The Assam Court Fees (Amendment) Act, 1950

ASSAM ACT VIII of 1950
*THE ASSAM COURT-FEES (AMENDMENT) ACT, 1950
(Passed by the Assembly)
[Published in the “Assam Gazette, Extraordinary”, dated the 30th March 1950]
An 
Act 
to amend the Court-Fees Act, 1870, with reference to the scale of court-fees  
in Assam
Whereas it is necessary to increase temporarily the revenues of Assam and |  
for that purpose to amend the Court-fees Act, 1870 (VII of 1870), hereinafter -T 
called the principal Act in its application to Assam, in the manner hereinafter® 
appearing ;
It is hereby enacted as follows :—
called the1. Short title, extent and commencement.— (1) This Act may be 
Assam Court-fees (Amendment) Act, 1950.
(2) It extends to the whole of Assam.
(3) It shall come into force on the first day of April, 1950
remain in force for a period of five years.
2. Amendment of section 18 of Act VII of 1870.— In section 
principal Act, for the words “a fee of eight annas” the words “;  
rupee” shall be substituted.
3. Amendment of section 19.— Item (ix) in section 19 of the principal 
shall be deleted.
4. Amendment of Schedule I, Article 1.—For Article 1  in the first schedule 
to the principal Act, the following shall be substituted, namely:—
p When the amount or value, of th e subject-matter 
rupees, for 
amount or
and shall I
18 of 
a fee of
the 
one
“ 1. Plaint, written state­
ment pleading a set off or 
counter claim or memoran­
dum of appeal (not otherwise 
provided for in this Act) or of 
cross-objection presented to 
any Civil or Revenue Court 
except those mentioned in 
section 3.
f When the am 
:- | in dispute does s  not exceed seventy-five 
every five rupees or part thereof of such 
value,
Six annas.
and
seventy-fivewhen such amount or value exceeds 
rupees, for every five rupees or part thereof, in excess 
of seventy-five rupees, up to one hundred rupees,
and
Eight annas/:•  ,  ■  ■  v g g !
I
Act ’
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,
when such amount or value exceeds one hundred 
and fifty rupees, for every ten rupees or part thereof 
up to one thousand rupees,
and
One rupee !
ten annas.
One rupee- 
two annas. (
_______ _ _________________________ _ _________________________________ il
*For statement of Objects and Reasons see “Assam Gazette”, 1950, Part V t'i
page 47. 3
-  ’  - A■
......  .
 
  
327
f  when such amount or value exceeds one thousand 
rupees, for every one hundred rupees, or part thereof; 
in excess of one thousand rupees, up to seven thousand 
five hundred rupees,
and
Seven 
rupees 
eight annas.
when such amount or value exceeds seven thousand Fifteen
| five hundred rupees, for every two hundred and fifty rupees.
rupees, or part thereof, in excess of seven thousand five 
hundred rupees, up to ten thousand rupees,
and
1. Plaint , etc.. .
j when such amount or value exceeds ten thousand Twenty­
rupees, for every five hundred rupees, or part thereof, two rupees 
in excess of ten thousand rupees, up to twenty thou- eight
I  sand rupees, annas.
I  and
| when such amount or value exceeds twenty thou- Thirty 
]  sand rupees, for every one thousand rupees, or part rupees.
1  thereof, in excess of twenty thousand rupees, up to
j  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 thousand rupees:
Thirty­
seven rupees 
eight 
annas.
j Provided that the maximum fee leviable on a plaint 
| or memorandum of appeal shall be ten thousand 
I  rupees.”
5. Amendment of Schedule J, Article 6.— In the third column in Article 6 
in the same schedule to the principal Act, —
(a) for the words “Four annas”, opposite clause (a) in the second column,
the words “Eight annas” shall be substituted ; and
(b) for the words “Eight annas” opposite the first item in clause (b) in
the second column, the words “One rupee” shall be substituted, and 
for the words “One rupee” opposite the second item in that clause, 
the words “Two rupees” shall be substituted.
6. Amendment of Schedule I, Article 7.—In the third column in Article 7 
in the same schedule to the principal Act,—
(a) for the words “Eight annas” opposite clause (a) in the second column,
the words “One rupee” shall be substituted ; and
(b) for the words “One rupee” opposite clause (b) in the second column, 
the words “Two rupees” shall be substituted ; and
(c) for the words “Four rupees” opposite the last entry in the second
column, the words “Five rupees” shall be substituted.
7. Amendment of Schedule 1, Article 8. -In Article 8 of the first schedule 
to the principal Act, for the figures “ 1879” in the first column, the figures 
“1899” shall be substituted.

