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State of Karnataka - Section
Section 72 in Karnataka Stamp Act, 1957
72. Application of Indian Stamp Act, 1899.
| Article No. | Description of Instrument | Proper stamp-duty |
| 1 | 2 | 3 |
| 1. [ Acknowledgment of,- [Substituted by Act 8 of 1995 w.e.f. 1.4.1995](i) a debt written or signedby or on behalf of, a debtor in order to supply evidence of suchdebt in any book (other than a Banker's pass book) or on aseparate piece of paper when such book or paper is left in thecreditors' possession and the amount or value of such debt,- | ||
| (a) exceeds rupees 100 but does not exceed rupees[5,000.] [Substituted by Act 7 of 2000 w.e.f. 1.4.2000] | [Two rupee.] [Substituted by Act 7 of 2000 w.e.f. 1.4.2000] | |
| (b) [ When exceeds Rs. 5,000/-. [Substituted by Act 7 of 2000 w.e.f. 1.4.2000] | Two rupees plus rupees two for every thousand or partthereof][Subject to a maximum of rupees one thousand] [Inserted by Act 6 of 2001 w.e.f. 1.4.2001] | |
| (ii) a letter, article, document, parcel, package, orconsignment, of any nature or description, whatsoever or bywhatever name called, given by a person, courier company, firm,or body of persons whether incorporated or unincorporated to thesender of such letter, articles, document, parcel, package orconsignment. | One rupee for every rupees one hundred or part thereof of theamount charged therefor] | |
| 2. Administration Bond,-including a bond given undersection 6 of the Government Savings Banks Act, 1873 (Central ActV of 1873) or section 289, 291, 375 or 376 of the IndianSuccession Act, 1925 (Central Act XXXIX of 1925)- | ||
| (a) where the amount does not exceed Rs. 1,000. | The same duty as a Bond (No. 12) for such amount. | |
| (b) in any other case | [One hundred rupees] [Substituted by Act 10 of 1990 w.e.f. 1.4.1990] | |
| 3. Adoption deed,-that is to say, any instrument(other than a will), recording an adoption, or conferring orpurporting to confer an authority to adopt. | [Five hundred rupees] [Substituted by Act 8 of 20030 w.e.f. 1.4.2003] | |
| Advocate,-See Certificate of enrollment as anAdvocate (No. 17). | ||
| 4. Affidavit,-including an affirmation or declarationin the case of persons by law allowed to affirm or declareinstead of swearing. | [Twenty rupees] [Substituted by Act 7 of 2000 w.e.f. 1.4.2000] |
| EXEMPTIONS | |
| Affidavit or declaration in writing when made,— | |
| (a) as a condition of enlistment to the Armed Forces of theUnion; | |
| (b) for the immediate purpose of being | |
| filed or used in any Court or before the | |
| officer of any Court; or | |
| (c) for the sole purpose of enabling | |
| any person to receive any pension or | |
| charitable allowance. | |
| 5. Agreement or[its records or] [Inserted by Act 8 of 1995 w.e.f. 1.4.1995]Memorandum of anAgreement,— | |
| (a) [ if relating to the sale of a bill of exchange. [Substituted by Act 8 of 1995 w.e.f. 1.4.1995] | One rupee for every rupees ten thousand or part thereof. |
| (b) if relating to the purchase or sale of a Governmentsecurity. | One rupee for every rupees ten thousand or part thereof ofthe value of the security at the time of its purchase or sale, asthe case may be, subject to a maximum of rupees one thousand. |
| (c) If relating to the purchase or sale of shares, scripts,stocks, bonds, debentures, debenture stocks or any othermarketable security of a like nature in or of any in-corporatedcompany or other body corporate,- | |
| (i) when such agreement or memorandum or an agreement is withor through a member or between members of Stock Exchangerecognised under the Security Contracts (Regulation) Act, 1956(XLII of 1956) | One rupee for every rupees ten thousand or part thereof of thevalue of the security at the time of its purchase or sale as thecase may be |
| (ii) In any other case | One rupee for every rupees ten thousand or part thereof of thevalue of the security at the time of its purchase or sale as thecase may be.] |
| (d) [ if relating to a transaction of (20) lease-cum-sale inconnection with the allotment of a building site, with or with-out building thereon, effected by the Bangalore Development andthe amount Authority constituted under the Bangalore DevelopmentAuthority Act, 1976 (Karna- taka Act 12 of 1976), the CityImprovement Trust Board, Mysore constituted under the City ofMysore Improvement Act, 1903 (Mysore Act III of 1903), theKarnataka Housing Board constituted under the Karnataka HousingBoard Act, 1962, (Karnataka Act 10 of 1963), the Improve-mentBoards constituted under the Karnataka Improvement Boards Act,1976 (Karnataka Act 11 of 1976)[,House Building Co-operativeSocieties registered under the Karnataka Co-operative SocietiesAct, 1959 (Karnataka Act 11 of 1959)] [Inserted by Act 16 of 1981 w.e.f. 10.9.1980][,or the allotment of industrial sheds and plots by theKarnataka Industrial Areas Development Board established underthe Karnataka Industrial Area Development Act, 1966 (KarnatakaAct 18 of 1966), the Karnataka Small Scale Industrial DevelopmentCorporation, the Karnataka State Industrial Investment andDevelopment Corporation and the Karnataka State ElectronicsDevelopment Corporation, registered as a company under theCompanies Act, 1956 (Central Act 1 of 1956), or the allotment ofland or site with or without building to the market functionariesin the yard by the Agricultural Produce Market Committeesconstituted under the Karnataka Agricultural Produce Marketing(Regulation) Act, 1966 (Karnataka Act 27 of 1966)] [Inserted by Act 22 of 1997 w.e.f. 29.9.1997][,MunicipalCorporation constituted under the Karnataka MunicipalCorporations Act, 1976, (Karnataka Act 24 of 1978), MunicipalCouncils or Town Panchayats constituted under the KarnatakaMunicipalities Act, 1964 (Karnataka Act 22 of 1964), UrbanDevelopment Authorities Constituted under the Karnataka UrbanDevelopment Authorities Act, 1987 (Karnataka Act 34 of 1987),Grama Panchayats, Taluk Panchayats and Zilla Panchayatsconstituted under the Karnataka Panchayat Raj Act, 1993(Karnataka Act 14 of 1993)] [Inserted by Act 6 of 1999 w.e.f. 1.4.1999]and such other authorities as may bespecified by the Government. | The same duty as a conveyance for a market value equal to thesecurity deposit and the amount of average annual rent reservedunder such agreement] |
| (da) [ Where any instrument of lease-cum-sale effected by theBangalore Development Authority constituted under the BangaloreDevelopment Authority Act, 1976 (Karnataka Act 12 of 1976), theKarnataka Housing Board constituted under the Karnataka HousingBoard Act, 1962 (Karnataka Act 10 of 1963) pertaining to premisesof a Flat or Apartments. [Inserted by Act 6 of 1999 w.e.f. 1.4.1999] | The duty payable shall be as a conveyance [No. 20(3)] for themarket value equal to the security deposit and the amount ofaverage annual rent reserved under such agreement.] |
| [e) If relating to sale. of immovable property wherein partperformance of the contract,- [Substituted by Act 8 of 1995 w.e.f. 1.4.1995] | |
| (i) possession of the property is delivered or is agreed tobe delivered | Same duty as a conveyance (No. 20)on the market value of theproperty. |
| [before] [Substituted by Act 07 of 2016 w.e.f. 01.04.2016]executing the conveyance; | [[provided that the duty paid on power of attorneyunder Articles 41(e) or 41(eb), as the case may be, is adjustabletowards the duty payable on agreement for sale under Article 5(e)or instrument of sale or transfer, as the case may be, executedbetween the same parties and in respect of the same property] [Substituted by Act 19 of 2014 w.e.f 1.03.2014]] |
| (ii) [ possession of the property is not delivered [Substituted by Act 16 of 2011 w.e.f.1.4.2011] | Ten paise for every one hundred rupees or part thereof on themarket value equal to the amount of consideration subject to amaximum of rupees twenty thousand but not less than rupees fivehundred |
| Provided that if the proper stamp duty is paid on power ofattorney under Article 41(e) or 41 (eb) as the case may, beexecuted between the same parties in respect of the sameproperty, then the stamp duty chargeable on such agreement underArticle 5(e) shall not exceed rupees two hundred.] | |
| Explanation-I,-When a reference, of a Power ofAttorney granted separately by the seller to the purchaser inrespect of the property which is the subject matter of suchagreement, is made in the agreement, then the possession of theproperty is deemed to have been delivered for the purpose of thisclause. | |
| Explanation-II,-For the purpose of clause (e) andclause (h) where subsequently conveyance or mortgage as the casemay be, is executed between the same parties in pursuance of suchagreement or its records or memorandum, the stamp duty, if any,already paid and recovered on the agreement or its record ormemorandum shall be adjusted towards the total duty leviable onthe conveyance or mortgage, as the case may be | |
| (b) Where such agreement or memorandum of an agreement doesnot relate to monetary transactions or transactions notsusceptible to valuation in terms of money | Fifty rupees |
| (f) [ XXX] [Omitted by Act 16 of 2011 w.e.f.1.4.2011] |
| (f) [ If relating to construction or development ofimmovable property, including a multi unit or multi storied houseor building or apartment or flat, or portion of it, executed byand between owner or lessee, as the case may be, and developer,having a stipulation, whether express or implied, that, inconsideration of the owner or lessee conveying or transferring ordisposing off, in any way, the undivided share or portion of landor immovable property; the developer agrees to convey or transferor dispose off, in any way, the proportionate or agreed share orportion of the constructed or developed building or immovableproperty to the owner or lessee, as the case may be. higher: [Substituted by Act 19 of 2014 w.e.f 1.03.2014] | Two Rupees for every one hundred rupees or part thereof, onthe Market Value of such undivided share or portion of land orimmovable property, consideration and money advanced, if any; or |
