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Union of India - Section

Section 21 in Finance Act, 2019

21. Amendment of Schedule I.

- In Schedule I of the principal Act, -
(i)in Article 19, in column (1), -
(a)after the words "Certificate or other Document", the brackets, words, figures and letter "(except the certificate or other document covered under Articles 27 and 56A)" shall be inserted;
(b)the words, brackets and figures "See also Letter of Allotment of Shares (No. 36)" shall be omitted;
(ii)for Article 27 and the entries relating thereto, the following Article and entries shall be subsitituted, namely: -
(1) (2)
"27. Debenture - [as defined by section 2(10A)](seesections 9A and 9B)  
(a) in case of issue of debenture; 0.005%
(b) in case of transfer and re-issue ofdebenture. 0.0001%";
(iii)in Article 28, for the entry in column (1), after the words "Delivery order in Respect of Goods,", the brackets and words "(excluding delivery order in respect of settlement of transactions in securities in stock exchange)" shall be inserted;
(iv)in Article 36, for the entry in column (1), the following entry shall be substituted, namely: -
"36. Letter Of Allotment in respect of any loan to be raised by any company or proposed company.";
(v)after Article 56 and the entry relating thereto, the following Article and entries shall be inserted, namely: -
(1) (2)
"56A. Security Other Than Debentures(see sections 9A and 9B) -
(a) issue of security other than debenture; 0.005%
(b) transfer of security other than debenture on delivery basis; 0.015%
(c) transfer of security other than debenture on non-deliverybasis; 0.003%
(d) derivatives -  
(i) futures (equity and commodity) 0.002%
(ii) options (equity and commodity) 0.003%
(iii) currency and interest rate derivatives 0.0001%
(iv) other derivatives 0.002%
(e) Government securities 0%
(f) repo on corporate bonds 0.00001%";
(vi)in Article 62, items (a) and (b) and the entries relating thereto shall be omitted.