328
8. Amendment of Schedule I, Article 11.— In Article 11 in the same sche­
dule to the principal Act,—
(i) for the entries above the proviso in the second column and for the
entries in the third column, 
namely :—
“When the amount or value of the 
property in respect of which the grant of 
probate or letters is made exceeds one 
thousand rupees, on such amount or value 
up to ten thousand rupees,
and
when such amount or value exceeds 
ten thousand rupees, on the portion of such 
amount or value which is in excess of ten 
thousand rupees, up to fifty thousand 
rupees,
and
when such amount or value exceeds 
fifty thousand rupees, on the portion of 
such amount or value which is in excess 
of fifty thousand rupees, up to a lakh of 
rupees,
and
when such amount or value exceeds a 
lakh of rupees on the portion of such 
amount or value which is in excess of a 
lakh of rupees up to two lakhs and fifty 
thousand rupees,
and
when such amount or value exceeds 
two lakhs and fifty thousand rupees, on 
the portion of such amount or value which 
is in excess of two lakhs and fifty thousand 
rupees up to three lakhs of rupees,
and
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
when such amount or value exceeds 
five lakhs of rupees, on the portion of such 
amount or value which is in excess of five 
lakhs of rupees.
the following shall be substituted,
Two per centum.
Three per centum.
Four per centum.
Five per centum.
Five and a half per centum.
Six per centum.
Six and half per centum.
Seven per centum.”
(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 substi­
tuted.

329
9. Substitution in Schedule I of new Article 12.—
For Article 12 of the first schedule to the principal Act the following article 
shall be substituted, namely:—
“ 12. Certificate under Whene the amount or 
the Indian Succession Act, value of any debt or secu- 
1925. rity specified in the
certificate under section 
374 of the Act ex­
ceeds one thousand 
rupees,
and
Two per centum on the first ten thousand 
rupees, three per centum on the next 
forty thousand rupees, four per centum 
on the next fifty thousand rupees, five 
per centum on the next one lakh and 
fifty thousand rupees, five and a half 
per centum on the next fiftyt housand 
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
seven per centum on the remainder 
such amount or value.
when the aggregate amount 
or value of any debts or 
securities specified in the 
certificate and of any 
debts or securities to 
which the certificate has 
been extended under 
section 376 of the Act 
exceeds one thousand 
rupees.
In respect of such portion of the aggre­
gate amount or value as consists of the 
amount or value of debts or securities 
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 rupees, four and 
a half per centum on such portion of the 
next forty thousand rupees, six per cen­
tum on such portion of the next fifty 
thousand rupees, seven and a half 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 thousand 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
ten and a half per centum on such 
portion of the remainder of such aggre­
gate amount or value as consists of the 
amount or value of debts or securities 
to which the certificate has been extended.
Note.—(1) The amount of a debt is its amount, 
including interest on the day on which 
the inclusion of the debt in the certificate 
is applied for so far as such amount, can 
be ascertained.
(2) Whether or not any power with respect 
to a security specified in a certificate has 
been conferred under the Act and where 
such a power has been so conferred, whether 
the power is for the receiving of interest 
or dividends on, or for the negotiation 
or transfer of the security, or for both 
purposes, the value of the security is 
its market value on the day on which 
the inclusion of the security in the certifi­
cate is applied for, so far as such value 
can be ascertained.”