| On the Market Value of such share or portion of theconstructed or developed building or immovable property,consideration and money advanced, if any; Whichever is higher : | |
| Provided that, if the proper stamp duty is paid under clause(ea) of the Article 41 on power of Attorney, executed by andbetween the same parties and in respect of the same property,then the stamp duty payable on the corresponding agreement underclause (f) of article 5, shall not exceed rupees two hundred." | |
| Explanation: The term "Developer" includes promoteror builder or by whatever name called. | Explanation: The term "money advanced" in thisArticle, means and includes the security deposit whetherrefundable or adjustable.] |
| (i) possession of the property is delivered or is agreed to bedelivered without executing the conveyance | [Three per cent] [Substituted by Act 07 of 2016 w.e.f. 01.04.2016]of the consideration or market value ofthe property, whichever is higher: |
| Provided that, where a deed of cancellation of earlieragreement is executed by and between the same parties in respectof the same property and if proper stamp duty has been paid onsuch agreement, the duty on such "deed of cancellation"shall not exceed rupees five hundred. | |
| (ii) possession of the property is not delivered | Ten paise for every one hundred rupees or part thereof on themarket value equal to the amount of consideration subject to amaximum of rupees twenty thousand but not less than rupees fivehundred".] |
| (h) If relating to the mortgage | Same duty as under article 34 (a) or (b) as the case may be. |
| (i) [ if relating to contract between Depository Participant(as defined in “The Depository Act, 1996”) andclient, for opening de-mat account [Inserted by Act 8 of 2010 w.e.f.1.4.2010] | Rupees fifty |
| (ia) if relating to contract between stock broker or subbroker(agent) and client(principal), for Stock Market operations | Rupees fifty] |
| (ib) [ If relating to advertisement or telecasting orbroadcasting of programs for promotion and development ofbusiness [Inserted by Act 15 of 2012 w.e.f. 1.4.2012] | One Rupee for every one thousand rupees or part there of onthe amount or consideration in the |
| agreement, but not less | |
| than Rupees two hundred. | |
| (ic) If relating to assignment or transfer of intellectualproperty rights (i.e., patent rights, copy rights or trade marksrights.) | One Rupee for every one thousand rupees or part there of onthe amount or consideration in the agreement, but not less thanRupees two hundred. |
| (id) If relating to building Works or labour or services(works contracts) | |
| (i) Where the amount or consideration in the agreement doesnot exceed Rupees ten lakhs | Rupees one hundred |
| (ii) where the amount or consideration in the agreementexceeds Rupees ten lakhs | Rupees One hundred and in addition Rupees One hundred forevery Rupees ten lakhs or part thereof in excess of Rupees tenlakhs, subject to a maximum of Rupees five lakhs.] |
| (j) [] [renumbered by Act 8 of 2010 w.e.f.1.4.2010]If not otherwise provided for | [two hundred rupees] [Substituted by Act 9 of 2009 w.e.f.1.4.2009] |
| Explanation:[(I) x x x] [Omitted by Act 5 of 1998 w.e.f. 1.4.1998] | |
| (II) For the purpose of[sub-clause (i) and (ii)] [Substituted by Act 7 of 2007 w.e.f. 1.4.2007]ofclause (e) and clause (h), where subsequently conveyance ormortgage as the case may be, is executed in pursuance of suchagreement or its records or memorandum the stamp duty, if any,already paid and recovered on the agreement or its record ormemorandum shall be adjusted towards the total duty leviable onthe conveyance or mortgage, as the case may be.] | |
| EXEMPTIONS | |
| Agreement or memorandum of Agreement,- | |
| (a) for or relating to the purchase or sale of goods, ormerchandise exclusively, not being a note or memorandumchargeable under Article 37. | |
| (b) made in the form of tenders to the Central Government, foror relating to any loan. | |
| 6. Agreement relating to deposit of title deeds,[pawnor pledge] [Substituted by Act 6 of 1999 w.e.f. 1.4.1999],- that is to say, any instrument evidencing anagreement relating to,— | |
| (1) [ the deposit of title deeds or instruments constitutingor being evidence of the title to any property whatever (otherthan a marketable security), where such deposit, has been made byway of security for the repayment of money advanced or to beadvanced by way of loan or an existing or future debt; [Substituted by Act 16 of 2015 w.e.f. 01.04.2015] |
| If such loan or debt is repayable on demand from the date ofinstrument evidencing the agreement,- | |
| (i) where the loan or debt amount does not exceed rupees tenlakhs | 0.1 percent on the loan or debt amount subject to a minimum ofrupees five hundred |
| (ii) where the loan or debt amount exceeds rupees ten lakhs | 0.2 percent on the loan or debt amount subject to a maximum ofrupees ten lakhs." ] |
| If such loan or debt is repayable on demand or otherwise,- | |
| (i) where the loan amount exceeds rupees one lakh but does notexceed rupees ten lakhs | 0.1 percent on the loan or debt amount |
| (ii) where the loan amount exceeds rupees ten lakhs | 0.2 percent on the loan or debt amount subject to a maximum ofrupees ten lakhs." ] |
| Exemption: Instruments of pawn or pledge of goods or jewelswherein such loan or debt is upto Rupees one lakh”. | Provided that where a fresh instrument of pawn or pledge ofmovable property is executed for securing repayment of moneyalready advanced by way of loan between the same parties and forthe same purpose and for the same amount and the duty in respectof earlier instrument has been paid, then the duty chargeable onsuch fresh instrument is chargeable as per clause (j) of Article5 of this Schedule.] |
| 7. Appointment in execution of a power,-whether oftrustees or of property, movable or immovable, where made by anywriting not being a will. | [One thousand rupees] [Substituted by Act 7 of 2000 w.e.f. 1.4.2000] |
| 8. Appraisement or valuation,-made otherwise thanunder an order of the Court in the course of a suit,— | |
| (a) where the amount does not exceed Rs. 1,000 | The same duty as a Bond (No. 12) for such amount |
| (b) in any other case | [One hundred rupees] |
| EXEMPTIONS | |
| (a) Appraisement or valuation made for the information of oneparty only, and not being in any manner obligatory betweenparties either by agreement or operation of law. | |
| (b) Appraisement of crops for the purpose of ascertaining theamount to be given to a landlord as rent. | |
| 9. Apprenticeship-deed,-including every writingrelating to the service or tuition of any apprentice, clerk orservant placed with any master to learn any pro fession, trade oremployment | [[rupees one hundred] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003]] |
| Exemption.- Instruments of apprenticeship, by which aperson is apprenticed by, or at the charge, of any public charity |
| 10. [ [Substituted by Act 8 of 1995 w.e.f. 1.4.1995] | Articles of Association of a Company,- where the company hasno share capital or nominal share capital or increased sharecapital. | [[rupees one thousand for every rupees ten lakhs or partthereof subject to a maximum of rupees fifty lakhs] [Substituted by Act 6 of 2001 w.e.f. 1.4.2001]] |
| Exemption:—Articles of any association notformed for profit and registered under section25 of the CompaniesAct, 1956. |
| See also Memorandum of Association of a Company (No. 33) | |
| Assignment: See Conveyance (No. 20), Transfer (No. 52) andTransfer of lease (No. 53), as the case may be. | |
| Authority to Adopt:—See Adoption deed (No. 3)] |
| [[11. Award,- [Substituted by Act 19 of 2014 w.e.f. 1.3.2014]that is to say, any decision inwriting by an arbitrator or umpire, not being an award directingpartition, on a reference made otherwise than by an order of theCo in the course of a suit. | |
| (a) If the property, which is the subject matter of award, isimmovable property. | The same duty as the conveyance [un Article 20(1)] on themarket value of the property, or consideration, whichever ishigher. |
| (b) If the property, which is the subject matter of award, ismovable property, | |
| (i) Where the amount or market value of the property, as setforth in the award, does not exceed Rupees fifty lakhs. | ¾ % of the amount or market value. |
| (ii) Where the amount or market value of the property exceedsrupees fifty lakhs but does not exceed rupees five Crores. | Rupees thirty seven thousand five hundred plus ½ % ofthe amount or ma value exceeding Rupees fifty lakhs. |
| (iii) Where the amount or market value of the property exceedsrupees five Crores. | Rupees thirty seven thousand five hundred plus two lakhstwenty five thousand plus ¼ % of the amount or marketvalue exceeding Rupees five crores]] |
| 12. [ Bond,- [Substituted by Act 10 of 1990 w.e.f. 1.4.1990]defined by section 2(1)(a), not beingotherwise provided for by this Act, | |
| or by the Karnataka Court fees and Suits Valuation Act, 1958; | |
| (a) Where the amount or value secured does not exceed Rs. 1000 | [fifty paise] [Substituted by Act 15 of 2012 w.e.f. 1.4.2012]for every one hundred rupees or partthereof. |
| (b) Where it exceeds Rs. 1000 | The same duty as under Clause (a) for the first one thousandrupees and for |
| every five hundred rupees or part thereof in excess of Onethousand rupees:[two rupees and fifty paise] [Substituted by Act 15 of 2012 w.e.f. 1.4.2012] | |
| See Administration Bond (No. 2) Bottomary Bond (No. 13),Customs Bond (No. 23) Indemnity Bond (No. 29). Respondentia Bond(No. 46), Security Bond (No. 47) | |
| EXEMPTION: | |
| Bond, when executed by any person for the purpose ofguaranteeing that the local income derived from privatesubscriptions to a charitable dispensary or hospital or any otherobject of public utility shall not be less than a specified sumper | |
| mensem.] | |
