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State of Punjab - Section
Section 1 in Table of Registration Fee
1.
Table of Registration Fees(Sections 78 and 79 of the Act)Article I. - For the Registration of Documents -| (a) for all optionally registerable documents except leases | 50.00 |
| (b) for all compulsorily registerable documents (other thanleases of immovable property) | 1 per cent of the value of the document, subject to a minimumof Rs. 50 and maximum of Rs. 10,000/- |
| If the value or consideration be only partly expressed (inaddition to thead valoremfee as above on thevalue or consideration money expressed) | 100.00 |
| If the value or consideration be not at all expressed. | 100.00 |
| (c) for lease of immovable property and surrender of leases | At the rates given in clause (b) above on the amount of rentof which stamp duty has been assessed under article 35 ofSchedule 1-A to the Indian Stamp Act, 1899 and if the lease beexempt from stamp duty four rupees |
| (i) Authorities to adopt | Rs. 100.00 |
| (ii) For the registration of wills | |
| (a) When the valuation of the property bequeathed does notexceed Rs. 1,000 | 100.00 |
| (b) When the valuation exceeds Rs. 1,000 | 200.00 |
| When the value of the property bequeathed is not expressed. | 200.00 |
| Rs. | |
| (i) for the registration of a special power of attorney | 25.00 |
| (ii) for the registration of a general power of attorney | 50.00 |
| (iii) for the registration of an adoption deed | 100.00 |
| (iv) for the registration of any other document which cannotbe brought under thead valoremscaleprescribed by the preceding clauses of this Table i.e. which isincapable of valuation | 50.00 |
| 10.00 | |
| (v) for the registration of Trust deed | Half of the amount of stamp duty payable on the deed ofthis nature, subject to a minimum of fifty rupees. |