State of Jharkhand - Act
The Court Fees (Bihar Amendment) Act, 1995
JHARKHAND
India
India
The Court Fees (Bihar Amendment) Act, 1995
Act 7 of 1996
- Published on 1 January 1996
- Commenced on 1 January 1996
- [This is the version of this document from 1 January 1996.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title and commencement.
2. Substitution of Schedule I and II appended to Act VII, 1870.
- In the Court Fees Act, 1870 (Act VII of 1870) for Schedule I and II the following shall be substituted, namely-I
Ad valorem Fees| Number | Proper Fee | |
| 1. Plaint, written statement, pleading a set-off of counterclaim or memorandum of appeal or a cross objection not otherwiseprovided for in this Act presented to any civil or revenue Courtexcept those mentioned in section-3. | When the amount or value of the subject matter in dispute- | |
| (i) does not exceed five rupees. | Nil | |
| (ii) When such amount or value exceeds five rupees, for everyfive rupees, or part thereof, in excess of five rupees, upto onehundred rupees. | Rupee one for every five rupees or part thereof. | |
| (iii) When such amount or value exceeds one hundred rupees,for every ten rupees, or part thereof, in excess of one hundredrupees, upto one thousand rupees. | On one hundred rupees the fee payable under cl. (ii) and onthe remainder, rupees two for every ten rupees or part thereof. | |
| (iv) When such amount or value exceeds one thousand rupees,for every one hundred rupees, or part thereof, in excess of onethousand rupees, upto five thousand rupees. | On one thousand rupees the fee payable under clause (iii) andon the remainder sixteen rupees for every one hundred rupees orpart thereof. | |
| (v) When such amount or value exceeds five thousand rupees,for every two hundred and fifty rupees, or part thereof, inexcess of five thousand rupees, upto ten thousand rupees. | On five thousand rupees the fee payable under clause (iv) andon the remainder, thirtytwo rupees for every two hundred andfifty rupees or part thereof. | |
| (vi) When such amount or value exceeds ten thousand rupees,for every five hundred rupees, or part thereof, in excess of tenthousand rupees upto twenty thousand. | On ten thousand rupees the fee payable under clause (v) and onthe remainder, fortyeight rupees for every five hundred rupees orpart thereof. | |
| (vii) When such amount or value exceeds twenty thousand rupeesfor every one thousand rupees, or part thereof, in excess oftwenty thousand rupees upto thirty thousand rupees. | On twenty thousand rupees the fee payable under clause (vi)andon the remainder, sixtyfour rupees for every one thousand rupeesor part thereof. | |
| (viii) When such amount or value exceeds thirty thousandrupees for every two thousand rupees or part thereof, in excessof thirty thousand rupees, upto fifty thousand. | On thirty thousand rupees the fee payable under clause (vii)and on the remainder, sixtyfour rupees for every two thousandrupees or part thereof. | |
| (ix) When such amount or value exceeds fifty thousand rupeesfor every five thousand rupees or part thereof, in excess or offifty thousand. Provided that the maximum fee leviable on aplaint or memorandum of appeal shall be Rs. 50,000/-. | On fifty thousand rupees the fee payable under clause (viii)and on the remainder eighty rupees for every five thousand rupeesor part thereof. | |
