LexThe INDIAN STAMP ACT 1899(IN ITS APPLICATION TO THE STTAE OF ARUNACHAL PRADESH) 2007
Arunachal Pradesh · state statute
Open in Lexace · Ask the AI about this actTHE INDIAN STAMP ACT, 1899 (ACT NO. 2 OF 1899)
(IN ITS APPLICATION TO THE STATE OF ARUNACHAL PRADESH}
(ARUNACHAL AMENDMENT) ACT, 20 0 7 (as amended)
(Received the assent of the Governor on 13-08-2007;20'h April 2010 and
8'h October 2018}
(ACT NO. 05 OF 2007)
AN
ACT
to amend the Indian Stamp Act, 1899 ( Act No. 2 of 1899)
(in its application to the State of Arunachal Pradesh).
Be it enacted by the Legislative of Arunachal Pradesh in the fift y eighth
year of the Republic of India as follows:
1. (1) This Act may be called the Indian Stamp Act, 1899 (Act No. 2 of Short title,
1899) (in its application to the State of Arunachal Pradesh) Extent and commencement
(Arunachal Pradesh Amendment) Act, 2007.
(2) It shall extend to whole of Arunachal Pradesh.
(3) It shall come into force from the date of its publication in the
Arunacha I Pradesh Gazette.
1(2. In the Indian Stamp Act, 1899 (Act No. 2 of 1899) in its application
to the State of Arunachal Pradesh.
(1) (i) in section 62, in clause (c), for the words "five hundred
rupees", the words "two thousand five hundred rupees" shall be
substituted.
(ii) in section 62, in sub-section (2), for the words "five hundred
rupees", the words "five thousand rupees" shall be substituted.
(2) in section 63, for the words "one hundred rupees", the words
"five hundred rupees" shall be substituted.
(3) in section 64, in clause (c), for the words "five thousand
rupees", the words "ten thousand rupees" shall be substituted.
Amendment of sections 62, 63, 64, 65, 66, 67, 68,&69.
(4) in section 65, in clause (b ), for the words "one hundred
rupees", the words "five hundred rupees" shall be substituted.
(5) in section 66, in clause (b ), for the words "two hundred
rupees", the words "five hundred rupees" shall be substituted.
(6) in section 67, for the words "one thousand rupees", the words
"two thousand rupees" shall be substituted.
(7) in section 68, in clause (c), for the words "one thousand
rupees", the words "two thousand rupees" shall be substituted.
(8) in section 69, in clause (b), for the words "five hundred
rupees", the words "five thousand rupees" shall be substituted.]
1[ ] Inserted by Act No 3 of 2010 and shall be deemed to come
into force from 3 rd May 2010.
Amendment of sections 62,
63,64,65,66, 67,68,&69
2. In the Indian Stamp Act,1899 in Schedule - I (except for item Amendment
nos.13,14,27, 37 ,47 ,49, 52,53, 56,62}for Item Nos. 1,2,3,4,5,6, 7, of Schedule - 1
8, 9, 10, l't , 12, 15,16,17, 18, 19,20, 22, 23, 24,25, 26, 28,29,30, of Act No. 2 of 1
31 , 32, 33, 34, 35, 36, 38,39, 40, 41,42,43,44,45, 45, 48, 50, 51, 899
54, 55, 57, 58, 59, 60, 61, 63, 64 and 65, the following shall be
substituted, namely
Schedule - 1
Item No. Description of Instrument Proper Stamp-Duty
1 2 3
1. ACKNOWLEDGEMENT of a debt exceeding twenty rupees in
amount or value, written or signed by, or on behalf of, a debtor
Rs 20.00
G
in order to supply evidence of such debt in any book (other
than a banker's Pass-Book) or on a separate piece of paper
when such book or paper is left in the creditor's possession;
provided that such acknowledgement does not contain any
promise to pay the debt or any stipulation to pay interest or to
deliver any goods or other property.
2. ADMINISTRATION-BOND including a bond given under
section 256 of Indian Succession Act, 1865 (10 of 1865), section
6 of the Government Savings Banks Act, in all cases. 1873 (5 of
1873), section 78 of the Probate and Administration Act, 1881
(5 of 1881), or section 9 or section 10 of the Succession
Certificate Act, 1 889 (7 of 1889).
3. ADOPTION-DEED, that is to say, any instrument (other than a
will) recording an adoption or conferring or purporting to
confer an authority to adopt. ADVOCATE, see Entry as an
Advocate (No. 30)
4. AFFIDAVIT including an affirmation or declaration in the case
of person by law allowed to affirm or declare instead of
swearing.
Exemptions
Affidavit or declaration in writing when made-
(a) as a condition of enrolment under the Indian Army Act,
1911(8 of 1911) or the Indian Air Force Act, 1932 (14 of
1932);
(b) for the immediate purpose of being filed or used in any
Court; or before he officer or any court; or
(c) for the sole purpose of enabling any person to receive
any pension or charitable allowance
5. AGREEMENT OR MEMORANDUM OFAGREEMENT
a) if relating to the sale of a bill of exchange;
b) if relating to the sale of a Government security of share
in an incorporated company or other body Corporate;
c) If relating to purchase or sale of shares, scripts, stocks,
bonds,debentures,debenture stocks or any other
marketable security of a like nature in or any
incorporated company or other body corporate-
(i) When such agreement or memorandum of an
agreement is with or through a member or
between members of a stock exchange
Recognized under the Securities Contracts
(Regulation) Act, 1956.
