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State of Assam - Section
Section 45 in The Assam Board of Revenue Regulation I, 1963
45. Classes of cases to be heard by Benches.
- Cases under the following Acts will be disposed of by the Benches constituted by the Chairman from time to time in the following manner :| Act | Jurisdiction | Bench | |||
| (1) | The Opium Act, 1878 (I of 1878) | AppealRevision | DivisionSingle | ||
| (2) | The Assam Local Rates Regulation, 1879 (III of1879) | Appeal | Single | ||
| (3) | The Assam Forest Regulation, 1891 (VII of 1891) | AppealRevision | SingleSingle | ||
| (4) | The Assam Motor Vehicles Taxation Act, 1936 (IXof 1936) | Revision | Single | ||
| (5) | The Indian Motor Vehicles Act, 1939 (IV of 1939) | Appeal | Division | ||
| (6) | The Assam Excise Act, 1910 (I of 1910) | AppealRevision | DivisionSingle | ||
| (7) | The Bengal Public Demands Recovery Act, 1913(III of 1913) | AppealRevision | SingleSingle | ||
| (8) | The Assam (Temporarily Settled (Districts)Tenancy Act, 1935 (III of 1935) | Appeal | Single | ||
| (9) | The Northern India Ferries Act, 1878 (XVII of1878) | Appeal | Single | ||
| (10) | The Assam Land and Revenue Regulation, 1886 (Iof 1886)- | ||||
| Section 81 | Appeal | Single/Division | |||
| Section 117 | Appeal | Single | |||
| Section 130 | Power of withdrawal and transfer of cases | Single | |||
| Section 141 | Power to summon | Single | |||
| Section 142 | Power to levy fine | Single | |||
| Section 147 | Appeal | Division | |||
| Section 151 | Revision | Single | |||
| Section 169 | Appeal | Division | |||
| Section 170 | Revision | Single | |||
| (11) | Fishery Rules-Rule 11 | Appeal | (a) Single Bench upto Rs. 50,000 Revenue per annum; (b)Division Bench above Rs. 50,000 and upto Rs. 2,00,000 Revenue perannum, and (c) Full bench above Rs. 2,00,000 per annum. | ||
| (12) | Admission | (Where necessary a Bench may refer the petition to theChairman who may, at his discretion, refer the petition forhearing by a Division Bench) | Single | ||
| (12-A) | A stay of execution order | Appeal | By Bench which is competent to hear the appeal/application. | ||
| (13) | The Assam Board of Revenue Act, 1962 (XXI of1962) | Contempt proceeding under Section 11 | Full | ||
| (14) | The Assam Agricultural Income-tax Act, 1939 (ActNo. IX of 1939) as amended by the Assam Agricultural Income-tax(Amendment) Act, 1962 (Act No. XVI of 1962). | ||||
| (15) | The Assam Sales-tax Act, 1947 (Act No. XVIII of1947) as amended by the Assam Sales-tax (Amendment) Act, 1962(Act No. XVI of 1962) | Appeal | (a) Single Bench upto Rs. 50.000 disputed sum.(b) DivisionBench above Rs. 50.000 and upto Rs. 2,00,000 disputed sum. | ||
| (16) | The Assam passengers and Goods Taxation Act,1962 (Act No. XVI of 1962) | (c) Full Bench above Rs. 2,00,000 disputed sum. | |||
| (17) | The Assam (Sales of Petroleum and PetroleumProducts including Motor Spirit and Lubricants) Taxation Act,1955 (Act No. IX of 1956) as amended by the Assam .(Sales ofPetroleum and Petroleum Product including Motor Spirit andLubricants) Taxation (Amendment) Act, 1962 (Act No. XXVI of1962). | ||||
| (18) | The Assam Finance (Sales-tax) Act, 1956 (Act No.XI of 1956) as amended. | ||||
| (19) | The State Acquisition of Lands belonging toReligious or charitable Institution of Public Nature Act, 1859 | Appeal | Single | ||
| (20) | Assam Forest Regulation, 1891 | Appeal | Single |