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[Cites 0, Cited by 0] [Section 1] [Entire Act]

NCT Delhi - Subsection

Section 1(1) in The Registration Fees in Delhi

(1)In Book I, the register of non-testamentry documents relating to immovable property:
(a) For all optionally registered documents except lease Rs. 2/-
(b) For all compulsorily registered documents (other than leasesof immovable property)-  
  if the value of consideration money does not exceed Rs. 200/- Rs. 2.50p.
  if exceeds Rs. 200 but does not exceed Rs. 300/- Rs. 3.75p.
  if exceeds Rs. 300 but does not exceed Rs. 400/- Rs. 5.00p.
  if exceeds Rs. 400 but does not exceed Rs. 500/- Rs. 6.25p.
  if exceeds Rs. 500 but does not exceed Rs. 600/- Rs. 8.00p.
  if exceeds Rs. 600 but does not exceed Rs. 700/- Rs. 10.00p.
  if exceeds Rs. 700 but does not exceed Rs. 800/- Rs. 10.00p.
  if exceeds Rs. 800 but does not exceed Rs. 900/- Rs. 12.50p.
  if exceeds Rs. 900 but does not exceed Rs. 1,000/- Rs. 12.00p.
  and for every 1,000 rupees or part thereof in excess of onethousand rupees. Maximum of Rs. 100/-.
  if the value or consideration be only partly expressed Ad valorem fee as above on the value or consideration moneyexpressed plus Ra. 5/- but subject to a maximum of Rs. 100/-
  if the value of consideration be not at all expressed. A fixed fee of Rs. 25.00
(c) For lease of Immovable property Rs. 15.00
Note. - 1. The Registration fee to be paid on partition deeds should be calculated on the value of the share or shares on which stamp duty has been assessed under Article Schedule 1A to the Indian Stamp Act, 1899.