The Court Fees (Assam Amendment) Act, 1972

A5SAM ACT XXVIII OF 1972 
COURT FEE S (ASSAM AMEN DMEN T) ACT, 1972 
(Receivrd the assent of the Governor on the 8th December 1972) 
fPubli ihed in the Assam Gazette, Extraordin ary, dated the 13th December 
1972] 
An 
Act 
further to amend the Court Fees Act. 1870 ia its 
application to Assam · 
Preamble. Whereas it is expedi ent fu rther to amend the 
Court- Fees Act, 1870, hereinafcer called the princi­
pal Act, in its ap plication to Assam, in the manner 
hereinafter appearing. 
It is hereby enacted in the Twenty-third 
Year of the R Lpublic of India as follows:-
Short title, extent 
and comaen ce­
ment. 
I. ( I) This Act may be called the Court 
Fees (Assam Amendment) Act, 1!:!72. 
Act VII of 
1870. 
/ 
./ 
(2) It e:x:tends to the whole of Assam. 
(3) It shall come into force on sw~h 
date as the State Government may, by noti­
fication in the official Gazette, appoint. 
An•ensment of 2. In Schedule I to the principal Act,­
Schedule I of Act 
VII of 1870. 
(1) for Article 1, the following shall 
be substituted) namely:-
Number 
(1 ) (2) 
"l. Plaint, written When the amount or 
~tat e ment, pl:ad- value of the subject matter 
. m g a set-ofl or . d" d t d counter-claim, or Jn l>pute oes no excee 
memorandum of one hundred rupees, for 
a~peal (no! other- every five rupees, or, part 
wise provided for th ereof of such amount or 
in this Act) or, of 1 • · cross-objection pre- va ue ' 
sented to any Civil 
Revenue Court ex­
cept those mentio­
ned in section 3. 
and 
When su~h amount or 
value exceeds one hundred 
rupees, for every ten rupees 
or part thereof, in excess 
of one hundred rupees up­
to one hundred and fifty 
rupees; 
and 
When such amoun t or 
value exceeds one hundred 
and fifty rupee s, for every 
ten rupees, or part thereof 
upto one thousand rupees; 
and 
When such amount . or 
value exceeds one t;housand 
rupees, for every one hund­
red rupees, or part thereof 
in excess of one thousand 
rupees upto seven thousand 
five hundred rupees; 
and 
When such amount or 
value exceeds seven thou­
sand five hundred rupees, 
Proper fee 
(3) 
Fifty -five pai­
se . 
One rupee 
and ni nety­
five paise. 
One 
and 
paise. 
rupee 
forty 
Eight rupees 
and twenty­
five paise • . 
Sixteen rupees 
and fifty 
paise. 
(1) 
73 
(2) 
for every two hundred and 
fifty rupees, or part thereof, 
in excess of seven thousand 
five hund red rupees upto 
ten thousand rupee s; 
and 
When such amount or 
val ue exceeds ten thousand 
rupe es, for every five hund­
red rupees , or part thereof 
in excess of ten thousand 
rupe es upto twenty thou­
sand rupees ; 
and 
Proper fee 
(3) 
Twenty- -four 
rupees and 
seventy-five 
paise. 
When such amount or Thirty--three 
value exceeds twenty thou- rupees . 
sand rup ees, for every one 
thous and rupees, or part 
there of in excess of twenty 
thousand rupees upto fifty 
thous and rupees ; 
and 
When such amo unt or 
value exceeds fifty thousand 
rup ees, for every five thou­
sand rupees, or part th er eof 
in excer ss of fifty thousan d 
rupees: 
Provided that waxim um 
fee leviable on a plaint or 
memorandum of appeal 
shall not exceed eleven 
thousand rupees " 
(2) for articles 6, 7, 8 and 
9 the following shall be sub­
stituted , namely:-
"6. Copy or trans- When such jud gement or 
lation of a judge- order is passed by an y 
m~nt or order i;iot Civil Court othe r than bemg, or ha vmg H' h C b h the Jorce of a de- ig ourt, or y t e 
cree. Presidin g Officer of any 
Forty-on e ru­
pees and 
twentv --five 
paise. 
