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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(3) in Table of Registration Fee

(3)[ In book No. 4 miscellaneous register for documents under clauses (d) and (f) of section 18.All non-testamentary instruments relating to Book IV including sale certificate presented for registration in original -] [Clause (1), (2) and (3) of Article 1 Substituted vide Punjab Notification dated 15-10-1999.]
  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.
Under section 80 of the Registration Act, 1908, all the fees for the registration of documents, shall be payable on the presentation of such documents :Provided that no fee shall be levied for the registration of security bonds if any furnished by District Attorney and Assistant District Attorneys :Provided further that under the Government of India, Home Department Notification No. 376, dated the 24th April, 1914, all fees payable -
(a)by or on behalf of Cooperative Society for the time being registered under the Punjab Cooperative Societies Act, 1961 (Punjab Act No. 25 of 1961); and
(b)in respect of any instrument executed by any officer or member of such a society and relating to the business thereof, are remitted :
Provided further that no registration fee shall be chargeable on a document relating to a gift of Bhudan Land :Provided further that no registration fee shall be chargeable on a mortgage deed executed by a borrower for securing the repayment of loan advanced to him under the Village Housing Project Scheme :Provided further that no registration fee shall be chargeable on a document executed in favour of or on behalf of Government, where registration fee is payable by Government :Provided further that no registration fee shall be chargeable on a document executed by Indian Nationals repatriated from Burma or Uganda and resettled in Punjab in connection with business loans granted and other rehabilitation assistance given to them by the Punjab Government.Provided further that no registration fee shall be chargeable on the mortgage deeds without possession executed by the landless workers for securing the repayment of loans from any scheduled bank as defined in Reserve Bank of India Act, 1934, for the construction of their houses on the sites allotted to them by the Government of the State of Punjab.Provided further that no registration fee shall be chargeable on any instrument executed by any person for securing the repayment of loan from any commercial or banking institution to meet the expenditure for any of the following purposes, namely :-Purchase of tractor with its accessories, tractor trolley, thrasher, installation of tubewell based on diesel engine, boring and electrification of tubewell, laying of under ground pipes, lining of water courses, levelling and reclamation of land and development of horticultureProvided further that no registration fee shall be chargeable on any deed of mortgage without possession, for securing loan from any commercial or banking institution to meet the expenditure for any of the following purposes, namely :-"Purchase of inputs (crop loans) like fertilizers, insecticides, pesticides, weedicides and seeds :Provided further that no registration fee shall be chargeable -
(i)On any deed of mortgage without possession executed by a member of the Scheduled Castes for securing the repayment of loan not exceeding thirty five thousand rupees from the Punjab Scheduled Castes Land Development and Finance Corporation, or
(ii)On any deed of mortgage without possession executed by a member of the Backward Classes or economically weaker sections of the society with annual income of less than three thousand and six hundred rupees, for securing the repayment of loan not exceeding thirty five thousand rupees from the Punjab Backward Classes Land Development and finance Corporation :
Provided further that no registration fee shall be leviable upon a mortgage deed executed by an officer of Government in Civil or Military employee for securing the repayment of an advance received by him from the Government for the purposes of constructing or purchasing a dwelling house for his own :[Provided further that no registration fee shall be chargeable on any mortgage deed without possession executed by the persons belonging to the weaker sections of the society with annual income of less than [Eleven thousand] [Added vide Punjab Government Notification No. 17.9.1985.] rupees for securing loan not exceeding thirty-five thousand rupees from any commercial or banking institutions for the purchase of pumping set, cane crusher, spray equipment, sprinkler irrigation, dairy, piggery, poultry or gobar gas plants.]Note. - The fee on any instrument comprising or relating to several distinct matters shall be the aggregate of the fees with which separate instruments each comprising or relating to one of such matters, would be chargeable.