LexThe Indian Stamp (Delhi Amendment) Act, 2010
Delhi · state statute
Open in Lexace · Ask the AI about this actj
M E M B E R S H I P D E P A R T M E N T
C i r c u l a r N o . 7 2 7
N S E / M E M / 1 5 8 9 1 D a t e : O c t o b e r 1 , 2 0 1 0
D e a r M ' - n b e r s .
S u b : R e g a r d i n g t h e I n d i a n S t a m p ( D e l h i A m e n d m e n t ) A c t , 2 0 1 0 .
T h e E x c h a n g e i s i n r e c e i p t o f a l e t t e r f r o m C o l l e c t o r o f S t a m p s , D e l h i , a n d b e a r i n g r e f e r e n c e N o .
F . l ( 8 0 )/ R e g n .B r ./ D i v . C o m / 1 0 / 5 9 6 d a t e d S e p t e m b e r 2 3 , 2 0 1 0 r e g a r d i n g p a y m e n t o f s ta m p d u t y
b y m e m b e r s t o G o v e r n m e n t o f D e l h i , t h e e x t r a c t o f t h e s a m e i s r e p r o d u c e d b e l o w : -
Q u o t e
" T h e I n d i a n S t a m p A c t . 1 8 9 9 h a s b e e n a m e n d e d f o r t h e p u r p o s e o f t h e s t a m p d u t y o n b r o k e r s
n o t e w h i c h h a s c o m e i n t o e f f e c t f r o m J u l y , 2 0 1 0 . A c o p y o f t h e n o t i f ic a t i o n i s e n c l o s e d .
I n t h i s r e g a r d , I a m d i r e c t e d t o i n f o r m y o u t h a t p r o p e r s y s t e m o f c o l l e c t i n g a n d d e p o s i t i n g S t a m p
D u t y o r ^ e b r o k e r s n o t e g e n e r a t e d e l e c t r o n i c a l l y i s b e i n g e x a m i n e d a n d d e l i b e r a t e d i n t h e G o v t .
o f D e l h i a n d i t i s e x p e c t e d t h a t w e w o u l d b e i n a p o s i t i o n t o f in a l i s e e x p e d i t i o u s l y . H o w e v e r , t i l l
s u c h t i m e t h e s y s t e m i s p u t i n p l a c e , i t i s a d v i s e d t h a t t h e s t a m p d u t y o n b r o k e r s n o t e
g e n e r a t e d e l e c t r o n i c a l l y m a y b e d e p o s i t e d t h r o u g h T r e a s u r y C h a l l a n o n m o n t h l y b a s i s i n '
t h e M H 0 0 3 0 a t S t a t e B a n k o f I n d i a , T i s H a z a r i , D e l h i a l o n g w i t h t h e r e t u r n c o n t a i n i n g t h e
d e t a i l o f c o n t r a c t n o t e s a n d s t a m p d u t y o n t h a t . T h e a m o u n t s h a l l b e d e p o s i t e d i n t h e s h a p e o f
c a s h o r c h e q u e o r d e m a n d ( d r a f t s h a l l b e i n f a v o u r o f P .A .O .V . l , S . B . I . , T i s H a z a r i , D e l h i ) . A
c o p y o f t h e s a m e s h a l l b e d e p o s i t e d b y t h e r e s p e c t i v e c o m p a n y / m e m b e r o f y o u r a s s o c i a t i o n t o t h e
c o l l e c t o r o f S t a m p s ( H Q ) , D i v i s i o n a l C o m m i s s i o n e r O f f ic e , 5 S h a m N a t h M a r g , D e l h i . "
Y o u r s f a i t h f u l l y ,
S d / -
( R a v i n d e r K u m a r )
S D M ( H Q ) / C o l l e c t o r o f S t a m p s ( H Q )
U n q u o t e
I n v i e w o f t h e s a m e a l l m e m b e r s a r e r e q u e s t e d t o c o m p l y w i t h t h e a b o v e r e q u i r e m e n t . - .
F o r N a t i o n a l S t o c k E x c h a n g e o f I n d i a L i m i t e d
S d / -
R e h a n a D ' s o u z a ; .
C h i e f M a n a g e r • :
M e m b e r s h i p
i t!
8 .
7 .
