Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Odisha - Act

The Court-fees (Orissa Amendment) Act, 1974

ODISHA
India

The Court-fees (Orissa Amendment) Act, 1974

Act 2 of 1974

  • Published on 1 January 1974
  • Commenced on 1 January 1974
  • [This is the version of this document from 1 January 1974.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Court-fees (Orissa Amendment) Act, 1974Orissa Act No. 2 of 1974Statement of Objects and Reasons. - For mobilisation of additional resources for financing the Fifth Five Year Plan of the State the Working Group of Financial Resources recommended increase of the rate of court-fee chargeable under the Court-fees Act, 1870 in respect of certain items covered by Schedule II of the said Act. The Resources Working Group having approved the said recommendation of the Government have decided to give effect to the proposed increase in the rate of court-fee by amending the relevant articles of the said Schedule.The bill seeks to achieve the above purpose.For Statement of objects and Reasons see Orissa Gazette Extraordinary No. 894/17.6.1974.An Act to amend the Court-fees Act, 1870 in its application to the State of OrissaBe it enacted by the legislature of the State of Orissa in the Twenty-fifth Year of the Republic of India, as follows :

1. Short title.

- This Act may be called the Court-fees (Orissa Amendment) Act, 1974.

2. Amendment of Schedule II, Act 7 of 1870.

- In Schedule II to the Court-fees Act, 1980.
(a)in Article 1, the entries occurring under the heading "proper fee" as mentioned in Column (1) of the following Schedule shall respectively be substituted by the entries shown against them in Column (2) thereof:

Schedule

  Entries occurring under the heading "Properfee" Entries to be substituted
  (1) (2)
1. Ten naye paise Thirty paise.
2. In the case of a criminal complaint and appeal, one rupee andin other cases seventy-five naye paise. In the case of a criminal complaint and appeal, one rupee andfifty paise and in other cases eighty paise.
3. One rupee and fifty naye paise One rupee and sixty-five paise.
4. Five rupees Five rupees and fifty paise.
5. Ten rupees Eleven rupees.
6. Two rupees Two rupees and twenty paise.
(b)in Article 1-A, for the words "one rupee", the words "one rupee and ten paise" shall be substituted;
(c)in Article 2, for the words "fifty naye paise" the words "fifty five paise" shall be substituted;
(d)in Article 3, for the words "one rupee", the words "one rupee and ten paise" and for the words "two rupees", the words "two rupees and twenty paise" shall be substituted;
(e)in Article 10, for the words "one rupee", the words "one rupee and fifty paise" and for the words "two rupees", the words "two rupees and fifty paise" and for the words "three rupees" the words "four rupees" shall be substituted;
(f)in Article 13, for the words "five rupees", the words "five rupees and fifty paise" shall be substituted;
(g)in Article 14, for the words "ten rupees", the words "eleven rupees" shall be substituted;
(h)for Article 18, the following article shall be substituted, namely :
  Number Proper fee
  (1) (2)
"18. Application under Section 14 of the Arbitration Act, 1940 fora direction for filing an award or under Section 20 of that Actfor an order for filing an agreement "Sixteen rupees and fifty paise".
(i)in Article 20, for the words "thirty rupees", the words "thirty-three rupees" shall be substituted.