330
10. Amendment of table of rates of ad valorem  fees.— For the table of rates 
of ad valorem  fees leviable on the institution of suits, at the end of the same 
schedule to the principal Act, the table set forth in the Schedule to this Act shall 
be substituted.
11. Amendment of Schedule II, Article 1, clauses (a), (b), (c) and (d) and  
insertion of a new clause (e).— In Article 1  in the second schedule to the principal; 
Act—
(a) the second entry in the second column in clause (a) shall be deleted, j
(b) After clause (a) the following new clause in the second column and i  
entry in the third column shall be added, namely—
“(a) (a)—When presented to a Regional Transport Authority or State 
Transport Authority containing prayer for permits for Contract 
Carriage, Stage Carriage, Private Carrier or Public Carrier or 
when presented to any officer containing prayer for registration; 
as a dealer under the provisions of the Assam Sales Tax Act, 
1947................... Five rupees.”
(c) in clause (a) after the words “Municipal Commissioner” in the third :
entry in the second column the words “or member of a Local Board”I 
shall be inserted ;
(d) (i) for the words “One anna” opposite clause (a) in the second:
column, the words “Four annas” shall be substituted ;
(ii) 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 an offence presented to a 
criminal court or in the case of an application or petition pre-1  
sented to any officer of land revenue by any person holding? 
temporarily settled land under direct engagement with Govern- j 
ment, and when the subject-matter of the application or petition 
relates exclusively to such engagement one rupee and in other 
cases twelve annas ; ”
(iii) for the words “One rupee” opposite clause (c) in the second column, 1
the words “Two rupees” shall be substituted.
(c) in the second column in clause (b), the following shall be added, |  
namely:—
“or when presented to a collector or other officer making a settlement 
of land revenue, or to a Board of Revenue, or a Commissioner of 
Revenue, relating to matters connected with the assessment of 
land or the ascertainment of rights thereto or interest therein, 
if presented previous to the final confirmation of such settle- ■  
ments ;
or when presented to any officer of land revenue by any person hold­
ing temporarily settled land under direct engagement with ' 
Government, and when the subject matter of the application or J  
petition relates exclusively to such engagement; ”
(f) for the words “Two rupees” opposite clause (d) in the second column, j
the words “Four rupees” shall be substituted.
(g) after clause (d) the following new clause in the second column and 
entry in the third column shall be added, namely :—
(e) when presented to any officer containing prayer for settlement of ;  
fishery, ferry, forest produce, forest mahals, elephant mahals, or : 
an offer giving terms for acceptance of Government for any | 
construction or an application for a permit or license to deal in 
controlled commodities...................Five rupees.
 
331
12. Amendment of Schedule II, Article 10.— In Article 10 in the same 
| schedule to the principal Act,—
I
(1) for the words “Eight annas”, opposite clause (a) in the second column, 
the words “One rupee” shall be substituted ; and
(2) for the words “One rupee”, opposite clause (b) in the second column,
the words “Two rupees” shall be substituted.
(3) at the end of clause (c) in the second column after putting a comma 
after the words “Executive Authority”, the following shall be added, 
namely—
“to an appellate authority prescribed under the Motor Vehicles Act, 
1939 or to an appellate authority prescribed under the Assam 
Sales Tax Act, 1947.
(4) for the words “Two rupees” opposite clause (c) in the second column, 
the words “Four rupees” shall be substituted.I
13. Amendment of Schedule II, Article 11.— In Article 11 in the same 
schedule to the principal Act,—
(a) for the words “Eight annas” opposite clause (a) in the second column, 
the words “Two rupees” shall be substituted.
(b) for the words “Two rupees” opposite clause (b) in the second column, 
the words “Five rupees” shall be substituted.
(c) add the following as new clauses in the second column and entries in
the third column —
“(c) to a High Court in miscellaneous revenue matters except 
[ (d) below ] or to an appellate authority prescribed under the 
Motor Vehicles Act, 1939 or to an appellate authority pres­
cribed under the Assam Sales Tax Act, 1947...............Ten rupees;
and
(d) to a High Court in appeal and revision matters arising out of settle­
ment of fisheries ;
(i) when bid money is below ten thousand rupees...Ten rupees.
(ii) when bid money is above ten thousand rupees but below twenty 
thousand rupees...Fifteen rupees.
(iii) when bid money is above twenty thousand rupees—Twenty 
rupees”.
14. Amendment of Schedule II, Article 12.— For the words “Five rupees” 
in the third column opposite Article 12 in the Second Schedule to the principal 
Act, the words “Ten rupees” shall be substituted.
15. Amendment of Schedule II, Article 17.— (1) The words “Ten rupees” 
in the third column opposite Article 17 in the same schedule to the principal 
Act 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 (i), (ii), (iv) and (vi) the words “Fifteen rupees”
shall be inserted ; and
(b) opposite entry (iii) and (v) the words “Twenty rupees” shall be 
inserted.

16. Amendment of Schedule II, Article 18. -In  Article 18 of the 
Schedule to the principal Act, the following shall be substituted, namely
17. Exemption of certain probates, letters of administration and  
Nothing in this Act shall apply to any probate, letters of administration or 
tificate in respect of which the fee payable under the law for the time 
in force has been paid prior to the commencement of this Act but which 
not issued.
THE SCHEDULE
TABLE OF RATES OF AD VALOREM  FEES LEVIABLE ON THE INS* |  
TITU T IO N  OF SUITS
[See Section 10 of the A ssam C ourt-fees (A mendment) A ct, 1950]
When the amount 
or value of the 
subject-matter 
exceeds—
But does not 
exceed—
Proper fee
(1) (2) (3)
Rs. Rs. Rs. a.
5 0 6
5 10 0 12
10 15 1 2 .  31
15 20 1 8
20 25 1 14
25 30 2 4
30 35 2 10
35 40 3 0
40 45 3 6
45 50 3 12
50 55 4 2
55 60 4 8
60 65 4 14
65 70 5 4
70 75 5 10
75 80 6 2
80 85 6 10
85 90 7 2
90 95 7 10
95 100 8 2 '  '" y
100 110 9 12
110 120 11 6 1
120 130 13 0
130 140 14 10
140 150 16 4
150 160 17 6
I
 