| 2. Plaint in a suit for possession under the Specific ReliefAct, 1963, Section 6. | A fee of two times the amount prescribed in the foregoingscale. | |
| 3. Application for review of judgement, if presented on orafter the ninetieth day from the date of decree. | The fee leviable on the plaint or memorandum of appeal asitem-l. | |
| 4. Application for review of judgement, if presented beforethe ninetieth day from the date of decree. | Two times of the fee leviable on the plaint or memorandum ofappeal. | |
| 5. Copy or translation of a judgement or order not being orhaving the force of a decree. | When such judgement or order is passed by any Civil Courtother than a High Court or by the presiding officer of anyRevenue Court office, or by any other Judicial or ExecutiveAuthority. | |
| (a) If the amount or value of the subject matter is fifty orless than fifty rupees. | Rs. 5.00 | |
| (b) If such amount or value exceeds fifty rupees. | Rs. 10.00 | |
| (c) When such judgement or order is passed by a High Court. | Rs. 15.00 | |
| When such decree or order made by any Civil Court other thanHigh Court, or by any Revenue Court.- | ||
| 6. Copy of a decree or order having the force of a decree. | ||
| (a) If the amount or value of the subject-matter of the suitwherein such decree or order is made is fifty or less than fiftyrupees. | Rs. 5.00 | |
| (b) If such amount or value exceeds fifty rupees. | Rs. 10.00 | |
| When such decree or order is made by a High Court. | Rs. 15.00 | |
| 7. Copy of any document liable to slamp-duty under the IndianStamp Act, 1899 (II of 1899) when left by any party to a suit orproceeding in place of the original withdrawn. | (a) When the stamp duty chargeableon the original does not exceed 0.95.(b) In any other case | Rs. 1.50 |
| Rs. 5.00 | ||
| 8. Copy of any revenue or Judicial proceeding or order nototherwise provided for by this Act or copy of any account,statement, report or the like, taken out of any Civil or Criminalor Revenue Court or Office of any Chief Officer charged with theexecutive administration of a division. | For every three hundred and sixty words or fraction of threehundred and sixty words. | Rs. 10.00 |
| 9. Probate of a will or letters of administration with orwithout will annexed. | When the amount or value of the property in respect of whichthe grant of probate or letters is made, exceeds two thousandrupees, on such amount or value upto ten thousand rupees. | 4 Percentum. |
| and | ||
| When such amount or value exceeds ten thousand rupees on theportion of such amount or value which is in excess of tenthousand rupees upto fifty thousand rupees. | 6 Percentum. | |
| and | ||
| When such amount or value exceeds fifty thousand rupees on theportion of such amount or value which is in excess of fiftythousand rupees upto one lakh of rupees. | 8 Percentum. | |
| When such amount or value exceeds one lakh of rupees, on theportion of such amount or value which is in excees of one lakh ofrupees: | 10 percentum. | |
| Provided that when, after the grant of a certificate under theSuccession Certificate Act, 1889 (VII of 1889) or under theRegulation of the Bombay Code No. VIII of 1827, in respect of anyproperty included in an estate, a grant of probate or letters ofadministration is made in respect of the latter grant shall bereduced by the amount of the fees paid in respect of the formergrant: | ||
