The Assam Court Fees (Amendment) Act, 1936

ASSAM ACT XIV OF 1936.
THE ASSAM COURT-FEES (AMENDMENT) 
ACT, 1938.
[Publiihed in the Aisam G avttt of  the 2nd December 1936.]
An Act to amend the Court-fees Act, 1870 with  
reference to the scale o f court-fees in Assam.  
WHlRBAsitia necessary to revise temporarily 
the scale of court-fees for Assam, by amendment 
of the Court-fees Act, 1870, in its application to W  oi iw a. 
Assam, in the manner hereinafter appearing ;
And whereas the previous sanction of the «»od a o e o .-v .'  
Governor General has been obtained, under sec- 
tion 80-A, sub-section (3), of the Government of ’ "fion 
India Act, to the passing of this A ct;
It is hereby enacted as follows: —
sh o rt title . 1.(1) This Act may be called the Assam Court- 
X l n " t “ " ’ fees (Amendment) Act, 1936.
(2) It extends to the whole of Assam.
(3) I t shall come into force on the first day of
January 1937 and shall remain in 
force for a period of three years.
Arnaud meat  
Sohtdale  
Arciala 8.
ot 2. In Article 8 of the first schedule to the 
^Court-fees Act, 1870, hereinafter referred to as .
“  the said A ct/’  for the figures “ 1879” in the 
first column the figures “ 1899 ” shall be substitu­
ted.
A m en d m en t o f 3. Id section 18 of the said Act, for the words 
A e<?loDTii8 of * *  a  fe e °f eight annas ”  the words “ a fee of one 
wo. jtipee ” shall be substituted.
Amondmont o f 4 - T n item viii in section 19 of the sail Act, 
eeatioa 1 8 . f o r ^ e  words “ one thousand rupees ”  the words 
‘ two thousand rupe e ’’ ehall’ -be substituted.
K ctfonuaG *** b- After seotion 19G of the said Act, the 
Aeivn o f u r o ” , following new seotion shall be. inserted, namely :— 
“ 19GG. Notwithstanding anything contained 
in this or any other Act, 
Probate »«d latten of no probate or letters of 
inoparativo administration heretofore 
or hereafter granted by 
any court outside the limits of the province of 
Assam ehall operate to confer upon the grantee any
 
 
 
 
 
 
2
Am«nda«nt  
■ehedula I ,  
A rt k i l l .
title to immovable property in Assam of wbioh he 
did not obtain possession prior to the 1st January 
1937 unless he holds a certificate from the Chief 
Controlling Revenue Authority of Assam that be 
has paid the court-fee due on such probate or 
letters of administration in respect of the full value 
o f such property.”
el 6. For Article 1 in the first schedule to the said 
Act the following shall be substituted, namely :—
“ 1. Pl a i n t, (  When the amount or 
written statement 
pleading a -et-ofE 
or 
or 
of , 
otherwise provided 
for in this Act) 
or of cross-objec­
tion presented to 
auy Civil or 
Revenue Court 
except those men­
tioned in section 
3.
counter-claim 
memorandum 
appeal (not
value of the subject- 
matter in d’spute does not 
exceed seventy-five rupees, 
for every five ranees or 
part thereof or suoh 
amount or value,
and
when such amount or 
value exceeds seventy- 
five rupees, for every 
five rupees or part thereof, 
in excess of seventy-five 
rupees, up to one hund­
red rupees,
Six an­
nas.
Eight an­
nas.
and
when suoh amount or One ru- 
value exceeds one hund- pee ten 
red rupees, for every ten annas, 
rupees, or part thereof, in 
excess of one hundred 
rupees, up to one hundred 
and fifty rupees.
when suoh amount or One 
value exceeds one hundred rupee 
and fifty rupees, for every two 
ten rupees or part thereof annas, 
up to one thousand rupees,
and
when suoh amount or Seven 
value exee.de one thou- rupees 
sand rupees, for every one eight 
hundred rupees, or part annas, 
thereof, in excess of one 
thousand rupees, up to 
seven thousand five hund­
red rupees,
and
when such amount or Fifteen 
value exceeds seven thou- rupees, 
sand five hundred rupew,
 
