Section 81 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
81. Power of [the Appropriate Authority specified in the notification under sub-section (1) of section 4 of the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980)] [Substituted for the words 'Board of Revenue' by the Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 2003 (Tamil Nadu Act 17 of 2003) with effect from 15th June 2003.] to make rules.
(1)[The Appropriate Authority specified in the Notification under sub-section (1) of section 4] [Substituted for the words 'Board of Revenue' by Tamil Nadu Act 27 of 2003, w.e.f 15th June 2003.] may, with the previous sanction of the State Government, make rules consistent with this Act to provide for or regulate all or any of the following matters, namely:(a)the fees chargeable for serving and executing processes issued by [the Appropriate Authority specified in the notification under sub-section 1 of section 4] [Substituted for the words 'Board of Revenue' by the Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 2003 (Tamil Nadu Act 17 of 2003) with effect from 15th June 2003.] and by the Revenue Courts;(b)the remuneration of the person necessary to be employed for the service and execution of such processes;(c)the fixing by Collectors of the number of persons necessary to be employed for the service and execution of such processes;(d)the guidance of Collectors in the exercise of their powers under Chapter VI;(e)the supply of stamps to be used under this Act;(f)the number of stamps to be used for denoting any fee chargeable under this Act;(g)the keeping of accounts of all stamps used under this Act;(h)the circumstances in which stamps may be held to be damaged or spoiled;(i)the circumstances in which, the manner in which and the authorities by which, allowance for used, damaged or spoiled stamps may be made;(j)the regulation of the sale of stamps to be used under this Act, the persons by whom alone such stamps may be sold and the duties and remuneration of such persons:Provided that, in the case of stamps used in the High Court, such rules shall be made with the concurrence of the Chief Justice.[(l-A) A rule may be made under sub-section (1) so as to have retrospective effect on and from a date not earlier than the 15th September 1965.] [Inserted by the Indian Stamp (Tamil Nadu Third Amendment) and Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 1975 (Tamil Nadu Act 5 of 1976).](2)All rules made under this section shall be published in the [Fort St. George Gazette] [Now, the Tamil Nadu Government Gazette.] and on such publication, shall have effect as if enacted in this Act.