| 10. Certificate under the Certificate Succession Act, 1889. | Provided further that the maximum fee leviable shall be Rs.30,000/- | 3 per centum and on the amount or value of any debt orsecurity to which the certificate is extended under section 10 ofthe Act, 0 per centum. |
| When the amount or value of any debt or security specified inthe certificate under section 8 of the Act exceeds one thousandrupees, on such amount or value upto ten thousand rupees. | ||
| and | 4 pe rcentum and on the amount or value of any debt orsecurity to which the certificate is extended under section 10 ofthe Act, 6 per centum. | |
| When such amount or value exceeds ten thousand rupees on theportion of such amount or value which is in excess of tenthousand rupees upto fifty thousand rupees. | 5 per centum and on the amount or value of any debt orsecurity to which the certificate is extended under section 10 ofthe Act, Seven and half per centum. | |
| and | ||
| When such amount or value exceeds fifty thousand rupees onportion of such amount or value which is in excess of fiftythousand rupees upto one lakh rupees. | ||
| 6 percentum, and on the amount or value of any debt orsecurity to which the certificate is extended under Section 10 ofthe Act 9 percentum. | ||
| and | ||
| When such amount or value exceeds a lakh of rupees, on theportion of such amount or value which is in excess of one lakh ofrupees. | Note.-1. The amount of a debt is its amount including intereston the day on which the inclusion of the debt in the certificateis applied for so far as such amount can be ascertained. | |
| 2.Whether or not any power with respect to a securityspecified in certificate has been conferred under the Act, andwhere such a power has been so conferred whether the power is forthe power of interest or dividends on or for the negotiation ortransfer of the security, or for both purposes, the value of thesecurity is its market value on the day on which the inclusion ofthe certificate is applied for, so far as such value can beascertained. |
I (Continued)
Table of rate of Ad valorem Fee Leviable on Institution of Suits.| When the amount or value or subject matterexceeds. | But does not exceed | Proper fee. |
| 1 | 2 | 3 |
| Rs. | Rs. | Rs. |
| 5.00 | 10.00 | 2.00 |
| 10.00 | 15.00 | 3.00 |
| 15.00 | 20.00 | 4.00 |
| 20.00 | 25.00 | 5.00 |
| 25.00 | 30.00 | 6.00 |
| 30.00 | 35.00 | 7.00 |
| 35.00 | 40.00 | 8.00 |
| 40.00 | 45.00 | 9.00 |
| 45.00 | 50.00 | 10.00 |
| 50.00 | 55.00 | 11.00 |
| 55.00 | 60.00 | 12.00 |
| 60.00 | 65.00 | 13.00 |
| 65.00 | 70.00 | 14.00 |
| 70.00 | 75.00 | 15.00 |
| 75.00 | 80.00 | 16.00 |
| 80.00 | 85.00 | 17.00 |
| 85.00 | 90.00 | 18.00 |
| 90.00 | 95.00 | 19.00 |
| 95.00 | 100.00 | 20.00 |
| 100.00 | 110.00 | 22.00 |
| 110.00 | 120.00 | 24.00 |
| 120.00 | 130.00 | 26.00 |
| 130.00 | 140.00 | 28.00 |
| 140.00 | 150.00 | 30.00 |
| 150.00 | 160.00 | 32.00 |
| 160.00 | 170.00 | 34.00 |
| 170.00 | 180.00 | 36.00 |
| 180.00 | 190.00 | 38.00 |
| 190.00 | 200.00 | 40.00 |
| 200.00 | 210.00 | 42.00 |
| 210.00 | 220.00 | 44.00 |
| 220.00 | 230.00 | 46.00 |
| 230.00 | 240.00 | 48.00 |
| 240.00 | 250.00 | 50.00 |
| 250.00 | 260.00 | 52.00 |
