Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Tamilnadu- Act

The Tamil Nadu Coinage (Alteration of References) Act, 1960

TAMILNADU
India

The Tamil Nadu Coinage (Alteration of References) Act, 1960

Act 9 of 1960

  • Published on 11 June 1960
  • Commenced on 11 June 1960
  • [This is the version of this document from 11 June 1960.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Tamil Nadu Coinage (Alteration of References) Act, 1960Tamil Nadu Act 9 of 1960Statement of Objects and Reasons. - According to section 14(3) of the Indian Coinage Act, 1906 (Central Act III of 1906), as amended by the Indian Coinage (Amendment) Act, 1955 (Central Act 31 of 1955), all reference in any enactment to any value expressed in annas and pies shall be construed as references to that value expressed in terms of decimal coins, that is, naya paise, the fractions of which are rounded off to the nearest naya paisa. Many of the enactments in force in the State of Madras have already been amended altering references to annas and pies into references to decimal coins. This Bill seeks to amend certain other enactments for the purpose of altering references to annas and pies into reference to decimal coins. Enactments to which separate and comprehensive amendments are under consideration and enactments which are shortly to be repealed have been excluded from the scope of this Bill.In some cases, for facilitating calculation and avoiding practical difficulties, the conversion has been indicated in round figures with 5 naye paise or multiples thereof as the basis.Received the assent of the Governor on the 11th June 1960, and first published in the Fort St. George Gazette on the 22nd June 1960.An Act to amend certain enactment consequent on the coming into force of the Indian Coinage (Amendment) Act, 1955.Whereas it is expedient to amend certain enactments consequent on the coming into force of the Indian Coinage (Amendment) Act, 1955 (Central Act 31 of 1955);Be it enacted in the Eleventh Year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Coinage (Alteration of References) Act, 1960.
(2)It shall come into force on such [date] [Came into force on 1.4.1961.] as the State Government may, by notification, appoint.

2. Amendment of certain enactments.

- The enactments specified in the Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof.

Schedule

Amendments(See section 2)
Year Number Short title Amendments
(1) (2) (3) (4)
Central Acts
1860 XXI The Societies Registration Act, 1860. In section 19, for the words "two annas forevery hundred words", the words "twenty-five naye paisefor every two hundred words or part thereof" shall hesubstituted.
1882 XV The Presidency Small Cause Courts Act, 1882. 1. In section 71',for the words "twelve annas", the words "seventy-fivenaye paise" shall be substituted.2. After section77-A, the following section shall be inserted, namely:-"77-B.1 Fees tobe computed to the nearest multiple of five naye paise. - In thedetermination or computation of the amount of fee chargeableunder this Act, any fraction of five naye paise less than two anda half naye paise shall be disregarded and any fraction of fivenaye paise equal to, or exceeding, two and a half naye paiseshall be regarded as five naye paise."3. In the Third Schedule, for the part (marked'E'), the following part shall be substituted, namely: -
'E'(See section 66)In the Small Cause Court for..Scale of fees to be Levied in Distraints for House-Rent
Sums sued for Affidavit and warrant to distrain Order to sell Commission Total
Rs. Rs. Rs. Np. Rs. Np. Rs. Np. Rs. Np.
1 and under 5 0.25 0.50 0.50 1.25
5 -Do- 10 0.50 0.50 1.00 2.00
10 -Do- 15 0.50 0.50 1.50 2.50
15 -Do- 20 0.50 1.00 2.00 3.50
20 -Do- 25 0.75 1.00 2.50 4.25
25 -Do- 30 1.00 1.00 3.00 5.00
30 -Do- 35 1.00 1.00 3.50 5.50
35 -Do- 40 1.00 1.50 4.00 6.50
40 -Do- 45 1.25 2.00 4.50 7.75
45 -Do- 50 1.50 2.00 5.00 850
50 -Do- 60 2.00 2.00 6.00 10.00
60 -Do- 80 2.50 2.50 6.50 11.50
80 to 100 3.00 3.00 7.00 13.00
Upwards of 100 3.00 3.00 7 per centum. .....
The above scale includes all expenses, except in suits where the tenant disputes the landlord's claim, and witnesses have to be sub-poenaed, in which case each subpoena for sums under Rs. 40 shall be paid for at twenty-five naye paise each, and seventy-five naye paise above that amount; and also where peons are kept in charge of property distrained twenty-five naye paise per day shall be paid per man.