(ii) in other cases
(d) If executed for service or for performance of work in
any estate whether held by one person or by more
persons than one as co-owner and whether in one or
more blocks and situated in Arunachal Pradesh where
the advance given under such agreement does not
exceed one thousand rupees
(e) If not, otherwise provided for
Rs. 50.00 in all cases
Rs. 100.00
Rs. 10.00
Rs. 5.00 Subject to maximum of
Rs. 100.for every Rs. 10,000 or
part thereof of the value of
security or share.
Three rupees for every Rs.5,000
or part thereof of the value of
the security at the time of, its
purchase or sale as the case may
be.
Five rupees for every Rs. 5,000
or part thereof of the value of
the security at the time of its
purchase or sale as the case may
be.
Rs.5.00
Rs.10.00
Exemptions
Agreement or memorandum of agreement-
a) for or relating to the sale of goods or merchandise
exclusively not being a NOTE OR MEMORANDUM
chargeable under No. 43
b) made in the form of tenders to the Central
Government for or relating to any loan ; Agreement to
Lease : See Lease (No. 35)
6. AGREEMENT BELATING TO DEPOSIT OF TITLE-DEEDS, PAWN
OR PLEDGE, that is to say, any instrument evidencing an
agreement relating to-
1) the deposit of title-deeds or instruments constituting
of being evidence of the tile to any property whatever
(other than a marketable security); or
2) the pawn or pledge of movable property; where such
deposit, pawn or pledge has been made by way of
security for the repayment of money advanced or to be
advanced by way of loan or an existing or future debt,-
(a) if such loan or debt is repayable on demand or more
than three months from the date of the instrument
evidencing the agreement.
i. if the amount of the loan does not exceed Bs.
500
ii. if it exceeds Rs. 500 and does not exceed Rs.
1000 and
for every Rs. 1000 or part thereof in excess of
Rs. 1000.
iii.
(b) if such loan or debt is repayable not more than three
months from the date of such instrument.
7. APPOINTMENT IN EXECUTION OF A POWER, whether of
trustees or of property, movable or immovable, where made by
any writing not being a will.
a) where the value of the property does not exceed Rs.
1,000.
b) In any other case
8. APPRAISEMENT OR VALUATION made otherwise than under
an order of the Court in the course of a suit,
(a) where the amount does not exceed Rs.1,000.
(b) in any other case
Exemptions
(a) Appraisement or valuation made for the information of one
party only, and not being in any manner obligatory
between parties either by agreement or operation of law.
(b) Appraisement of crops for the purpose of ascertaining the
amount to be given to a landlord as rent.
9. APPRENTICESHIP-DEED, including every writing relating to
the service or tuition of any apprentice, clerk or servant, placed
with any master to learn any profession, trade or employment
not being Articles of Clerkship (No. 11).
Exemption- Instruments of apprenticeship executed by a
Magistrate under the Apprentices Act, 1 961 (52 of 1 961) I or
by which a person is apprenticed by or at the charge of any
public-charity.
Rs. 50.00
Rs. 50.00
Rs. 10.00
Half the duty payable under sub
clause (a)
Rs.41.25
Rs.74.25
The same duty as bond (15) for
such amount.
Rs.50.00 in all cases.
Rs.50.00
10. ARTICLE OF ASSOCIATION OF A COM PANY.
(a) where the company has no share capital or the nominal
share capital does not exceed Rs. 2,500;
(b) where the nominal share capital exceeds Rs. 2,500 but does
not exceed Bs. 5,000;
(c) where the nominal share capital exceeds Rs. 5,000 but does
not exceed Rs. 1,00,000;
(d) where the nominal share capital exceeds Rs. 1,00,000.
Exemptions- Articles of any Association not formed for
profit and registered under section 25 of the Companies Act,
1956.
See also Memorandum of Association of a Company (No. 39).
11. ARTICLE OF CLERKSHIP or contract whereby any person first
becomes bound to serve as a clerk in order to his admission as
an attorney in any High Court.
12. AWARD, that is to say, any decision in writing by an
arbitrator or umpire not being an award directing a partition,
on a reference made otherwise than by an order of the Court in
the course of a suit-
(a) where the amount or value of the property to which the
award relates as set forth in such award does not exceed Rs.
1,000.
(b) in any other case
13. BILL OF EXCHANGE [as defined by section 2(2) not being a
BOND, bank-note or currency note[(b) where payable otherwise
than on demand-
(i) Where payable not more than three months after date or
sight-
(a) if the amount of the bill or note does not exceed Rs. 500;
(b) it exceeds Rs. 500 but does not exceed Rs. 1,000;
(c) and for every additional Rs. 1,000 or part thereof in excess of
Rs. 1,000;
(ii) where payable more than three months but not more than
six months after date or sight
(a) if the amount of the bill or note does not exceed Rs. 500;
(b) if it exceeds Rs. 500 but does not exceed Rs. 1,000;
(c) and for every additional Rs. 1,000 or part thereof in exceeds
of Rs. 1,000:
(iii) where payable more than six months but not more than
nine months after date of sight-
(a) if the amount of the bill or note does not exceed Rs. 500;
(b) if it exceeds Rs. 500 but does exceed Rs. 1,000;
(c) and for every additional Rs. 1,000 or part thereof in exceeds
of Rs. 1,000;
(iv) where payable more than nine months but not more than
one year after date or sight-
(a) if the amount of the bill or note does not exceed Rs. 500;
(b) if it exceeds Rs.SOD but does not exceed Rs. 1,000
(c) and for every additional Rs. 1,000 or part thereof in exceeds
of Rs. 1 ,000;
(v) where payable at more than one year after date or sight-
Rs. 100.00
Rs.150.00
Rs.300.00
Rs.500.00
Rs. 100.00
The same duty as a Bond
(No.15) for such amount.