| 260.00 | 270.00 | 54.00 |
| 270.00 | 280.00 | 56.00 |
| 280.00 | 290.00 | 58.00 |
| 290.00 | 300.00 | 60.00 |
| 300.00 | 310.00 | 62.00 |
| 310.00 | 320.00 | 64.00 |
| 320.00 | 330.00 | 66.00 |
| 330.00 | 340.00 | 68.00 |
| 340.00 | 350.00 | 70.00 |
| 350.00 | 360.00 | 72.00 |
| 360.00 | 370.00 | 74.00 |
| 370.00 | 380.00 | 76.00 |
| 380.00 | 390.00 | 78.00 |
| 390.00 | 400.00 | 80.00 |
| 400.00 | 410.00 | 82.00 |
| 410.00 | 420.00 | 84.00 |
| 420.00 | 430.00 | 86.00 |
| 430.00 | 440.00 | 88.00 |
| 440.00 | 450.00 | 90.00 |
| 450.00 | 460.00 | 92.00 |
| 460.00 | 470.00 | 94.00 |
| 470.00 | 480.00 | 96.00 |
| 480.00 | 490.00 | 98.00 |
| 490.00 | 500.00 | 100.00 |
| 500.00 | 510.00 | 102.00 |
| 510.00 | 520.00 | 104.00 |
| 520.00 | 530.00 | 106.00 |
| 530.00 | 540.00 | 108.00 |
| 540.00 | 550.00 | 110.00 |
| 550.00 | 560.00 | 112.00 |
| 560.00 | 570.00 | 114.00 |
| 570.00 | 580.00 | 116.00 |
| 580.00 | 590.00 | 118.00 |
| 590.00 | 600.00 | 120.00 |
| 600.00 | 610.00 | 122.00 |
| 610.00 | 620.00 | 124.00 |
| 620.00 | 630.00 | 126.00 |
| 630.00 | 640.00 | 128.00 |
| 640.00 | 650.00 | 130.00 |
| 650.00 | 660.00 | 132.00 |
| 660.00 | 670.00 | 134.00 |
| 670.00 | 680.00 | 136.00 |
| 680.00 | 690.00 | 138.00 |
| 690.00 | 700.00 | 140.00 |
| 700.00 | 710.00 | 142.00 |
| 710.00 | 720.00 | 144.00 |
| 720.00 | 730.00 | 146.00 |
| 730.00 | 740.00 | 148.00 |
| 740.00 | 750.00 | 150.00 |
| 750.00 | 760.00 | 152.00 |
| 760.00 | 770.00 | 154.00 |
| 770.00 | 780.00 | 156.00 |
| 780.00 | 790.00 | 158.00 |
| 790.00 | 800.00 | 160.00 |
| 800.00 | 810.00 | 162.00 |
| 810.00 | 820.00 | 164.00 |
| 820.00 | 830.00 | 166.00 |
| 830.00 | 840.00 | 168.00 |
| 840.00 | 850.00 | 170.00 |
| 850.00 | 860.00 | 172.00 |
| 860.00 | 870.00 | 174.00 |
| 870.00 | 880.00 | 176.00 |
| 880.00 | 890.00 | 178.00 |
| 890.00 | 900.00 | 180.00 |
| 900.00 | 910.00 | 182.00 |
| 910.00 | 920.00 | 184.00 |
| 920.00 | 930.00 | 186.00 |
| 930.00 | 940.00 | 188.00 |
| 940.00 | 950.00 | 190.00 |
| 950.00 | 960.00 | 192.00 |
| 960.00 | 970.00 | 194.00 |
| 970.00 | 980.00 | 196.00 |
| 980.00 | 990.00 | 198.00 |
| 990.00 | 1000.00 | 200.00 |
| 1000.00 | 1100.00 | 216.00 |
| 1100.00 | 1200.00 | 232.00 |
| 1200.00 | 1300.00 | 248.00 |
| 1300.00 | 1400.00 | 264.00 |
| 1400.00 | 1500.00 | 280.00 |
| 1500.00 | 1600.00 | 296.00 |
| 1600.00 | 1700.00 | 312.00 |
| 1700.00 | 1800.00 | 328.00 |
| 1800.00. | 1900.00 | 344.00 |
| 1900.00 | 2000.00 | 360.00 |
| 2000.00 | 2100.00 | 376.00 |
| 2100.00 | 2200.00 | 392.00 |
| 2200.00 | 2300.00 | 408.00 |
| 2300.00 | 2400.00 | 424.00 |
| 2400.00 | 2500.00 | 440.00 |
| 2500.00 | 2600.00 | 456.00 |
| 2600.00 | 2700.00 | 472.00 |
| 2700.00 | 2800.00 | 488.00 |
| 2800.00 | 2900.00 | 504.00 |
| 2900.00 | 3000.00 | 520.00 |
| 3000.00 | 3100.00 | 536.00 |
| 3100.00 | 3200.00 | 552.00 |
| 3200.00 | 3300.00 | 568.00 |
| 3300.00 | 3400.00 | 584.00 |
| 3400.00 | 3500.00 | 600.00 |
| 3500.00 | 3600.00 | 616.00 |
| 3600.00 | 3700.00 | 632.00 |
| 3700.00 | 3800.00 | 648.00 |
| 3800.00 | 3900.00 | 664.00 |
| 3900.00 | 4000.00 | 680.00 |
| 4000.00 | 4100.00 | 696.00 |
| 4100.00 | 4200.00 | 712.00 |
| 4200.00 | 4300.00 | 728.00 |
| 4300.00 | 4400.00 | 744.00 |
| 4400.00 | 4500.00 | 760.00 |
| 4500.00 | 4600.00 | 776.00 |
| 4600.00 | 4700.00 | 792.00 |
| 4700.00 | 4800.00 | 808.00 |
