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State of Andhra Pradesh - Section

Section 6 in The Andhra Pradesh Stamp (Inspection of Properties) Rules, 1998

6. Inspection of property already inspected by the authorised officers:

- The Inspector General of Registration and Stamp, for sufficient reasons to be recorded in writing, may order for inspection or any property already inspected by any of the authorised officers and take appropriate action.Appendix GRates of Stamp Duty under The Indian Stamp Act (At A Glance)
(1)Adoption Deed (Article 3) .........................................................................................................................................35-00
(2)Affidavit (Article 4) ....................................................................................................................................................10-00
(3)Agreement or Memorandum of an Agreement not otherwise provided for: (Article 6)
(A)Where the Value,—
(i)does not exceed Rs. 5,000/- .............................................................................................................................. 10-00
(ii)exceeds Rs. 5,000/- but does not exceed Rs. 20,000/- ….................................................................................. 20-00
(iii)exceeds Rs. 20,000/- but does not exceed Rs. 50,000/- .................................................................................... 50-00
(iv)exceeds Rs. 50,000/- ....................................................................................................................................... 100-00
*(B) (i) If Relating to construction of a house or building including a multi-unit house or building or unit of apartment/flat/ portion of a multi-storied building or for development sale of any other immovable property. Five Rupees for every one hundred rupees or pary thereof on the market value or the estimated cost of the proposed construction/development of such property as the case may be, as mentioned in the agreement or the value arrived at, in accordance with the schedule of rates prescribed by the Public Works Department authorities, whichever is higher.
(C) In any other case..................................................................................................................100-00
  When given for construction on, development of, or sale or transfer (in any manner whatsoever) of, any immovable property. Five Rupees for every one hundred rupees or part thereof on the market value of the property".
  If relating to a multi-unit house or unit of apartment/ flat/portion of a multi-storied building or part of such structure to which the provisions of Andhra Pradesh Apartments (Promotion of Construction and Ownership Act, 1987, apply)  
  (i) where the value does not exceed Rs. 2,00,000/- Rupees twelve thousands.
  (ii) where it exceeds Rs. 2,00,000/- but does not exceed Rs.3,50,000/- Rupees twelve thousands plus 4% on the value above Rs. 2,00,000/-
  (iii) where it exceeds Rs. 3,50,000/- but does not exceed Rs. 7,00,000/- Rupees eighteen thousands plus 6% on the value above Rs. 3,50,000/-.
  (iv) where it exceeds Rs.7,00,000/- Rupees thirty-nine thousands plus 8% on the value above Rs. 7,00,000/-.
(4)Appointment in execution of Power (Article 8) .......................................................................................................... 60-00
(5)Apprenticeship deed (Article 10) ...............................................................................................................................15-00
(6)Articles of Association of Company (Article 11) .........................................................................................................300-00
(7)Award (Not directing a Partition (Article 12) …........................................................................................................ 200-00 (Maximum)
(8)Bottomry Bond (Article 14) one hundred rupees orThree rupees for every part thereof
(9)Cancellation deed (Article 15) ….............................................................................................................................. 30-00
(10)Share Certificate (Article 17) …................................................................................................................................ 0-30
(11)Divorce Deed (Article 25) ….................................................................................................................................... 5-00
(12)Indemnity Bond (Article 30)Three rupees for every one hundred rupees or part thereof subject to a maximum of .... Rs. 100-00.