 
3
1. Plaint, ate. for every two hundred  
and fifty rupees, or part  
thereof, in excess of seven  
thousand five hundred  
rupees, up to ten thousand  
rupees,
and
when such amount or Twenty­
value exceeds ten thou- two  
sand rupees, for every rupee*  
five hundred rupees, or eight  
part thereof, in excess of annaa.  
ten thousand rupees, up  
to twenty thousand  
rupees,
and
when such amount or Thirty  
value exceeds twenty rupees,  
thousand rupees, for every  
one thousand rupees, or  
part thereof, in excess of  
twenty thousand rupees,  
up to fifty thousand  
rupees,
■ |  and
when such amount or Thirty­
value exceeds fifty thou- seven  
sand rupees, for every five rupees  
thousand rupees, or part eight  
theieof, in excess of fifty annas,  
thousand rupees :
Provided that the  
maximum fee leviable on  
a plaint or memorandum  
j  of appeal shall bo ten  
(_ thousand rupees.”
A w a n d m e B t » t 7. In the third column in Article 6 in the same 
Inishs. 1' tohednle to the said Act,—
(a) for the words ‘‘Four annas/’  opposite 
clause (a) in the second column, the 
words “Six annas” shall be substituted ;  
and
(b) For the words “Eight annas*’  opposite 
the first item in clause (b) in the second 
column, the words “Twelve annas’  shall 
be substituted, and for the worde “one 
rupee” opposite the second item in that 
clause, the words “one rupee eight annaa” 
■ball be subatituted.

& 0
Amendment 
Schedule I, 
Article IL
°( 8. (1) For the entries above the proviso in the
second column and for the entriea in the third 
column, in Aiticle 11 in the same schedule to the 
said Act, the following shall be oubstituted, 
namely :—
“ When the amount or value Two per centum, 
of the property in respect of 
which the grant of probate or 
letters is made exceeds two 
thousand rupees, on such 
amount or value up to ten 
thousand rupees,
and
when suoh amount or value Three per cen- 
exceeds ten thousand rupees, turn, 
on the portion of such am unt 
or value which is in excess of 
ten thousand rupees, up to fifty 
thousand rupees,
and
when such amount or Four per centum, 
value exceeds fifty thousand 
rupees, < > n  the portion of such 
amount or value which is in 
excess of fifty thousand rupees, 
up to a lakb of rupees,
and
when such amount or value Five per centum, 
exceeds a lakh of rupees on the 
port i n  of such amount or value 
which is in <  xcess of a lakh of 
rupees up to two lakhs and 
fifty thousand rupees,
aud
when such amount or value Five and a half 
ex eeds two lakhs and t  fty per centum, 
thou-and rupees, on the por­
tion of such amount or value 
which is in excess of two lakhs 
and fifty thousand rupees up 
to three lakhs of rupees,
and
 
 
s
I
when such amount or value 
exceeds three lakhs of rupees, 
on the portion of such amount 
or value which is in excess of 
three lakhs of rupees up to 
four lakhs of rupees,
and
when such amount or value 
exceeds four lakhs of rupees, 
on the portion of such 
amount or value which is in 
excess of four lakhs of rupees 
up to five lakhs of rupees,
and
Six per centum.
Six and a half 
per centum.
when such amount or value Seven per cen- 
exceeds five lakhs of rupees, turn.” 
on the portion of such amount 
or value which is in excess 
of five lakh? of rupees.
(2) In the proviso for the words and figures 
“ the Succession Certificate Act, 1889” the words 
and figures “ the Indian Succession Act, 1925” 
shall be substituted.
asbsttwyoa^n For Article 12 of the first schedule to the 
w jJticbiK  ea>d Aot the following article shall be substituted, 
namely:—
" 12. Certi­
ficate under 
the Indian  
Succession 
Aet, 1926.
or value of any  
debt or security  
specified in the  
certificate under 
seotion 374 of  
the Act exceeds  
one thousand  
rupees,
When the amount fTwo per centum on the  
first ten thousand  
rupees, three per  
centum on the next  
forty thousand  
rupees, four per  
centum on the next  
fifty thonsand
rupees, five per cen­
tum on the next one  
lakh and fifty thou­
sand rupees, five and 
a half per centum  
on the next fifty  
thousand rupees,  
six per centum on  
the next one lakh of  
rupees, six and a  
half per centum on  
the next one lakh of  
rupees,
and

