (Art. 42) | ||
| (I) when given for construction/development or sale or transfer in any manner, of immovable property | |||
| (a) to any of family members | 1000/- | 1000/- | |
| (b) to other than family members | 1% on the value | 1000/- | |
| (ii) when given for other purpose | 50/- | 100/- | |
| (iii) when given for consideration | 5% on the consideration | 1000/- | |
| (26) | Special Power of Attorney (Art. 42) | 20/- | 100/- |
| (27) | [Release (Art. 46)] [Notification II in G.O. Ms. No. 1129, Rev. (Regn. I) Dept., dated 13.6.2005, withdrawn by G.O. Ms. No. 1169, Rev. (Regn. I) Dept, dated. 15.9.2010.] | ||
| (i) in favour of family members | 3% | 1000/- | |
| (ii) in favour of co-owners other than family members | 3% | 1000/- | |
| (28) | Sale of immovable property (Art. 47-A) | ||
| (I) in corporations and special grade and selection grade municipalities | [7%] [Rates reduced to 5% in all areas of A.P. By G.O. Ms. No. 719, Rev. (Regn. I) Dept., dated 30.7.2010, w.e.f. 1.8.2010. ] | 0.5% | |
| (ii) in other areas | Rates reduced to 5% in all areas of A.P. By G.O. Ms. No. 719, Rev. (Regn. I) Dept., dated 30.7.2010, w.e.f. 1.8.2010. 6% | 0.5% | |
| (iii) comprising Flats/Apartments (including semi finished) | 5% | 0.5% | |
| (29) | [Statements (art. 49)] [Note:- (1) registration charges Rs. 1000/- vide G.O.Ms. No. 2045 (Regn. I), dated 28.11.2005, w.e.f. 1.12.2005. (2) Notification III issued in G.O.Ms. No. 1129, Rev (Regn. I) Dept., dated 13.6.2005 withdrawn by G.O. Ms. No. 1171, Rev. (Regn. I) Dept., dated 15.9.2010. ] | ||
| (a) in favour of family members | 3% | 1000/- | |
| (b) in favour of others | 6% | 1000/- | |
| (c) for charitable and religious purposes | 3% | 1000/- | |
| (30) | Cancellation/Revocation of Settlement (Art. 49) | 100/- | |
| (31) | Trust (Art. 55) | ||
| (I) Declaration of | 200/-(Maximum) | 0.5/- | |
| (ii) Revocation of | 100/- (Maximum) | 100/- | |
| (32) | Supplemental deeds falling under Section 4 | 5/- | 100/- |
| (33) | AGPA construction ASR/GPA | 6% | 2000/- |
| (34) | DGPA | 1% | 2000/- |