(13)Memorandum of Association of a Company (Article 34)
(a)If accompanied by Articles of Association …........................................... 500-00
(b)If not so accompanied .............................[500-00] [The same duty as under Article 11 according to the share capital of the company. ] (Maximum of Rs. 5 lakhs)
(14)Notarial Act (Article 37) …........................................................................................................................................ 3-50
(15)Partnership (Article 41)
(i)Where the capital is below Rs. 5,000/- …......................................................................................................... 100-00
(ii)In any other case …......................................................................................................................................... 500-00
(iii)Dissolution of partnership …............................................................................................................. 5% Market Value
In any other case …................................................................................................................................................….500
(16)General Power of Attorney (Article 42) (When authorising not more than five persons) …............................................. 50-00
(17)Special Power of Attorney (Article 42) ….................................................................................................................... 20-00
(18)Trust (Article 55)
(i)Declaration of Trust ….................................................................................................................... 200-00 (Maximum)
(ii)Revocation of Trust ….................................................................................................................... 100-00 (Maximum)
(19)Supplemental deeds falling u/S. 4 of I.S. Act …..................................... …............................................................... 5-00* Note:- (1) G.O.Ms. No. 568 Rev. (Reg.I) Dept., Dated 1-4.-2008 withdrawn vide G.O.Ms. No. 1168 Rev. (Reg.I) Dept., Dated 15.9.2010, w.e.f. 20-9-2010.
(2)G.O.Ms. No. 1481 Rev. (Regn. I) Dept., Dated 30.11.2007 withdrawn by G.O.Ms. No. 1178, Rev. (Regn. I) Dept., Dated 16.9.2010, w.e.f. 20-9-2010.Appendix HRegistration Fee at a Glance
Article Nature of Document Regn. Fee
    Rs.
1(A) Registration of Documents in Book I & IV  
  (i) When the Value does not exceed Rs. 1,000 10
  (ii) When the Value exceeds Rs. 1,000 for every Rs. 1,000 or part thereof 5
1(A) (iii)(a) Sale Agreement/Construction or Development Agreement falling under Art. 6-B of Sch. IA to the I.S. Act 1000
  (b) Agreement/memorandum relating to Deposit of Title Deeds 0.1% on loan amount subject to a maximum of Rs. 1000/-
  (c) Partitions/Releases/Settlements 1000
1(A) (iv) Regn. of Power of Attorney  
  (a) Under clauses (a) to (d) and (f) of Article 42 of Schedule 1-A of Indian Stamp Act, 1899 100
  (b) Under clauses (e) and (g) of the said Article 42 1000
(C) Leases  
  (a) below one year 0.5% on Total Rent
  (b) up to 30 years 0.5% on A.A.R.
  (c) above 30 years 0.5% on 10 times of A.A.R.
(D) [Time/Premium/Advance/Value of improvements Rates & Taxes, etc. need not be taken into account.]  
(E) Documents where no value is expressed 100
(F) Agreement to sell with or without possession 1000
(G) Rectification Deed 100
2(ii) Mortgage Deed executed in favour of Govt. 100
2(iii) Re conveyance Deed executed by Govt. 100
2(iv) Adoption Deed 100
2(v) Agreement varying the terms of previously Registered Mortgage deed 100
2(vi) Appointment in execution of Power 100
2(vii) Supplemental Deed 100
2(viii) Cancellation or Revocation 100
2(ix) Opening of Sealed Cover 100
2(x) Registration of Will or Authority to Adopt 100
2(xi) Deposit or Withdrawal of Sealed Cover 100
2(xii) Additional or Substituted Security 100
2(xv) RTDM/Receipt 100
2(xvi) Attestation of General or Special Power 100
4(1) Private Attendance (irrespective of No. of Docts.) 500
4(2) Attendance at Jail (irrespective of No. of Docts.)  