) 
79 
Number 
(1) (2) 
Revenue Court or Office 
or by any other Judicial 
or Executi ve Authority: -
(a) If the amount or 
v<1lue of the sub.JeCt 
matter is fifty or less 
than fifty rupees. 
(b) If such amount or 
val6e exceeds fifty 
rupee s. 
(c) Whrns ·1chjudgement 
or order is passed by 
a High Court. 
7. Copy of a de- When such decree or order 
c~ee or order ha- is mad e by any Civil Court 
vmg the force of a . decree. other than a High Court, 
or by any Revenue Cuurt-
8. Copy of any 
document liable to 
Stam p-duty und er 
the Indian Stamp 
Act, !899 when left 
by an) party to a 
suit or proceeding 
in place of the ori-
ginal withdrawn. 
(a) If the amount 01 
value of the subje ct 
matter of the suit 
wherein such decree 
or order i'> made is 
fifty or less than fifty 
rupees. 
(b) lf such amount or 
value exceeds fifty 
rupees. 
(c) When such decree or 
order lS made by 
High Court. 
(a) When the Stamp-dory 
chargeable on the 
original does not 
exceed one rupee. 
Proper fee 
(3) 
One rui;ee 
and ten pa1~ 
se. 
Two rupees 
and twenty 
paise. 
Four 
and 
rupees 
forty 
paise. 
Two rupees 
and twenty 
pai se. 
Three rupees 
and thirty 
paise. 
Eight rupees 
and twenty-
five paise. 
The amount 
of the duty 
ch.uge~ble 
on the ori· 
ginal. 
(b) In any oth\ r case One rupee 
and twenty 
paise." 
Act 11 of 1899. 
Number 
( !) 
9. Copy of any 
tevcnue or judicial 
proceeding or or de r 
not othcrwi'e pro­
vided for by this 
Ac t, or copy of any 
ac-co u nt, statement, 
rep ort or the lik e, 
taken out of any 
<iivil or Criminal o r 
Revenue l'our t or 
office or from the 
office of any Chief 
Officer charged 
with the executive 
admini st rati on of 
Divisi on . 
80 
(2) 
For every three 
hundred sixty words 
or fraction of three 
hundred and sixty 
words. 
Proper fee 
(3) 
One rupee 
and twenty 
paise. 
(3) the tabl e of rat es of Ad valorem fees leviable on the institution 
of suits a t; the end ~hall be substituted by the following: -
THE SCHEDULE 
Table o f Rates of Ad valorem Fees Leviable on the Institution . of 
Suits 
When th e amo unt or But does not P coper fee 
va lue of the subject exceed 
matte r exceeds 
(1) (2) (3) 
Rs. Rs. Rs. P. 
" " 5 ·55 
5 lO l · 10 
10 15 l ·65 
15 20 2·20 
20 25 2·7,:, 
25 30 3·30 
30 35 3·85 
35 40 4·40 
40 45 4·95 
45 50 5·50 
~o 5S 6·05 
55 60 6·60 
60 65 7•15 
65 70 7·70 
70 75 8·25 
75 80 8·80 
80 85 9·3S 
85 90 9 ·90 
90 95 10·45 
--
81 
~/ 
___,. 
When the amount or But d oes not froper fee 
value of.the su~ect exceed 
matter excee s 
(I) (2 ) (3) 
Rs. Rs. Rs. P. 
95 100 l l·OO 
100 110 12·95 
110 120 14·85 
120 130 16·80 
130 140 18·70 
140 150 20·55 
150 160 21 ·95 
160 170 23·30 
170 180 24·60 
180 190 25·90 
190 200 27·21 
200 210 28·55 
210 220 29·90 
220 230 31 ·20 
230 240 32•50 
240 250 33•85 
250 260 35•15 
260 270 36·50 
270 280 37·80 
280 290 39·15 
290 308 40·45 
300 310 41 •15 
310 S20 43·10 
320 330 44·40 
330 340 45·75 
340 350 47·05 
350 360 48·35 
360 370 49.-0 
370 380 51 ·00 
380 390 52•35 
390 400 . 53·65 
400 410 54·95 
410 420 56·30 
420 430 57· 60 
430 440 58·95 
440 450 6025 
450 460 61·55 
460 470 62·90 
470 480 64•20 
480 490 65·55 
490 500 66·85 
500 510 68·15 
510 520 6<}·50 
s20 530 70·80 
530 540 72·15 
540 550 73·45 
550 560 74·75 
560 570 76·10 
82 
v 
W.hen t.he ameunt or But does not Prope .r fee valae of the subject exceed 
1111atter exceeds 
(I ) <a> (3) 
Rs. Rs11 Rs. P. 