| 13. Bottomry Bond,-that is to say, any instrumentwhere by the master of a sea- going ship borrows money on thesecurity | |
| of the ship to enable him to preserve the ship or prosecuteher voyage. | The same duty as Bond (No. 12) for such amount. |
| [14 Cancellation of instruments.- [Substituted by Act 7 of 2006 w.e.f. 1.4.2006] | |
| (a) Cancellation of any instrument previously executed onwhich stamp duty has been paid as per any article of the[Schedule and not otherwise specifically provided for by theSchedule.] [Substituted by Act 7 of 2007 w.e.f. 1.4.2007] | [same duty as on the original instrument if suchcancellation has the effect of reconveyance of property alreadyconveyed by the original instrument: cancellation.] [Substituted by Act 8 of 2010 w.e.f.1.4.2010] |
| Provided that, if the original instrument is a conveyance onsale, then the stamp duty payable on such cancellation instrumentis, as per article 20(1), on the market value of the property ason the date of execution of such | |
| (b) Cancellation of any instrument executed by or on behalf ofthe Central Government or a Local Authority or other Authorityconstituted by or under any law for the time being in force or abody corporate wholly owned or controlled by the CentralGovernment or the State Government. | one hundred rupees |
| (c) in any other case | one hundred rupees” |
| [See also agreement or its records or Memorandum of anAgreement No.(5)(e) (i)] [Substituted by Act 8 of 2010 w.e.f.1.4.2010]Release (No.45) Revocation ofSettlement (No.48-B), Surrender of Lease (No.51)[XXX] [Omitted by Act 16 of 2011 w.e.f.1.4.2011] | |
| Explanation.-If the original instrument has beensubjected to determination of the market value under section 45-Aof the Act, stamp duty on the cancellation of such instrumentshall be the same as determined under section 45-A of the Act. ] | |
| 15. Certificate of sale—(in respect of eachproperty put up as a separate lot and sold) granted to thepurchaser of any property sold by public auction by a Court orTribunal or officer of Government or by any other authority underany enactment. | |
| (a) where the purchase money does not exceed Rs. 10 | One rupee |
| (b) where the purchase money exceeds Rs. 10 but does notexceed Rs. 25. | One rupee and fifty paise |
| (c)in any other case | The same duty as a conveyance (No. 20) for a market valueequal to the amount of the purchase money only. |
| 16. [ Certificate or other document,- [Substituted by Act 8 of 1995 w.e.f. 1.4.1995]evidencing theright or title of the holder thereof, or any other person eitherto any share, scrip or stock in or of any incorporated company orother body corporate, or to become proprietor of share scrip orstock in or of any such company or body. See also letter ofAllotment of Shares (No. 31) | One rupee for every one thousand rupees or a part thereof ofthe value value of the shares, scrip or stock. |
| Explanation: | |
| For the purpose of this Article, the value of the share,scrip, or stock includes the amount of premium, if any] | |
| 17. Certificate of enrollment,-in the roll of Advocatesprepared and maintained by the State Bar Council under theAdvocates Act, 1961 (Central Act 25 of 1961) | [Five hundred rupees] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003] |
| 18. Charter-partythat is to say any instrument (exceptan agreement for the hire of a tug-steamer) whereby a vessel orsome specified principal part thereof is let for the specifiedpurposes of the charter, whether it includes a penalty clause ornot. | [[rupees one hundred] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003]] |
| 18A. [ Clearance list,- [Inserted by Act 8 of 1995 w.e.f. 1.4.1995](1) relating to thetransactions for the purchase or sale of Government securitiessubmitted to the clearing house of a stock exchange | The sum of duties chargeable under article 5(b) or Article asthe case may be in respect of each of the entries in such list onthe value of the securities calculated at the making up price orthe contract price as the case may be. |
| (2) relating to the transactions for the purchase or sale ofa share, scrip, stock, bond, debenture, debenture stock or othermarketable security of a like nature in or of any incorporatecompany or other body corporate submitted to the clearing houseof a stock exchange recognised under the Securities Contracts(Regulation) Act, 1956. | The sum of duties chargeable under Article 5(c)(i) or 37(b),as the case may be in respect of each of the entries in such liston the value of the securities calculated at the making up priceor the contract price, as the case may be. |
| (3) relating to the transactions for the purchase or sale ofa share, script, stock , bond, debenture, debenture stock orother marketable security, of a like nature in or of anyincorporated company or body corporate, submitted to theclear-nance house of a stock Exchange, not re- recognised underthe Securities Contract (Regulation) Act, 1956. | The sum of duties chargeable under Article 5(c) (i) or 37(b),as the case may be, in respect of each of the entries in suchlist on the value of the securities calculated at the making upprice or the contract price, as the case may be.] |
| 19. Composition-deed,-that is to say, any instrumentexecuted by a debtor, where by he conveys his property, for thebenefit of his creditors, or whereby payment of a composition ordividend on their debts is secured to the creditors or wherebyprovision is made for the continuance of the debtors’business, under the supervision of inspectors or under letters oflicence, for the benefit of his creditors. | [[two hundred rupees] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003]] |
| [20 (1) For Conveyance.- [Substituted by Act 7 of 2006 w.e.f.1.4.2006]as defined by clause (d) ofsection 2, not being a transfer charged or exempted under No.52,on the market value of the property which is the subject matterof conveyance | [five percent of the value] [Substituted by Act 15 of 2012 w.e.f. 1.4.2012]] |
| [X X X ] [Deemed to have been omitted by Act 20 of 2009 w.e.f.04.06.2009] | |
| 4 [(2) Where it relates to[instrument] [Substituted by Act 8 of 2010 w.e.f. 1.4.2010]of conveyanceexecuted by a promoter, a land owner, or a developer by whatevername called, pertaining to premises of ‘Flat’ asdefined in clause (a) of section 2 of the Karnataka OwnershipFlats (Regulation of the Promotion of Construction, Sale,Management and Transfer) Act, 1972 (Karnataka Act 16 of 1973) or‘Apartment’ as defined in clause (a) of section 3 ofthe Karnataka Apartment Ownership Act, 1972 (Karnataka Act 17 of1973) or transfer of share by or in favour of Co-operativeSociety or Company pertaining to premises or Unit and the marketvalue of the property which is the subject matter of conveyance. | the same duty as a conveyance under Article 20(1)[on themarket value equal to the market value of the fully constructedflat or apartment or unit, irrespective of the stage ofconstruction, deeming it as fully constructed] [Inserted by Act 8 of 2010 w.e.f. 1.4.2010] |
| Explanation:— | |
| (a) “Premises” means and includes undividedinterest in the land, building and proportionate share in thecommon areas: | |
| (b) “Unit” includes flat, apartment, tenement,block or any other unit by whatever name called, constructed orunder construction in accordance with the sanctioned plan by theauthority competent to sanction a building plan under any law forthe time being in force: | |
| (c)[xxx] [Omitted by Act 8 of 2010 w.e.f.1.4.2010] | |
| (3) [ Where any instrument of conveyance rates [Deemed to have been substituted by Act 20 of 2009 w.e.f.04.06.2009] | The duty shall be payable at the |
| is effected by the Bangalore Development Authority constitutedunder Bangalore Development Authority act, 1976 (Karnataka Act 12of 1976), the Karnataka Housing Board constituted under theKarnataka Housing Board Act, 1962 (Karnataka Act 10 of 1363pertaining to premises of Flat or Apartment. | specified under clause (2) of Article 20 on the amount orvalue of consideration as set forth in the instrument: |
| Provided that in any case where a lease-cum-sale Agreement isexecuted and is stamped with the advalorem duty required for suchagreement under item (da) of Article 5 and in furtherance of suchagreement a conveyance is subsequently executed rupees fifty orthe difference of the duty payable on such conveyance and theduty already collected on the security deposit under item (da) ofArticle 5, whichever is greater. | |
| (4) If relating to an order made by the High Court[“orappropriate Tribunals or appropriate Authorities under theCompanies Act, 2013”] [Substituted by Act 17 of 2017 w.e.f.01.04.2017], in respect of; | [[[Three per cent] [Substituted by Act 07 of 2016 w.e.f. 01.04.2016]] on the marketvalue of the property of the transferor company, locatedwithin the State of Karnataka and transferred to the transfereecompany; or |
| (i) Amalgamation of Companies, including a subsidiaryamalgamating with parent company | An amount equal to[one percent] [Substituted by Act 16 of 2011 w.e.f.1.4.2011]of the aggregate valueof shares issued or allotted in exchange, or otherwise and incase of a subsidiary company, shares merged (or cancelled) withparent company and in addition, the amount of consideration ifany, paid for such amalgamation; |
| -which ever is higher. | |
| (ii) Reconstruction or Demerger of a company | [[[Three per cent] [Substituted by Act 07 of 2016 w.e.f. 01.04.2016]] on the marketvalue of the property] of the transferor company, locatedwithin the State of Karnataka, and transferred to the resultingcompany; or An amount equal to[one percent] [Substituted by Act 16 of 2011 w.e.f.1.4.2011]of theaggregate value of shares issued or allotted to the resultingcompany and in addition, the amount of consideration if any, paidfor such demerger or reconstruction; |
| -whichever is higher.] | |
| [Explanation:- The term, “aggregate value of shares”for the purpose of Article 20(4) means, the face value of sharesor its market value, whichever is higher.] [Inserted by Act 16 of 2011 w.e.f.1.4.2011] | |
