The Assam Stamp (Amendment) Act, 1958

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ASSAM ACT VIII OF 1958 
THE ASSAM STAMP (t\MENDMENT) ACT, 1958 
(As passed by the Assembly) 
(Received the assent of the Governor on the 26th March 1958) 
[Published in the As!am Gazette, Extraordinary, dated the 28th March 1958] 
An 
.'let 
futher to amend the Indian Stamp A ct in its application to Assam 
Preamble.-Whereas it is expedient to introduce new rates of stamp 
duty in terms of multiples of five naye paise in decimal coinage and for that 
purpose to amend the Indian Stamp Act, 1899 (Act No.ll of 1899), herein­
after called the Principal Act, in its application to Assam, in the manner 
hereinafter appearing ; • 
1. Short title, extent and cornmencement.-1 t is herehy enacterl in 
the Ninth Year of the Republic of India as follows:-
(1) This Act may be called the Assam Stamp (Amendment) Act , 
1958. 
(2) It extends to the whole of Assam. 
(3) It shall come into force with effect from the 1st of April, 1958. 
2. Arnendment of Schedule I to the Principal Act.-In Scnedule I 
to the Principal Act,-
(1) in the second column against items Nos. 1, 5(b)(i) and (ii), 5(d), 
12(b), 15, 16, 17, I8(a) and (b), 19, 23, 28, 35(c), 36, 40rc), 4l(a) and (b), 
43(a), (b) and (c), 58A, 60, 6l 1 b), 64A and 65 substitute the words "Ten 
naye paise, fifteen naye paise, twenty naye paise, twenty-five naye paise, 
forty naye paise, fifty naye paise and seventy-five naye paise" respectively for 
the words "one anna, two annas, three annas, four annas, six annas, eight 
annas and twelve annas", wherev~r they occur in the Principal Act. 
[Price 00·06 N.P. or Id.] 
2 
(2) ior the table of rates given under 
following shall be substituted, namely: -
item No.6(2) (a) (i) and (ii) tiC""., 
" If drawn II drawn in If drawn in 
singly set of two, set of three, ... for each for each 
part of the part of the 
set set 
Rs. np. Rs. np. Rs. np. .... 
(i) When the amoi~nt of the loan or dt>bt 0 30 0 20 0 15 
does not exceed Rs.200. 
(ii) When it exceeds Rs.200 but does not 0 6(1 0 30 0 20 
exceed Rs.400. 
When it exceeds Rs.400 but does not 0 90 0 50 0 30 
exceed Rs.600. 
When it exceeds Rs.600 but does not 15 0 60 0 40 
exceed Rs.800. 
Whrfl it exceeds Rs.800 but does not I 45 0 75 0 50 
exceed Rs.l,000. 
When it exceeds Rs.I,000 but does 70 0 90 0 60 
not exceed Rs.l ,200. 
When it exceed s Rs. l,200 but docs 2 25 1 15 0 75 
not exceed Rs.1,600. 
When it exceeds Rs.l,600 but does 3 40 l 70 1 15 
not exceed Rs.2,500. 
When it. exceeds Ks.2,500 but dO<'S 6 75 3 40 2 25 
not exceed Rs.5,000. .. . 
When it exceeds Rs.5,000 but does }I) 00 5 10 3 40 
not exceed Rs.7,500. 
When it exceeds Rq,500 hut does 13 50 6 75 4 50 
not exceed Rs.10,000 • . 
When it exceeds Rs.10,000 but cloes 20 25 10 15 6 75 
not exceed Rs.15,000. 
When it exceeds Rs.15,000 but does 27 00 13 50 9 00 
not exceed Rs.20,000. 
When it exceeds ks.20,000 but does 33 75 16 90 11 25 
not exceed Rs 25,000. 
When it exceeds Rs.25,000 but does '10 50 20 25 13 50 
not exceed Rs.30,000. 
and for every additional Rs.10,000 or, 13 50 6 75 4 50 
p:art thereol. in excess of Rs.30,000. 
A.G. P. (Leg.) No.7/58-l575-:t5·4·19513. 
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