The Court Fees (Assam Amendment) Act, 1972

y
 ASSAM ACT XX V III OF 1972
THE COURT FEES (ASSAM AMENDMENT) ACT, 1972
(R eceivjd  the a ssen t o f  th e G overnor on the 8th D ecem ber 1972)
(Published in the Assam Gazette,  Extraordinary, dated the 13th December 
1972]
An
A ct
fu rth er to  am end th e Court Fees A ct, 1870 in  its  
ap plication  to A ssam
Preamble. Whereas it is expedient further to amend the Act VII of
Court-fees Act, 1870, hereinafter called the princi- 18 
pal Act, in its application to Assam, in the manner 
hereinafter appearing.
It is hereby enacted in the Twenty-third 
Year of the Rc public of India as follows:— 
Short title, extent 
and conuience- 
ment.
1.(1) This Act may be called the 
Fees (Assam Amendment) Act, 1972,
Court
I
 
 
(2) It extends to the whole of Assam.
(3) It shall come into force on such 
date as the State Government may, by noti­
fication in the official Gazette, appoint.
A rrendm ent of 2. In Schedule I to the principal Act,-—
Schedule I of Act
V II of 1870.
(1) for Article 1, the following shall 
be substituted, namely j—
Number Proper fee
( ’) (2) (3)
“1 . Plaint, written When the amount or 
Statement, plead- v a Ju e  o f the subject matter 
cnoSu n tear-cSl X fl £  ™  d-pute does not exceed 
m em orandum  of one hundred rupees, lor 
appeal (not other- every five rupees, or, part 
wise provided for thereof o f such amount or 
in  this Act) or, ot , 
cross-objection pre- v a i u e  , 
sented to any Civil 
Revenue C ourt ex­
cept those mentio­
ned m section 3. When such 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 ;
Fifty-five pai­
se.
and
One rupee 
and ninety- 
five paise.
and
When such amount or 
value exceeds one hundred 
and fifty rupees, for every 
ten rupees, or part thereof 
upto one thousand rupees ;
and
One rupee 
and forty 
paise.
When such amount .  or Eight rupees 
value exceeds one thousand and twenty­
rupees, for every one hund- five paise. 
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,
Sixteen rupees 
and fifty 
paise.

78
(2)
Number
(1)
Proper fee
(3)
for every two hundred and 
fifty rupees, or part thereof, 
in excess of seven thousand 
five hundred rupees upto 
ten thousand rupees;
and
W hen such amount or 
value exceeds ten. thousand 
rupees, for every five hund­
red rupees, or part thereof 
in excess of ten thousand 
rupees upto twenty thou­
sand rupees ;
and
When Such amount or 
value exceeds twenty thou­
sand rupees, for every one 
thousand rupees, or part 
thereof in excess of twenty 
thousand rupees upto fifty 
thousand rupees;
and
W hen such am ount or 
value exceeds fifty thousand 
rupees, for every five thou­
sand rupees, or p art thereof 
in excei ss of fifty thousand 
rupees:
Provided that maximum 
fee leviable on a plaint or 
m em orandum  of appeal 
shall not exceed eleven 
thousand rupees ”
(2) for articles 6, 7, 8 and 
9 the following shall be sub­
stituted, nam ely:—
Twenty— four 
rupees and 
seventy-five 
paise.
T hirty— three 
rupees.
Forty-one ru­
pees a n d  
twenty— five 
paise.
“6. Copy or trans- When such judgem ent or 
lation of a judge- order is passed by any ment or order not c ; v i l  C o u r t  o t h e r  t h a n  
thTlorcT of a'de g  H i Sh  G o u r t . -  « r  by the 
cree. Presiding Officer of any
 