| [Exemption:- Amalgamation of sick companies with others,under the orders of Board of Industrial Finance andReconstruction (BIFR)] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003] | |
| (5) [ Conveyance relating to industrial machinery,- [Substituted by Act 16 of 2015 w.e.f. 01.04.2015] |
| (i) when industrial machinery is treated as movable property | [Three per cent] [Substituted by Act 07 of 2016 w.e.f. 01.04.2016]of consideration or market value of theproperty, whichever is higher, |
| (ii) when industrial machinery is treated as immovableproperty | Five percent of consideration or market value of the property,whichever is higher".] |
| (6) If relating to assignment of receivables by the originatorto the special purpose vehicle (SPV), or by whatever name theyare called in the process of securitisation[undersecuritisation and reconstruction of Financial Assets andEnforcement of Security Interest Act, 2002] [Inserted by Act 9 of 2009 w.e.f.1.4.2009] | One rupee for every one thousand rupees or part thereofsubject to a maximum of rupees one lakh.] |
| (7) [ conveyance relating to Transferable Development Rights[Three per cent] [Inserted by Act 8 of 2010 w.e.f. 1.4.2010]on the market value of the TransferableDevelopment Rights equal to the market value of the correspondingportion of the property leading to such Transferable DevelopmentRights, which is the subject matter of conveyance; orconsideration for such conveyance; whichever is higher.] | |
| [Provided that, if the proper duty is paid under clause(ec)of Article 41 on Power of Attorney, executed by and between thesame parties and in respect of the same property, then the dutypayable on the corresponding conveyance under Article 20(7),shall not exceed rupees two hundred.] [Inserted by Act 07 of 2016 w.e.f. 01.04.2016] | |
| 21. [ Copy or extract,- [Substituted by Act 10 of 1990 w.e.f. 1.4.1990]certified to be true copy orextract by or by order of any public officer and not chargeableunder the law for the time being in force relating to the Courtfees: | |
| (i) if the original was not chargeable with duty, or if theduty with which it was | |
| chargeable does not exceed five rupees. | Five rupees. |
| (ii) in any other case | Ten rupees |
| EXEMPTION: | |
| (a) Copy of any paper which a public officer is expresslyrequired by law to make or furnish for record in any publicoffice or for any public purpose. | |
| (b) Copy of or extract from any register relating to thebirths, baptisms, namings, dedications, marriages, divorces,deaths or burials.] | |
| 22. Counterpart or duplicate—of any instruments,chargeable with duty and in respect of which the proper duty hasbeen paid | |
| (a) if the duty with which the original instruments ischargeable does not exceed[five hundred rupees] [Substituted by Act 9 of 2009 w.e.f.1.4.2009] | The same duty as payable on the original. |
| (b) in any other case | [[five hundred rupees] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003]] |
| EXEMPTION | |
| Counterpart of any lease granted to a cultivator when suchlease is exempted from duty. | |
| 23.[customs bond or excise bond] [Substituted by Act 15 of 2012 w.e.f. 1.4.2012] | |
| (a) where the amount does not exceed Rs. 1,000. | The same duty as a Bond (No. 12) for such amount |
| (b) in any other case | [One hundred rupees] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003] |
| Declaration of any Trust, see Trust (No. 54). | |
| 24. Delivery-orderin respect of Goods, that is to say,any instrument entitling any person, therein named, or hisassignees or the holder thereof to the delivery of any goodslying in any dock or port, in any warehouse in which goods arestored or deposited on rent or hire, or upon any wharf suchinstrument being signed by or on behalf of the owner of suchgoods upon the sale or transfer of the property therein, | [One rupee for every one thousand rupees or part thereof onthe value of such goods] [Inserted by Act, 19 of 2014 w.e.f. 1.03.2014] |
| [x x x] [Omitted by Act 7 of 2000 w.e.f. 1.4.2000] | |
| Rupee one | |
| [XXX] [Omitted by Act 19 of 2014 w.e.f 1.03.2014] | [Rupees five for every rupees one thousand or part thereof] [Substituted by Act 7 of 2000 w.e.f. 1.4.2000] |
| Deposit of title deeds | |
| See Agreement relating to Deposit of Title-deeds, Pawn orpledge (No. 6). | |
| Dissolution of partnership,- See partnership (No. 40) | |
| [Exemption.- [Inserted by Act, 19 of 2014 w.e.f. 1.03.2014]Goods imported which are exempted fromlevy of customs duty by the Government of India] | |
| 25. Divorce,-instrument of that is to say, anyinstrument by which any person effects the dissolution of hismarriage. | [One hundred rupees] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003] |
| Dower,—Instrument of —See settlement (No.48) | |
| Duplicate,—See Counterpart (No. 22) | |
| 26. Exchange of property,—Instrument ofExtract—See Copy (No. 21). | The same duty as a conveyance (No. 20) for a market valueequal to the Market value of the property of greatest value whichis the subject matter of exchange |
| 27. Further charge,—Instrument of— that isto say, any instrument imposing a further charge on mortgagedproperty. | |
| (a) when the original mortgage is one of the descriptionreferred to in clause (a) of article No. 34 (that is, withpossession) | The same duty as a conveyance (No. 20) for a market valueequal to the amount of the further charge secured by suchinstrument. |
| (b) when such mortgage is one of the description referred toin clause (b) of article No. 34 (that is, without possession) | |
| (i) if at the time of execution of the instrument of furthercharge posses-session of the property is given or agreed to begiven under such instrument. | The same duty as a conveyance (No. 20) for a market valueequal in the total amount of the charge (including the originalmortgage and any further charge already made) less the dutyalready paid on such original mortgage and further charge. |
| (ii) [ if possession is not given and not being ahypothecation. [Substituted by Act 6 of 1999 w.e.f. 1.4.1999] | [Fifty paise for every one hundred rupees for the amount ofthe further charge secured by such instrument,] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003] |
| (iii) for hypothecation | Same duty as sub-clause (d) of Article No. 34 for the amountof the further charge secured by such instrument.] |
| 28. [ Gift-instrument of,- [Substituted by Act 6 of 1999 w.e.f 1.4.1999]not being a settlement (No.48) or will or transfer (No.52) | |
| (a) Where the donee is not a family member of the doner. | The same duty as a Conveyance (Article No. 20) for a marketvalue equal to the market value of the property which is thesubject matter of gift: |
| Provided that where an instrument of gift contains anyprovision for the revocation of the gift, the value of theproperty which is the subject matter of the gift, shall for thepurposes of duty be determined as if no such provision werecontained in the instrument. |
| (b) [ [Substituted by Act 6 of 2001 w.e.f. 1.4.2001] | Where the donee is a member of the family of the donor | (i) [ If the property is situated within the limits ofBangalore Metropolitan Regional Development Authority or BruhatBangalore Mahanagara Palike or City Corporation … Rupeesfive thousand; [Substituted by Act 07 of 2016 w.e.f. 01.04.2016] |
| (ii) If the property is situated within the limits of City orTown Municipal Council or Town Panchayat area…Rupees threethousand; | ||
| (iii) If the property is situated within the limits other thanthe limits specified in items (i) and (ii) …... Rupees onethousand; | ||
| Provided that, if the property is situated in any of thecombinations of limits, mentioned in items (i), (ii) and (iii)above the duty payable shall be the maximum of the dutiesspecified in items (i), (ii) and (iii) above.] |
| Explanation:Family in relation to the donor for thispurpose means[father, mother,] [Inserted by Act 9 of 2009 w.e.f.1.4.2009]husband, wife, son, daughter,[daughter-in-law, brothers, sisters] [Substituted by Act 7 of 2007 w.e.f. 1.4.2007]and grand children]] | |
| 29. Indemnity Bond | The same duty as a Security Bond (No. 47) for the same amount. |
| Inspectorships Deed-See Composition Deed (No. 19) | |
| 30.[(1) Lease of immovable property including anunder-lease or sub-lease and any agreement to let or sub-letwhere by such lease, the rent is fixed, or fine or premium ormoney advanced or security deposit (as the case may be) is paidor delivered,- [Substituted by Act 9 of 2009 w.e.f.1.4.2009] | |
| (i) [where the lease purports to be for a term not exceedingone year in case of residential property [Substituted by Act 8 of 2010 w.e.f. 1.4.2010] | fifty paise for every one hundred rupees or part thereof onthe total amount or value of; the average annual rent, premium,fine and money advanced, subject to a maximum of rupees fivehundred |
| (ii)where the lease purports to be for a term | |
| not exceeding one year in case of commercial | |
| or industrial property | fifty paise for every one hundred rupees or part thereof onthe total amount or value of; the average annual rent, premium,fine and money advanced, |
| (iii)where the lease purports to be for a term exceeding oneyear and not exceeding ten years | one rupee for every one hundred rupees or part thereof on thetotal amount or value of; the average annual rent, premium, fineand money advanced, |
| (iv)where the lease purports to be for a term exceeding tenyears and not exceeding twenty years | two rupees for every one hundred rupees or part thereof on thetotal amount or value of; the average annual rent, premium, fineand money advanced, |
| (v)where the lease purports to be for a term exceeding twentyyears and not exceeding thirty years | three rupees for every one hundred rupees or part thereof onthe total amount or value of; the average annual rent, premium,fine and money advanced, |