| 4800.00 | 4900.00 | 824.00 |
| 4900.00 | 5000.00 | 840.00 |
| 5000.00 | 5250.00 | 872.00 |
| 5250.00 | 5500.00 | 904.00 |
| 5500.00 | 5750.00 | 936.00 |
| 5750.00 | 6000.00 | 968.00 |
| 6000.00 | 6250.00 | 1000.00 |
| 6250.00 | 6500.00 | 1032.00 |
| 6500.00 | 6750.00 | 1064.00 |
| 6750.00 | 7000.00 | 1096.00 |
| 7000.00 | 7250.00 | 1128.00 |
| 7250.00 | 7500.00 | 1160.00 |
| 7500.00 | 7750.00 | 1192.00 |
| 7750.00 | 8000.00 | 1224.00 |
| 8000.00 | 8250.00 | 1256.00 |
| 8250.00 | 8500.00 | 1288.00 |
| 8500.00 | 8750.00 | 1320.00 |
| 8750.00 | 9000.00 | 1352.00 |
| 9000.00 | 9250.00 | 1384.00 |
| 9250.00 | 9500.00 | 1416.00 |
| 9500.00 | 9750.00 | 1448.00 |
| 9750.00 | 10,000.00 | 1480.00 |
| 10,000.00 | 10,500.00 | 1528.00 |
| 10,500.00 | 11,000.00 | 1576.00 |
| 11,000.00 | 11,500.00 | 1624.00 |
| 11,500.00 | 12,000.00 | 1672.00 |
| 12,000.00 | 12,500.00 | 1720.00 |
| 12,500.00 | 13,000.00 | 1768.00 |
| 13,000.00 | 13.500.00 | 1816.00 |
| 13,500.00 | 14,000.00 | 1864.00 |
| 14,000.00 | 14,500.00 | 1912.00 |
| 14,500.00 | 15,000.00 | 1960.00 |
| 15,000.00 | 15,500.00 | 2008.00 |
| 15,500.00 | 16,000.00 | 2056.00 |
| 16,000.00 | 16,500.00 | 2104.00 |
| 16,500.00 | 17,000.00 | 2152.00 |
| 17,000.00 | 17,500.00 | 2200.00 |
| 17,500.00 | 18,000.00 | 2248.00 |
| 18,000.00 | 18,500.00 | 2296.00 |
| 18,500.00 | 19,000.00 | 2344.00 |
| 19,000.00 | 19,500.00 | 2392.00 |
| 19,500.00 | 20,000.00 | 2440.00 |
| 20,000.00 | 21,000.00 | 2504.00 |
| 21,000.00 | 22,000.00 | 2568.00 |
| 22,000.00 | 23,000.00 | 2632.00 |
| 23,000.00 | 24,000.00 | 2696.00 |
| 24,000.00 | 25,000.00 | 2760.00 |
| 25,000.00 | 26,000.00 | 2824.00 |
| 26,000.00 | 27,000.00 | 2888.00 |
| 27,000.00 | 28,000.00 | 2952.00 |
| 28,000.00 | 29,000.00 | 3016.00 |
| 29,000.00 | 30,000.00 | 3080.00 |
| 30,000.00 | 32,000.00 | 3144.00 |
| 32,000.00 | 34,000.00 | 3208.00 |
| 34,000.00 | 36,000.00 | 3272.00 |
| 36,000.00 | 38,000.00 | 3336.00 |
| 38,000.00 | 40,000.00 | 3400.00 |
| 40,000.00 | 42,000.00 | 3464.00 |
| 42,000.00 | 44,000.00 | 3528.00 |
| 44,000.00 | 46,000.00 | 3592.00 |
| 46,000.00 | 48,000.00 | 3656.00 |
| 48,000.00 | 50,000.00 | 3720.00 |
| 50,000.00 | 55,000.00 | 3800.00 |
| 55,000.00 | 60,000.00 | 3880.00 |
| 60,000.00 | 65,000.00 | 3960.00 |
| 65,000.00 | 70,000.00 | 4040.00 |
| 70,000.00 | 75,000.00 | 4120.00 |
| 75,000.00 | 80,000.00 | 4200.00 |
| 80,000.00 | 85,000.00 | 4280.00 |
| 85,000.00 | 90,000.00 | 4360.00 |
| 90,000.00 | 95,000.00 | 4440.00 |
| 95,000.00 | 1,00,000.00 | 4520.00 |
| 1,00,000.00 | 1,05,000.00 | 4600.00 |
| 1,05,000.00 | 1,10,000.00 | 4680.00 |
| 1,10,000.00 | 1,15,000.00 | 4760.00 |
| 1,15,000.00 | 1,20,000.00 | 4840.00 |
| 1,20,000.00 | 1,25,000.00 | 4920.00 |
| 1,25,000.00 | 1,30,000.00 | 5000.00 |
| 1,30,000.00 | 1,35,000.00 | 5080.00 |
| 1,35,000.00 | 1,40,000.00 | 5160.00 |
| 1,40,000.00 | 1,45,000.00 | 5240.00 |
| 1,45,000.00 | 1,50,000.00 | 5320.00 |
| 1,50,000.00 | 1,55,000.00 | 5400.00 |
| 1,55,000.00 | 1,60,000.00 | 5480.00 |
| 1,60,000.00 | 1,65,000.00 | 5560.00 |
| 1,65,000.00 | 1,70,000.00 | 5640.00 |
| 1,70,000.00 | 1,75,000.00 | 5720.00 |
| 1,75,000.00 | 1,80,000.00 | 5800.00 |
| 1,80,000.00 | 1,85,000.00 | 5880.00 |
| 1,85,000.00 | 1,90,000.00 | 5960.00 |
| 1,90,000.00 | 1,95,000.00 | 6040.00 |
| 1,95,000.00 | 2,00,000.00 | 6120.00 |
| 2,00,000.00 | 2,05,000.00 | 6200.00 |