and
6 3
itven per centum on  
the remainder of  
inch amount or  
value.
When the aggre­
gate amount or  
value of any  
debts or securi­
ties specified in  
the certificate  
and of an y  
debts or securi­
ties to which  
the certificate  
has been ex­
tended under  
section 376 of •  
the A ct exceeds  
one thousand  
rupees.
In respect of such por­
tion of the aggre­
gate amount or  
value as io n sistsof  
the amount or value  
of debts or securi­
ties so specified, the  
fee hereinbefore pro­
vided in that behalf  
in this article
and
three per centum on  
such portion of the  
first ten thousand  
ranees, four and a  
half per centum on  
such portion of the  
next forty thousand  
rupees, six per  
centum on such por­
tion of the next  
fifty thousand  
rupees, seven and a  
h a lf per centum on  
such portion of the  
next one lakh and  
fifty thousand
rupees, eight and a  
quarter per centum  
on such portion of  
the next fifty thou­
sand rupees, nine  
per centum on such  
portion of the next  
one lakh of rupees,  
nine and three-  
quarters per centum  
on such portion of  
the next one lakh of  
rupees,
and
IS. Certificate  
under the Indian  
Snecanion Act,  
ISM.
ten and a half per  
centam on such por­
tion of the remainder  
of such aggregate  
amount or value as  
consists of the  
amount or value of  
debts or securities to  
which the certificate  
has been extended.
R ott i—(1) The amount of ■  
debt is Its amount, in­
cluding InteTMt on the
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
1
t o  on whioh th* inclu­
sion of the debt tn the 
certificate Is applied for 
eo far as such amount, 
can be ascertained.
(2) Whether or not any 
power with respect, 
to a security specified in 
a certificate na* been 
conferred under the Act 
and where such a powor 
•  ban been so conferred, 
whother the power is for 
the receiving of Interest 
or dividends on, or for 
the negotiation or trans­
fer of the security, or for 
both purposes, the value 
of the seourity is its 
market value on the day 
on which the inclusion 
of the security In the 
certificate is applied for, 
so far as such value 
can be ascertained.”  
ubi.Do?'n»t«i* For the table of rateB of ad valorem  fees
*1^ * a h r m leviable on the institution of suits, at the end of 
the same schedule to the said Act, the table set 
forth in the Sohedule to this Act shall be substi­
tuted.
A uitndnent o f 11. In Article 1 in the second schedule to the 
Kfol?’ 11’  pai(1  Act— -
» B *n W(o) ’ in clause (< z ) after the words Municipal 
Commissioner ” in the third entry in 
the second column the words “  or 
member of a Local Board ” shall be 
inserted ;
(5) (» ') for the words “ One anna " opposite 
clause (a) in the second column, the 
words “ Two annas ” shall be substi­
tuted ;
(it) for the words “ Eight annas ” opposite 
clause (b) in the second column, the 
following shall be substituted, 
namely:—
“ In the case of a complaint or charge of au 
offence presented to a criminal court 
one rupee, and in other cases twelve 
annas; and”
(Hi) for the words “ One rupee" opposite 
clause (c) in the second column, the 
words • *  One rupee eight annas "  shall 
be substituted.
ot 1° t ’i e  c o l u m n  ’ n Article 10 in the
A r tM *  io. ’  Same schedule to the said Act,—
(1) for the "ords “ Eii,ht annas," opposite 
clause (a) in the second column, the 
words “ One rupee” shall be substituted ; 
and