| (vi)where the lease purports to be for a term exceeding thirtyyears or in perpetuity or does not purport to be for any definiteterm | the same duty as conveyance under article 20(1) on the totalamount or value of, average annual rent, fine, premium and moneyadvanced; or on the market value of the property; whichever ishigher.] |
| Provided that in any case when an agreement to lease isstamped with the ad valorem stamp required for a lease and alease in pursuance of such agreement is subsequently executed,the duty on such lease shall not exceed rupees fifty: | |
| Provided further that the duty in respect of an instrument oflease executed in favour of the wife, husband, father, mother,son, daughter, brother or sister in relation to the person shallbe[(i) If the property is situated within the limits ofBangalore Metropolitan Regional Development Authority or BruhatBangalore Mahanagara Palike or City Corporation … Rupeesfive thousand; [Substituted by Act 7 of 2016 w.e.f. 1.4.2016] | |
| (ii) If the property is situated within the limits of City orTown Municipal Council or Town Panchayat area …Rupeesthree thousand; | |
| (iii) If the property is situated within the limits other thanthe limits specified in items (i) and (ii) …... Rupees onethousand; | |
| Provided that, if the property is situated in any of thecombinations of limits, mentioned in items (i), (ii) and (iii)above the duty payable shall be the maximum of the dutiesdescribed in items (i), (ii) and (iii) above.] | |
| Explanation.- The term “money advanced” in thisArticle means and includes the security deposit whetherrefundable or adjustable towards the rent.] | |
| (2) [ lease of movable property including an under lease orsublease and any agreement to let or sub let,— [Substituted by Act 7 of 2016 w.e.f. 1.4.2016] | |
| (a) where by such lease the rent is fixed and no premium ispaid or delivered,— | |
| (i) where the lease purports to be for a term not exceedingten years | One rupee for every hundred rupees or part thereof on the tenyears aver age annual rent reserved, subject to a maximum ofrupees two lakhs. |
| (ii) where the lease purports to be for a term exceeding tenyears | One rupee and fifty paise for every hundred rupees or partthereof on the average annual rent reserved, subject to a maximumof rupees two lakhs. |
| (b) where the lease is granted for every for a fine or premiumor for money advanced and where no rent is reserved | One rupee and fifty paise hundred or part thereof on theamount of such fine or premium or advance as setforth in thelease, subject to a maximum of rupees two lakhs. |
| (c) where the lease is granted for every for a fine or premiumor for money advanced in addition to rent reserved. | One rupee and fifty paise hundred rupees or part thereof onthe amount of such fine or premium or advance as set forth inthe lease in addition to the duty which would have been payableon such lease, if no fine or premium or advance had been paid ordelivered, subject to a maximum of rupees two lakhs: |
| Provided that in respect of lease of industrial machinerythe maximum duty chargeable shall be rupees ten thousand. | |
| Provided further that in any case when an agreement tolease is stamped with advalorem stamp required for a lease and alease in pursuance of such agreement is subsequently executed,the duty on such lease shall not exceed rupees fifteen.] |
| [Description of Instrument [Inserted by Act 21 of 2016 w.e.f 22.06.2016] | Proper Stamp Duty |
| "(3) Notwithstanding anything contained in clause (1) and(2) above, in respect of,- | |
| (a) Mine Development and Production Agreement (MDPA) and orMining Lease granted through auctions:- | |
| (i) where the lease purports to be for a term exceeding oneyear and not exceeding ten years. | One rupee for every one hundred rupees or part thereof on thetotal amount or value of; the average annual royalty and averageannual payment based on the final price offer obtained in theauction calculated on the estimated average annual production asper the approved mining plan. |
| (ii) where the lease purports to be for a term exceeding tenyears and not exceeding twenty years | Two rupees for every one hundred rupees or part thereof on thetotal amount or value of; the average annual royalty and averageannual payment based on the final price offer obtained in theauction calculated on the estimated average annual production asper the approved mining plan. |
| (iii) where the lease purports to be for a term exceedingtwenty years and not exceeding thirty years | Three rupees for every one hundred rupees or part thereof onthe total amount or value of; the average annual royalty andaverage annual payment based on the final price offer obtained inthe auction calculated on the estimated average annual productionas per the approved mining plan. |
| (iv) where the lease purports to be for a term exceedingthirty years or in perpetuity or does not purport to be for anydefinite term. | Five rupees for every one hundred rupees or part thereof onthe total amount or value of; four times the average annualroyalty and four times the average annual payment based on thefinal price offer obtained in the auction calculated on theestimated average annual production as per the approved miningplan |
| Provided that in any case when Mine Development And ProductionAgreement (MDPA) is duly stamped with the ad valorem stamprequired for MDPA as well as for a mining lease and a mininglease in pursuance of such Mine Development And ProductionAgreement is subsequently executed, the duty on such mining leaseshall not exceed rupees fifty: | |
| (b): Mine Development and Production Agreement (MDPA) and orMining Lease granted other than by auctions. | |
| (i) where the lease purports to be for a term exceeding oneyear and not exceeding ten years. | One rupee for every one hundred rupees or part thereof on thetotal amount or value of; the average annual royalty and averageannual payment as share of value of mineral calculated on theestimated average annual production as per the approved miningplan, premium, money advanced, security deposit and fine. |
| (ii) where the lease purports to be for a term exceeding tenyears and not exceeding twenty years | Two rupees for every one hundred rupees or part thereof on thetotal amount or value of; the average annual royalty and averageannual payment as share of value of mineral calculated on theestimated average annual production as per the approved miningplan, premium, money advanced, security deposit and fine. |
| (iii) where the lease purports to be for a term exceedingtwenty years and not exceeding thirty years | Three rupees for every one hundred rupees or part thereof onthe total amount or value of; the average annual royalty andaverage annual payment as share of value of mineral calculated onthe estimated average annual production as per the approvedmining plan, premium, money advanced, security deposit and fine. |
| (iv) where the lease purports to be for a term exceedingthirty years or in perpetuity or does not purport to be for anydefinite term. | Five rupees for every one hundred rupees or part thereof onthe total amount or value of; four times the average annualroyalty and four times the average annual payment as share ofvalue of mineral calculated on the estimated average annualproduction as per the approved mining plan, premium, moneyadvanced, security deposit and fine; or on the value of EstimatedResources whichever is higher; |
| Provided that in any case when Mine Development And ProductionAgreement (MDPA) is duly stamped with the ad valorem stamprequired for MDPA as well as for mining lease and a mining leasein pursuance of such Mine Development And Production Agreement issubsequently executed, the duty on such mining lease shall notexceed rupees fifty: | |
| Explanation: (1) The term "money advanced and securitydeposit" in this Article means and includes the moneyadvanced and security deposit including performance guaranteewhether refundable or adjustable towards any other payments. | |
| (2) "Value of Estimated Resources" shall have thesame meaning as that in the Minerals (Other than Atomic and HydroCarbons Energy Minerals) Concession Rules, 2016.] |
| 31. Letter of allotment of shares,-in any company orproposed company or in respect of any loan to be raised by anycompany or proposed company. | [One rupee] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003] |
| See also certificate or other Document (No. 16) Letter ofGuarantee- | |
| See Agreement (No. 5) | |
| 32. letter of licence-that is to say, any agreementbetween a debtor and his creditors that the latter shall for aspecified time, suspend their claims and allow the debtor tocarry on business | |
| at his own discretion. | [One hundred rupees] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003] |
| [32-ALicence of immovable or movable property.-Thatis to say licence granted by owner or authority for rent or feeor by whatever name it is called and money advanced or securitydeposit[or for carrying on manufacture, trade, business orprofession] [Substituted by Act 8 of 2010 w.e.f. 1.4.2010],- | |
| (i)where the license purports to be for a term not exceedingone year in case of residential property | fifty paise for every one hundred rupees or part thereof onthe total amount or value of; the average annual rent, premium,fine and money advanced, subject to a maximum of rupees fivehundred |
| (ii)where the license purports to be for a term not exceedingone year in case of commercial or industrial property | fifty paise for every one hundred rupees or part thereof onthe total amount or value of; the average annual rent, premium,fine and money advanced,[subject to a minimum of rupees fifty] [Inserted by Act 16 of 2015 w.e.f. 01.04.2015] |
| (iii)where the license purports to be for a term exceeding oneyear and not exceeding ten years | one rupee for every one hundred rupees or part thereof on thetotal amount or value of; the average annual rent, premium, fineand money advanced,[subject to a minimum of rupees onehundred] [Inserted by Act 16 of 2015 w.e.f. 01.04.2015] |
