Section 78 in The Registration Act, 1977 (1920 A.D.)

[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 78 in The Registration Act, 1977 (1920 A.D.)

78. Fees.

- The fees payable under this Act are :-[I. - For registration of documents:-] [Substituted by Act IX of 1982 with effect from 1-5-1982.]

Documents	Amount or value entered in the documents	Fee payable
1. Sale deeds and Mortgage deeds.	When it does not exceed Rs. 20	Rs. 1.20
	When exceeds Rs. 20 but does not exceed Rs. 30.	Rs. 1.80
	do.	30	do.	40.	Rs. 2.40
	do.	40	do.	50.	Rs. 3.00
	do.	50	do.	60.	Rs. 3.60
	do.	60	do.	70.	Rs. 4.20
	do.	70	do.	80.	Rs. 4.80
	do.	80	do.	90.	Rs. 5.20
	do.	90	do.	100.	Rs. 6.00
	do.	100	do.	1,000.
	on every Rs. 100 or part thereof in excess of Rs. 100	Rs. 3.60
	When it exceeds Rs. 1,000 for every Rs. 100 or part thereofin excess of Rs. 1,000	Rs. 1.20
2. Wills and authorities to adopt					Rs. 4.80
3. Deeds of gift or of settlement					Rs. 2.40
4. Deeds of partition Farkhati and partnership					Rs. 4.80
5. Other deeds					Rs. 2.40]

II.	For searching the registers.	Rupees two for the register of each year.
III.	For copy of a copy.	According to the rates prescribed in the copying rules.
IV.	For the issue of a commission.	The amount fixed by the registering officer as proper.
V.	For filing translation.	Fifty paise.
VI.	For attending private residences.	[Rupees twenty] [Substituted by Act I of 1984, section 2 for the words and figures 'Rupees five and 25 paise per mile respectively.']and if such residence isoutside the limits of the headquarter[Rupee one per kilometer] [Substituted by Act I of 1984, section 2 for the words and figures 'Rupees five and 25 paise per mile respectively.']for travelling expenses.