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NCT Delhi - Act

The Registration Fees in Delhi

DELHI
India

The Registration Fees in Delhi

Rule THE-REGISTRATION-FEES-IN-DELHI of 1800

Published on 1 January 1800
Commenced on 1 January 1800
[This is the version of this document from 1 January 1800.]
[Note: The original publication document is not available and this content could not be verified.]

The Registration Fees in DelhiTable Showing Registration [Fees] [Registration fees came into force on 7-5-1964, vide Del Admi. Notification No. F. 12(26) 164-Fin. (E), dated 27-6-1964.] for The Union Territory of [Delhi] [Now 'National Capital Territory of Delhi'.]

1.

Article I. For the registration of documents-

(1)In Book I, the register of non-testamentry documents relating to immovable property:

(a)	For all optionally registered documents except lease	Rs. 2/-
(b)	For all compulsorily registered documents (other than leasesof immovable property)-
	if the value of consideration money does not exceed Rs. 200/-	Rs. 2.50p.
	if exceeds Rs. 200 but does not exceed Rs. 300/-	Rs. 3.75p.
	if exceeds Rs. 300 but does not exceed Rs. 400/-	Rs. 5.00p.
	if exceeds Rs. 400 but does not exceed Rs. 500/-	Rs. 6.25p.
	if exceeds Rs. 500 but does not exceed Rs. 600/-	Rs. 8.00p.
	if exceeds Rs. 600 but does not exceed Rs. 700/-	Rs. 10.00p.
	if exceeds Rs. 700 but does not exceed Rs. 800/-	Rs. 10.00p.
	if exceeds Rs. 800 but does not exceed Rs. 900/-	Rs. 12.50p.
	if exceeds Rs. 900 but does not exceed Rs. 1,000/-	Rs. 12.00p.
	and for every 1,000 rupees or part thereof in excess of onethousand rupees.	Maximum of Rs. 100/-.
	if the value or consideration be only partly expressed	Ad valorem fee as above on the value or consideration moneyexpressed plus Ra. 5/- but subject to a maximum of Rs. 100/-
	if the value of consideration be not at all expressed.	A fixed fee of Rs. 25.00
(c)	For lease of Immovable property	Rs. 15.00

Note. - 1. The Registration fee to be paid on partition deeds should be calculated on the value of the share or shares on which stamp duty has been assessed under Article Schedule 1A to the Indian Stamp Act, 1899.

2. The registration fee to be paid on leases, be except from stamp duty, shall be Rs. 2.

3. No fee shall be leviable on any instruments executed for or on behalf of a foreign or Commonwealth Diplomatic Mission in India, specified in this behalf by the Chief Commissioner, Delhi.

(2)	In Book 3, register of Wills and authorities to adopt	Rs. 20/-
(3)	In Book 4, Miscellaneous register
	(a) all documents other than bonds	Rs. 3/-
	(b) Bonds	Rs. 5/-

Under Section 80 of the Registration Act all fees for the registration of documents shall be payable on the presentation of such documents, provided that no fee shall be levied for the Registration of security bond furnished by the Prosecuting Inspectors and Prosecuting Sub-Inspectors under the provisions of Rule 27.5 of the Punjab Police Rules, Volume III.Note. - 1. No registration fee shall be levied upon an instrument executed by or on behalf of any society for the time being registered or deemed to be registered under any law relating to Co-operative Societies for the time being in force or instruments executed by any officer or member of any such Society and relating to the business of the Society, if the stamp duty with which such an instrument is chargeable has been remitted.

2. No registration fee shall be leviable upon a mortgage executed by an officer of Government in Civil or Military employ for securing the repayment of an advance received by him from the Government for the purpose of constructing or purchasing a dwelling house for his own use.

3. (a) The fee on any instrument comprising or relating to several distinct matters shall be the aggregate of the fee with which separate instruments each comprising or relating to one of such matters would be chargeable.

(b)An instrument so framed as to come within two or more descriptions of the documents enumerated shall, when the fees chargeable thereunder are different, be charged with the highest of such fees.