. ( A f t j i l N D J A l N i
' - ' < ? . . D E P U T Y S E C K I i T A R Y - I I
N o . F . 5 ^ 5 5 ) T in (T E V 2 0 0 6 -O7 / ^ ^ l J JS X U a w d : ^ ' ^ ' '
C o p y f o r w a r d e d t o : -
1. T h e . S e c r e t a r y ( G A D ) , G o v t . o f N C T o f D e l h i ( i n d u p l i c a t e w i t h H i n d i v e r s i o n ) w i t h
t h e r e q u e s t t o p u b l i s h t h e o r d e r i n t h e D e l h i G a z e t t e p a t t - I V e x t r a o r d i n a r y t o t o d a y ^s
d a t e . ' •
2 . T h e S e c r e t a r y t o G o v l . o f I n d ia , M i n i s t r y o f H o m e A f f a i r s , N e w D e l h i .
3 . T h e S e c r e t a r y t o G o v l . o f In d i a , M in i s t r y o f F i n a n c e , N e w D e l h i .
4 . T h e P r i n c i p a l S e c r e t a r y t o t h e l l o n ' b l e L i e u t e n a n t G o v e r n o r , D e l h i .
5 . T h e P r i n c i p a l S e c r e ta r y t o t h e C h i e f M i n i s t e r , G o v t . o f N a t i o n a l C a p i t a l T e r r i t o r y o f
D e l h i .
6 . T h e S e c r e t a r y t o F in a n c e M i n i s t e r , G N C T o f D e l h i , D e l h i S a c h i v a l a y a , I . P . E s t a t e ,
N e w D e lh i .
T h e S e c r e ta r y t o R e v e n u e M i n is t e r , G N C T o f D e lh i , D e l h i S a c h i v a i a y e , I . P . E s t a t e ,
N e w D e l h i .
T h e S e c r e t a ry ( R e v e n u e ) a n d D i v i s i o n a l C o m m i s s i o n e r , G N C T D , S , S h a m N a t h
M a r g , D e lh i .
9 . T h e J o i n t S e c r e t a r y ( L a w ) , O N C T o f D e l h i , D e l h i S a c h i v a l a y a , I . P . E s ta t e . N e w
D e l h i .
10 . T h e O S D t o f e e C h i e f S e c r e ta r y , G o v l . o f N C f o f D e l h i .
1 1 . G u a r d F i l e . .
12 . W e b s i t e . > .
" I " ( V )
D E P U T Y S E C R E T A R Y - ! !
N O T I F I C A T I O N
N o . F .5 { 5 5 ^ F in ( T & E y 2 O M - O 7 / - I n c x e n c i M o f t h e p o w e r s c o n f e r r e d b y s u b - s e c t i o n ( 3 '
o f s e c t i o n 1 o f t h e I n d i a n S t a m p ( D e l h i A m e n d m e n t ) A c t . 2 0 1 0 ( D e lh i A c t 0 9 o f 2 0 1 0 ) , t h e
L i e u t e n a n t ( j o v e r n o r o f t h e N a t i o n a l C a p i t a l T e n i t o t y o f D e l h i , h e r e b y , a p p o in t s t h e 2 ^ d a y
.o f J u l y . 2 0 i 0 o n w h i c h t h e s a i d A c t s h a l l c o m e i n t o f o r c e .
t B y o r d e r a n d i n t h e n a m e o f t h e
, L i e u te n a n t G o v e r n o r o f t h e N a t i o n a l
' , C a p i t a l T e r m e r .' o f D e l h i ,
D o le d
N o . F . S ( 5 5 y F i n ( T & E y 2 0 0 6 - 0 7 /
( T O B E P U B L I S H E D I N P A R T I V O F T H E D E L H I G A Z E T T E E X T R A O R D I N A R Y )
G O V E R N M E N T O F N A T I O N A L C A P I T A L T E R R I T O R Y O F D E L H I
F I N A N C E D E P A R T M E N T
D E L H I S A C H I V A L A Y A . I .P . E S T A T E : N E W D E L H I - 1 1 0 0 0 2
i
i
( 1 ) T h ia A d m a y b e c a lle d t h s In d ia n S ta m p
( D e lh i A m e n d m e n t ) A c t , 2 0 1 0
( 2 ) I t e id e n d e t o t h e w h o le o f t h e N a tio n a l
C a p it a l T e n t t o iy o f D e lh i.
( 3 ) I t e h a ll c o m e In t o f o rc e o n e u c h d e fe e e
t h e Li e u t e n a n t O o v e m o r o f t h e N a t io n a l
C a p it a l T e rrit o ry o f D e lh i m a y , b y
n o tific a tio n In t h e D e lh i G a z e t t e , a p p o in t
2 . I n t h e I n d ia n S t a m p A c t , 1 8 9 9 ( 2 o f I S 9 9 )
(h e r e in a f te r r e fe r re d t o a e "t h e p ri n c ip a l A c f ) . M
s e c tio n 2 -
( I) c la u a e ( 1 ) s h a ll b e r e -n u m b e r a ri e a
o lt u e a ( 1 A ) e n d b e fo re t h e d e n s e
( 1 A ) a e n o r e -n u m b e r e d , t h e f o llo w in g
d a u e e a h a R b e In s e rt e d , n a m e ly : -
' ( 1 ) " a a a o c la t lo n ' m e a n s a n y B e a o d e Uo n o f
p e r e o n e , e x c h a n g e b r o h e rs , o r a n y o t h a r
o rg e n lz e tlo n o r b o d y o f p e rs o n s , w h e th e r
in c o rp o r a te d o r n o t , a n d r e g u la ti n g o r
c o n tr o lli n g o r o o n d u c t m g b u s in e s s o f t h e
A m e n d m e n t o f a e c t io n : .