| (iv)where the license purports to be for a term exceeding tenyears and not exceeding twenty years | two rupees for every one hundred rupees or part thereof on thetotal amount or value of; the average annual rent, premium, fineand money advanced,[subject to a minimum of rupees twohundred] [Inserted by Act 16 of 2015 w.e.f. 01.04.2015] |
| (v)where the license purports to be for a term exceedingtwenty years and not exceeding thirty years | three rupees for every one hundred rupees or part thereof onthe total amount or value of; the average annual rent, premium,fine and money advanced.[subject to a minimum of rupees threehundred] [Inserted by Act 16 of 2015 w.e.f. 01.04.2015]] |
| [33 Memorandum of Association of a company,— [Substituted by Act 8 of 1995 w.e.f. 1.4.1995] | |
| (a) if accompanied by Articles of Association under section26 of the Companies Act, 1956 (Central Act 1 of 1956) | [One thousand rupees] [Substituted by Act 8 fo 2003 w.e.f. 1.4.2003] |
| (b) if not so accompanied Memorandum of any Association notformed for profit and registered under section 25 of theCompanies Act, 1956, (Central Act 1 of 1956)] | The same duty as under Article (No. 10) according to the sharecapital of the company. |
| Exemption:— | |
| 34. Mortgage deed,-not being an agreement relating to[Deposit of title deeds,[pawn or pledge] [Substituted by Act 8 of 1995 w.e.f. 1.4.1995](No. 6)], BottomryBond (No. 13), Mortgage of a Crop (No. 35), Respondentia Bond(No. 46), or Security Bond (No. 47) | |
| (a) When possession of the property or any part of theproperty comprised in such deed is given by the mortgagor oragreed to be given. | The same duty as conveyance (No. 20) for a market value equalto the amount secured by such deed. |
| (b) When possession is not given or agreed to be given asaforesaid[and not being a hypothecation] [Substituted by Act 8 of 1995 w.e.f. 1.4.1995] | [Fifty paise for every hundred rupees or part thereof for theamount secured by such deed] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003] |
| EXPLANATION—A mortgagor who gives to themortgagee a power of attorney to collect rents or a lease of theproperty mortgaged or part thereof is deemed to give possessionthereof within the meaning of this article. | |
| (c) [ When a collateral or auxiliary or additional orsubstituted security, or by way of further assurance for theabove mentioned purpose, where the principal or primary securityis duly stamped. [Substituted by Act 6 of 1999 w.e.f. 1.4.1999] | |
| (i) for every sum secured not exceeding Rs. 1,000. | [Ten rupees] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003] |
| (ii) for every Rs. 1,000 or part there-of, secured in excessof Rs.1000. | [Ten rupees plus one rupee for every rupees one thousand orpart thereof in excess of rupees one thousand.] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003] |
| (d) [ for hypothecation of movable property,- [Substituted by Act 16 of 2015 w.e.f. 01.04.2015] |
| If the loan or debt is repayable on demand | |
| (i) where the loan amount does not exceeds rupees ten lakhs | rupees ten for every rupees ten thousands or part thereof |
| (ii) where the loan amount exceeds rupees ten lakhs | rupees twenty for every rupees ten thousands or part thereof,subject to a maximum of rupees ten lakhs". ]] |
| EXEMPTION | |
| (1) Instruments executed by persons taking advances under theKarnataka Land Improvement Loans Act, 1963 (Karnataka Act 16 of1963), the Karnataka Agriculturists Loans Act, 1963 (KarnatakaAct 17 of 1963) or by their sureties as security for therepayment of such advances, | |
| (2) Letter of hypothecation accompanying a bill of exchange. | |
| 35. Mortagage of a crop,-including any instrumentevidencing an agreement to secure the repayment of a loan madeupon any mortgage of a crop whether the crop is or is not inexistence at the time of the mortgage,— | |
| (a) when the loan is repayable not more than three months fromthe date of the instrument,— | |
| for every sum secured not exceeding Rs. 200 | Fifty paise |
| and for every Rs. 200 or part thereof secured in excess of Rs.200 | Fifty paise |
| (b) when the loan is repayable more than three months but notmore than eighteen months from the date of the instrument | |
| for every sum secured not exceeding Rs. 100 | [fifty paise] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003] |
| and for every Rs. 100 or part thereof secured in excess of Rs.100. | [fifty paise] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003] |
| 36. Notarial act,-that is to say, any instrument,endorsement, note, attention, certificate or entry not being aprotest (No. 42) made or signed by a Notary Public in theexecution of the duties of his office or by any other personlawfully acting as a Notary Public See also Protest of Bill orNote (No. 42). | [XXX] [Omitted by Act 16 of 2011 w.e.f. 1.4.2011] |
| 37. Note or Memorandum or record of transactions(Electronic or otherwise).- Sent by a broker or agent to hisprincipal intimating the purchase or sale on account of suchprincipal or effected by a trading member(agent) through stockexchange or association or otherwise on behalf of theclient(principal) resident in the State of Karnataka or otherwise | |
| (a) Of any[Goods or commodities or currencies] [Substituted by Act 15 of 2012 w.e.f. 1.4.2012] | [Thirty paise for every ten thousand or part thereof on thevalue of goods or commodities or currencies.] [Substituted by Act 17 of 2017 w.e.f. 01.04.2017] |
| (b) Of any share, scrip, stock, bond, debenture, debenturestock or other marketable security of a like nature, not being agovernment security | [Thirty paise for every ten thousand or part thereof on thevalue of such security at the time of its purchase or sale, asthe case may be. ] [Substituted by Act 17 of 2017 w.e.f. 01.04.2017] |
| (c) of a Government Security | [Thirty paise for every ten thousand or part thereof on thevalue of such security at the time of its purchase or sale, asthe case may be. ] [Substituted by Act 17 of 2017 w.e.f. 01.04.2017] |
| (d) Of securities other than those falling under clause (b)above, in respect of either delivery or non delivery based(jobbing and trading) transactions | [Thirty paise for every ten thousand or part thereof. ] [Substituted by Act 17 of 2017 w.e.f. 01.04.2017] |
| (e) Of futures and options trading, of securities other thanthose falling under clause (b) above,: | [Thirty paise for every ten thousand or part thereof.; and] [Substituted by Act 17 of 2017 w.e.f. 01.04.2017] |
| (f) Of forward contracts of commodities: | [Thirty paise for every ten thousand or part thereof.] [Substituted by Act 17 of 2017 w.e.f. 01.04.2017] |
| Explanation:For the purposes of clauses (b), (d) and(e) , “securities” means, the securities as definedin clause (h) of section (2) of the Securities Contract(Regulation) Act, 1956. | |
| Exemptions: | |
| (1) note or Memorandum sent by a broker or agent to hisprincipal intimating the purchase or sale on account of suchprincipal or a Government security or a share, scrip, stock,bond, debenture, debenture stock or other marketable security oflike nature in or of any incorporated company or other bodycorporate, an entry relating to which is required to be made inclearance lists described in clauses (1), (2) and (3) of Article18-A. | |
| (2) note or Memorandum sent by a broker or agent to hisprincipal in any of the above cases, when the amount stated inthe instrument is less than rupees one hundred. | |
| 38. Note of Protest,-by the Master of a ship | [fifty rupees] [Substituted by Act 16 of 2015 w.e.f. 01.04.2015] |
| See also Protest by the Master of a ship (No. 43) | |
| 39.[Partition-Instrument,- [Substituted by Act 6 of 1999 w.e.f. 1.4.1999]of, as defined by clause(K) of sub-section (1) of section 2. | |
| (a) where the property involved in the partition is convertedfor non-agricultural purpose or is meant for non-agriculturaluse. | |
| (1) if the property is situated in the jurisdiction ofMunicipal Corporation or Urban Development Authorities orMunicipal Councils or Town Panchayats. | Rupees one thousand for each share |
| (2) If the property is situated in the areas other than thosementioned in sub- clause (1) above . | Rupees five hundred for each share |
| (b) where the property involved in the partition isagricultural land | Rupees two hundred fifty for each share |
| (c) where the property involved in partition is movable ormoney | Rupees two hundred and fifty for the each share |
| (d) where the property involved in the partition belongs toany of the combinations of categories mentioned in sub-clause(a), (b) and | Maximum of the duties described in sub-clause (a), (b) or (c)above for each share.] |
| (c) above. | |
| Provided always that; | |
| (a) when an instrument of partition containing an agreement todivide property in severalty is executed and a partition iseffected in pursuance of such agreement the duty chargeable uponthe instrument effecting such partition shall be reduced by theamount of duty paid in respect of the first instrument but shallnot be less than[fifty rupees] [Substituted by Act 6 of 1999 w.e.f. 1.4.1999]; | |
| (b) [ x x x] [Omitted by Act 6 of 1999 w.e.f. 1.4.1999] | |
| (c) where a final order for effecting partition passed by anyrevenue authority or any Civil Court or an award by an arbitratordirecting a partition, is stamped with the stamp required for aninstrument of partition and an instrument of partition inpursuance of such order or award is subsequently executed theduty on such instrument shall not exceed[fifty rupees] [Substituted by Act 6 of 1999 w.e.f. 1.4.1999] | |
| [40 Partnership:— [Substituted by Act 8 of 1995 w.e.f. 1.4.1995] |
| [A. [Substituted by Act 7 of 2016 w.e.f. 1.4.2016] | Instrument of Constitution | Rupees Two Thousand.] |