4. Registration fee leviable on an agreement modifying the rate of interest or mode of payment for a previous mortgage deed shall be Rs. 12.50.

Miscellaneous.- (a) For an appeal under Section 72, oran application under Section 73 and enquiry under Section 74 ofthe Registration Act, 1908, or for an enquiry made by aRegistering Officer about the fact of execution etc. when anydocument, will or authority to adopt, is presented after thedeath of the executant or the testator...	Rs. 10/-
(b) For an application filed underSection 25, Section 34 or under Section 36 of the RegistrationAct, 1908...	Re. 1/-
(c) A fixed fee of Re. 1/- shallbe levied for every application filed before a RegisteringOfficer relating to any official matter or registration businessor proceedings :

Provided that the fee leviable on an application for the grant of copies referred to in Article III shall be Re. 0.40 p.Article II. For inspection or searches by Registering Officers under Section 57 :

(1)Search for, or inspection of, a single entry or document:

(a)	For the first year books of which are examined for each entryor document.	Re. 1.50p.
(b)	For every other year the books of which are examined for eachentry of document.	Re. 0.75p.

(2)General search for, or inspection of, any number of entries or documents relating to one and the same property or executed by or in favour of one and the same individual:

(a)	For the first year in the books of which search is made	Re. 2.00
(b)	For every other year in the books of which search is continued	Re. 1.00 :

Provided that no search fees shall be charged in respect of a document of which a copy is applied for when the names of claiming and executing parties, the nature and the date of the document, the date of registration, the serial number against which it was registered, number of book, number of volume and numbers of pages on which it was registered are shown in the application for the copy.Note. - The date of registration of document is the date on which it is copied in the relevant book and the endorsement under Section 60 of the Registration Act is recorded on it:Provided further that if a search is made at the request of a civil Court for the purpose of ascertaining whether a specified property is encumbered or not, the fee to be so levied in each case shall be at the rates prescribed by clause (1) above, subject to the condition that a fee of not more than Rs. 5/-shall be so levied :Provided also that if a search is made at the request of Director of Industries in respect of persons applying for loans for the purposes of ascertaining whether a specific property is encumbered or not the fee to be so levied in each case shall be at rates prescribed in this clause and a certificate under the signature of the Registrar or Sub-Registrar as the case may be, shall be granted to show the result of the search thus made.

Article III.For making or granting copies of reasonsfor entries, or of documents before or after registration wherethe number of words does not exceed 300	Re. 0.75p.
For every 100 words or part thereof in excess of 300 words.	Re. 0.25p.

Provided that if an application requires such copies to be furnished on the day of application, if he demands precedence over other application an expedition fee of Rs. 2/- or if the number of words in the copies exceed 1,200 words fifty paise for every 300 words or part thereof shall be charged on all copies so furnished.Note. - (a) When registration is refused neither registration nor copying fee is to be levied. Copies of reasons granted before registration are those which in case of refused registration are given on application made by a person executing or claiming under the document as provided in Section 76 of the Act.

(b)When application for a copy under Section 57 necessitates search, the fee prescribed by Article II is to be levied in addition to that chargeable under Article III.

(c)Government officers who may want to search the register or take copies of entries in the register for bona fide public purposes will be exempted from payment of the fees under Articles II and III on a certificate being granted by the Registrar of the district that information is required solely in the interest of Government.

(d)The fees for copying map and plant of estates or houses etc. such as are filed in supplementary Book I shall be determined by the Head of the Office.

(e)No additional charge should be levied in respect of the copying into the registration books of endorsements made in accordance with Sections 52, 58 or 60 of the Act.

(f)The number of words charged for and the amount of copying fees levied shall be entered on the document itself as well as on the foot of the copy in the register.

(g)An application under Articles III for grant of a copy of a document shall show the names of the claiming and executing parties and the nature and date of the document. In case the application is made after the registration of the document, the application shall also show the date of its registration the serial number against which it was registered, number of Book, number of Volume, and the numbers of pages on which it was registered.