79
Number Proper fee
(D (2)
Revenue Court or Office 
or by any other Judicial 
or Executive Authority: —
P)
(a) If the amount or One rupee
value of the subject and ten par­
matter is fifty or less 
than fifty rupees.
se.
(b) If such amount or Two rupees
val6e exceeds fifty and twenty
rupees. paise.
(c) Wh< n such judgement Four rupees
or order is passed by and forty
a High Court. paise.
7. Copy of a de- When such decree or order 
cree or order ha- j s  m a de by any Civil Court 
decFee other than a High Court,
or by any Revenue Court—
(a) If the amount oi Two rupees 
value of the subject and twenty
matter of the suit paise.
wherein such decree 
or order is made is 
fifty or less than fifty 
rupees.
(b) If such amount or Three rupees 
value exceeds fifty and thirty 
rupees. paise.
(c) When such decree or 
order is made by 
High Court.
Eight rupees 
and twenty- 
five paise.
8. Copy of any 
document liable to 
Stamp-duty under 
the Indian Stamp 
Act, 1899 when left 
by are party to a 
suit or proceeding 
in place of the ori­
ginal withdrawn.
(a) When the Stamp-duty 
chargeable on the 
original does not 
exceed one rupee.
The amount Act 1 1  of 1899. 
of the duty
chargeable
on the ori.
ginal.
(b) In any other case One rupee 
and twenty 
paise.”

80
(2)
Number Proper fee
(3)
9. Copy of any 
revenue or judicial 
proceeding or order 
not otherwise pro­
vided ior by this 
Act, or copy of any 
ac-count, statement, 
report or the like, 
taken out of any 
Civil or Criminal or 
Revenue Court or 
office or from the 
office of any Chief 
Officer charged 
with the executive 
administration of 
Division.
For every three 
hundred sixty words 
or fraction of three 
hundre d and sixty 
words.
One rupee 
and twenty 
paise.
4.
(3) the table of 
of suits a t ; the end
rates of Ad valorem fees leviable on the institution 
shall be substituted by the following: -
r
THE SCHEDULE
T able o f R ates o f Ad valorem  Fees Leviable  
Suits
on th e Institution
Proper feeWhen the amount or 
value of the subject 
matter exceeds
But does not 
exceed
(1) (2) (3)
Rs. Rs. Rs. P.
< <  > > 5 •55
5 10 1-10
10 15 1-65
15 20 2-20
20 25 2 75
25 30 3-30
30 35 385
35 40 4-40
40 45 4-95
45 50 5-50
50 55 6-05
55 60 6'60
60 65 7-15
65 70 7-70
70 75 8-25
75 80 880
80 85 9-35
85 90 9 90
90 95 10-45
 
81
When the amount or 
value ofthe subject 
matter exceeds
But does not 
exceed
Proper fee
(1) (2) (3)
Rs. Rs. t £ Rs. P.
95 100 11-00
100 110 12-95
no 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 27-25
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
290 300 40-45
300 310 41-75
310 820 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 60 25
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 69-50
520 530 70-80
530 540 72-15
540 550 73-45
550 560 74-75
560 . 570 76-10

When the amount or 
valae of the suhject 
Matter exceeds
(1)
R s.
570
580
590
600
610
620
630
640
650
660
670
680
690
700
710
720
730
740
750
760
770
780
790
800
ilO
820
830
840
850
860
870
880
890
900
910
920
930
940
82
But does not Proper f® e
exceed
(«) (3)
Rs» Rs. P.
580 77-40
590 78-75
600 80-05
610 81-15
620 82’70
630 84-00
640 85-35
650 86-65
660 87-95
670 89-30
680 90-60
690 91-95
700 93-25
710 94-55
720 95-90
730 97-20
740 98-55
750 99-8.5
760 101-15
770 102-50
780 103-80
790 1C5-15
800 106-45
810 107-75
820 109-10
830 110-40
840 111-75
850 113-05
860 114-35
870 115-70
£
880 117-00
890 118-35
900 119-65
910 120-95
920 122-30
930 123*60
940 124-95
950 126-25

83
(2)
Number
(1)
Proper fee
(3)
5. Plaint or me-" 
morandum of ap­
peal to a suit to 
establish or dis­
prove a right of 
occupancy.
6. Bail-bond or 
other instrument 
obligation given 
in a pursuance of 
an order made by 
a Court or Magis­
trate under any 
section of the | 
Code of Criminal 
Procedure, 1898, 
or the Code of 
Civil Procedure, i  
1908 and not I  
otherwise provi- ]  
ded for by this I  
Act.
7. Undertaking 
under section 49 
of the Indian Di- i  
vorce Act, 1869. J
8 ..........
9..........
Act V of 1898.
Act V of 18#*.
One rupee and
ten paise.
Act IV of 1809.
10. Mukhtarnama 
or Vakalatnama.
When presented for the 
conduct of any one 
case—
(a) to any Civil or C ri­
minal Court other than
One rupee and 
ten paise.
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 ;
(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.

