Section 2 in The Indian Stamp (Haryana Amendment) Act, 2018
2. Amendment of Schedule 1-A to Central Act 2 of 1899.
- In Schedule 1-A to the Indian Stamp Act, 1899, under column "Proper Stamp-Duty", -(a)against article 1, for the existing entry, the following entry shall be substituted, namely:-"Ten rupees.";(b)against article 2,-(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(c)against article 3, for the existing entry, the following entry shall be substituted, namely:-"One thousand rupees.";(d)against article 5, in clause (c), for the existing entry, the following entry shall be substituted, namely:-"Two thousand rupees.";(e)against article 7, for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(f)against article 8,-(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(g)against article 10,-(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-"One thousand rupees.";(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-"Two thousand rupees.";(h)against article 11, for the existing entry, the following entry shall be substituted, namely:-"Five hundred rupees.";(i)against article 12,-(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-"One percent of value of the property to which the award relates.";(ii)in clause (b), for the existing entries, the following entries shall be respectively substituted, namely:-"One percent of value of the property to which the award relates.";(j)against article 17, for the existing entry, the following entry shall be substituted, namely:-"Five hundred rupees.";(k)against article 22, for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(l)against article 24,-(i)in clause (i), for the existing entry, the following entry shall be substituted, namely:-"Ten rupees.";(ii)in clause (ii), for the existing entry, the following entry shall be substituted, namely:-"Ten rupees.";(m)against article 25,-(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-"Ten rupees.";(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-"Ten rupees.";(n)against article 26,-(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(o)against article 29, for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(p)against article 34, for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(q)against article 39,-(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-"Five hundred rupees.";(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-"One thousand rupees.";(r)against article 42, for the existing entry, the following entry shall be substituted, namely:-"Ten rupees.";(s)against article 46,-(i)in clause A,-(a)in sub-clause (a), for the existing entry, the following entry shall be substituted, namely:-"One thousand rupees.";(b)in sub-clause (b), for the existing entry, the following entry shall be substituted, namely:-"One thousand rupees.";(ii)in clause B, for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(t)against article 48, in clause (a), for the existing entry, the following entry shall be substituted, namely:-"One thousand rupees.";(u)against article 50, for the existing entry, the following entry shall be substituted, namely:-"Ten rupees.";(v)against article 57,-(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(w)against article 60, for the existing entry, the following entry shall be substituted, namely:-"Ten rupees.";(x)against article 61,-(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(y)against article 64,-(i)in clause A, for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(ii)in clause B, for the existing entry, the following entry shall be substituted, namely:-"One hundred rupees.";(z)against article 65, for the existing entry, the following entry shall be substituted, namely:-"Ten rupees.".