Rs. 5.00
30 paise
60 paise
60 paise
Rs. 100.00
60 paise
Re 1 and 20 paise
Re 1 and 20 paise
90 paise
Re 1 and 80 paise
Re 1 and 80 paise
Re 1 and 25 paise
Re 2 and 50 paise
Re 2 and 50 paise
{a) if the amount of the bill or note does not exceed Rs.500;
{b} if it exceed Rs. 500 but does not exceed Rs. 1,000;
{c} and for every additional Rs. 1 ,000 or part thereof in excess
of Rs. 1,000
14. BILL OF LADING {including a through bill of lading)
Exemptions-
{a} Bill of lading when the goods therein described are received
at a place within the limits of any port as defined under the
Indian Ports Act, 1889 {10 of 1889}, and are to be delivered at
another place within the limits of the same port .
15. BOND {as defined by section 2(5) not being a Debenture
(No-27) and not being otherwise provided for by this Act, or by
the Court Fees Act, 1870 (7 of 1870).
{i} where the amount or value secured does not exceed Rs. 10
{ii} Where it exceeds Rs. 10 and does not exceed Rs. 50
{iii} Where it exceeds Rs. 50 and does not exceed Rs. 100
{iv) Where it exceeds Rs. 100 and does not exceeds Rs.20C
{v) Where it exceeds Rs. 200 and does not exceeds Rs.300
(vi) Where it exceeds Rs. 300 and does not exceeds Rs. 400
{vii) Where it exceeds Rs. 400 and does not exceeds Rs. 500
{viii) Where it exceeds Rs.500 and does not exceeds Rs. 600
{ix) Where it exceeds Rs. 600 and does not exceeds 8s.700
{x) Where it exceeds Rs.700 and does not exceeds Bs. 800
{xi} Where it exceeds Rs. 800 and does not exceeds Bs. 900
{xii} Where it exceeds Rs. 900 and does not exceeds Rs. 1000
{xiii} and for every Rs. 500 or part thereof in excess of Rs. 1000
See Administration-Bond {No. 2} Bottomry Bond {No. 16},
Customs Bond (No. 26), Indemnity Bond (No. 34}, Respondentia
Bond (No. 56} Security Bond (No. 57)
Exemptions - Bond, when executed by-
{a) headmen nominated under rules framed in accordance with
the Bengal Irrigation Act, 1876, Section 99 for the due
performance of their duties under that Act}.
(b) any person for the purpose of guaranteeing that the local
income, derived from private subscriptions to a charitable
dispensary or hospital or any other object of public utility shall
not be less than a specified sum per mensem.
16. BOTI OMRY BOND, that is to say, any instrument whereby
the master of a sea-going ship borrows money on the security
of the ship to enable him to preserve the ship or prosecute her
voyage.
17. CANCELLATION - Instrument of {including any instrument
by which any instrument previously executed is cancelled}, if
attested and not otherwise provided for.
See also Release {No. 55}, Revocation of Settlement {No. 58-B},
Surrender of Lease (No. 61}, Revocation ofT rust (No. 64-8).
18. CERTIFICATE OF SALE (in respect of each property put up as
a separate lot and sold) granted to the purchaser of any
property sold by public auction by a Civil or Revenue Court, or
Collector o:'other Revenue Officer-
(a) where the purchase-money does not exceed Rs. 10;
{b) Where the purchase money exceeds Rs. 10 but does not
exceed Rs. 25;
{c) in any other case.
Re 2 and 50 paise
Rs. 5
Rs. 5
Re 1
N.B.-lf a bill of lading drawn in
parts, the proper stamp
therefore must be borne by
each one of the set
Rs.2.00
Rs.2.00
Rs.3.00
Rs.5.00
Rs.8.00
Rs. 10.00
Rs. 14.00
Rs. 18.00
Rs.22.00
Rs.24.00
Rs.27.00
Rs.30.00
Rs.7.00
The same duty as a Bond (No. 1
5) for the same amount ;
Rs.50.00
Rs.2.00
Rs.3.00
The same duty as a Conveyance
(No. 23) for a consideration
equal to the amount of the
purchase money only.
19. CERTIFICATE OR OTHER DOCUMENT evidencing the right or
title of the holder thereof, or any other person, either to any
shares, scrip or stock in or of any incorporated company or
other body corporate, or to become proprietor of shares, scrip
or stock in or of any such company or body.
See also Letter of Allotment of Shares (No. 36)
20. CHARTER" PARTY that is to say, any instrument (except an
agreement for the hire of a tug-steamer) whereby a vessel or
some specified principal part thereof is let for the specified
purposes of the charterer, whether it includes a penalty clause
or not.
21. Omitted.
22. Composition-deed, that is to say, any instrument executed
by a debtor whereby he conveys his property for the benefit of
his creditors or whereby payment of a composition or dividend
on their debts is secured to the creditors, or whereby provision
is made for the continuance of the debtor's business, under the
supervision of inspectors or under letters of license for the
benefit of his creditors.
23. Conveyance (as defined by section 2(10), not being a
Transfer charged or exempted under No.62, - where the
amount or value of the consideration for such conveyance as
set forth therein does not exceed Rs. 1000.00
(i) Where it exceeds Rs. 1000 but does not
exceed Rs. 10,000
Where it exceeds Rs. 10,000 but does not
exceed Rs. 1 ,00,000
Where it exceeds Rs. 1,00,000 but does
not exceed Bs. 3,00,000
Where it exceeds Rs. 3,00,000 but does
not exceed Rs. 5,00,000
Rs.5,00,000 and above
(ii)
(iii)
(iv)
(v)
Exemptions-
[(a)] Assignment of copyright by entry made under the Indian
Copyright Act, 1847(now the Copy right Act, 1957), Section 5.
