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State of Madhya Pradesh - Section

Section 145 in The M.P. Registration Rules, 1939

145. Disposal of unclaimed copies.

- When an applicant fails to appear to receive a copy of a document for which he has applied, the copy shall be kept for two months from the date on which it was ready for delivery. A notice bearing service stamp shall then be sent to the applicant warning him that the copy will be destroyed, if not claimed within one month from the date of notice. If he does not appear to claim it within that time, or pay postage to have it sent to him, it shall be destroyed.Table of Registration Fees[Prescribed by the State Government for the Madhya Pradesh under Section 78 of the Registration Act, 1908, w.e.f. the 1st March, 1975 vide Notification dated 24-2-1975, for Madhya Pradesh]I - Registration Fees (Ordinary)(For the State of Madhya Pradesh only)A. Documents Chargeable Advalorem RatesArticle IFor the registration of all documents other than leases :-
    Rs. P.
(a) When the[market value] [Substituted by Notification No. 2086-3688-V-SR-75, dated 19-5-1975]does not exceed Rs. 100 2.00
(b) When the[market value] [Substituted by Notification No. 2086-3688-V-SR-75, dated 19-5-1975]exceeds Rs. 100 but does not exceedRs. 200 3.00
(c) When the[market value] [Substituted by Notification No. 2086-3688-V-SR-75, dated 19-5-1975]exceeds Rs. 200 but does not exceedRs. 300 4.50
(d) When the[market value] [Substituted by Notification No. 2086-3688-V-SR-75, dated 19-5-1975]exceeds Rs. 300 but does not exceedRs. 400 6.00
(e) When the[market value] [Substituted by Notification No. 2086-3688-V-SR-75, dated 19-5-1975]exceeds Rs. 400 but does not exceedRs. 500 7.50
(f) When the[market value] [Substituted by Notification No. 2086-3688-V-SR-75, dated 19-5-1975]exceeds Rs. 500 but does not exceedRs. 600 9.00
(g) When the[market value] [Substituted by Notification No. 2086-3688-V-SR-75, dated 19-5-1975]exceeds Rs. 600 but does not exceedRs. 700 10.50
(h) When the[market value] [Substituted by Notification No. 2086-3688-V-SR-75, dated 19-5-1975]exceeds Rs. 700 but does notexceed Rs. 800 12.00
(i) When the[market value] [Substituted by Notification No. 2086-3688-V-SR-75, dated 19-5-1975]exceeds Rs. 800 but does notexceed Rs. 900 13.50
(j) When the[market value] [Substituted by Notification No. 2086-3688-V-SR-75, dated 19-5-1975]exceeds Rs. 900 but does not exceedRs. 1000 15.00
(k) When the[market value] [Substituted by Notification No. 2086-3688-V-SR-75, dated 19-5-1975]exceeds Rs. 1,000 but does notexceed Rs. 10,000 for every Rs. 500 or part of Rs. 500 in excessof Rs. 1,000 5.00
(l) When the[market value] [Substituted by Notification No. 2086-3688-V-SR-75, dated 19-5-1975]exceeds Rs. 10,000 but does notexceed Rs. 50,000 for every Rs. 500 or part of Rs. 500 in excessof Rs. 10,000 5.50
(m) When the[market value] [Substituted by Notification No. 2086-3688-V-SR-75, dated 19-5-1975]exceeds Rs. 50,000 for everyRs. 500 or part of Rs. 500 in excess of Rs. 50,000 4.00
(n) [ [Substituted by Notification No. 6646-6262-V-SR, dated 10-12-1975.] When the transaction is not capable of being valued in termsof money. 150.00]
Notes :- (1) The registration fee leviable upon a document purporting to give collateral or auxiliary or additional or substituted security or security by way of further assurance, where the principal or primary mortgage is proved to the satisfaction of the Registration Officer to have been duly registered shall be Rs. 5.
(2)[ In the case of an instrument of partition the market value of the separated share or shares on the basis of which stamp duty has been paid may be taken as the market value for the purpose of determining the registration fee.] [Substituted by Notification No. 6646-6262-V-SR, dated 10-12-1975.]
(3)The market value as slated in a document shall for the basis determining the registration fees. In cases in which no market value is stated, an opportunity shall be given to the party concerned to State market value and on his failure to avail of the opportunity, the registering officer shall proceed to assess the registration fees-
(i)under item (n) of the articles, or
(ii)on the basis of the consideration expressed in the document, whichever is more.
(4)When an agreement to sell, mortgage, etc., for a definite sum is executed and presented for registration and, ad valorem registration fee should be charged on such sum. A fixed fee of Rs. 5 only should be levied on the actual conveyance, mortgage, etc. subsequently tendered for registration, provided that the registration of the previous agreement has been proved to the satisfaction of the Registering Officer.
(5)A fixed fee of Rs. 15 only shall be levied on a hypothecation bond executed by proprietary firm or partnership by way of security for loans advanced to it by a bank.