(5) Safe Custody Fee  
  (a) first 10 days NIL
  (b) every thirty days or part thereof in excess of 10 days 50(Maximum of Rs. 500)
(7) Extra Regn. Fee under Section 30 of Regn. Act 500
(8) Search Fee  
  (1) CARD Office 100
  (2) Non-CARD Office 50
(9) Single Search (Certified Copy)  
  (a) for granting of a Certified Copy 50
  (b) only search of a document 20
(10)(a) Condonation of Delay (Appn. Fee) 10
(10)(b) Enforcing the appearance of executant etc. 10
(10)(c) Filing of translation of a power of attorney 10
(10)(d) Filing of Special Power of Attorney along with document to be registered 10
(10)(e) Notice of Revocation of Power of Attorney 10
(10)(f) Return of Will Registered/refused and sent to the District Registrar for safe custody 10
(10)(g) Protest Petition objecting to return of document 10
(10)(h) Filing a Translation under Section 19 10
(10)(i) Application for remission/refund of fees 10
(10)(j) Memo Fees U/S. 64 or 66 or 67 10
(10)(k) Protest Petition against Regn. of document 10
(10)(l) (i) Withdrawal of Document 10
  (ii) Refusal of document 10
  (iii) Pending appearance of executant 10
(11) Registration on Holiday 500
(12) Re-Registration of Document (Copying Fee only) 50
Appendix IStamp Duty/Registration Fee at a Glance
Article Nature of Document Stamp Duty Regn. Fee
(1) Adoption Deed (Art. 3) 35.00 100/
(2) Affidavit (Art. 4) 10.00 100/
(3) Agreement (Art. 6)    
  (A) Where the Value    
(i) does not exceed Rs.5,000/- 10.00 0.5%
(ii) exceeds Rs. 5,000/- but not exceeds Rs. 20,000/- 20.00 0.5%
(iii) exceeds Rs. 20,000/- but not exceeds Rs. 50,000/- 50.00 0.5%
(iv) exceeds Rs. 50,000/- 100.00 0.5%
*(B) Relating to construction of house/flat or development or sale of immovable property 5% of M.V. Of the property +Value of proposed construction 0.5%
(C) in any other case 100.00  
(4) Agreement (Art. 7)    
(i) relating to deposit of title deeds 0.5% subject to a maximum of Rs. 50,000/- 0.1% subject to a maximum Rs. 1000
(ii) relating to pawn or pledge or hypothecation of movables 0.5% subject to a maximum of Rs. 2,000,000/- 0.5%
(5) Appointment in execution of power (Art. 8) 15/- 0.5%
(6) Apprenticeship Deed (Art. 10) 15/- 0.5%
(7) Award (not directing (partition) (Art. 12) 200/- 0.5%
(8) Articles of Association of Company (Art. 11)    
(a) if there is no share capital Rs. 1000/- 100%
(b) if there is share capital 015% on share capital subject to minimum of Rs. 1000/-and a maximum of Rs. 5,00,000/- 0.5%
(9) Bottomry Bond (Art. 14) 3% 0.5%
(10) Cancellation Deed (Art. 15) 30 100/-
(11) Share Certificate (Art. 17) 0-30 0.5%
(12) Delivery Order (Art. 24) (of goods exceeding Rs. 5000/- in value) 10 0.5%
(13) Divorce Deed (Art. 25) 5 100/-
(14) Exchange (Art. 27) 5% on consideration or M.V. Of the property of greater value 0.5%
(15) Gift (Art. 29) 5% M.V. 0.5%
(16) Mortgage (Art. 35)    
(a) with possession 5% on loan amount 0.5%
(b) without possession 3% on loan amount 0.5%
(17) Re conveyance of mortgaged property    
(a) by Govt. in favour of employees Nil 100/-
(b) by others 50/- 0.5%
(18) Indemnity Bond (Art. 30) 3% subject to a maximum of Rs. 100/- 0.5%
(19) [Lease1 (Art. 31)] [Rates reduced vide G.O. Ms. No. 408, Rev. (Regn. I) Dept., dated 11.5.2010, printed infra]    
(a) (i) for a term less than one year 2% on total rent 0.5%
(ii) for a term not less than 1 year but not exceeding 5 years 2% on Average Annual Rent 0.5% on AAR
(iii) for a term above t years a but not exceeding 10 years 5% on 1-1/2 times of AAR 0.5% on AAR
(iv) for a term above 10 years but not exceeding 20 years 5% on 3 times of AAR 0.5% on AAR
(v) for a term above 20 years but not exceeding 30 years 5% on 3 times of AAR 0.5% on 10 times of AAR
(vi) for a term exceeding 30 years or in perpetuity or not for a perpetuity or not for a definite period. 5% on M.V. Of the property or 10 times of AAR whichever is higher 0.5% on 10 times of AAR
(b) for a fine or premium or advance ( and no rent) 5% on M.V. Of the property or fine/premium advance whichever Is higher 0.5%
(c) for a fine or premium or advance in addition to rent 5% on M.V. Of the property or fine/premium/advance whichever is higher in addition to the duty payable under clause (a) above. 0.5%
(d) Where the lessee under takes to make over the improvements to lessor 5% on the value of the improvements in addition to the duty payable under clauses (a), (b) or (c) above.  