[(b) For the purpose of this article, the portion of duty paid in
respect of a document falling under article No. 23A shall be
excluded while computing the duty payable in respect of a
corresponding document relating to the completion of the
transaction in any union territory under this article.]
Co-partnership-deed - See partnership (No. 46)
23A Conveyance in the nature of part performance Contracts
for the transfer of immovable property in the nature of part
performance in any union territory under section 53A of the
Transfer of Property Act, 1882 (4 of 1882).
24. COPY OR EXTRACT, - Certified to be a true copy or extract,
or by order of any public officer and not chargeable under the
law for the time being in force relating to court fees
{i) if the original was not chargeable with duty or if the duty
with which it was chargeable does not exceed one rupee;
{ii) in any other case ;
Exemption:
{a) Copy of any paper which a public officer is expressly
required by law to make or furnish for record in any public
office or for any public purpose.
Rs. 5.00
Rs. 15.00
Rs. 100.00
Rs. 50.00
3%
2%
1%
3%
Ninety per cent of the duty as
conveyance {No.23).
Rs.5.00
Rs. 10.00
(b) Copy of, or extract from, any register relating to births,
baptisms, namings, dedications, marriages, divorces, deaths or
burials.
25. COUNTERPART OR DUPLICATE of any instrument chargeable
with duty and in respect of which the proper duty has been
paid,
(a) if the duty with which the original instrument is chargeable
does not exceed one rupee.
(b) In any other case.
Exemptions: Counterpart of any lease to a cultivator when such
lease is exempted from duty.
26. CUSTOMS BOND
(a) where the amount does not exceed Rs. 1000;
(b) in any other case
27. DEBENTURES (where a mortgage debenture or not), being a
marketable security transferable-
(a) by endorsement or by a separate instrument of transfer-
(i) where the amount or value does not exceed Rs. 10;
(ii) where it exceeds Rs. 10 and does not exceed Rs. 50
(iii) Ditto 50 ditto 100
(iv) (iv) Ditto 100 ditto 200
(v) (v) Ditto 200 ditto 300
(vi) Ditto 300 ditto 400
(vii) Ditto 400 ditto 500
(viii) Ditto 500 ditto 600
(ix) Ditto 600 ditto 700
(x) Ditto 700 ditto 800
(xi) Ditto 800
(xii) ditto 900
(xiii) and for every Rs. 500 or part thereof in excess 1000
(b) by delivery
(i) where the amount or value of the consideration for such
debenture as set forth therein does not exceed Rs. 50
(ii) where it exceeds Rs. 50 but does not exceed Rs. 100
(iii) Ditto 100 ditto 200
(iv) Ditto 200 ditto 300
(v) Ditto 300 ditto 400
(vi) Ditto 400 ditto 500
(vii) Ditto 500 ditto 600
(viii) Ditto 600 ditto 700
(ix)Ditto 700 ditto 800
(x)Ditto 800 ditto 900
(xi) Ditto 900 ditto 1,000
(xii) and for every Bs. 500 or part thereof in excess of Rs.1000
Explanation-
The term "Debenture" includes any interest coupons attached
thereto but the amount of such coupons shall not be included
in estimating the duty.
Exemption- A debenture issued by an incorporated company or
other body corporate in terms of a registered mortgage-deed,
duly stamped in respect of the full amount of debentures to be
issued there under, whereby the company or body borrowing
makes over, in whole or in part, their property to trustees for
the benefit of the debenture holders:
Provided that the debentures so issued are expressed to
be issued in terms of the said mortgage-deed.
DECLARATION OF ANY TRUST. See TRUST (No. 64)
The same duty as is payable on
the original.
Rs.10.00
The same duty as a Bond (No.
15) for such amount.
Rs. 50.00
10 paise
20 paise
30 paise
75 paise
Rs. 1 and 10 paise
Bs. 1 and 50 paise
Rs. I and 80 paise
Bs. 2 and 25 paise
Rs. 2 and 60 paise
Rs. 3
Rs. 3 and 40 paise
Rs. 3 and 75 paise
Rs. 1 and 85 paise
35 paise
75 paise
Rs. 1 and 50 paise
Rs. 2 and 25 paise
Rs.3
Rs. 3 and 75 paise
Rs. 4 and 50 paise
Rs. 5 and 25 paise
Rs. 6
Rs. 6 and 75 paise
Rs. 7 and 50 paise
Rs. 3 and 75 paise
28. DELIVERY-ORDER IN RESPECTOF GOODS, that is to say, any
instrument entitling any person therein named, or his assigns or
the holder thereof, to the delivery of any goods lying in any
dock or port, or in any warehouse in which goods are stored or
deposited on rent or hire, or upon any wharf, such instrument
being signed by or on behalf of the owner of such goods upon
the sale or transfer of the property therein, when such goods
exceeds in value twenty rupees.
29. DIVORCE - Instrument of, that is to say, any instrument by
which any person eff ects the dissolution of his marriage.
30. ENTRYAS AN ADVOCATE VAKIL OR ATI OBNEY ON THE ROLE
OF ANY HIGH COURT {under the Indian Bar Councils Act, 1926,
or in exercise of powers conferred on such court by Letters,
Patent or by the Legal Practitioners Act, 1884
(a) in the case of an Advocate or Vakil
(b) in the case of an Attorney
Exemptions: Entry of an Advocate, Vakil or Attorney on the roll
of any High Court when he has previously been enrolled in a
High Court.
