Section 11 in The Assam Court-Fees (Amendment) Act, 1950
11. Amendment of Schedule II. Article I. Clauses (a), (b), (c) and (d) and insertion of a new Clause (e).
- In Article I, in the Second Schedule to the principal Act-(a)the second entry in the second column in Clause (a) shall be deleted;(b)after Clause (a) the following new clause in the second column and entry in the third column shall be added, namely,-"(a) When presented to a Regional Transport Authority or State Transport Authority containing prayer for permits for contract carriage, stage carriage, private carrier or public carrier or when presented to any officer containing prayer for registration as a dealer under the provisions of the Assam Sales Tax Act, 1947 Five rupees."(c)in Clause (a) after the words "Municipal Commissioner" in the third entry in the second column, the words "or member of a local board" shall be inserted;(d)(i)for the words "one anna" opposite Clause (a) in the second column, the words "Four annas" shall be substituted;(ii)for the words "Eight annas" opposite Clause (b) in the second column the following shall be substituted, namely,-"In the case of a complaint or charge of an offence presented to a criminal court or in the case of an application or petition presented to any officer of land revenue by any person holding temporarily settled land under direct engagement with Government, and when the subject-matter of the application or petition relates exclusively to such engagement, one rupee and in other cases twelve annas;"(iii)for the words "One rupees" opposite Clause (c), in the second column, the words "Two rupees" shall be substituted:(e)in the second column in Clause (b) the following shall be added, namely,-"or when presented to a Collector or other officer making a settlement of land revenue, or to a board of revenue, or a Commissioner of Revenue, relating to matters, connected with the assessment of land or the ascertainment of rights thereto or interest therein, if presented previous to the final confirmation of such settlements;or when presented to any officer of land revenue by any person holding temporarily settled land under direct engagement with Government, and when the subject-matter of the application or petition relates exclusively to such engagement."(f)for the words "Two rupees" opposite Clause (d) in the second column, the words "Four rupees" shall be substituted:(g)after Clause (d) the following new clause in the second column and entry in the third column shall be added, namely:(e)when presented to any officer containing prayer for settlement to fishery, ferry, forest produce, forest mahals, elephant mahals, or an offer giving terms for acceptance of Government for any construction or an application for a permit or licence to deal in controlled commodities Five rupees."