(20) Licence (Art. 33)    
(a) (I) for a term less than oneyear 2% on the total rent 0.5% on AAR
(ii) for a term not less than1year but not exceeding 5 years 2% on the AAR 0.5% on AAR
(iii) for a term above 5 year but not exceeding 10 years 5% on 1 ½ times of AAR 0.5% on AAR
(b) for a lumpsum amount advanced 5% on lumpsum amount 0.5%
(c) for a lumpsum amount advance in addition to rent 5% on lumpsum amount in addition to the duty payable under clause (a) above. 0.5%
(21) Memorandum of Association of a company (Art. 34)    
(a) if accompanied by Articles of Association 500/- 0.5%
(b) if not so accompanied As at serial No. 8 above 0.5%
(22) Notarial Act (Art. 37) 3-50  
(23) Partition (Art. 40)    
(a) among family members 1% on VSS 1000/-
(b) among others 3% on VSS 1000/-
(24) Partnership (Art. 41)    
'A' (a) Where the capital is below Rs. 5000/-    
(b) in any other case 500/- 0.5%
'B' Reconstitution    
(a) if immovable property contributed by the outgoing partner(s) 5% on MV 0.5%
(b) in any other case 500/- 0.5%
'C' Dissolution:    
(a) if immovable property brought in by a partner goes to another 5% on the MV in addition to Rs. 500/- 0.5%
(b) in any other case 500/- 0.5%
(25) General Power of Attorney (Art. 42)    
(I) when given for construction/development or sale or transfer in any manner, of immovable property    
(a) to any of family members 1000/- 1000/-
(b) to other than family members 1% on the value 1000/-
(ii) when given for other purpose 50/- 100/-
(iii) when given for consideration 5% on the consideration 1000/-
(26) Special Power of Attorney (Art. 42) 20/- 100/-
(27) [Release (Art. 46)] [Notification II in G.O. Ms. No. 1129, Rev. (Regn. I) Dept., dated 13.6.2005, withdrawn by G.O. Ms. No. 1169, Rev. (Regn. I) Dept, dated. 15.9.2010.]    
(i) in favour of family members 3% 1000/-
(ii) in favour of co-owners other than family members 3% 1000/-
(28) Sale of immovable property (Art. 47-A)    
(I) in corporations and special grade and selection grade municipalities [7%] [Rates reduced to 5% in all areas of A.P. By G.O. Ms. No. 719, Rev. (Regn. I) Dept., dated 30.7.2010, w.e.f. 1.8.2010. ] 0.5%
(ii) in other areas Rates reduced to 5% in all areas of A.P. By G.O. Ms. No. 719, Rev. (Regn. I) Dept., dated 30.7.2010, w.e.f. 1.8.2010. 6% 0.5%
(iii) comprising Flats/Apartments (including semi finished) 5% 0.5%
(29) [Statements (art. 49)] [Note:- (1) registration charges Rs. 1000/- vide G.O.Ms. No. 2045 (Regn. I), dated 28.11.2005, w.e.f. 1.12.2005. (2) Notification III issued in G.O.Ms. No. 1129, Rev (Regn. I) Dept., dated 13.6.2005 withdrawn by G.O. Ms. No. 1171, Rev. (Regn. I) Dept., dated 15.9.2010. ]    
(a) in favour of family members 3% 1000/-
(b) in favour of others 6% 1000/-
(c) for charitable and religious purposes 3% 1000/-
(30) Cancellation/Revocation of Settlement (Art. 49)   100/-
(31) Trust (Art. 55)    
(I) Declaration of 200/-(Maximum) 0.5/-
(ii) Revocation of 100/- (Maximum) 100/-
(32) Supplemental deeds falling under Section 4 5/- 100/-
(33) AGPA construction ASR/GPA 6% 2000/-
(34) DGPA 1% 2000/-