S h o rt O t Sa , e x t a n t a n d
c o m trta n c a m e n L
N o .? . I 4 ( '.! > L A - 2 0 0 1 -^ <i - / j I, If . T h e f o ll o w in g A c l o t l b e L e g is la t iv e A s s e m b ly o f t h e N e l io n e l
C a p it a ) T e r r it o r y o f D e lh i r e c e iv e d ( h e tu i e n ! o f t h e P r e s id e n t o f I n d ia o n U * M t y . 2 0 10 a n d l i
h e r e b y p u b li s h e d f b r g e n e r a l i n h u m a t io n :-
" T H E I N D I A N S T A M P ( D E L H I A M E N D M E N T ) A C T , 1 0 1 0
( D E L H I A C T 0 9 O P 2 0 1 0 )
(A - ( ta i l e d b y t h e L e g u le i l v e A s se m b l y o f th e N a ti o n a l C a p i ta l T e r r it o ry o f D e l h i o n t h e I ' A p ri l ,
2 0 10 )
[ 13 * M a y . 2 0 10 ]
A lt A c t t o f u rt h e r a m e n d .( h e I n d ia n S ta m p A c t , 11 9 9 ( 2 o f 11 9 9 ) a i in f o rc e in t h e N a t io n a l
C a p i ta l T e rr i to ry o f D e lh i ' •• ' •
B E i t e n a c te d b y t h e l ^ g i s l a t i v e A s s e m b ly o f th e N a t io n a l C a p it a l T e rr i to ry o f D e l h i In Use
S ix ty - f trs t Y e a r o f t h e R c p u b tic o f In d ia a s f o l lo w s :-
N O T I F I C A T I O N
D o l e d 8 V J u n e . 2 0 10N c .F I 4 ( l y LA -2 0 0 8 / ^ t o- - /
( T O B E P U B L IS H E D m P A R T - IV O P T H E D E L H I C 'AE E T T E - E X T R A O R D I N A R Y )
G O V E R N M E N T O K N A T I O N A L C A P I T A L T E R R IT O R Y O F D E L H I
( D E P A R T M E N T O P L A W , J L S T I C IC A L E G I S L A T I V E A P P A I R S )
' " L E V E L , C - W I N C , D E L H I S E C R E T A R IA T , N E W D E L H I
.i
S
g ; I * e e m m b d l t la a p a r t t h e re o f ."
t ra d e d t h r o u g h a n
a s s o c ia t io n o r
o t h e rw is e .
E x p la n a t io n L - A n y d u t y p a id u n d a r t h is j
A r t i c le s h a l l b e a d | u t t e d t o w a r d s t h e d u t y . I t 1
c h a r g e a b le . If a n y , u n d e r A r t i c le 6 , 1 9 , 3 8 , 4 3 o r
5 9 , a t t h e c a s e m a y b e .
E x p l a n a t i o n I I. - F o r t h e p u r p o s e o f c l a u s e ( b ) ,
s e c u r it i e s s h a ll h a v e t h e s a m e m e a n in g a t
^ s fih e S t y t h e S e c u ritie s C o n t r a c t s ( R e g u la tio n )
A c t , 1 9 5 8 ( 4 2 o f 1 9 5 6 ) .
E x p la n a ti o n III - N o tw it h s t a n d in g a n yt h in g c o n t a in e d In t h is A c t o r a n y o t h e r la w j i j
fo r t h e l im a b e in g in f o r c e , s e c u r itie s d e a lt In d e p o s it o ry s h a ll n o t b e lia b le t o j | i
s ta m p d u ty a s e x e m p t e d v id e c la u s e (c ) o f s e c tio n 8 A o f t h e In d ia n S t a m p A c t ,
1 8 9 9 . " . . . v -; '
• i .
