Section 9 in The Assam Court-Fees (Amendment) Act, 1950

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

State of Assam - Section

Section 9 in The Assam Court-Fees (Amendment) Act, 1950

9. Substitution in Schedule I of new Article 12.

- For Article 12 of the First Schedule to the principal Act the following article shall be substituted, namely:

"12.	Certificate under the Indian Succession Act, 1925	When the amount or value of any debt or securityspecified in the certificate under Section 374 of the Act exceedsone thousand rupees		Two per centum on the first ten thousand rupees;three per centum on the next forty thousand rupees; four percentum on the next one lakh and fifty thousand rupees; five and ahalf per centum on the next fifty thousand rupees; six per centumon the next one lakh of rupees; six and a half per centum on thenext one lakh of rupees.
				and
				seven per centum on the remainder of such amountor value.
		and
		when the aggregate amount or value of any debtsor securities specified in the certificate and of any debts orsecurities to which the certificate has been extended underSection 376 of the Act exceeds one thousand rupees.		In respect of such portion of the aggregateamount or value as consists of the amount or value of debts orsecurities so specified, the fee hereinbefore provided in thatbehalf in this article.
			and
			three per centum on such portion of the firstten thousand rupees; four and a half per centum of such portionof the next forty thousand rupees; six per centum on such portionof the next fifty thousand rupees; seven and a half per centum onsuch portion of the next one lakh and fifth thousand rupees;eight and a quarter per centum on such portion of the next fiftythousand rupees; nine per centum on such portion of the next onelakh of rupees; nine and three-quarters per centum on suchportion of the next one lakh of rupees.
				and
				ten and a half per centum on such portion of theremainder of such aggregate amount or value as consists of theamount or value of debts or securities to which the certificatehas been extended.
				Note.- (1) The amount of a debt is itsamount including interest on the day on which the inclusion ofthe debt in the certificate is applied for, so far as such amountcan be ascertained.
				(2) Whether or not any power with respect to asecurity specified in a certificate has been conferred under theAct and where such a power has been so conferred, whether thepower is for the receiving of interest or dividends on, or forthe negotiation or transfer of the security, or or both purposes,the value of the security is its market value on the day on whichthe inclusion of the security in the certificate is applied for,so far as such value can be ascertained."