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State of Odisha - Section
Section 3 in The Court-fees (Orissa Amendment) Act, 1992
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 |