. ' . . ( S a v i l a R a o )
J o i n t S e c re t a r y ( L a w , J u s t i c e a n d L . A . ) > '• j
li
o a lo o r p u r c h a s e o r , o r o t h e r n n o o o o o n
ro t a t in g t o , t n y g o o d s o r m t r k o t a U o
( II) I n o t a u o o ( 1 2 ) , t o o ( M o w in g
E x p t a n o t lo n s h a ll b o a d d a d a t m o
a n d , n a m e ly .-
" E x p la n a t i o n . • T h o t a m " a lg n o d " a n d
"s ig n a t u r e " a lt o I n d u d a d a t t r ib u tio n o f
e le c tr o n ic r t o o r d a t p a r s e c t io n 1 1 o r t h o
In f o rm a t io n T o o h n o k j g y A c t , 2 0 0 0 ( 2 1 o f
, M O ) ) ; ";
•• ( III) I n c t a u t a ( 1 4 ) , m o f o llo w in g
. ' * E x p la n a tio n a h a d b o a d d a d a t t h o
a n d , n a m o ly :-
" E x p l t n a t l o n .- T h o t o r m a " d o c u m e n t " a m
In c lu d e s t n y o t ao t r o n lc t a c o fd a t d a fln a d In
d o u s e ( t ) o f a u b t a a c t lo n ( 1 ) o f a a c l lo n 2 o f
• t h o In fo r m a tio n T e c h n o lo g y A c t , 2 0 0 0 ( 2 1 o f
2 0 0 0 ) ;- ; a n d
( Iv ) a f t o r e la u t o ( 2 8 ) . t h o f tx io w in g t jla u a o
a h a ll b o In a a rt t d , n a m e ly .-
" (2 7 ) - a t o o k a x o h t n g s - m o a n s a n y b o d y o f
In d lv M u t lt , w h s t h a r m o o rp o ra t a d o r n o t ,
o o n t Ot u t a d f o r t h o p u rp o t a o f a a a t at ln g ,
ra g u la t ln g o r c o n tr o l lin g t h o b u s in e s s o f
b u y in g , t a ilin g o r d e a lin g In a s c u rlllo t .' .
In t h o p r in c ip a l A c t , I n s e c t io n 7 3 a f te r t h o
e x p re s s io n ' p u b l o o ffl o a r* a n d b o l o ra t h e
a x p ra a a lo n ' a n y r o g t a to ra , b o o k s , ' , O t a
a x p ia s s lo n ' o r a s s o c ia tio n o r s t o o k o x c h a n g a
re f e rr e d t o I n d a u t s ( 1 ) a n d c la u s e ( 2 7 )
A m e n d m e n t o f s e c t io n 7 3 . 3 .
•M j
a I
r u p e e s 1 , 0 0 ,0 0 0 o r
O n e r u p e e f o r e v e ry
o r p o rt t h e re o f .
e v e ry r u p e e e 1 0 ,0 0 0
T w e n ty p a fs a f o r
o r p a rt t h e r e o f .
e v e r y r u p e e s 1 0 ,0 0 0
T we n ty p a ls e f or
t h e r e o f,
ru p e e s 1 0 ,0 0 0 o r p e r t
O n e r u p e e f o r e ve ry
v a lu e o f s e c u rity ,
p e r t t h e re o f o f t h e
ru p e e s o n e c rc r e o r
F b l y ru p e e e f o r e v a r y
fo rw a rd o o n t r a c ts
(0 ) I f r e la ting t o
t r a d in g ,
fu tu r e s a n d o p tio n s
(o) r e la tin g t o
d e liv e ry ,
(I ) In c a s e o f n o n
d e liv e r y ,
(0 h o a e e o f
u n d e r b a m ( a )
• b o w -
t h a n t h o s e f a llin g
s o c u m la s , o th e r
p u rc h a s e o r s a ls o f
(b ) I f r e la t in g t o
a e c u rt tfe e ,
o f G o v e r n m e n t
s a le a n d p u rc h a s e
(a ) I f r e la t in g t o
e t e e c d o n 2 n e y in g c u s t o d y o f
s h a l l b e h e a rt e d .
. I n d i e p ri m d p e l A r t . m S c h e d u le 1 A . a f te r
A rt ic le 6 4 , e n d b e fo r e A rt ic le 6 6 t h e f oll o w in g
A rt ic le t h a i b e e d d e d , n e m e ly :-
- S 4 A . R e c o r d o f T r a n e e c t fo n ( E le c l m n lo e o r
O t h e rw is e ) , a f f e c t e d b y e t r a d in g m e m b e r
th ro u g h t h e e c a o c le tl c n o r s l o c k e x c h a n g e
re f e rr e d t o I n c la u s e ( 1 ) e n d c la u s e ( 2 7 )
r e s p e c t iv e ly o f s e c tio n 2 -
. A m e n d m e n t o f
S c h e d u le 1 A .
/