Article IV. For discretionary registration under Section 30 :

By the Registrar of the district under clause (I)....

Rs. 10/-

Note. - The additional fee under this Article is not payable on the registration of Wills and authorities to adopt. Nor is it to be levied in cases where the Sub-Registrar owing to his being pecuniarily interested in the transaction or his being unacquainted with the language in which the deed is written or for any other sufficient reason, is unable to register himself.Article V. For the issue of commissions and for attending at private residences:

(1) When a satisfactory certificate is produced as to sicknessor infirmity or when the person to be examined is in Jail...	Rs. 10/-
(2) In all other cases...	Rs. 20/-

Note.- In addition to the above fees a travelling allowance at the following rates is to be levied. For the Sub-Registrars, if the place to be visited is at a distance of not more than 8 kilometers from their office...	Rs. 5/-
If the place to be visited is at a distance of more than 8kilometers but not more than 16 kilometers...	Rs. 10/-
If the place is at a distance of more than 16 kilometers...	Rs. 15/-

If the Registrar has to undertake any journey, a fixed sum of Rs. 20/- shall be charged if the place visited is within the [Union Territory of Delhi] [Now National Capital Territory of Delhi.]. In the case of persons appointed to execute a commission under Section 33 or Section 38 of the Indian Registration Act, same rates as prescribed for the Sub-Registrars shall apply. The persons on whose behalf the journey referred to in Para 19 of the Registration Manual, are performed shall pay to the Government such sum, as may be necessary to cover the cost of Travelling Allowance of the Registering Officer or any person appointed to execute the commission.

Article VI.For filing translations-	Rs. 2/-
Article VII.For deposit, withdrawal and opening ofsealed Wills :
(1) When deposited in sealed coverunder Section 42-	Rs. 10/-
(2) When withdrawn under Section44-	Rs. 10/-
(3) When opened under Section 45-	Rs. 10/-
Article VIII.For the authentication of a power ofattorney under Section 33-	Rs. 3/-

Note. - 1. A single fee shall be levied for the authentication of a power of attorney whatever may be the number of the signatories to it, provided that all of them appear simultaneously for examination. When they do not so appear a separate fee shall be levied for each set of persons appearing at one and the same time.

2. The duplicate or triplicate of a power of attorney presented for authentication shall be treated as a separate power and a separate authentication fee shall be levied thereon.

Article IX. When under Section 36 application is made to issue and to serve a summons, process fees and remuneration of the person summoned at the rate prescribed for the civil Courts of the [Union Territory of Delhi] [Now National Capital Territory of Delhi.] are to be levied from the person at whose instance or on whose behalf the application is made and forwarded with the application. When, however, the person summoned is the person who has executed the document, the remuneration is not to be allowed to him.Article X. For the safe custody of documents remaining unclaimed after registration or after registration is refused.When application for return of registered document or of a document the registration of which has been refused is made more than one week but not more than two weeks from the date of such registration or refusal Re. 1/-, and for delay in applying for return of such document beyond two weeks, for each week or fraction thereof- Re. 1/-:Provided that the maximum fee leviable under this Article in the case of single document shall not exceed Rs. 10.Note. - 1. A Registrar is empowered in his discretion to remit in whole or in part fees leviable under this Article, by himself or by Registration Officers subordinate to him in cases, in which it appears to him that their exaction would be productive of injustice or hardship.

2. It must be understood that no custody fee is leviable when application for the return of a document is made within one week of the date of Registration. Thus if the document be registered on the 31st March, no fee is chargeable if application for its return be made between 1st and 7th April, but if the application be made after 7th April, fees are leviable as follows:-

Rs. 1/- If application be made between 8th and 14th April.Rs. 2/- If application be made between 15th and 21st April.Rs. 3/- If application be made between 22nd and 28th April.Rs. 4/- If application be made between 29th April and 5th May.Rs. 5/- If application be made between 6th May and 12th May.and so on, an additional fee of rupee one being leviable for each week's further delay in making applications for return upto a maximum of Rs. 10/-.

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