8 t
(2) for the word* “ One rupee,” opposite 
clause (b) in the second column, the 
words “ One rupee eight annas” shall 
be substituted.
Aaundmlnt of  
Mhodalo II,  
Artiote 11.
13. For 
said ' ct, 
namely:—
Article 11 in the same schedule to the 
the following shall be substituted,
“11. Memorandum 
of appeal when the 
appeal is net from a 
decree or an order 
having the force of a 
decree and is present­
ed.
(a) (i)  to «»y Revenue Eight 
Court or Executive Officer anna, 
other than the High Court 
or Chief C ’ ontr o i l i n g  
Revenue or Executive 
Authority,
)  to any Civil Court One 
other than a High Court, rupee.
(b) to a Chief Control- Two 
ling Exec u t i v e or rupees. " 
Revenue Authority.
A m en d m en t of 14. Above the words “ Five rupees” where they 
A nki«'i2.n ’  occur in the third column, opposite Articles 12 
and 13, in the same schedule to the .-aid Act, the 
words “Ten rupees” shall be inserted opposite 
Artiole 12, and the bracket between Articles 12 
and 13 in the second column shall be omitted.
"f 15. (1) The words “Ten rupees” in the third 
Article i; . ’ column opposite Artielo 17 in the same schedule 
to the Jsaid Aot and the bracket opposite that 
article in the second column in the same schedule 
shall be omitted.
(2) In the third column in the said article,—
(a) opposite entries a n ^ ( v*)
the words “Fifteen rupees” shall be 
inserted; and
opposite entry (Hi)  and (v) the words 
“Twenty rupees” shall be inserted.
A m e n d tM D t ot 16. In Article 18 of the second schedule to the 
said Act, for the words and figures “seotion 826 of 
the Code of Civil Procedure” the words and figures 
“ paragraph 17 of the second schedule to the Code 
of Civil Procedure, 1908” shall be substituted.
sumption o f 17. Nothing in this Act shall apply to aoy 
prob2u»,i«tter« probate, letters of administration or certificate in 
o f adm inirtra- r e speet of which the fee payable under the law for • 1 O B  S T fft OTtl* a e • p i 1  • v  • i ■  i
s»tu. the time being in force has been paid prior to the
commencement of this Act but which have not 
issued.
 
 
THE SCHEDULE.
TABLE OF RATES OF ad valorem  FEES 
LEVIABLE ON TH E INSTITUTION OF 
SUITS.
[SEK Section 10 of tiik A ssam C ourt-fees 
(Amendment ; A ct, 1986.]
When the amount  
or value of the  
subject-matter  
exceeds —
But does not  
exceed - Proper fee.
 
 
 
 
 
10
(T he S chedule.)
When the amount  
or value of the  
subject-matter  
exceeds —
1
But does not
1 exceed — Proper fee.
Rs. Rs. Rs. a.
250 260 29 4
260 270 30 6
270 28) 31 8
280 290 32 1 0
290 300 33 12
800 310 34 14
310 320 36 0
320 330 37 2
330 340 38 4
340 350 39 6
350 360 •1 0 8
360 370 41 10
370 380 42 12
380 390 43 14
390 400 45 0
400 410 46 2
•110 420 47 4
420 480 48 6
430 440 49 8
440 450 50 10
450 460 51 12
460 470 52 14
470 480 54 0
480 490 55 2
490 500 56 4
500 510 57 6
510 520 58 8
520 530 59 10
530 540 60 12
540 550 61 14
550 560 68 0
560 570 $4 2
570 580 65 4
580 590 66 6
500 600 67 8
600 610 68 10
610 620 69 12
620 630 70 14
630 640 72 0
640 650 73 2
650 660 74 4
660 670 75 6
♦

