LexThe Assam Court-Fees (Amendment) Act, 1958
Assam · state statute
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ASSAM ACT III OF 1958
THE ASSAM COURT-FEES (AMENDMENT) ACT, l )58
(As passed by the Assembly)
(Received the assent of the Governor on the 26th March 1958)
!Published in the Assam Ga:::.ette, Extraordinary, dated the 28th March 1958]
An
Act
further to amend the Court-fees Act, 1870 (Act VII of 1870) in its application to
Assam
Preamble .-Whereas it is expedient further to amend the Court-fees
Act, 1870 (Act VII of 1870), hereinafter called the Principal Act, in its
application to Assam, in the manner hereinafter appearing ;
It is hereby enacted in the Ninth Year of the Republic of India a3
tollows:-
1. Sh()rt title, extent and commencement.-(i) This Act may be
called the Assam Court-fees (Amendment) Act, 1958.
Iii) It extends to the whole of the State of Assam
(iii) It shall come into force with effect from the 1st of April, 1958.
2. Amendinent of Schedule I, Article 1.-For Article l in the fast
schedule to the principal Act, the following shall be substituted, namely:-
r I
!
II
I
II
"I. Plaint, written state-~
ment pleading a set-off or I
counter-claim or memoran- I
dum of appeal (not other- I
wise provided for in this I
Act) or, of cross-objection j
presented to any Civil or I
Revenue Court except those I
mentioned in section 3.
j
,1
I
'1
I
l l
When the amount or value of the subject
matter in dispute does not exceed one
hundred rupees, for every five rupees, or, part
thereof, of such amount or value,
and
When such amount or value exceeds one
hundred rupees for every ten rupres, or part
thereof, in excess of one hundred rupees
up to one hundred and fifty rupees,
and
When such amount or value exceeds one
hundred and fifty rupees, for every ten
rupees or part thereof up to one thousand
rupees,
and
When such amount or value exceeds one
thousand rupees, for every one hundred
rupees, or part thereof, in excess of one
thousar,d rupees, up to seven thousand
five hundred rupees,
and
When such amount or value exceeds seven
thousand five hundred rupees, for every two
hundred and fifty rupees, or part thereof,
in excess of seven thousand, five hundrrd
rupees, up to ten thousand rupees,
and
[Price 00·25 N.P. or 5d.1
Fifty naye
paise.
One rupee
and seven·
ty-five nay e
paise.
One rupee
and twenty
naye paise.
Seven rupees
ar.d fifty
naye pahe.
Fifteen
rupees.
r
I
I
I
"I. Plaint, written state~~
ment pleading a set-off or I
counter-claim or memoran
dum of appeal (nol other
wise provided for in this I
Act) or, of cross-objection I
presented to any Civil or I
Revenue Court except I
thos~ mentioned in sec- I
tion 3. I
I
I
L
2
When such amount or value exceeds ten thou
sand rupees, for every five hundred rupees,
or part thereof, in excess of ten thousand
rupees, up to twenty thousand rupees,
and
When such amount or value exceeds twenty
thousand rupees, for every one thousand
rupees, or part thereof, in excess of twenty
thousand rupees, upto fifty thousand rupees,
and
When such amount or value exceeds fifty
thousand rupees, for every five thousand
rupees, or part thereof, in excess of fifty thou
sand rupees :
Provided that the maximum fee leviable on a
plaint or memorandum of appeal shall
not exceed ten thousand rupees."
Twenty-~
rupees an
fifty naye
paise.
Thirty
rupees.
Thirty
seven rupees
ar;d fifty
nayc paise.
3. Amendment of Schedule I, Article 6.-In the third column in
Article 6 of Schedule 1 for the words "eight aonas" opposite clause (a)
in the second column the words ' fifty naye paise" shall be substituted.
4. Amenchnent of table of rates of ad valorem fees. -For the
table of rates of Ad TJalorem fees leviable on the institution of suits, at the
end of Schedulr. 1 to the Principal Act, the table set forth in the Schedule
to this Act shall be substituted.
THE SCHEDULE
TABLE OF RATES OF AD VALOREM FEES LEVIABLE ON THE
INSTITUTION OF SUITS
[See SECTION 4 OF THE AssAM CouRT-FEES (AMENDMENT) AcT, 1953]
When the amount
or value of the But does not Proper fee
•u~iect-matter ex:ceed
exceeds
(1) (2) (3)
Rs. Rs. Rs. Np.
5 0.50
5 10 1.00
10 15 1.50
15 20 2.00
20 25 2.50
25 30 3.00
30 35 3.50
35 40 4.00
40 45 4.50
45 50 5.00
50 55 5.50
5'' .) 60 6.00
...
t--e
· ..
e;
,.,-
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3
THE SCHEDULE
When the amount
or value of the But does not Proper fee
subject-matter exceed
exceeds
( 1) (2) (3)
Rs. Rs. Rs. Np.
