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State of Andhra Pradesh - Act

Table of Fees Under Section 78 of The Registration Act, 1908

ANDHRA PRADESH
India

Table of Fees Under Section 78 of The Registration Act, 1908

Rule TABLE-OF-FEES-UNDER-SECTION-78-OF-THE-REGISTRATION-ACT-1908 of 1908

  • Published on 17 August 2013
  • Commenced on 17 August 2013
  • [This is the version of this document from 17 August 2013.]
  • [Note: The original publication document is not available and this content could not be verified.]
Table of Fees Under Section 78 of The Registration Act, 1908G.O.Ms.No. 463, Revenue (Regn-1) Department), Dated: 17.08.2013, w.e.f. 1.9.2013NotificationG.O.Ms.No. 463, Revenue (Regn-1) Department), Dated: 17.08.2013.In exercise of the powers conferred by section 78 of the Registration Act, 1908 (Act XVI of1908), and in supersession of the orders issued in G.O.Ms.No. 757, Revenue (Regn-I) Department, dated: 18.12.2001 and as subsequently amended from time to time and also the order issued in G.O.Ms.No. 476, Revenue (Regn-I) Department, dated: 25.07.2012, the Governor of Andhra Pradesh hereby notifies the following rates of fees as shown in the "Table of Fees"Registration Fees

1.

The prescribed rates of Registration Fees are as follows:Table of Fees(Prepared under Section 78 of the Indian Registration Act, 1908 (XVI of 1908).
Category (1) :
Sl.No. Description of instrument Registration Fee
1. Sale 0.50%
2. Gift 0.5 % (Subject to a minimum of Rs.1000/- and maximum of Rs.10,000/-)
3. Settlement 0.5% (subject to a minimum of Rs.1000/- and maximum of Rs.10,000/-)
4. Exchange 0.5%
5. Agreement of Sale cum General Power of Attorney Rs.2000/-
6. Agreement of Sale cum General Power of Attorney 0.5 % (Subject to a maximum of Rs. 20,000/-)
7. Release 0.5% (subject to a minimum of Rs. 1,000/-and maximum of Rs .10,000/-)
8. Power of Attorney for Consideration 0.5% (subject to a minimum of Rs.1,000/-and maximum of Rs.20,000/-)
9. Power of attorney given to sell/ construct/develop.transfer of immovable property 0.5% (subject to a minimum of Rs.1,000/- and maximum of Rs.20,000/-)
10. Agreement to sell/construct/ develop of immovable property 0.5% (subject to a minimum of Rs.1,000/-and maximum of Rs.20,000/-)
11. Certificate of sale 0.5%
12. decree 0.5%
13. Conveyance 0.5%
14. Paripassu Charge 0.5%
Category (2):  
Sl.No. Description of instrument Registration Fee
1. Lease 0.1%
2. License 0.1%
3. Mortgage 0.1%
4. Deposit of Title Deeds 0.1%(subject to a maximum of Rs.10,000/-)
5. Release of Deposit of Title Deeds Rs.1,000/-
The value taken for charging stamp duty shall be the value for Registration fee.
Category (3):
Sl.No. Description of instrument Registration Fee
1. Agreement relating to Pawn/Pledge/Hypothecation of Movable property/ Machinery/Material/Stock 0.5% (subject to a minimum of Rs. 1,000/- and maximum of Rs. 5,000/-)
2. Partition/Award directing partition Rs. 1,000/-
3. Rectification/Ratification/Cancellation of any Deed Rs. 1,000/-
4. Attestation of Special Power of Attorney Rs.1,000/-
5. General Power of Attorney other than sale Rs.1,000/-
6. Private Attendance Rs.1,000/-
7. Registration of Documents on Holiday Rs.5,000/-
8. Will Enquiry or Authority to adopt Rs.1,000/-
9. Deposit of Sealed Cover/Opening of Sealed Cover of Wills Rs.1,000/-
10. In case of all other documents where the transaction is not susceptible of money valuation Rs.1,000/-
Category (4): All other categories of documents which are not covered in the category (1), (2) and (3): The Registration Fee is Rs. 500/- per document.Further, the following fees are prescribed for issue of certified copies of documents as well as Encumbrance Certificate:
(I)Conducting search and issue of certified copy - Rs.200/- per certificate:
(II)Conducting search and issue of Encumbrance Certificates:
(a) upto 30 years - Rs.200/- per certificate.
(b) More than 30 years - Rs.500/- per certificate.