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State of Odisha - Act

The Court-fees (Orissa Amendment) Act, 1983

ODISHA
India

The Court-fees (Orissa Amendment) Act, 1983

Act 12 of 1983

  • Published on 1 January 1983
  • Commenced on 1 January 1983
  • [This is the version of this document from 1 January 1983.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Court-fees (Orissa Amendment) Act, 1983Orissa Act No. 12 of 1983Statement of Objects and Reasons. - For mobilisation of additional resources to fetch additional revenue to the State Exchequer, it is proposed to enhance the rate of Court-fees by 50 per cent on certain miscellaneous petitions and Vakalatnamas filed in lower Courts and other forms by effecting amendments to Schedule II of the Court-fees Act, 1870 in its application to the State of Orissa.The Bill seeks to active the above object.Published vide Orissa Gazette Extraordinary No.580/18.5.1983.For Statement of Objects and Reasons See Orissa Gazette Extraordinary No. 282/9.3.1982.An Act to amend the Court-fees Act, 1870 in its application to the State of OrissaBe it enacted by the Legislature of the State of Orissa in Thirty-fourth Year of the Republic of India, as follows :

1. Short title and commencement.

(1)This Act may be called the Court-fees (Orissa Amendment) Act, 1983.
(2)It shall [come into force on such date] [The Act came into force w.e.f.1.7.1983 vide Orissa Gazette Extraordinary No. 677/6-6-1983.] as the State Government may, by notification, appoint in that behalf.

2. Amendment of Schedule II.

- In Schedule II to the Court-fees Act, 1870-
(a)in Article 1, the entries occurring under the heading "Proper fee" as mentioned in column (1) of the following Schedule shall respectively be substituted by the entries shown against them in Column (2) thereof :

Schedule

  Entries occurring under the Heading "Properfee" Entries to be substituted
  (1) (2)
1. Thirty paise Forty-five paise.
2. In case of a criminal complaint and appeal, one rupee andfifty paise and in other cases eighty paise In case of a criminal complaint and appeal, two rupees andtwenty-five paise and in other cases one rupee and twenty paise.
3. One rupee and sixty-five paise Two rupees and fifty paise.
(b)in Article 1-A, for the words "one rupee and ten paise" occurring under the heading "Proper fee", the words "one rupee and sixty-five paise" shall be substituted;
(c)in Article 10, for the words "one rupee and fifty paise" and "two rupees and fifty paise" occurring under the heading "Proper fee" appearing against serial (a) and (b), the words "two rupees and twenty-five paise" and "three rupees and seventy-five paise" shall respectively be substituted.