333
(THE SCHEDULE)
When the amount 
or value of the 
subject-matter 
exceeds—
(1)
Rs.
But does not 
exceed—
(2)
Rs.
Proper fe
(3)
Rs. a.
160 170 18 8
170 180 19 10
180 190 20 12
190 200 21 14
200 210 23 0
210 220 24 2
220 230 25 4
230 240 26 6
240 250 27 8
250 260 28 10
260 270 29 12
270 280 30 14
280 290 32 0
290 300 33 2
300 310 34 4
310 320 35 6
320 330 36 8
330 340 37 10
340 350 38 12
350 360 39 14
360 370 41 0
370 380 42 2
380 390 43 4
390 400 44 6
400 410 45 8
410 420 46 10
420 430 47 12
430 440 48 14
440 450 50 0
450 460 51 2
460 470 52 4
470 480 53 6
480 490 54 8
490 500 55 10
500 510 56 12
510 520 57 14
520 530 59 0
530 540 60 2
540 550 61 4
550 560 62 6
560 570 63 8
570 580 64 10
580 590 65 12
590 600 66 14
600 610 68 0
610 620 69 2

334
(THE SCHEDULE)
When the amount 
or value of the 
subject-matter 
exceeds—
(1)
Rs.
620
630
640
650
660
670
680
690
700
710
720
730
740
750
760
770
780
790
800
810
820
830
840
850
860
870
880
890
900
910
920
930
940
950
960
970
980
990
1,000
1,100
1,200
1,300
1,400
1,500
1,600
1,700
But does not Proper fee
excee d—
(2) (3)
Rs. Rs. a.
630 70 4
640 71 6
650 72 8
660 73 10
670 74 12
680 75 14
690 77 0
700 78 2
710 79 4
720 80 6
730 81 8
740 82 10
750 83 12
760 84 14
770 86 0
780 87 2
790 88 4
800 89 6
810 90 8
820 91 10
830 92 12
840 93 14
850 95 0
860 96 2
870 97 4
880 98 6
890 99 8
900 100 10
910 101 12
920 102 14
930 104 0
940 105 2
950 106 4
960 107 6
970 108 8
980 109 10
990 110 12
1,000 111 14
1,100 119 6
1,200 126 14
1,300 134 6
1,400 141 14
1,500 149 6
1,600 156 14
1,700 164 6
1,800 191 14

335 
(THE SCHEDULE)
When the amount
value of the 
subject-matter 
exceeds—
But does not 
exceed—
Proper fee
(1 ) (2) (3 )
Rs. Rs. Rs. a.
1,800 1,900 179 6
1,900 2,000 186 14
2,000 2,100 194 6
2,100 2,200 201 14
2,200 2,300 209 6
2,300 2,400 216 14
2,400 2,500 224 6
2,500 2,600 231 14
2,600 2,700 239 6
2,700 2,800 246 14
2,800 2,900 254 6
2,900 3,000 261 14
3,000 3,100 269 6
3,100 3,200 276 14
3,200 3,300 234 6
3,300 3,400 291 14
3,400 3,500 299 6
3,500 3,600 306 14
3,600 3,700 314 6
3,700 3,800 321 14
3,800 3,900 329 6
3,900 4,000 336 14
4,000 4,100 344 6
4,100 4,200 351 14
4,200 4,300 359 6
4,300 4,400 366 14
4,400 4,500 374 6
4,500 4,600 381 14
4,600 4,700 389 6
4,700 4,800 396 14
4,800 4,900 404 6
4,900 5,000 411 14
5,000 5,100 419 6
5,100 5,200 426 14
5,200 5,300 434 6
5,300 5,400 441 14
5,400 5,500 449 6
5,500 5,600 456 14
5,600 5,700 464 6
5,700 5,800 471 14
5,800 5,900 479 6
5,900 6,000 486 14
6,000 6,100 494 6
6,100 6,200 501 14
6,200 6,300 509 6