| When the amount or value of subject matterexceeds | But does not exceed | Proper fee |
| 1 | 2 | 3 |
| Rs. | Rs. | Rs. |
| 20,00,000.00 | 20,05,000.00 | 35,002.00 |
| 21,00,000.00 | 21,05,000.00 | 36,602.00 |
| 22,00,000.00 | 22,05,000.00 | 38,202.00 |
| 23.00,000.00 | 23,05,000.00 | 39,802.00 |
| 24,00,000.00 | 24,05,000.00 | 41,402.00 |
| 25,00,000.00 | 25,05,000.00 | 43,002.00 |
| 26,00,000.00 | 26,05,000.00 | 44,602.00 |
| 27,00,000.00 | 27,05,000.00 | 46,202.00 |
| 28,00,000.00 | 28,05,000.00 | 47,802.00 |
| 29,00,000.00 | 29,05,000.00 | 49,402.00 |
| 29,35,000.00 | 29,40,000.00 | 49,962.00 |
II
| 1. Application or petition | (a) When presented to any officer of the Customs or ExciseDepartment or to any Magistrate by any person having dealingswith the Government and when the subject matter of suchapplication relates exclusively to these dealings. | Rs. 2.00 |
| (b) When presented to any officer of Land Revenue by theperson holding temporarily settled land under direct engagementwith Government, and when the subject matter of the applicationor petition relates exclusively to such engagement. | Rs. 2.00 | |
| (c) When presented to any Municipal Commissioner under any Actfor the time being in force for the conservancy or improvement ofany place, if the application or petition relates solely to suchconservancy or improvement. | Rs. 2.00 | |
| or | ||
| When presented to any Civil Court other than a principal CivilCourt of original jurisdiction or to any Court of Small Causesconstituted under Act No. XI of 1865 or under Act no. XVI of1868, section 20 or to a Collector or other Officer of revenue inrelation to any suit or case in which the amount or value of thesubject matter is less than fifty rupees. | Rs. 2.00 | |
| When presented to any Civil, Criminal or Revenue Court or toany Board or Executive Officer for translation of any judgement,decrees or order passed by such Court Board or Officer, or of anyother document or record in such Court or Office. | Rs. 5.00 | |
| (b) When containing a complaint or charge of any offence otherthan an offence for which police officers may, under the CriminalProcedure Code, arrest without warrant and presented to anyCriminal Court, or | Rs. 5.00 | |
| When presented to a Civil, Criminal or Revenue Court, or to aCollector or any Revenue Officer having jurisdiction equal orsubordinate in a Collector, or to any Magistrate in his executivecapacity, and not otherwise provided for by this Act. | Rs. 5.00 | |
| or | ||
| to deposit in Court revenue or rent, | Rs. 5.00 | |
| or | ||
| for determination by a Court of the amount of compensation tobe paid by a landlord to his tenant. | Rs. 5.00 | |
| (c) When presented to a Chief Commissioner or other ChiefControlling Revenue or Executive Authority or to a Commissionerof Revenue of Circuit, or to any Chief Officer charged with theexecutive administration of a Division and not other-wiseprovided for by this Act. | Rs. 10.00 | |
| (d) When presented to a High Court- | ||
| (i) UnderArticle 226 of the Constitution. | Rs. 1,000.00 | |
| (ii) UnderArticle 227 of the Constitution. | Rs. 500.00 | |
| 2. Application to any Civil Court that records may be calledfor from another Court. | When the Court grants the application and is of opinion thatthe transmission of such records involves the use of the post. | Rs. 5.00 |
