The Assam Court Fees (Amendment) Act, 1954

73
SCHEDULE
Year
(1)
No.
(2)
Short title
(3)
Extent of repeal
(4)
1953
1923
The Assam Local Self- 
Government Act, 
1953.
The Assam Municipal 
Act, 1923.
1947 X I I I The Assam Primary 
Education Act, 1947.
So much of the Act as is inconsistent 
with, or contrary 
of this Act.
So much of the Act 
with, or contrary 
of this Act.
The whole.
to the provisions
as is inconsistent 
to the provisions
1
1
51. Saving.— Not withstanding the repeal of the Assam Primary Education 
Act, 1947 (Assam Act X III of 1947; all authorities constituted, appointments, 
rules, order or notifications made under the said Act shall be deemed to be 
constituted or made under this Act and continue to function or to be in force 
until actions under the provision of this Act are taken.
ASSAM ACT XXVII OF 1954
THE ASSAM COURT-FEES (AMENDMENT) ACT, 1954
( Passed by the Assembly )
(R eceived the assen t o f the Governor o f A ssam  on the 29th
August 1954)
[Published in the Assam Gazette, dated the 8th September 1954]
An
Act
further to amend the Court-Fees Act, 1870 (Act VII of 1870) with reference to the scale o f  
Court-Fees in Assam
P ream ble.— Whereas it is necessary to amend the Court-Fees Act, 1870 
(Act V II of 1870) hereinafter called the Principal Act, in its application to 
Assam, in the manner hereinafter appearing ;
It is hereby enacted in the Fifth year of our Republic as follows :—
1. Short title, extent and com m encem ent.'— (1) 4 his Act may be called 
the Assam Court-Fees (Amendment) Act, 1954.
(2) It extends to the whole of Assam.
(3) It shall come into force at once.
2. A m endm ent o f  Section 1 (3) o f A ssam  Act VIII o f 1950. In sub­
section (3) of Section 1  of the Assam Court-Fees (Amendment) Act, 1950, a full­
stop shall be inserted after the figures “ 1950” and the words “ and shall remain 
in force for a period of five years” shall be deleted.
3. A m endm ent o f Schedule II, A rticle 1.—For clause (c) (a) in the 
second column and entry in the third column of Article I of Schedule II to the 
Principal Act the following shall be substituted, namely:—
“ (a) (< j)—When presented to a Regional Transport Authority or State Trans­
port Authority containing prayer for permits for Contract Carriage, Stage Car­
riage, Private Carrier or Public Carrier or for any other purpose. . . .Five rupees .
 
appellate authority prescribed under the Assam Sales Tax Act, 1947 or to the 
appellate Assistant Commissioner of Income-tax or to the appellate Tribunal,
4. A m endm ent o f  Schedule II, A rticle 11.— In Article 11 of Schedule II 
to the Principal Act— a 4
(?) for clause ( < ? )  in the second column and entry in the third column the 
following shall be substituted, namely-
“ (a) to  any Civil Court other than a High Court, or to any Revenue Court 
or Executive Officer other than the High Court or Chief Controlling Revenue or 
Executive Authority except an authority specified in clause (aa).......Two rupees.”
(«) the following new clause in the second column and entry in the third 
column shall be added after clause (a), namely—
"(aa)  to an Excise appellate authority under rule 340 of the Assam Excise 
R ules...................  Ten rupees.”
(???) for clause (b) in the second column and entry in the third column the 
following shall be substituted, namely
"(b)  to a High Court or Chief Commissioner, or other Chief Controlling Exe­
cutive or Revenue Authority except an authority specified in clause (bb).......Five
rupees”;
(iv) the following new clause in the second column and entry in the third 
column shall be added after clause (b), namely :—
"(bb)  to an Excise appellate authority under rule 341 of the Assam Excise 
Rules...........Fifty rupees” ;
(v) for clause (c) in the second column and entry in the third column the 
following shall be substituted, namely:—
"(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 prescribed under the Assam Sales Tax Act, 1947 or to the 
”1 '1     - V  W *  *  1 4  V V 4 X 1 V -  v w a K / A  tv V A A V l  jJ V lJ ta . C V .  X  1  1  M lA llC tl j .
under sections 30 and 33 respectively, of the Indian Income-tax Act, 1922, 
.......................Ten rupees.”
ASSAM ACT XXVIII OF 1954
THE ASSAM R E Q U ISITIO N  AND CONTROL OF VEHICLES 
(AMENDMENT) ACT, 1954
(Passed by the Assembly)
(R eceived th e a ssen t o f  th e P resident on the 15th Septem ber 1954)  
[Published in the Assam Gazette, dated the 22nd September 1954.]
An
Act
further to amend the Assam Requisition and Control of Vehicles Act, 1950.
P rea m b le.—Whereas it is expedient further to amend the Assam Requisi­
tion and Control of Vehicles Act, 1950 (Assam Act X X X II of 1950), hereinafter 
called the Principal Act, for the purpose hereinafter appearing :—
It is hereby enacted in the. Fifth year of our'Republic as follows:—
1. Short title, extent and com m en cem en t.— (1) This Act may be called 
the Assam Requisition and Control of Vehicles (Amendment) Act, 1954.
(2) It shall have the like extpnt as the Principal Act.
(3) It shall come into force at once.
2 , A m endm ent o f  Section 1(3) o f  the A ssa m  Act X X X II o f  1950.— In 
sub-section (3) of Section 1  of the Principal Act, for the figures “ 1954” the figures 
‘1955” shall be substituted,
 

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