31. EXCHANGE OF PROPERTY - Instrument of
32. FURTHER CHARGE - Instrument of, that is to say, any
instrument imposing a further charge on mortgaged property-
(a) When the original mortgage is one of the description
referred to in clause (a) of Article No.40 (that is, with
possession);
(b) when such mortgage is one of the description referred to in
clause (b) of Article No. 40 (that is, without possession),
(i) if at the time of execution of the instrument of
further charge possession of the property is given,
or agreed to be to be given under such instrument.
(ii) if possession is not so given.
33. GIFT- Instrument of, not being a Settlement (No.58) or Will
or Transfer (No. 62).
34. INDEMNITY-BOND
Rs.2.00
Rs.50.00
Deleted.
Deleted.
The same duty as a conveyance
(No. 23) for a consideration
equal to the value of the
property of greatest value as set
forth in such instrument.
The same duty as a conveyance
(No.23) for a consideration
equal the amount of the further
charge secured by such
instrument.
The same duty as a Conveyance
(No. 23) for a consideration
equal to the total amount of the
charge(including the original
mortgage and any further
charge already made) less the
duty already paid on such
original mortgage and further
charge.
The same duty as a Bond (No.
15) for the amount of the
further charge secured by such
instrument.
The same duly as a conveyance
(No. 23) for consideration equal
to the value of the property as
set forth in such instrument.
The same duty as a Security
Bond (No. 57) for the same
amount.
q
35. LEASE, including an under-lease or sublease and any
agreement to let or sub-let-
(a) where by such lease the rent is fixed and no premium is
paid or delivered-
(i) where the lease purports to be to a term of less than
one year;
(ii) where the lease purports to be for a term of not less
than one year but not more than five years;
(iii) where the lease purports to be for a term in excess of
five years and ; not exceeding ten years.
(iv) where the lease purports to be for a term exceeding
ten years, but not exceeding twenty years.
(v) where the lease purports to be for a term as a
exceeding twenty years, but not exceeding thirty
years.
(vi) where the lease purports to be for a term as a
exceeding thirty years, but not exceeding one hundred
years.
(vii) where the lease purports to be for a term exceeding
one hundred years, or in perpetuity.
(viii) where the lease does not purport to be for any
definite term.
(b) where the lease is granted for a fine or premium or for
The same duty as a Bond (No. 1
5) for the whole amount payable
or deliverable under such lease.
The same duty as a Bond
(No.15) for the amount or value
of the average annual rent
reserved.
The same duty as a conveyance
(No. 23) for a consideration
equal to the amount or value of
the average annual rent
reserved.
The same duty as a Conveyance
(No.23) for a consideration
equal to twice the amount or
value of the average annual rent
reserved.
The same duty as a Conveyance
{No.23) for a consideration
equal to three times the amount
or value of the average annual
rent reserved.
The same duty as a Conveyance
(No.23) for a consideration
equal to four times the amount
or value of the average annual
rent reserved.
The same duty as a conveyance
(No.23) for a consideration
equal in the case of a lease
granted solely for agricultural
purposes to one tenth and in
any other case to one-sixth of
the whole amount of rents
which would be paid or
delivered in respect of the first
fifty yea rs of the lease.
The same duty as a Conveyance
{No. 23) for a consideration
equal to three times the amount
or value of the average annual
rent which would be paid or
delivered for the first ten years if
the lease continued so long.
The same duty as a Conveyance
(o
money advanced and where no rent is reserved.
c) where the lease is granted for a fine or premium or for
money advanced in addition to rent reserved.
Exemption: Lease, executed in the case of cultivator and for the
purpose of cultivation and for the purpose of cultivation
(including a lease of trees for the production of food or drink)
without the payment or, delivery of any line or premium, when
a definite term is expressed and such term does not exceed one
year, or when the average annual rent reserved does not
exceed one hundred rupees.
In this exemption a lease for the purpose of cultivation shall
include a lease of lands for cultivation together with a
homestead or tank.
Explanation: When lease undertakes to pay any recurring
charge, such as Government revenue, landlords share of ceases,
or the owner's share of municipal rates of taxes, which is by law
recoverable from the lessor, the amounts so agreed to be paid
by the lease shall be deemed to be part of the rent.
36. LED ER OFALLOTMENT OF SHARES, company, or in respect
of any loan to be raised by any company or proposed company.
37. LED ER OF CREDIT any instrument by which one person
authorizes another to give credit to the person in whose favour
it is drawn. LED ER OF GUARANTEE. See AGREEMENT (No. 5).
38. LED ER OF LICENCE, any agreement between a debtor and
his creditors that the latter shall, for a specified time, suspend
their claims and allow the debtor to carry on business at his
own discretion.
39. MEMORANDUM OFASSOCIATION OFA COMPANY-
(a) if accompanied by articles of association under section 26 of
the Companies Act, 1956;
(b) if not so accompanied
(i) where the nominal share capital does exceed one lakh of
rupees;
(ii) where the nominal share capital does not exceed one lakh of
rupees.
(No. 23) for a consideration
equal to the amount or value of
such fine or premium or
advanced as set forth in the
lease.
