Section 16 in The Orissa Court-fees (Amendment) Act, 1939

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State of Odisha - Section

Section 16 in The Orissa Court-fees (Amendment) Act, 1939

16. Amendment of Article 1 of Schedule I of Act VII of 1870.

- For Article 1 of Schedule I of the principal Act the following Article shall be substituted :-

Number		—		Proper fee
(1) Plaint, written statement pleading a setoff or counter claim or memorandum of appeal (not otherwiseprovided for in this Act) presented to any Civil or RevenueCourt except those mentioned in Section 3.		When the amount or value of the subject-matterin dispute does not exceed five rupees		Six annas.
	When such amount or value exceeds five rupees,for every five rupees, or part thereof, in excess of fiverupees, up to one hundred rupees		Six annas.
	When such amount or value exceeds one hundredrupees, for every ten rupees or part thereof in excess of onehundred rupees, up to five hundred rupees		One rupee
		When such amount or value exceeds five hundredrupees, for every ten rupees, or part thereof, in excess of fivehundred rupees, up to one thousand rupees		One rupee two annas.
		When such amount or value exceeds one thousandrupees, for everyone hundred rupees, or part thereof, in excessof one thousand rupees, up to seven thousand five hundred rupees		Seven rupees eight annas.
		When such amount or value exceeds seventhousand five hundred rupees, for every two hundred and fiftyrupees, or part thereof, in excess of seven thousand fivehundred rupees, up to ten thousand rupees		Fifteen rupees.
		When such amount or value exceeds ten thousandrupees, for every five hundred rupees, or part thereof, inexcess of ten thousand rupees, up to twenty thousand rupees		Twenty-two rupees eight annas.
		When such amount or value exceeds twentythousand rupees, for every one thousand rupees, or part thereof,in excess of twenty thousand rupees, up to thirty thousandrupees		Thirty rupees.
		When such amount or value exceeds thirtythousand rupees, for every two thousand rupees, or part thereof,in excess of thirty thousand rupees, up to fifty thousand rupees		Thirty rupees.
		When such amount or value exceeds fiftythousand rupees for every five thousand rupees, or part thereof,in excess of fifty thousand rupees		Thirty-seven rupees eight annas.