The Court-Fees (Chhattisgarh Amendment) Act, 2017

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CHHATTISGARH ACT 
(No. 3 of 2018) 
THE COURT-FEES ( CHHATTISGARH AMENDMENT) ACT, 2017 
An Act to further amend the Cou rt-Fees Act, J 870 (No. 7 of 1870) in its application 
to the State of Chhattisgarh. 
Be it enacted by the Chbattisgarh Legislature in the Sixty-eighth Year of the Republic of 
India, as follows :-
1. (1) This Act may be called the Court -Fees (Chhattisgarh Amendment) Act, 2017. Short title , extent 
and commencement. 
2. 
3. 
4. 
5. 
6. 
(2) It extends to the whole of the State ofChbattisgarh. 
(3) It shall come into force from the date of its publication in Official Gazette. 
In Section 13 of the Court -Fees Act, 1870 (No. 7 of I 870), (hereinafter referr ed to as 
the Principal Act), after the words "receive back from the Collector ", the words and 
punctuation "ofby way of electroni c transfer in such manner as may be prescribed ," 
shall be inserted. 
In Section 14 of the Principal Act, after the words "receive back from the Collector", the 
words and punctuation "or by way of electronic transfer in such manner as may be 
prescribed ," shall be inserted. 
In Section 15 of the Principal Act,-
(i) after the words "receive back from the Collector", the words and punctuation 
"or by way of electronic transfer in such manner as may be prescribed," shall be 
inserted; and 
(ii) for the words and symbol "clause (b) or clause (d)", the words and symbol 
"clause (b) or clause ( e) or clause ( f)" shall be substituted. 
In Section 16 of the Principal Act, after the words "receive back from the Collector" , the 
words and punctuation "or by way of electronic transfer in such manner as may be 
prescribed ," shall be inserted. 
In Section 25 of the Principal Act, for the words "stamps", the words "stamp s or 
electronic transfer of payme nt to the State Governme nt in such manner as may be 
prescribed " shall be substituted. 
Amendment 
Section 13. 
Amendment 
Section 14. 
Amendment 
Section 15. 
Amendment 
Section 16. 
Amendment 
Section 25. 
of 
of 
of 
of 
of 
30 (2) 
Amendment 
Section 27. 
Amendment 
Section 30. 
of 7. 
of 8. 
In Section 27 of the Principal Act, clause (a) shall be renumbered as clause (aa) and 
before clause (aa) so renumbered, the following shall be inserted, namely :-
"(a) the manner of electronic transfer ofpayent of court-fee and its refund thereof;" 
In Section 30 of the Principal Act,-
(i) in second paragraph, for the punctuation full stop ".", the punctuation colon ":" 
shall be substituted; and 
(ii) below second paragraph, the following shall be added, namely :-
"Provided that, where the court-fee is paid by electronic transfer of 
payment, the officer competent to cancel stamp shall verify the genuineness of 
the payment and after satisfying himself that the court-fee is paid, shall lock the 
entry in the computer and make an endorsement under his signature on the 
document that the court-fee is paid and the entry is locked." 

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