The same duty as a Conveyance
(No. 23) for a consideration
equal to the amount or value of
such fine or premium or
advance as set forth in the lease,
in addition to the duty which
would have been payable on
such lease it no fine or premium
or advance had been paid or
delivered ; Provided that, in any
case where an agreement to
lease is stamped with the ad
valorem stamp required for a
lease and a lease in pursuance
of such agreement is
subsequently executed, the duty
on such lease shall not exceed
two rupees.
Rs.2.00
Rs 1
Rs. 50.00
Rs. 200.00
Rs. 500.00
Rs. 800.00
I I
40. MORTGAGE-DEED, not being (AN AGREEMENT RELATING TO
DEPOSIT OF TITLE. DEED, PAWN OR PLEDGE (No. 6), BOTI OMRY
BOND {No. 16), MORTGAGE OF A CROP {No. 41) RESPONDENTIA
BOND {No. 56), OR SECURITY BOND (No. 57)
2[(a) when possession of the property or any part of the
property comprised in such deed is given by the mortgagor or
agreed to be given.
(i) where the amount or value of the consideration for such
conveyance as set forth therein does not exceed Rs 1000
(ii) where it exceed Rs 1000
(b) when possession is not given or agreed to be given as
aforesaid;
Explanation: A mortgagor who gives to the mortgagee a power
of-attorney to collect rents or a lease of the property
mortgaged or part thereof, is deemed to give possession within
the meaning of this Article.
(c) when a collateral or auxiliary or additional or substituted
security, or by way of further assurance by the above
mentioned purpose where the principal or primary security is
duly stamped
(i) for every sum secured not exceeding Rs. 1000
(ii) and for every Rs. 1000 or part there of secured in excess
olRs. 1000.
Exemptions: (1) Instrument, executed by persons taking
advances under he lands Improvement Loans Act, 1883 {10 of
1883) or the Agriculturists Loan Act, 1884 (12 of 1884) or by
their sureties as security for the repayment of such advance.
(2) Letter of hypothecation accompanying a bill of
exchange.
41. MORTGAGE OF A CROP, including any instrument
evidencing an agreement to secure the repayment of a loan
made upon any mortgage of a crop, whether the crop is or is
not in existence at the lime of the mortgage-
(a) when the loan is repayable not more than three months
from the date of the instrument
(i) for every sum secured not exceeding Rs. 200;
(ii) and for every Rs. 200 or part thereof secured in excess
of Rs. 200.
(b) When the loan is repayable more than three months, but
not more than eighteen months for the date of the instrument.
(i) for every sum secured not exceeding Rs.100
(ii) and for every Rs. 100 or part thereof secured in excess
of Rs. 100.
42. NOTARIAL ACT that is to say, any instrument, endorsement,
note, attestation, certificate or entry not being a Protest (No.
SO) made or signed by a Notary Public in the execution of the
duties of his office, or by any other person lawfully acting as a
Notary Public.
See also Protest of Bill or Note (No.SO)
43. NOTE OF MEMORANDUM sent by a Broker or Agent to his
principal intimating the purchase or sale on account o, such
principal-
(a) of any goods exceeding in value Bs. 20
(b) of any stock or marketable security exceeding in value
twenty rupees.
Rs 10
1%]
The same duty as a Bond
(No.15) for the amount secured
by such deed.
Rs.5.00
Rs. 5.00
Rs. 1.00
Rs. 2.00
Rs. 2.00
Rs. 2.00
Rs. 10.00
Rs. 1.00
Rs.2 for every Rs. 5,000 or part
thereof of the value of the stock
as security subject to a
maximum of forty rupees.
44. NOTE OF PROTEST by the Master of a Ship See also Protest
by the Master of a Ship. (No. 51 ) Order for the payment of
Money See Bill of Exchange (No. 13)
45. PARTITION - Instrument of (as defined by Section 2(15);
46. PARTNERSHIP
(A)- INSTRUM ENT OF-
(a) where the capital of the partnership does not exceed Rs.
1,000
(b) in any other case
(B)- Dissolution of-
Pawn or Pledge - See Agreement relating to deposit of Title
deeds Pawn or Pledge (No. 6).
47. POLICY OF INSURANCE.-
Rs. 5
The same duty as a Bond (No.
15) for the amount of the value
of the separated shares or
shares d the property. N.B. : The
largest share remaining after the
property is partitioned (or, if
there are two or more shares of
equal value and not smaller than
any of the other share, then one
of such equal shares)shall be
deemed to be that from which
the other shares are separated ;
Provided always that-
(a) when an instrument of
partition containing an
agreement to divide property in
severally is executed and
partition is effected in
pursuance of such agreement
the duty chargeable upon the
instrument affecting such
partition shall be reduced by the
amount of duty paid in respect
of first instrument but shall not
be less than four rupees.
(b) where land is held on
revenue settlement for a period
not exceeding thirty years and
paying the full assessment, the
value for the purpose of duty
shall be calculated at not more
than five times the annual
revenue. (c) where a final order
for effecting a partition passed
by an Revenue authority or any
Civil Court, or an award by an
arbitrator directing a partition, is
stamped with the stamp
required for an instrument of
partition, and an instrument of
partition in pursuance of such
order or award is subsequently
executed, the duty on such
instrument shall not exceed
rupees four.
The same duty as (Bond No. 15).
Rs. 100.00
Rs.50.00
I}
A-SEA INSURANCE (See section 7)
(1) for or upon any voyage-
(i) where the premium or consideration does not exceed the
rate of one-eights per centum o, the amount insured by the
policy;
(ii) in any other case, in respect of every full sum of one
thousand live hundred rupees and also any fractional part of
one thousand five hundred rupees insured by the policy;
(2) for time-
(i) in respect of every full sum of one thousand rupees and
also any fractional part of one thousand rupees insured by the
policy
(ii) where the insurance shall be made for any time not
exceeding six months;
(iii) where the insurance shall be made for any time exceeding
six months and not exceeding twelve months.