4. For the Fourth Schedule the following Schedule shall be substituted, namely:-

"Fourth Schedule(See section 72)Fees for Summonses and Other Processes
When the amount or value of the subject-matterexceeds But does not exceed Fee for summonses Fee for other processes
Rs. Rs. Rs. NP. Rs.NP.
0 10 0.15 0.15
10 20 0.25 0.25
20 50 0.50 0.50
50 100 1.00 1.00
100 200 1.25 2.00
200 300 1.50 3.00
300 400 1.75 4.00
400 500 2.00 5.00
500 600 2.25 6.00
600 700 2.50 7.00
700 800 2.75 8.00
800 900 3.00 9.00
900 1,000 3.25 10.00
1,000 1,100 3.40 10.50
1,100 1,200 3.50 11.00
1,200 1,300 3.65 11.50
1,300 1,400 3.75 12.00
1,400 1,500 3.90 12.50
1,500 1,600 4.00 13.00
1,600 1,700 4.15 13.50
1,700 1.800 4.25 14.00
1,800 1,900 4.40 14.50
1,900 2,000 0.15 15.00.

5. In the Fifth Schedule-

(i)for the words "Eight annas" and "Twelve annas" wherever they occur,, the words "Fifty naye paise" and "Seventy-five naye paise" shall respectively be substituted;
(ii)for the words "eight annas" wherever they occur,, the words "fifty naye paise" shall be substituted;
(iii)for the words "Four annas", the words "Twenty-five naye paise" shall be substituted.
[Tamil Nadu] [Substituted for the expression 'Madras Acts' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970.] Acts
1888 III The Madras City Police Act, 1888. (This Amendment has been incorporated in theprincipal Act.)
1920 VIII The Tamil Nadu Elementary Education Act, 1920. Do.
1934 X The Tamil Nadu Co-operative Land Mortgage BanksAct, 1934. Do.
1938 IV The Tamil Nadu Agriculturists Relief Act, 1938. Do.
1939 V The Tamil Nadu Electricity Duty Act, 1939. Do.
1947 XXXVI The Tamil Nadu Shops and Establishments Act,1947. Do
1948 XXIV The Tamil Nadu Public Libraries Act, 1948. (This amendment has been incorporated in theprincipal Act.)
1952 XVI The Tamil Nadu Motor Vehicles (Taxation ofPassengers and Goods) Act, 1952. Do.
1955 XIV5 The Tamil Nadu Court-fees and Suits ValuationAct, 1955. Do.
Travancore-Cochin Acts
1950 XXII The Travancore Cochin Agricultural Income-taxAct, 1950. 1. For section 37, the following section shallbe substituted, namely:-
    "37. Tax to be computed to the nearest nayepaise. - In the determination or computation of the amount of taxor a refund payable under this Act, any fraction of a naye paisaless than half a naye paisa shall he disregarded and any fractionof a naya paisa equal to, or exceeding, half a naye paisa shallbe regarded as one naye paisa." 2. In the Schedule- (i) inPart I, for items 1 to 5, the following items shall besubstituted, namely:- Rate  
    "1. On the First Rs. 1,500 of the totalagricultural income Nil
    2. On the next Rs. 3,500 of the totalagricultural income. Five naye paise in the rupee.
    3. On the next Rs. 5,000 of the totalagricultural income. Ten naye paise in the rupee.
    4. On the next Rs. 5,000 of the totalagricultural income. Twenty naye paise in the rupee.
    5. On the balance of the total agriculturalincome. Twenty-five naye paise in the rupee."
    (ii) in Part II-  
    (a) in Paragraph A, for items 1 to 7, thefollowing items shall be substituted, namely:- Rate  
    "1. On the First Rs. 25,000 of the totalagricultural income. Nil.
    2. On the next Rs. 15,000 of the totalagricultural income. Ten naye paise the rupee.
    3. On the next Rs. 15,000 of the totalagricultural income. Fifteen naye paise in the rupee.
    4. On the next Rs. 15,000 of the totalagricultural income. Twenty naye paise in the rupee.
    5. On the next Rs. 15,000 of the totalagricultural income. Thirty naye paise in the rupee
    6. On the next Rs. 15,000 of the totalagricultural income. Thirty-five naye paise in the riipee.
    7. On the balance of the total agriculturalincome. Forty naye paise in the rupee.".
955 XV The Travancore-Cochin Land Tax Act, 1955. In sub-section (1) of section 5, for the words"three pies" the words "two naye paise" shallbe substituted.