60 65 6.50
65 70 '1.00
70 75 7.50
75 80 8.00
80 85 8.50
85 90 9.00
90 95 9.50
95 100 10.00
100 110 11 ·75
110 120 13.50
120 130 15.25
130 140 17.00
140 150 18.75
150 !60 19.95
160 170 21.15
170 180 22.35
180 190 23.55 ... 190 200 24.75
200 210 25.95
210 220 27.15
220 230 28.35
230 240 29.55
240 250 30.75
250 260 31.95
260 270 33.15
270 280 34.35
280 290 35.55
290 300 36.75
300 310 37.95
310 320 39.15
320 330 40.35
330 340 41.55
340 350 42.75 350 360 43.95
360 370 45.15
370 380 46.35
380 390 47.55
390 400 48.75
400 410 49.95
410 420 51.15
420 430 52.35
430 440 53.55
440 450 54•75
450 460 55•95
460 470 57.15
470 480 58•35
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" THE SCHEDULF ,
<
When the amount
or valu e of th e But does not Pr )per f:e
subject-matter exceed
exceeds ..,
(1) (2) (3)
Rs. Rs. Rs. Np. -..
480 490 59•55
490 500 60•75
500 510 61·95
.;10 520 63•15
520 530 64•35
530 540 65•55
540 550 66•75
550 560 67•95
560 570 69·15
570 580 70·35
580 590 71•55
590 600 72•75
600 610 73 95
610 620 75·1~
620 630 76"35
630 640 77•55
640 650 78·7~
"' 650 660 79•95
660 670 81·15
670 680 82 35 ..<)
680 690 83·55
690 700 84•75
700 710 85·95 e "
710 720 87-15
720 730 88·35
730 740 89·55
740 750 90·75
750 760 91 ·95
760 770 93•15
770 780 94·35
780 790 95•55
790 800 96·75
800 810 97·95
810 820 . 99· 15
820 830 100·35
830 840 101 •55
840 850 102·75
850 860 103·95
860 870 105•15
870 880 106·35
880 890 107·55
890 900 108•75
900 910 109·95
910 920 111•15
920 930 112·35
930 940 113'55 ...
5
THE SCHEDULE
When the amount
or value of the But does not Proper fee
.0 rnbject-mattcr exceed .. exceeds
(I) (2) (3)
• -ca Rs. Rs. Rs.Np .
940 950 114·75
950 960 115·95
960 970 117'15
970 980 118•35
980 990 119•55
990 1,000 120·75
1,000 1,100 128·25
1,100 1,200 135·75
1,200 1,300 143•25
1,300 1,400 150•75
1,400 1,500 158•25
1,500 1,600 165-75
1,600 1,700 173•25
1,700 1,800 180•75
i,800 1,900 188•25
1,900 2,000 195·'15
~ 2,000 2,100 203·25 ... 2,100 2,200 210•75
~- 2,200 2,300 218·25
r / 2,300 2,400 225·75
2,400 2,500 233•25
2,500 2,600 240·75
~o
2,600 2,700 248•25
2,700 2,800 255·75
2,800 2,900 263•25
2,900 3,000 270·75
3,000 3,100 278·25
3,100 3,200 285·75
3,200 3,300 293·25
3,300 3,400 300•75
3,400 3,500 308•25
3,500 3,600 315·75
3,600 3,700 323•25
3,700 3,800 330·75
3,800 3,900 338•25
3,900 4,000 345·75
4,000 4,100 353•25
4,100 4,200 360·75
4,200 4,300 368•25
4,300 4,400 375•75
4,400 4,500 383•25
4,500 4,600 390·75
4,600 4,700 398·25
4,700 4,800 405·75 .. 4,800 4,900 413·25
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6
THE SCHEDULE ~
- ::
When the amount
or value of the
subject-matter But does not Proper fee
exceeds exceed - ~
(1) (2) (3)
Rs. Rs. Rs. Np. ·-
4,900 5,000 420•75
5,000 5,100 428•25
5,100 5,200 435·75
5,200 5,300 443·25
5,300 5,400 450•75
5,400 5,500 458·25
5,500 5,600 465·75
5,600 5,700 473·25
5,700 5,800 480•75
5,800 5,900 488•25
5,900 6,000 495·75
6,000 6,100 503•25
fl, 100 6;200 510·75
6,200 6,300 518·25
6,300 6,400 525·75
6,400 6,500 533·25 ':....
6,500 6,600 540·75
6,600 6,700 548·25
6,700 6,800 555·75 '"°
6,800 6,900 563·25 {
6,~00 7,000 570·75
7,000 7,100 578·25 ••
7,100 7,200 585·75
7,200 7,300 593·25
7,300 7,400 600·75
7,400 7,500 608·25
7,500 7,750 623·25
7,750 8,000 638·25
8,000 8,250 653·25
8,250 8,500 668·25
8,500 8,750 683•25
8,750 9,000 698·25
9,000 9,250 713·25
9,250 9,500 728•25
9,500 9,750 743•25
9,750 10,000 758·25
10,000 10,500 780•75
10,500 11,000 803•25
11,000 11,500 825•75
11,500 12,000 848•25
12,000 12,500 870·75
12,500 13,000 893•25
13,000 13,500 915•75 ...