57.0 580 77•40 
580 590 78·75 
590 600 80·05 
600 610 81 ·:55 
610 620 82·70 
620 630 84·00 
6JO 640 85·35 
640 650 86·6') 
ti50 660 87·95 
660 670 89•30 
670 680 90·60 
680 690 91·95 
690 700 93·25 
700 71 U 94·55 
710 720 95•90 
7i') 730 97·20 
730 740 98·55 
74.0 750 99·85 
750 760 101·15 
760 770 102·50 
770 '180 103·80 
7jift 790 IC5·15 
'790 800 106·45 
-600 810 107·75 
tJO 820 109·10 
820 830 110·40 
1330 840 111 ·75 
8·4'0 850 113·05 
·850 860 114·35 
860 870 115·70 
87() 880 117·00 
880 89() 118·35 r 
890 900 119·65 
900 910 l20 •9S 
910 920 122•30 
920 930 123•60 
930 940 124·95 
940 950 126•25 
') 
Number 
5. Plaint or me-1 
morandum of ap- I 
peal to a s uit to I 
establish or dis- I 
prove a right of I 
occupancy. I 
I 
6. Bail-bond or ' 
other instrument I 
obligation given I 
in a pursuance of J 
an orcier made by l 
a Court or Magis- I 
trate under any } 
section of the I 
Code of Criminal I 
Procedure , 1898, I 
or the Code of 
Civil Proce dure, 1 
1908 and not I 
oth erwise provi­
ded for by this I 
Act. I 
7. Und ertaking I 
under section 49 I 
of the Indian Di- I 
vorce Act , 1869. J 
8 ..... . •• 
9 .o• H•• 
$3 
(2) 
10. Mukhtarnama When presented for the 
or Vak alatnama. conduc• of any OR~ 
case-
(a) to any Civil oi; Cri­
minal Court other than 
a .High Court, or to 
any Revenue Court, or 
to any Collector or Ma­
gistrate, or other Exe­
cutive Officer except 
such as are mentioned 
in clauses (b) and (c) 
of this Number ; 
Proper fee 
(3) 
One rupee and 
ten:' paise. 
One rupee and 
ten paise. 
Act V uf 1898. 
Act V of lltl. 
~ct IV o~ 1<809. 
(b) to a Commissioner of 
Revenue, Circuit or 
Customs or to any 
officer charged with­
the Executive Admi- · 
nistration of a Division, 
not being the Chief 
Revenue or Executive 
Authority ; 
Two rupees Act IV of 1939. 
and seventy-
five paise. 
/ 
Number 
(1) 
11. Mem orandum 
of appeal when the 
appeal i~ not fr om 
a decree or an order 
having the force of 
a decree, and is 
presented. 
., 
(2) 
( c) to a High Court, Chief 
Commissioner, Board 
of Revenue, or other 
Chi ef Controling Reve­
nue or Execu tive Au­
thorit y, oran appellate 
Authority prescribed 
under the Motor Vehi­
cles Act , 1939 or to an 
Appellate Authority 
prescribed under the 
Assam Sales Tax Act, 
1947. 
(a) to any Civil Court 
other tha n a High 
Court, or to any Re­
venue Court or Exe­
cutive Officer other 
than the High Court 
or Chief Con trolling 
Revenue or Execu­
tive Authority except 
an authority specified 
in clause (b ) ; 
(b) to an Excise Appellate 
Authority und er Rule 
340 of th e Assam Ex­
cise Rules; 
(c) to a High Court or 
Chief Commissioner 
or other Chief Con­
trolling Executive or 
R evenue Authority 
except an Authority 
p rescribed in clause 
(b) ; 
(d) To an Excise App el­
late Authority under 
Rule 341 of the As· 
sam Excise Rule : 
Proper fee 
Five 
and 
(3) 
rupees 
fifty 
paise. 
