The Court-fees (Orissa Amendment) Act, 1992

ODISHA
India

The Court-fees (Orissa Amendment) Act, 1992

Act 34 of 1992

Published on 1 January 1992
Commenced on 1 January 1992
[This is the version of this document from 1 January 1992.]
[Note: The original publication document is not available and this content could not be verified.]

The Court-fees (Orissa Amendment) Act, 1992Orissa Act No. 34 of 1992Published vide Orissa Gazette Extraordinary No. 1643/7.12.1992-Notification No. 17852-Legislative/ 7.12.1992.An Act to amend the Court-fees Act, 1870 in its application to the State of OrissaBe it enacted by the Legislature of the State of Orissa in the Forty-third Year of the Republic of India as follows :

1. Short title and commencement.

(1)This Act may be called the Court-fees (Orissa Amendment) Act, 1992.

(2)It shall be deemed to have come into force on the 14th day of August, 1992.

2. Amendment of Schedule I.

- In Schedule I to the Court-fees Act, 7 of 1870 as amended in its application to the State of Orissa (hereinafter referred to as the principal Act)-

(a)in Article 1, for the words "thirty-seven rupees fifty naye paise" occurring as the last entry under the heading "proper fee" the words "one hundred rupees" shall be substituted ;

(b)in the foot note to the Table of rates of ad valorem fees appearing under heading "(a) Table of rates of ad valorem fees leviable on plaints, etc., mentioned in Article 1 of Schedule I", for the words "thirty-seven rupees fifty naye paise", the words "one hundred rupees" shall be substituted.

3. Amendment of Schedule II.

- In Schedule II to the principal Act, under the heading "proper fee" for the entries as mentioned in Column (2) of the following Table against the corresponding Articles in Column (1) thereof, the entries as mentioned against them in Column (3) of the said Table shall respectively be substituted.Table

Corresponding Article(1)	Entries occurring under the heading "properfee".(2)	Entries to be substituted(3)
1.	(a)	Forty-five paise	One rupee
	(b)	In case of criminal complaint and appeal, two rupees andtwenty-five paise and in other in other cases one rupee andtwenty paise	In case of criminal complaint and appeal, four rupees and inother cases two rupees
	(c)	Two rupees and fifty paise	Five rupees
	(d)(i)(a)	Five rupees and fifty paise	Eleven rupees
	(b)	Eleven rupees	Twenty rupees
	(ii)	Two rupees and twenty paise	Four rupees
1-A.		One rupee and sixty-five paise in addition to any fee leviedon the application under Clause (a), Clause (b) or Clause (d) ofArticle 1 of this Schedule	Three rupees in addition to any fee levied on the applicationunder Clause (a), Clause (b) or Clause (d) of Article 1 of thisSchedule
2.		Fifty-five paise	One rupee
3.	(a)	One rupee and ten paise	Two rupees
	(b)	Two rupees and twenty paise	Four rupees
4.		Fifty naye paise	One rupee
5.		Fifty naye paise	One rupee
6.		Fifty naye paise	One rupee
7.		Fifty naye paise	One rupee
10.	(a)	Two rupees and twenty-five paise	Four rupees
	(b)	Three rupees and seventy-five paise	Seven rupees
	(c)	Four rupees	Eight rupees
11.	(a)	One rupee	Two rupees
	(b)	Four rupees	Eight rupees
12.		Ten rupees	Twenty rupees
13.		Five rupees and fifty paise	Ten rupees
14.		Eleven rupees	Twenty-one rupees
17.		Fifteen rupees	Thirty rupees
17-A.	(a)	Ten rupees	Twenty rupees
	(b)	Fifteen rupees if the value for purposes of jurisdiction doesnot exceed four thousand rupees. One hundred rupees if suchvalue exceeds four thousand rupees	Thirty rupees if the value for purposes of jurisdiction doesnot exceed four thousand rupees. Two hundred rupees if suchvalue exceeds four thousand rupees
18.		Sixteen rupees and fifty paise	Thirty-two rupees
19.		Fifteen rupees	Thirty rupees
20.		Thirty-three rupees	Sixty-two rupees
21.		Thirty rupees	Sixty rupees

4. Repeal and savings.

(1)The Court-fees (Orissa Amendment) Ordinance, 9 of 1992 is hereby repealed.

(2)Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.

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