« 11
(T he S chedule.)
* > W hen the amount  
or value of the  
eubject-matter  
exceeds—
But does not  
exceed - Proper fee.
Rs. Re. Re. a.
670 680 76 8
(580 690 77 10
690 700 78 12
700 710 79 14
710 720 81 0
720 780 82 2
730 740 83 4
740 750 84 6
750 760 85 8
760 770 86 10
770 780 87 12
780 790 88 14
790 800 90 0
800 810 91 2
810 820 92 4
820 830 93 6
830 840 94 8
840 850 95 10
850 860 96 12
860 870 97 14
870 880 99 0
880 890 100 2
890 900 101 4
900 910 102 6
910 920 103 8
920 930 104 10
980 940 105 12
940 950 106 14
950 960 108 0
960 970 109 2
970 980 110 4
980 990 111 6
990 1,000 112 8
1,000 1,100 120 0
1.100 1,200 127 8
1,200 1,300 135 0
1,300 1,400 142 8
1  100 1,500 150 0
1,500 1,600 157 8
1,600 1,700 165 0
1,700 1,800 172 8
1,800 1,900 180 0
 
 
 
 
12
1
(T he  S chedule .)
When the amount 
or value of the 
subject-matter 
exceeds—
But does not 
cxeeed— Proper fee.
Rs. Rs. Rs. a
1,900 2,000 187 8
‘ 2,000 2,100 195 0
2,100 2,200 202 8
2,200 2,300 210 0
2,800 2,400 217 8
2,400 2,500 225 0
2,500 2,600 232 8
2,600 2.700 24(i 0
2,700 2,800 247 8
2,800 2,900 255 0
2,900 3,000 262 8
3,000 3,100 270 0
3,100 3,200 277 8
3,200 3,300 285 0
3,300 3,400 292 8
3,400 3,500 300 0
3,500 3,600 307 8
3,600 3,700 315 0
3,700 3,800 322 8
3,800 3,900 380 0
3,900 4,000 387 8
4,000 4,100 345 0
4,100 4,200 352 8
4,200 4,300 360 0
4,300 4,400 367 8
4,400 4,500 375 0
4,500 4,600 382 8
4,600 4,700 390 0
4,700 4,800 397 8
4,80tt 4,900 405 0
4,900 5,000 412 8
5,000 5,100 420 0
5,100 5,200 427 8
5,200 5.300 435 0
5,800 5,400 442 8
5,400 5,500 450 0
5,500 5,600 457 8
5,600 5,700 465 0
5,700 5,800 472 8
5,800 5,900 480 0

i 13
(Thb  S chbdul ®.)
When the amount 
or value ol t<e  
subject-matter  
exceeds—
But does not  
exceed —
Proper fee.
R s> Rs. Rs. a-
5,900 6,000 487 8
6,000 6,100 495 0
6,100 6,200 502 8
6,200 6,300 510 0
6,30) 6,400 517 8
6,400 6,506 525 0
6,500 6,600 532 8
6,6i>0 6,7u0 540 0
6,700 6,800 547 8
6,S O O 6,9u0 555 0
6,900 7,000 562 8
7,000 7,l'i0 570 0
7.100 7,2o0 577 8
7,200 7,300 585 0
7,300 7,400 592 8
7,400 7. >00 600 0
7,5 0 7,750 615 0
7,750 8,O O o 630 0
8,000 8 250 645 0
8,250 8,509 660 0
8,500 8,750 675 0
8,750 9,000 690 0
9,000 9,250 705 0
9,250 9,500 720 0
9,5"0 9,750 735 0
9,7o0 10,000 750 0
10,000 10,500 772 8
10,50') 11 000 795 0
11,000 11,500 817 8
11,500 12,000 840 0
12,000 12,500 862 8
12,50) 13,000 885 0
13,000 13,5u0 9o7 8
13,500 14,0o0 980 0
14,000 14,500 952 8
14,500 15.000 975 0
15,000 15.500 997 8
15,500 16.000 , 1,020 0
16,000 16,500 1,042 8
16,500 17,000 1,065 0
 