Act IV of 1939· 
Assam Act XVII 
of 1947. 
Three rupees 
an? thirty 
pa1se. 
Sixt een rupees 
and fifty 
p aise. 
Eleven rupee s. 
Fifty five ru · 
pees. 
( e) to a High Court in Sixteen rupees 
miscellaneous reve- and fifty 
nue matters except 
(f) below or to an 
Apptlate Authority 
pres crib ed und er the 
Motor Vehicl es Act, 
1939; and 
paise. 
Number 
( I) (2) 
(f) to a High Court in 
appeal and revision matter s 
arising out o f settlement of 
fishery~ 
12. C aveat ••• 
13. App lication 
unde r Act No. I 0 
of 1859, section 26 
or Beng al Act No.6 
of 1962, sectio n 9, 
or Bengal Act No. 8 
of 1869 section 37. 
14. Pet ition in a 
suit u n de r th e Na­
tive Conver ts' M ar­
ri age D issolu ti on 
Aet, 1866. 
17. Plaint or me­
morandu m o f a p­
peal in each of the 
following suits:-
(i) ·Whe n the bid mon ey 
is below ten thousand 
ru pees: 
(ii) When t he bid .money 
is above then thou­
sand rupees but be­
low twen ty thousa nd 
rupees : 
(iii) '"'h en the bid mone y 
is1 above twenty 
thous and rupees. 
(i) to alter or set aside! 
a summary decision or I 
order of any of the Ci vil l 
Courts not established by I 
Letters Patent or of any I 
Revenue Court ; I 
Prnper fee 
(3) 
Sixt een rupe es 
<>nd fihy 
paise. 
Twent y-seven 
rupees and 
fifty paise. 
Thirt y-thre e 
rupees . 
Eleven rupe : s. 
Five rup ees 
an d fifty 
paise . 
Five rupees 
an d fifty 
paise . 
. . }-Sixteen rupees 
( 11) to alter or <1:ancel J and fifty paise. 
an y entry in a register of I 
the names of proprietors I 
o f revenue-pa ying I 
estates; J 
S6 
Number 
(I) (2) 
· (iii ) to obt ain a declara­
ti on decree where no 
consequentia l relief 
is prayed ; 
Proper fee 
(3) 
Twenty-two 
rupees. 
iv) to set aside an award; Sixteen rupees 
and fifty 
paise. 
(v) to set aside an adop ­
tion; 
(vi) every Oi.her suit where 
it is not possible to 
estimate at a money­
value the subject­
matter in dispute, 
and which is not 
other-wise µrovided 
for by this Act. 
18. App! icati on When presented to a 
und~r sect10n 14 or Munsiff's Court. sect10n 20, of the 
Indian Ar0i,ration 
Act, 1940, for a 
direction for filing When presented to any 
an award or. for an o•her Court. 
order for filmg an 
agreement. 
19. Agreement in 
writing stating a 
que stio n for .the 
opinion of the 
Court under the 
Code of Civil Pro ­
cedure, 1908. 
20. Every petition 
under the Indian 
Divorce Act, 1869, 
except petitions un­
der section 44 of the 
same Act, and every 
memorandum of ap­
peal under section 
55 of the same Act. 
Tw t~ t y- -t w o 
rupees. 
Sixteen rupees 
and fifty 
paise. 
Sixteen rupees 
and fifty 
paisc. 
Fifty-five Act X o l I 940. 
rupee3. 
Sixteen rupee s Act. V of 1908. 
a n d fifty 
paise. 
Twenty ·t w o Act IV of 1869 . 
rupees. 
21. Plaint or me­
morandum of ap­
peal under the Parsi 
Marriage a n d 
Divorce Act, 1865. 
Twenty-two 
rupees. 
Act XV of 1865. 

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