336
(THE SCHEDULE)
When the amount 
or value of the 
subject-matter 
exceeds—
But does not 
exceed—
Proper fee
(1) (2 ) (3)
Rs. Rs. Rs. a.
6,300 6,400 516 14
6,400 6,500 524 6
6,500 6,600 531 14
6,600 6,700 539 6
6,700 6,800 546 14
6,800 6,900 554 6
6,900 7,000 561 14
7,000 7,100 569 6
7,100 7,200 576 14
7,200 7,300 584 6
7,300 7,400 591 14
7,400 7,500 599 6
7,500 7,750 614 6
7,750 8000, 629 6
8,000 8,250 644 6
8,250 8,500 659 6
8,500 8,750 674 6
8,750 9,000 689 6
9,000 9,250 704 6
9,250 9,500 719 6
9,500 9,750 734 6
9,750 10,000 749 6
10,000 10,500 771 14
10,500 11,000 794 6
11,000 11,500 816 14
11,500 12,000 839 6
12,000 12,500 861 14
12,500 13,000 884 6
13,000 13,500 906 14
13,500 14,000 929 6
14,000 14,500 951 14
14,500 15,000 974 6
15,000 15,500 996 14
15,500 16,000 1,019 6
16,000 16,500 1,041 14
16,500 17,000 1,064 6
17,000 17,500 1,086 14
17,500 18,000 1,109 6
18,000 18,500 1,131 14
18,500 19,000 1,154 6
19,000 19,500 1,176 14
19,500 20,000 1,199 6
20,000 21,000 1,229 6
21,000 22,000 1,259 6
22,000 23,000 1,289 6

337
(THE SCHEDULE)
When the amount 
or value of the 
subject-matter 
exceeds—
But does not 
exceed— Proper fee
(1) (2) 0 )
Rs. Rs.
23,000
24,000
25,000
26,000
27,000
28,000
29,000
30,000
31,000
32,000
33,000
34,000
35,000
36,000
37,000
38,000
39,000
40,000
41,000
42,000
43,000
44,000
45,000
46,000
47,000
48,000
49,000
50,000
55,000
60,000
65,000
70,000
75,000
80,000
85,000
90,000
95,000
1,00,000
1,05,000
1,10,000
1,15,000
1,20,000
1,25,000
24,000
25,000
26,000
27,000
28,000
29,000
30,000
31,000
32,000
33,000
34,000
35,000
36,000
37,000
38,000
39,000
40,000
41,000
42,000
43,000
44,000
45,000
46,000
47,000
48,000
49,000
50,000
55,000
60,000
65,000
70,000
75,000
80,000
85,000
90,000
95,000 
1,00,000 
1,05,000 
1,10,000 
1,15,000 
1,20,000 
1,25,000 
1,30,000
Rs. a.
1,319 6
1,349 6
1,379 6
1,409 6
1,439 6
1,469 6
1,499 6
1,529 6
1,559 6
1,589 6
1,619 6
1,649 6
1,679 6
1,709 6
1,739 6
1,769 6
1,799 6
1,829 6
1,859 6
1,889 6
1,919 6
1,949 6
1,979 6
2,009 6
2,039 6
2,069 6
2,099 6
2,136 14
2,174 6
2,211 14
2,249 6
2,286 14
2,324 6
2,361 14
2,399 6
2,436 14
2,474 6
2,511 14
2,549 6
2,586 1
2,624 6
2,661 14
2,699 6

When the amount 
or value of the 
subject-matter 
exceeds—
(1)
Rs.
1,30,000
1,35,000
1,40,000
1,45,000
1,50,000
1,55,000
1,60,000
1,65,000
1,70,000
1,75,000
1,80,000
1,85,000
1,90,000
1,95,000 
2,00,000
338
(THE SHEDULE)
But does not 
exceed—
and the fee increases 
thousand rupees, 
for example—
Rs.
(2)
Rs.
1,35,000
1,40,000
1,45,000 
1,50,000 
1,55,000 
1,60,000 
1,65,000 
1,70,000 
1,75,000 
1,80,000 
1,85,000 
1,90,000 
1,95,000 
2,00,000 
2,05,000
Proper fee
2,736
2,774
2,811
2,849
2,886
2,924
2,961
2,999
3,036
3,074
3,111
3,149
3,186
3,224
3,261
n
F
at the rate of thirty-seven rupees eight annas for every 
or part thereof, up to a maximum fee of ten thousand
five 
rupees, t( 
b  
j d
P
Rs. Rs. a.
3,00,000 3,974 6
4,00,000 4,724 6
5,00,000 5,474 6
w
6,00,000 6,224 6
7,00,000 6,974 6 . - h i
8,00,000 7,724 6
9,00,000 8,474 6
10,00,000 9,224 6
11,00,000 9,974 6 .-■fl
11,05,000 10,000 0
G  
ni *
af 
fit
oi

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