84
Number
(1)
Proper fee
(2) (3)
(c) to a High Court, Chief Five rupees 
Commissioner, Board and fifty
of Revenue, or other paise.
Chief Controling Reve­
nue or Executive Au­
thority, oran appellate 
Authority prescribed 
under the Motor Vehi­
cles Act, 1939 or to an 
Appellate Authority 
prescribed under the 
Assam Sales Tax Act, 
1947.
Act IV of 1939-
£ .
Assam Act XVII 
of 1947.
11. Memorandum 
of appeal when the 
appeal is not from 
a decree or an order 
having the force of 
a decree, and is 
presented.
(a) to any Civil Court 
other than a High 
Court, or to any Re­
venue Court or Exe­
cutive Officer other 
than the High Court 
or Chief Controlling 
Revenue or Execu­
tive Authority except 
an authority specified 
in clause (b) ;
Three rupees 
and thirty 
paise.
T
(b) to an Excise Appellate Sixteen rupees 
Authority under Rule a n d  fifty
340 of the Assam Ex- paise.
cise Rules ;
(c) to a High Court or
Chief Commissioner 
or other Chief Con­
trolling Executive or 
Revenue Authority 
except an Authority 
prescribed in clause 
(b);
Eleven rupees.
(d) To an Excise Appel- Fifty five ru 
late Authority under pees.
Rule 341 of the As­
sam Excise Rule :
(e) to a High Court in 
miscellaneous reve­
nue matters except 
(f) below or to an 
Appelate Authority 
prescribed under the 
Motor Vehicles Act, 
1939; and
Sixteen rupees 
and fifty 
paise.

Number
(1) (2)
12. Caveat...
85
Proper fee
(3)
( f ) to a High Court in 
appeal and revision matters 
arising out of settlement of 
fishery—
(i) When the bid money Sixteen rupees
is below ten thousand and fiCty
rupees: paise.
(ii) When the bid money Twenty-seven
is above then thou- rupees and
sand rupees but be- fifty paise.
low twenty thousand
rupees :
(iii) When the bid money Thirty-three 
is) above twenty rupees, 
thousand rupees.
Eleven rupe; s.
13. Application 
under Act No.10 
of 1859, section 26 
or Bengal Act No.6 
of 1962, section 9, 
or Bengal Act No.8 
of 1869 section 37.
Five rupees 
a n d  fifty 
paise.
14. Petition in a 
suit under the Na­
tive Converts’ Mar­
riage Dissolution 
Aet, 1866.
Five rupees 
a n d  fifty 
paise.
17. Plaint or me­
morandum of ap­
peal in each of the 
following suits:—
(i) to alter or set aside” ]  
a summary decision or j  
order of arty of the Civil I  
Courts not established by | 
Letters Patent or of any | 
Revenue C ourt;
Sixteen rupees
(ii) to alter or cancel | and fifty paise. 
any entry in a register of |
the names of proprietors | 
o f revenue-paying |
estates ; J

/
86
(2)
Number
(1)
Proper fee
(3)
(iii) to obtain a declara­
tion decree where no 
consequential relief 
is prayed ;
iv) to set aside an award;
Twenty-two 
rupees.
Sixteen rupees 
a n d  fifty 
paise.
(v) to set aside an adop- Twinty— t w o  
tio n ; rupees.
(vi) every other suit where 
it is not possible to 
estimate a ta  money - 
value the subject­
matter in dispute, 
and which is not 
other-wise provided 
for by this Act.
Sixteen rupees 
a n d fifty 
paise.
18.. Application When presented 
under section 14 or MunsifT’s Qourt. section 20, of the
Indian Arbitration
Act, 1940, for a 
direction for filing When presented 
an award or for an 0 ,he r Court.order for filing an 
agreement.
to a Sixteen rupees 
a n d  fifty 
paise.
to any Fifty-five Act X  of 1940
rupees.
19. Agreement in 
writing stating a 
question 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.
Sixteen rupees 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-t w o 
rupees.
Act X V  of 1865.

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