13,500 14,000 938•25
""
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7
-:.. THE SCHEDULE ';
When the amount Proper fee
or value of the But does not
.. subject-matter exceed • exceeds
(1) (2) (3)
--- Rs. Rs. Rs. Np.
14,000 14,500 960•7!)
14,500 15,000 983•25
15,000 15,500 1,005·75
15,500 16,000 1,028·25
16,000 16,500 1,050•75
16,500 17,000 1,073•25
17,000 17,500 1,095·75
17,500 18,000 1,118•25
18,000 18,500 1,140·75
18,.";00 19,000 1,163·25
19,000 19,500 1,185·75
19,500 20,000 1,208•25
20,000 21,000 1,238•25
'""-, 21,000 22,000 1,268·25
\ 22,000 23,000 1,298·25
• 23,000 24,000 1,328•25
24,000 25,000 1,358·25
25,000 26,000 1,388•25
26,000 27,000 1,418•25
-11 27,000 28,000 1,448·25
28,000 29,000 1,478·25
~<> 29,000 30,000 1,508•25
30,000 31,000 1,538·25
31,000 32,000 1,568•25
32,000 33,000 1,598·25
33,000 34,000 1,628•25
34,000 35,000 1,658•25
35,000 3F,OOO 1,688·25
36,000 37,000 1,718·25
37,000 38,000 1,748·25
38,000 39,000 1,778•25
39,000 40,000 1,808 25
40,000 41,000 1,838·25
41,000 42,000 1,868•25
42,000 43,000 1,898•25
43,000 44,000 1,928•25
44,000 45,000 1,958·25
45,000 46,000 1,988•25
46,000 . 47,000 2,018•25
47,000 48,000 2,048"25
48,000 49,000 2,078•25
49,000 50,000 2,108·25
50,000 55,000 2,145·75
55,000 60,000 2,183 25 -,... 60,0GO 65,000 2,220·75
) ., 65,000 70,000 2,258'25 -·.
8
THE SCHEDULE
When the amount
or value of the But does no t
•ubject-rnal1er exceed Proper fee
exceeds
(I) (2) ( 3)
lls. Rs. Rs. Np.
70,000 75,000 2,295·75
75,000 80,000 2,333•25
80,000 85,000 2,370·75
85,000 90,000 2,408 25
90,000 95,000 2,445·75
95,000 1,00,000 2,483 25
1,00,000 1,05,000 2,520·75
1,05,000 1,10,000 2,558•25
1,10,000 1,15,000 2,595 ·75
1,15,000 1,20 ,000 2,633·25
1,20,COO 1,25,000 2,670·75
1,25,000 1,30,000 2,708·25
1,30,000 1,35,000 2,745·75
1,35,000 1,40,0CO 2,783·25
1,40,000 1,45.000 2,820•75
1,45,000 1,50,000 2~858•25
1,50,000 1,55,000 2,895·75
1,55,000 1,60,000 2,933·25
1,60,000 1,65,000 2,970•75
1,65,000 1,70,000 3,008·25
1,70,000 1,75,000 3,045·75
1,75,000 1,80,000 3,083•25
1,80,000 1,85,000 3,120·75
1,85,000 1,90,000 3,158•25
1,90,000 1,95,00C 3,195•75
1,95,000 2,00,000 3,233·25
2,00,000 2,05,000 3,270•75
and the fee increases at the rate of thirty-seven rupees fifty naye paise for
every five thousand rupees, or part thereof, up to a maximum fee of ten
thousand rupees, for example--
When the amount
or value of the But does not
subject-matter exceed Proper fee
exceeds
~J) (2) (3)
R!. Rs. Rs. Np.
3,00,000 3,983•25
4,1)0,000 4,733•25
5,00,000 5,483•25
6,00,000 6,233·25
-,--
o "
.,.
~·-
~
When the amount
or value of the
subject ·matte<
exceeds
(l)
Rs.
l:S tit does ::w•
exceed
1.2)
Rs.
7,00,000
8,00,000
9,00,000
10,00,000
11,00,000
11,05,000
Proper fee
(3>
Rs. Np.
6,983·25
7,733·25
8,483·25
9,233•25
9,983·25
10,020·75
5. Amendment of Schedule II, Article 1.-( 1) In the third column in
Article I of Schedule II of the Principal Act, for the words "four annas"
opposite clause (a) the words "twenty•five naye paise'' shall be substituted.
(2) In the third column in Article I of Schedule II of the Principal Act,
(or the words "twelve annas" opposite clause (b) the words "seventy··five
uaye paise'' shall be substituted.
A G. P. (Leg,) No.2 /58-1575-24 .. 4-1958.
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