| 3. Application for leave sue as a pauper. | Rs. 2.00 | |
| Application for leave to appeal as a pauper. | (a) When presented to District Court. | Rs. 2.00 |
| (b) When presented to a Commissioner or a High Court. | Rs. 5.00 | |
| 4. Plaint or memorandum of appeal in a suit to establish ordisprove a right of occupancy. | Rs. 5.00 | |
| 5. Bail Bond or other instruments of obligation given inpursuance of any order made by a Court, or | Rs. 5.00 | |
| 6. Magistrate under any section of the Code of CriminalProcedure, 1973 or the Code of Civil Procedure 1908 and nototherwise provided for by this Act. | ||
| 7. Undertaking under section 89 of the Indian Divorce Act 1869(4 of 1869). | Rs. 5.00 | |
| 8. Mukhtarnama or Vakalatnama | (a) to any Civil or Criminal Court other than a High Court orto any Revenue Court, or to any Collector or Magistrate, or otherExecutive Officer except such as are mentioned in clause (b) and(c) of this number. | Rs. 5.00 |
| Note.- Every Vakalatnama must be stamped with AdvocateWelfare stamp of Rs. 2.50 under Section 23 of Bihar StateAdvocate Welfare Fund Act, 1983. | ||
| (b) to a Commissioner of Revenue Circuit or Customs or to anyOfficer charged with the Executive administration of a Division,not being the Chief Revenue or Executive Authority. | Rs. 10.00 | |
| (c) to a High Court, Commissioner, Board of Revenue, or otherChief Controlling Revenue or Executive Authority. | Rs. 15.00 | |
| 9. Memorandum of Appeal when the appeal is not from a decreeor an order having the force of a decree, and is presented. | (a) to any Civil Court other than a High Court, or to anyRevenue Court or Executive Officer other than the High Court orChief Controlling Revenue or Executive Authority. | Rs. 5.00 |
| (b) to a High Court or Chief Commissioner or other ChiefControlling Executive or Revenue Authority. | Rs. 15.00 | |
| 10. Caveat | Rs. 30.00 | |
| 11. Application under Act No. X of 1859, section 26 of BengalAct No. VI of 1892, Section 9, or Bengal Act No. VIII of 1869Section 37. | Rs. 15.00 | |
| 12. Petition in a suit under the Native Converts' MarriageDissolution Act, 1866 (XX of 1866). | Rs. 40.00 | |
| 13. Plaint or Memorandum of appeal in each of the followingsuits :(i) to alter or set aside a summary decision or orderof any of the Civil Courts but not established by Letters Patentor of any Revenue Court,(ii) to alter or cancel any entry ina register of the names of proprietors of revenue payingestates,(iii) to obtain a odeclaratory decree where noconsequential relief is prayed,(iv) to set aside anaward,(v) to set aside an adoption,(vi) every other suitwhere it is not possible to estimate at a money-value the subjectmatter in dispute, and which is not otherwise provided for bythis Act. | ||
| 14. Application under section 72 of the Code of CivilProcedure, 1908. | Rs. 100.00 | |
| 15. Agreement in writing stating a question for the opinion ofthe Court under the Code of Civil Procedure, 1908. | Rs. 200.00 | |
| 16. Every petition under the Indian Divorce Act. 1869 (4 of1869) except petitions under section 44 of the same Act, andevery memorandum of Appeal under section 55 of the same Act. | Rs. 125.00 | |
| 17. Plaint of Memorandum of Appeal under the Parsi Marriageand Divorce Act, 1865. | Rs. 125.00 |