Section 2 in The Assam Court-Fees (Amendment) Act, 1958

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State of Assam - Section

Section 2 in The Assam Court-Fees (Amendment) Act, 1958

2. Amendment of Schedule I, Article 1.

Assam: NagalandFor Article 1 the following Article was substituted, viz;

Number			Proper fee
"1.	Plaint, written statement pleading a set-off or counter-claimor memorandum of appeal (not otherwise provided for in this Act)or, of cross-objection presented to any Civil or Revenue Courtexcept those mentioned in Section 3	When the amount or value of the subject-matter in disputedoes not exceed one hundred rupees, for every five rupees, orpart thereof, of such amount or value,	Fifty naye paise.
and
When such amount or value exceeds one hundred rupees, forevery ten rupees or part thereof in excess of one hundredrupees, up to one hundred and fifty rupees,	One rupee and seventy-five naye paise.
and
When such amount or values exceeds one hundred and fiftyrupees, for every ten rupees, or part thereof, up to onethousand rupees,	One rupee and twenty naye paise.
and
When such amount or value exceeds seven thousand five hundredrupees, for every two hundred and fifty rupees, or part thereof,in excess of seven thousand five hundred rupees, up to tenthousand rupees.	Fifteen rupees.
and
When such amount or value exceeds ten thousand rupees, forevery five hundred rupees, or part thereof, in excess of tenthousand rupees, up to twenty thousand rupees,	Twenty-two rupees and fifty naye paise.
and
When such amount or value exceeds twenty thousand rupees, forevery one thousand rupees, or part thereof, in excess of twentythousand rupees, up to fifty thousand rupees,	Thirty rupees.
and
When such amount or value exceeds fifty thousand rupees, forevery five thousand rupees, or part thereof, in excess of fiftythousand rupees:	Thirty-seven rupees and fifty naye paise:
and
Provided that the maximum fee leviable on a plaint ormemorandum of appeal shall not exceed ten thousand rupees."