B.- FIRE-INSURANCE AND OTHER CLASSES OF INSURANCE, NOT
ELSEWHERE INCLUDED IN TH IS ARTICLE, COVEBING GOODS,
MERCHANDISE, PEBSONAL EFFECTS, (BOPS AND OTHER
PROPERTY AGAINST LOSS OR DAMAGE.
(1) in respect of an original policy
(i) when the sum insured does not exceed Rs. 5,000;
(ii) in any other case; and
(2) in respect of each receipt for any payment of a premium on
any renewal of an original policy.
C. - ACCIDENT AND SICKNESS INSURANCE-
(a) against railway accident, valid for a single Journey only.
Exemption
When issued to a passenger traveling by the intermediate or
the third class in any railway;
(b)in any other case-for the maximum amount which may
become payable in the case of any single accident or sickness
where such amount does not exceed Rs.1 ,000, and also where
such amount exceeds Rs. 1,000 for every Bs. 1 ,000 or part
thereof.
CC- INSURANCE BY WAY OF INDEMNITY against liability to pay
daages on account of accident to workmen employed by or
under the insurer or against liability to pay compensation under
the Workmen's Compensation Act, 1923 (8 of 1923), for every
Rs.100 or part thereof payable as premium.
D.- LIFE INSURANCEIORGBOUP INSURANCE OR OTHER
INSURANCE] NOT SPECIFICALLY PROVIDED FOR, except such a
If drawn singly if drawn in
duplicate for
each part.
Five paise Five paise
Five paise Five paise
Ten paise Ten paise
Ten paise Ten paise
Twenty five paise
Fifty paise
One-half of the duty payable in
respect of the original policy in
addition to the amount, if any
chargeable under No. 53.
Five paise
Ten paise provided that, in case
of a policy of insurance against
death by ' accident when the
annual premium payable does
not exceed (Rs. 2.50) per Rs.
1000, the duty on such
instrument shall be five paise for
every Rs. 1 ,000 or part thereof
the maxi mum amount which
may become payable under it.
five paise.
If drawn singly if drawn in
duplicate for
each part.
RE-INSURANCE, as is described in Division E of this article
(i) for every sum insured not exceeding Rs. 250;
(ii) for every sum insured exceeding Rs. 250 but not exceeding
Rs. 500;
(iii) for every sum insured exceeding Rs. 500 but not exceeding
Rs. 1 ,000 and also for every Rs. 1,000 or part thereof in excess
of Rs. 1,000.
Exemption:
Policies of life-insurance granted by the Director General of Post
Off ices in accordance with rules for Postal life insurance issued
under the authority of the Central Government.
E.- RE-INSURANCE BY AN INSURANCE COMPANY which has
granted in a POLICY [of the nature specified Division A or
Division B of this Article, with another company by way of
indemnity or guarantee against the payment on the original
insurance of a certain part of the sum insured thereby.
General Exemption
Letter of cover or engagement to issue a policy of insurance:
Provided that, unless such letter or engagement bears the
stamp prescribed by this Act for such policy, nothing shall be
claimable there under, nor shall it be available for any purpose,
except to the compel the delivery of the policy therein
mentioned.
48. POW ER OF ATI ORNEY (as defined by Section 2(21) not
being a Proxy (No. 52).
(a) when executed for the sole purpose of procuring the
registration one or more documents in relation to a single
transaction or for admitting execution of one or more such
documents;
(b) when required in suits or proceedings under the Presidency
Small Cause Courts Act,1882 (15 of 1882)
(c) when authorizing one person or more to act in a single
transaction other than the case mentioned in clause (a);
(d) when authorizing more than five persons to act jointly and
severally in more than one transaction or generally;
(e) when authorizing more than five but not more than ten
persons to act jointly and severally in more than one
transaction or generally;
(f) when given for consideration and authorizing the attorney to
sell any immovable property;
(g) in any other case
Explanation - For the purposes of this Article more persons
than one when belonging to the same firm shall be deemed to
be one person.
Ten paise
Ten paise
Five paise
Five paise
Twenty paise Ten paise
(N.B. II a policy of group
insurance is renewed or
otherwise modified whereby the
sum insured exceeds the sum
previously insured on which
stamp-duty has been paid, the
proper stamp must be borne on
the excess sum so insured.)
One quarter of the duty payable
in respect of the original
insurance but not less than five
paise or more than fifty paise:
Provided that if the tot a I
amount of duty payable is not a
multiple of five paise, the total
amount shall be rounded off to
the next higher multiple of live
paise.
Rs.20.00
Rs. 20.00
Rs.20.00
Rs. 20.00
Rs.20.00
The same duty as a Conveyance
(No. 23) for the amount of the
consideration.
Rs.20.00
N.B.- The term 'registration' includes every operation incidental
to registration under the Registration Act, 1908 (16 of 1908).
49. PROM ISSORY NOTE [as defined by section 2(22)
(a) when payable on demand
(i) when the amount or value does not exceed Rs. 250;
(ii) when the amount or value exceeds Rs. 250 but does not
exceed Rs. 1,000 ;
(iii) in any other case.
(b) when payable otherwise than on demand.
50. PROTEST OF BILL OR NOTE, that is to say, any declaration in
writing made by a Notary Public, or other person lawfully acting
as such attesting the dishonor of a Bill of Exchange or
promissory note.