 
 
 
14
(Th ®  Schfoulb .)
When the amount
or value of the But doe* not Proper fee.
•ubjeot-matter exceed—
exceed*—
Re. Rs. Rs. a.
17,000 17,500 1,087 8
17,500 18,000 1,110 0
18,000 18,500 1,182 8
IS,500 19,000 1,155 0
19,000 19,500 1,177 8
19,500 20 000 1,200 0
20,000 21,000 1,230 0
21,006 22,000 1,260 0
22,000 23.000 1,290 0
28,000 24,000 1,320 0
24,000 25,000 1,850 0
25,000 26,000 1,880 0
26,000 27,000 1,410 0
27,000 28,000 1,440 0
28,000 29,000 1,470 0
29.000 30,000 1,500 0
80,000 31,000 1,530 0
81,000 32,000 1,560 0
32,000 33,000 1,590 0
33,000 34,000 1,620 0
84.001) 35,000 1,650 0
35,000 36,000 1,680 0
36,000 37,000 1,710 0
37,000 38,000 1,740 0
38,000 39,0o0 1,770 0
39,000 40,000 1,800 0
40,000 41,000 1,830 0
41,000 42,000 1,860 0
42,000 43,000 1,890 0
43,000 44,000 1,920 0
44,000 45,000 1,950 0
45,000 46,000 1,980 0
46,000 47,000 2,010 0
47,000 48,000 2,040 0
48,000 49,000 2,070 0
49,000 50,000 2,100 0
50,000 55,000 2,137 8
55,000 60.000 2,175 0
60,000 65,000 2,212 8
65,000 70,000 2,250 0
70,000 75,000 2,287 8
75,000 80,000 2,325 0
♦
___

ir>
(The S chedvli .)
When the amount 
or value of the 
subject-matter 
exceeds—
But does not 
exceed—
Proper fee.
Rs. Rs. Rs. a.
80.000 85,000 2,362 8
85,000 90,000 2,400 0
90,000 95,000 2,487 8
95,000 1,00,000 2,475 0
1,00,000 1,05,000 2,512 8
1.05,000 1,10,000 2,550 0
1,10.000 1,15,000 2,587 8
1,15.000 1  20,000 2,625 0
1,20,000 1,25,000 2,662 8
1,25,000 1,30,000 2,700 0
1,80,000 1,35,000 2,787 8
1,35,000 1,40,000 2,775 0
1,40,000 1,45,000 2,812 8
1,45,000 1,50,000 2,850 0
1,50,000 1,55,000 2,887 8
1,55,000 1,60,000 2,925 0
1,60,010 1,65,000 2.962 8
1,65,000 1,70,000 3,000 0
1,70,000 1,75,000 3,037 8
1,75,000 1,80,100 3,075 0
1,80,000 1,85,000 8,112 8
1,85,000 1,90 000 8,150 0
1,90,000 1,95,000 3,187 8
1,95,000 2,00,<>00 3,225 0
2,00,000 2,05,000 3,262 8
and the fee increases at the rate of thirty-seven 
rupees eirjht annas for every five thousand rupees, 
or part thereof, up to a maximum fee of ten thou­
sand rupees, for example,—
A. G- P. (Leg.) No. 164-8?0+850—23-12-103?.
Rs. Rs. Re. &•
8,00,000 4,012 8
4,00,000 4,762 8
5,00.000 5,512 8
6,00,000 6,262 8
7,00,000 7,<>12 8
8.00 000 7,762 8
9 00,000 8,512 8
10,00,000 9,262 8
11,00,000 10,000 0

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