(6)[ The maximum limit of registration fee chargeable in respect of a mortgage deed executed by a "New Industry" in the field of energy generation and mineral oil refining, for raising capital to set up the industry, shall be rupees one lac. [Inserted by Notification No. (47) B-4-45-98-CTD-5, dated 13-10-1999.]Explanation : - For this purpose, "New Industry" means an industrial unit which has not gone into production before 19-8-1999 and is so certified by the Commissioner of Industries or any Officer appointed by him in this behalf.]
(7)[ When a power of attorney, general or special, authorising the agent to transfer immovable property and chargeable with ad valorem stamp duty is executed and presented for registration, an ad valorem registration fee under this Article should be charged on such power of attorney. If a conveyance relating to that property is executed in pursuance of power of attorney between the executant of power of attorney and the person in whose favour it is executed, the fees on conveyance shall be the fees calculated on the market value of the property reduced by fees paid on the power of attorney.] [Inserted by Notification No. (32) B-4-3-2001-CT-V, dated 6-9-2001, w.e.f. 13-9-2001.]
(8)[ Registration fees at the rate of 0.5 per cent of the amount secured, subject to a maximum of one thousand rupees, shall be levied on an instrument of agreement relating to the deposit of title deeds.] [Inserted by Notification No. (36) B-4-48-05-2-IV, dated 5-9-2005.]Article IIFor the registration of leases :-
  Rs. P.
Three-fourths of the value of the stamp duty payable on thelease subject to a minimum of [Rs. 50] [Substituted by Notification No. (32) B-4-3-2001-CT-V, dated 6-9-2001.]
If the lease is exempt from Stamp Duty, a fee of [Rs. 50.00] [Substituted by Notification No. (32) B-4-3-2001-CT-V, dated 6-9-2001.]
[Note :- The term "lease" used in this Article includes a patta or kabuliyat not being a counterpart of a lease.] [Substituted by Notification No. (32) B-4-3-2001-CT-V, dated 6-9-2001.]B. Document Chargeable With Fixed Fees[Article III] [Substituted by Not In. No. (32) B-4-3-2001-CT-V, dated 6-9-2001.]For the registration of-
    Rs. P.
(a) A will 200.00
(b) An authority to adopt or adoption deed 100.00
(c) A general power-of-attorney (excluding those chargeablewithad valoremstamp duty), deed of divorce or certified copy of adecree or order of Court. 100.00]
[Article IV] [Substituted by Notification No. (32) B-4-3-2001-CT-V, dated 6-9-2001.]For the registration of-
(1) A separate deed acknowledging receipt of payment ofconsideration on account of another deed which has beenpreviously registered; and The same fee as would be required for registration of theprincipal deed if such fees does not exceed Rs. 100 otherwise Rs.100.
(2) A document amending, modifying or correcting but notcancelling any previously registered deed. The same fee as would be required for registration of theprincipal deed if such fees does not exceed Rs. 100, otherwiseRs. 100.]
[Article V] [Substituted by Notification No. (32) B-4-3-2001-CT-V, dated 6-9-2001.]Tor the registration of-
    Rs. P.
(a) Special power-of-attorney (excluding those chargeable with advalorem stamp duty) 50.00
(b) Agreement of service or hire 50.00
(c) Counterparts or duplicates of instruments 100.00
(d) Consent deed without any consideration 100.00
(e) Agreement styled as a lease without any premium or rent 100.00
(f) Any other document which cannot he brought under any otherarticle of this table 50.00
(g) Security or mortgage deed for loan under the Land Improvementor Agriculturists' Loans Act. 10.00
Note:- (1) Consents without consideration whether recorded on the principal deeds or made the subject of separate documents, constitute separate instruments, and should be charged to a registration fee under clause (d).
(2)Consents granted for consideration, whether endorsed on the principal deed or on deeds drawn up separately, should be charged under the ad valorem scale prescribed in Article I of the Fee Fable; but when such consent is endorsed on the principal document chargeable under Article I, the Registering Officer should levy a registration fee under that Article, on the aggregate of the amounts of consideration for both transactions.][Article VI] [Substituted by Notification No. (32) B-4-3-2001-CT-V, dated 6-9-2001.]
For the registration of a document cancelling any previouslyregistered document, a surrender of lease or a transfer of lease,without any consideration. The same fee as would be required for registration of theoriginal document subject to a maximum of Rs. 100 only.]
II - Registration Fees (Extraordinary)[Article VII] [Substituted by Notification No. (32) B-4-3-2001-CT-V, dated 6-9-2001]
Extra fees for registration ofany document by Registrar. Rs. 200.00 in addition to theordinary fee.
Note : - The extra fee under the Article is not payable on the registration of wills and Authorities to adopt, nor will it be levied in cases where the Sub-Registrar owing to his being interested in the transaction or for any other sufficient reason is unable to register himself.]III - Fees Incidental to Registration[Article VIII] [Substituted by Notification No. (32) B-4-3-2001-CT-V, dated 6-9-2001]