| (a) Where the capital of the partnership does not exceed[rupees fifty thousand] [Substituted by Act 15 of 2012 w.e.f. 1.4.2012] | [five hundred rupees] [Substituted by Act 15 of 2012 w.e.f. 1.4.2012] |
| (b) In any other case | [[two thousand rupees] [Substituted by Act 15 of 2012 w.e.f. 1.4.2012]] |
| B.Reconstitution:— | |
| (a) Where immovable property contributed as share by a partneror partners remains with the firm at the time of outgoing inwhatever firm. manner by such partner or partners onreconstitution of such partnership | [Three per cent] [Substituted by Act 7 of 2016 w.e.f. 1.4.2016]on the market value of the immovableproperty remaining with the firm. |
| (b) In any other case | [one thousand rupees] [Substituted by Act 15 of 2012 w.e.f. 1.4.2012] |
| C.Dissolution of:— | |
| (a) Where the property which belonged to one partner orpartners when the partnership commenced is distributed or allotedor given to another partner or partners. | [Three per cent on] [Substituted by Act 7 of 2016 w.e.f. 1.4.2016]for a market value equal to the marketvalue of the property distributed or alloted or given to partnerunder the instrument of dissolution, in addition to the dutywhich would have been chargeable on such dissolution if suchproperty had not been distributed or alloted or given. |
| (b)Inanyother case | [onethousand rupees.] [Substituted by Act 15 of 2012 w.e.f. 1.4.2012]] |
| [40A [Inserted by Act 16 of 2015 w.e.f. 01.04.2015] | Limited Liability Partnership,- | |
| A. constitution of Limited Liability Partnership, orconversion of firm/private company/unlisted public limitedcompany into limited liability partnership, | ||
| (a) where the capital does not exceed rupees ten lakhs | Rupees one thousand | |
| (b) where the capital exceeds rupees ten lakhs; for everyrupees five lakh of part thereof exceeding rupees ten lakhs | [Rupees one thousand plus rupees five hundred for everyrupees five lakhs or part thereof, exceeding rupee ten lakhscapital amount, subject to a maximum of rupees ten lakhs] [Substituted by Act 07 of 2016 w.e.f. 01.04.2016] | |
| B. Reconstruction or amalgamation of Limited LiabilityPartnership | [Three percent] [Substituted by Act 07 of 2016 w.e.f. 01.04.2016]on the consideration or market value ofthe property whichever is higher of the transferor limitedliability partnership located within the State of Karnataka"] |
| 41. Powers of attorney,—(as defined by section2(1)(P) not being a proxy,— | |
| (a) when executed for the sole purpose of procuring theregistration of one or more documents in relation to a singletransaction or for admitting execution of one or more suchdocuments | [One hundred rupees] [Substituted by Act 7 of 2000 w.e.f. 1.4.2000] |
| (b) when authorizing one person or more to act in a singletransaction other than the case mentioned in Clause (a) | [One hundred rupees] [Substituted by Act 7 of 2000 w.e.f. 1.4.2000] |
| (c) when authorising not more than five persons to act jointlyand severally in more than one transaction or generally | [One hundred rupees] [Substituted by Act 10 of 1990 w.e.f. 1.4.1990] |
| (d) when authorising more than five but not more than tenpersons to act Jointly and severally in more than one transactionor generally; | [Two hundred rupees] [Substituted by Act 10 of 1990 w.e.f. 1.4.1990] |
| (e) [ when given for consideration or when coupled withinterest and authorizing the attorney to sell any immovableproperty; [Substituted by Act 9 of 2009 w.e.f.1.4.2009] | The same duty as a Conveyance [under Article 20(1)] onconsideration or on market value of the property (which is thesubject matter of such power of attorney), whichever is higher.] |
| [[Provided that the duty paid on agreement for saleunder Article 5(e) or instrument of sale or transfer as the casemay be, is adjustable towards the duty payable on such power ofattorney under Article 41 (e), executed between the same partiesand in respect of the same property] [Substituted by Act 19 of 2014 w.e.f. 1.03.2014]] | |
| (ea) [ XXX] [Omitted by Act 16 of 2011 w.e.f.1.4.2011] | |
| [[ (ea) If relating to construction or development ofimmovable property, including a multi unit or multi storied houseor building or apartment or flat, or portion of it, executed byand between owner or lessee, as the case may be, and developer,having a stipulation, whether express or implied, that, inconsideration of the owner or lessee conveying or transferring ordisposing off, in any way, the undivided share or portion of landor immovable property; the developer agrees to convey or transferor dispose off, in any way, the proportionate or agreed share orportion of the constructed or developed building or immovableproperty to the owner or lessee, as the case may be. [Substituted by Act 19 of 2014 w.e.f. 1.03.2014] | Two Rupees for every one hundred rupees or part thereof, onthe Market Value of such undivided share or portion of land orimmovable property, consideration and money advanced, if any; orOn the Market Value of such share or portion of the constructedor developed building or immovable property, consideration andmoney advanced, if any; whichever is higher. |
| Provided that, if the proper stamp duty is paid under clause(f) of the Article 5 on an agreement for sale, executed by andbetween the same parties and in respect of the same property,then the stamp duty payable on the corresponding power ofattorney under clause (ea) of article 41, shall not exceed rupeestwo hundred." | |
| Explanation: | |
| The tern "Developer" includes promoter or builder orby whatever name called. | Explanation: The term "money advanced" in thisArticle, means and includes the security deposit whetherrefundable or adjustable.]] |
| (eb) [ When given to a person other than the father, mother,wife or husband, sons, daughters, brothers, sisters in relationto the executant authorizing such person to sell immovableproperty situated in Karnataka State [Substituted by Act 8 of 1995 w.e.f. 1.4.1995 and substituted by Act 6 of 1999 w.e.f. 1.4.1999] | 6[ the same duty as a conveyance under Article 20(1)] 6 onthe market value of the property which is the subject matter ofthe power of attorney |
| [[Provided that the duty paid on agreement for saleunder Article 5(e) or instrument of sale or transfer as the casemay be is adjustable towards the duty payable on such power ofattorney under Article 41 (eb), executed between the same partiesand in respect of the same property] [Substituted by Act 19 of 2014 w.e.f. 1.03.2014]] ] |
| (ec) [ [Inserted by Act 07 of 2016 w.e.f. 1.4.2016] | When given to person other than the father, mother, wife orhusband, sons, daughters, brothers, sisters in relation to theexecutant authorizing such person to sell TransferableDevelopment Rights relating to immovable property situated inKarnataka State. | The same duty as a conveyance under Article 20(7) on themarket value of the property which is the subject matter of Powerof Attorney:] |
| (f) [ When executed by a principal or client for the solepurpose of authorizing the agent or broker to carry out alllawful acts and deeds relating to his / her trading operationsincluding sale / purchase of marketable securities, transfer ofsecurities towards -stock exchange, receiving / releasing fundsand securities from / to other parties on behalf of the principalor client. [Inserted by Act 16 of 2011 w.e.f.1.4.2011] | Rupees fifty |
| (g) When executed by a principal or client for the solepurpose of authorizing the depository participant to carry outall lawful acts and deeds relating to his/her demat account asper the bye-laws of the depositories / regulations governing suchoperations. | Rupees fifty] |
| (h) [] [Renumbered by Act 16 of 2011 w.e.r.1.4.2011]in any other case | [two hundred rupees] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003 and substituted by Act 9 of 2009 w.e.f..1.4.2009] |
| N.B.The term “Registration” includes everyoperation incidental to registration under the Registration Act,1908. (Central Act 16 of 1908). | |
| Explanation—‘For the purposes of thisarticle more persons than one when belonging to the same firmshall be deemed to be one person’ | |
| 42. protest of bill or note,—that is to say, anydeclaration in writing made by a Notary Public or other personlawfully acting as such, attesting the dishonour of a bill ofexchange or promissory note. | [Ten rupees] [Substituted by Act 10 of 1990 w.e.f. 1.4.1990] |
| 43. Protest by the master of a ship,—that is tosay, any declaration of the particulars of her voyage drawn up byhim with a view to the adjustment of losses or the calculation ofaverages and every declaration in writing made by him againstthe charterers or the consignees for not loading or unloading theship when such declaration is attested or certified by a NotaryPublic or other person lawfully acting as such. | [Fifty rupees] [Substituted by Act 16 of 2015 w.e.f. 01.04.2015] |
| See also Note of Protest by the Master of a ship (No. 38) | |
| 44. Reconveyance of mortgaged property,— | |
| (a) the consideration for which the property was mortgageddoes not exceed Rs. 1,000. | The same duty as a conveyance (No. 20) for a market valueequal to the amount of such consideration as set forth in there-conveyance. |
| (b) [ in any other case [Substituted by Act 9 of 1987 w.e.f. 1.4.1987] | One-hundred rupees] |
| 45. Release,that is to say, any instrument (not beingsuch a release as is provided for by section 24,) whereby aperson renounces a claim upon another person or against anyspecified property: | |
| (a) [ where the release is not between the family members [Substituted by Act 9 of 2009 w.e.f. 1.4.2009] | The same duty as a Conveyance [under Article No.20(1)] on themarket value of the property or on the amount or value of claimor part of claim renounced, as the case may be (which is thesubject matter of release) or consideration for such release,whichever is higher.] |