51. PROTEST BY THE MASTER OF A SHIP, that is to say, any
declaration of the particulars of her voyage draw n up by him
with a view to the adjustment of losses of the calculation of
averages and every declaration in writing made by him against
the charterers of the consignees for not loading or unloading
the ship, when such declaration is att ested or certified by a
Notary Public or other person lawfully acting as such.
See also Note of Protest by the Master of Ship (No. 44).
52. PROXY empowering any person to vote at any one election
of the members of a district or a local board or of a district or
local board or of a body o, municipal commissioners, or at any
one meeting o, (a) members of an incorporated company or
other body corporate whose stock or funds is or are divided
into shares and transferable, (bl a local authority, or (c)
propretietors, members or contributors to the funds of any
institution.
53. RECEIPT [as defined by section 2(23)] for any money or
other Property the amount or value of which exceeds rive
thousand rupees.]
Exemptions
Receipt-
(a) endorsed on or contained in any instrument duly stamped
[or any instrument exempted] under the proviso to section 3
(instruments executed on behalf of the Government) (or any
cheque or bill of exchange payable on demand) acknowledging
the receipt of the consideration money. Interest or annuity or
other periodical payment thereby secured;
(bl for any payment of money without consideration;
(c) for any payment of rent by a cultivator on account of land
assessed to Government revenue, or [in the States of Madras,
Bombay and Andhra) (as they existed immediately before the
1st November, '1956) or lnam lands;
(d) for pay or allowances by non-commissioned [or petty]
officer, soldiers, [sailors] or airmen] of Indian military, [naval] or
air forces], when serving in such capacity, or by mounted police
constables;
(e) given by holders of family certificates in cases where the
person from whose pay or allowances the sum comprised in the
receipt has been assigned is a non-commissioned for petty]
officer, [soldier, [sailor or airman], of [any of the said forces],
and serving in such capacity;
5 paise
10 paise
15 paise
The same duty as a Bill of
Exchange (No. 1 3) for the same
amount payable otherwise than
on demand.]
Rs. 5.00
Rs.5.00
Fifteen paise
[One rupee]
(f) for pensions or allowances by person, receiving such
pensions or allowances in respect of their service as such non
commissioned [or petty] off icers, [soldiers, [sailors] or airmen],
and not serving the Government in any other capacity;
(g) given by a headman or lambardar for land revenue or taxes
collected by him;
(h) given for money or securities for money deposited in the
hands of any banker to be accounted for:
Provided that the same is not expressed to be received of, or by
the hands of, any other than the person to whom the same is to
be accounted for.
Provided also that this exemption shall not extend to a receipt
or acknow ledgemenl for any sum paid or deposited /or or upon
a letter of allotment of a share, or in respect of a call upon any
seripor share of, or any incorporated company or other body
corporate or such proposed orintended company or body or in
respect or a debenture being a marketable security.
54. RECONVEYANCE OF MORTGAGED PROPERTY.
(a) if the consideration for which the property does not exceed
Rs. 1,000 ;
(b) in any other case Rs.60.00
55. RELEASE, that is to say, any instrument not being such a
release as is provided for by section 23A whereby a person
renounces a claim upon another person or against any specified
property
(a) if the amount or value of the claim does not exceed Rs 1 000
(b) in any other case Rs.30.00
56. RESPONDENTIA BOND, that is to say, any instrument
securing loan on the cargo laden bond (No. 15) or to be laden
on board a ship and a making the amount of the repayment
contingent on the arrival of the loan secured. cargo at the port
of des ti nation
~ VOCATION OF ANY TRUST OB SETI LEMENT See Settlement
{No. 58); Trust (No. 64)
57. SECURITY BOND OR MORTGAGE DEED, executed by way of
security for the due execution of an off ice. or to account for
money or other property received by virtue thereof or executed
by a surety to secure the due performance of a contract-
(a) when the amount secured doe not exceed Rs 1000.
(b) in any other case
Exemptions: Bond or other instrument, when executed
(a) by headmen nominated under rules framed in accordance
with the Bengal Irrigation Act, 1876, section 99, for the due
performance of their duties under that Act;
(b) by any person {or the ;purpose of guaranteeing that the
local income derived from private subscriptions to a charitable
dispensary or hospital or any other object of public utility shall
The same duty as a Bond (No.
15) for the amount secured.
Rs.30.00
The same duty as a conveyance
(No 23) for the amount of such
consideration as set forth in the
Reconveyance.
Rs.60.00
The same duty as a Bond(No 15)
for such amount or value as set
forth in the release.
Rs 30.00
The same duty as a bond {No.
15) for the amount f the loan
secured
The same duty as a Bond(No 15)
for the amount secured.
Rs 30.00
I J-
{b) in any other case
Exemption: Surrender of lease, when such lease is exempted
from duty.
62. TRANSFER {whether with or without consideration)
[(a) of shares in an incorporated company or other body
corporate;
{b) of debentures, being marketable Securities, whether the
debenture is liable to duty or not, except debentures provided
for by section 8;
{c) of any interest secured by a bond, mortgage-deed or policy
of insurance,
i) if the duty on such bond, mortgage deed or policy does not
exceed live rupees;
{ii) in any other case
(d) of any property under the Administrator General's 1874 {2
of 1 874). section 31;
{e) of any trust-property without consideration from one
trustee to another trustee or from a trustee to beneficiary
Exemptions
Transfer by endorsement-
{a) of a bill of exchange, cheque or promissory note;
{b) of a bill of lading, delivery order, warrant for goods, or other
merchantile document of tExcerpt shown. Open the full act in Lexace.