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State of Rajasthan - Section
Section 28 in Rajasthan Finance Act, 2007
28. Amendment of Schedule I, Rajasthan Act No. 23 of 1961.
- In Schedule I of the principal Act, for the existing Article 1. 1 he following shall be substituted, namely:-"1. Plaint or written statement pleading a set-off or counter-claim or memorandum of appeal presented to any Court-| (i) When the amount or value of the subject matter in disputedoes not exceed rupees 15,000 | 2-1/2 per cent of the ampunt or value |
| (ii) When the amount or value exceeds rupees 15,000butdoes not exceed rupees 75, 000 | Rupees 375 plus 7-1/12 per cent of the amountor value exceeding rupees 15, 000 |
| (iii) When the amount or value exceeds rupees 75, 000but does not exceed rupees 2,50,000 | Rupees 4,875 plus 7 per cent of the amount or valueexceeding rupees 75,000 |
| (iv) When the amount or value exceeds rupees 2,50, 000but does not exceed rupees 5,00,000 | Rupees 17,125 plus 6-1/2 per cent of the amount or valueexceeding rupees 2,50,000 |
| (v) When the amount or value exceeds rupees 5,00,000but does not exceed rupees 7,50,000 | Rupees 33,375 plus 6 per cent of the amount or valueexceeding rupees 5,00,000 |
| (vi) When the amount or value exceeds rupees 7,50, 000but does not exceed rupees 10,00,000 | Rupees 48,375 plus 5-1/2 per cent of the amount or valueexceeding rupees 7,50,000 |
| (vii) When the amount or value exceeds rupees 10,00, 000but does not exceed rupees 15,00,000 | Rupees 62,125 plus 5 per cent of the amount or valueexceeding rupees 10,00,000 |
| (viii) When the amount or value exceeds rupees 15,00,000but does not exceed rupees 20,00,000 | Rupees 87,125 plus 4-1/12 per cent of the amount or valueexceeding rupees 15,00,000 |
| (ix) When the amount or value exceeds rupees 20,00,000but does not exceed rupees 25,00,000 | Rupees 1,09,625 plus 4 per cent of the amount or valueexceeding rupees 20,00,000 |
| (x) When the amount or value exceeds rupees 25,00,000but does not exceed rupees 30,00,000 | Rupees 1,29,625 plus 3-1/2 per cent of the amount or valueexceeding rupees 25,00,000 |
| (xi) When the amount or value exceeds rupees 30,00,000but does not exceed rupees 40,00,000 | Rupees 1,47,125 plus 3 per cent of the amount or valueexceeding rupees 30,00,000 |
| (xii) When the amount or value exceeds rupees 40,00,000but does not exceed rupees 10,00,000 | Rupees 1,77,125 plus 2-1/2 per cent of the amount or valueexceeding rupees 40,00,000 |
| (xiii) When the amount or value exceeds rupees 1,000,00,000but does not exceed rupees 50,00,000 | Rupees 3,27,125 plus 2 per cent of the amount or valueexceeding rupees 10,00,000 |
| (xiv) When the amount or value exceeds rupees 1,50,00,000but does not exceed rupees 2,00,00,000 | Rupees 4,27,125 plus 1-1/2 per cent of the amount or valueexceeding rupees 1,50,00,000 |
| (xv) When the amount or value exceeds rupees 2,00,00,000but does not exceed rupees 3,00,00,000 | Rupees 5,02,125 plus 1 per cent of the amount or valueexceeding rupees 2,00,00,000 |
| (xvi) When the amount or value exceeds rupees3,00,00,000 | Rupees 6,02,125 plus 1/2 per cent of the amount or valueexceeding rupees 3,00,00,000] |