| (b) [ [Substituted by Act 6 of 2001 w.e.f. 1.4.2001] | Where the release is between the family members | (i) [ If the property is situated within the limits ofBangalore Metropolitan Regional Development Authority or BruhatBangalore Mahanagara Palike or City Corporation ……Rupeesfive thousand; [Substituted by Act 7 of 2016 w.e.f. 1.4.2016] |
| (ii) If the property is situated within the limits of City orTown Municipal Council or Town Panchayat area ………….Rupees three thousand; | ||
| (iii) If the property is situated within the limits other thanthe limits specified in items (i) and (ii) ………………….Rupees one thousand; | ||
| Provided that, if the property is situated in any of thecombinations of limits, mentioned in items (i), (ii) and (iii)above the duty payable shall be the maximum of the dutiesspecified in items (i), (ii) and (iii) above.] |
| Explanation.-family in relation to a person for thepurpose of clause (b) means husband, wife, son, daughter, father,mother, brother,[wife / children of predeceased brother] [Substituted by Act 9 of 2009 w.e.f. 1.4.2009]sister,[husband/ children of predeceased sister] [Substituted by Act 9 of 2009 w.e.f. 1.4.2009]wife of apredeceased son and children of a predeceased son or predeceaseddaughter."] | |
| (c) [Release of mortgage rights or lien [Inserted by Act 8 of 1995 w.e.f. 1.4.1995] | Same duty as bond (No. 12) subject a maximum of rupees onehundred] |
| 46. Respondentia bond,-that is to say any instrumentsecuring loan on the cargo laden or to be laden on board a shipand making repayment contingent on the arrival of the cargo atthe port of destination. | The same duty as a Bond (No.12) for the amount of the loansecured. |
| Revocation of any Trust or settlement See settlement (No. 48)Trust (No. 54) | |
| 47. Security bond or mortgagedeed,-executed by way ofsecurity for the due execution of an office, or to account formoney or other property received by virtue thereof, or executionby a surety to secure the due performance of a contract. |
| (a) [ when the amount secured does not exceed rupees onethousand [Substituted by Act 16 of 2015 w.e.f. 01.04.2015] | Fifty paise for every rupees one hundred or part thereof |
| (b) in any other case | Rupees two hundred".] |
| EXEMPTION | |
| Bond or other instrument, when executed,- | |
| (a) by any person for the purpose of guaranteeing that thelocal income derived from private subscriptions to a charitabledispensary or hospital or any other object of public utilityshall not be less than a specified sum per mensem, | |
| (b) under No. 3A of the rules made under section 70 of theBombay Irrigation Act, 1879, | |
| (c) by persons taking advances under the Karnataka LandImprovement Loan Act, 1963 (Karnataka Act 16 of 1963), theKarnataka Agriculturists Loans Act, 1963 (Karnataka Act 17 of1963) or by their sureties as security for the repayment of suchadvances. | |
| (d) by officers of Government or their sureties to secure thedue execution of an office or the due accounting for money orother property received by virtue thereof. | |
| 48. Settlement,- | |
| [A. Instrument of (including a deed of dower) [Substituted by Act 6 of 1999 w.e.f. 1.4.1999] | |
| (i) Where the disposition is not for the purpose ofdistributing the property of the settlor among his family | The same duty as a conveyance (Article No. 20), for a marketvalue equal to the market value of the property, which is thesubject matter of settlement: |
| Provided that, where an agreement to settle is stamped withthe stamp duty required for an instrument of settlement and aninstrument of settlement in pursuance of such agreement issubsequently executed, the duty on such instrument shall notexceed fifty rupees. |
| (ii) [ [Substituted by Act 6 of 2001 w.e.f. 1.4.2001] | Where the disposition is for the purpose of distributing theproperty of the settler among the members of his family:- | (i) [ If the property is situated within the limits ofBangalore Metropolitan Regional Development Authority or BruhatBangalore Mahanagara Palike or City Corporation ……Rupeesfive thousand; [Substituted by Act 07 of 2016 w.e.f. 1.4.2016] |
| (ii) If the property is situated within the limits of City orTown Municipal Council or Town Panchayat area ………….Rupees three thousand; | ||
| (iii) If the property is situated within the limits other thanthe limits specified in items (i) and (ii) ………………….Rupees one thousand; | ||
| Provided that, if the property is situated in any of thecombinations of limits, mentioned in items (i), (ii) and (iii)above the duty payable shall be the maximum of the dutiesspecified in items (i), (ii) and (iii) above.] |
| Explanation.- For the purpose of this subclause familyin relation to settler means[father, mother] [Inserted by Act 9 of 2009 w.e.f.1.4.2009]husband, wife,son, daughter,[daughter -in- law, brothers, sisters] [Substituted by Act 7 of 2007 w.e.f. 1.4.2007]andgrand children. ] | |
| Exemption.- Deed of dower executed on the occasion of amarriage between muhammadans.] | |
| [B. Revocation of [Substituted by Act 9 of 1987 w.e.f. 1.4.1987] | The same duty as a conveyance (No. 20) for a sum equal to theamount or value of the property concerned, in the Instrument ofrevocation, but not exceeding two hundred rupees] |
| 49. Share warrants—To bearer issued under theCompanies Act, 1956 (Central Act I of 1956) | One and a half times the duty payable on a conveyance (No.20) for a market value equal to the nominal amount of the sharesspecified in the warrant. |
| EXEMPTIONS | |
| Share warrant when issued by a company in pursuance of section114 of the Companies Act, 1956, to have effect only upon paymentas composition for that duty to the Deputy Commissioner ofStamp-revenue, of,— | |
| (a) one and a half per-centum of the whole subscribed capitalof the company, or | |
| (b) if any company which has paid the said duty or compositionin full subsequently issues an addition to its subscribed capitalone and a half percentum of the additional capital so issued. | |
| 50. Shipping order,- for or relating to the conveyanceof goods on board of any vessel. | [Two rupees] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003] |
| 51. Surrender of lease | |
| (a) when the duty with which the lease is chargeable does notexceed ed twenty-two rupees and fifty paise | The duty with which such lease is chargeable. |
| (b) In any other case | [One hundred rupees.] [Substituted by Act 10 of 1990 w.e.f. 1.4.1990] |
| EXEMPTION | |
| Surrender of lease, when such lease is exempted from duty. | |
| 52. Transfer.—(Whether with or withoutconsideration), | |
| (a) [ of debentures, being marketable securities, whether thedebenture is, liable to duty or not [Substituted by Act 6 of 1990 w.e.f. 1.4.1990] | Fifty paise for every rupees one hundred or part thereofsubject to a maximum of one thousand rupees for a considerationequal to the face value of the debenture.] |
| (b) of any interest secured by a bond, mortgage-deed or policyof insurance,— | |
| (i) if the duty on such bond, mortgage-deed or policy does notexceed twenty-two rupees and fifty paise | The duty with which such bond, mortgage deed; or policy ofinsurance is chargeable. |
| (ii) in any other case | [One hundred rupees] [Substituted by Act 10 of 1990 w.e.f.1.4.1990] |
| (c) of any property under section 25 of the AdministratorGenerals Act, 1963 | [One hundred rupees] [Substituted by Act 10 of 1990 w.e.f.1.4.1990] |
| (d) [ of any trust property from one trust to another trustor from Trust to trustee or beneficiary, or from trustee to trustor trustee or beneficiary, as the case may be. [Substituted by Act 16 of 2011 w.e.f.1.4.2011] | The same duty as a conveyance [under Article 20 (1)] on themarket value of the property (which is the subject matter of suchtransfer) or consideration for such transfer, whichever ishigher. |
| Provided that for the public religious and charitable trusts,the duty for such transfer shall be rupees one thousand.] | |
| EXEMPTIONS | |
| Transfers by endorsement | |
| (a) of a bill of exchange, cheque or promissory note | |
| (b) of a bill of lading, delivery order, warrant for goods orother mercantile document of title to goods. | |
| (c) of a policy of insurance | |
| (d) of securities of the Central Government or of StateGovernment | |
| (See also section 8) | |
| [53 Transfer of lease.- by way of assignment and notby way of under lease. [Substituted by Act 7 of 2006 w.e.f. 1.4.2006] | |
| (a) Where the remaining period of lease does not exceed 30years | The same duty as conveyance [No.20(1)] for a market valueequal to the amount of consideration. |
| (b) Where the remaining period of lease exceeds 30 years. | The same duty as conveyance [No.20(1)] on the market value ofthe property which is the subject matter of transfer.] |
| [53A.Transfer of Licence [Inserted by Act 8 of 1995 w.e.f. 1.4.1995] | Same duty as conveyance (No. 20)] |
| 54. [ Trust [Substituted by Act 16 of 2011 w.e.f. 1.4.2011],- | |
| Declaration of or concerning, any property when made by anywriting not being a Will.- | |
| (i) When the Trust is made exclusively for public religiousand charitable purposes. | Rupees One Thousand |
| (ii) When the Trust is made for the management & custodyof properties, for the purpose of distributing thebenefits/profits of the property to the beneficiaries and wherethere is no transfer/ disposition of property, in any way.RupeesOne Thousand | |
| (iii)When the trust made involves the transfer/ disposition ofproperty in any way; | The same duty as conveyance [under Article No. 20(1)] on theamount and the market value of the property, which is the subjectmatter of such transfer / disposition.] |
| 55. Warrant for goods,- that is to say, any instrumentevidencing the title of any person therein named or his assigns,or the holder thereof, to the property in any goods lying in orupon any dock, warehouse or wharf, such instrument being signedor certified by or on behalf of the person in | |
| whose custody such goods maybe. | [[Fifty rupees] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003]]. |
| [Note x x x] [Omitted by Act 9 of 1987 w.e.f. 1.4.1987] |