LexThe Court Fees (Tripura Amendment) Act, 2020
Tripura · state statute
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TRIPURA GAZETTE
Published by Authority
EXTRAORDINARY ISSUE
Agartala, Friday, November 13, 2020 A. D., Kartika 22, 1942 S. E.
PART--III-- Acts of Tripura Legislature.
GOVERNMENT OF TRIPURA
LAW DEPARTMENT
SECRETARIAT : AGARTALA.
No.F.8(22) Law/Leg-I/2020(L) D ated, Agartala, the 9th November, 2020.
NOTIFICATION
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Tripura Gazette, Extraordinary Issue, November 13, 2020 A. D.
THE TRIPURA BILL NO- 19 OF 2020
THE COURT FEES (TRIPURA AMENDMENT) BILL, 2020
A
BILL
further to amend the Court Fees Act, 1870 (Central Act No. 7 of 1870), i n its
application to the State of Tripura.
WHEREAS , the Court Fees Act, 1870 (here-in- after referred to as the Principal
Act), as was in force in the State of Assam, was ad apted in the State of Tripura, w ith effect
from 21 st January, 1972, by North-Eastern Areas (Reorganisat ion) (Tripura) Adapta tion of
Laws Order, 1973 Vide No.F.3(4)-Law/Leg/72 Dated 27th October, 1973;
AND WHEREAS , pursuant to the suggestion of the Supreme Court e -Committee,
the High Cour t of Tripura has requested for amendment of the Pri ncipal Act, with a view to
facilitate online payment of Court fees, penalties, fines etc.;
AND WHEREAS , it is felt expedient to amend the Court-fee s Act, 1870, in its
application to the State of Tripura, f or providing convenience of paying court fees witho ut
hassles involved in obtaining physical judicial sta mps and other matters connected therein
and incidental thereto;
BE it enacted by the Tripura Legislative Assembly i n the Seventy First Year of the
Republic of India as follows:-
1. Short title and commencement:
(1) This may be called the “The Court Fees (Tripura Amendment) Bill, 2020”;
(2) It shall come into force on the date of its publication in the Tripura Gazette.
2. Amendment of Section 13:
In section 13 of the principal Act, the expression “the Appellate Court shall grant to the
appellant a certificate, authorizing him to receive back from the Collector the full amount of
fee paid on the memorandum of appeal”, shall be substituted with the expression “the
Appellate Court shall grant to the appellant a certificate, authorizing him to receive
back from the Collector or by way of electronic transfer in such manner as may be
prescribed, the full amount of fee paid on the memorandum of appeal” .
ACT 17
ACT
AN
ACT
ACT
.
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Tripura Gazette, Extraordinary Issue, November 13, 2020 A. D.
3. Amendment of Section 14:
In Section 14 of the principal Act, the expression “ grant him a certificate authorizing
him to receive back from the Collector so much of the fee paid on the application as exceeds
the fee which would have been payable had it been p resented before such day”, shall be
substituted with the expression “ grant h im a certificate authorizing him to receive back
from the Collector or by way of electronic transfer in such manner as may be
prescribed, so much of the fee paid on the applicat ion as exceeds the fee which would
have been payable had it been presented before such day.”
4. Amendment of Section 15:
In section 15 of the principal Act, the expression “the applicant shall be entitled to
a
certificate from the court authorizing him to recei ve back from the Collector so much of the
fee paid on the application as exceeds the fee payable on any other application to such Court
under the second schedule to this Act”, shall be su bstituted with the expression “ the
applicant shall be entitled to a certificate from the court authorizing him to recei ve
back from the Col lector or by way of electronic transfer in such man ner as may be
prescribed, so much of the fee paid on the applicat ion as exceeds the fee payable on
any other application to such court under the second schedule to this Act.”
5. Amendment of Section 16 :
In Section 16 of the principal Act, the expression “the plaintiff shall be entitled to a
certificate from the Court authorizing him to recei ve back from the Collector, the full
amount of the fee paid in respect of such plaint”, shall be substituted with the expression
“the plaintiff shall be entitled to a certificate from the Court authorizing him to receive
back from the Collector or by way electronic transf er in such manner as may be
prescribed, the full amount of the fee paid in respect of such plaint.”
6. Amendment of Section 25:
In Section 25 of the principal Act, the expression “stamps”, shall be substituted with
the expression “stamps or electronic transfer of payment to State Government in such
manner as may be prescribed .”
7. Amendment of Section 27 :
Clause (a) of Section 27 of the principal Act, shall be substituted with the following-
“(a) the manner of supply of stamps or electronic transfer of payment of court-fee and
refund thereof ;”
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8. Amendment of Section 30 :
In Section 30 of the principal Act, after the exist ing text, the following proviso shall
be added-
“Provided that, where court- fee is paid by electronic transfer of payment, the officer
competent to cancel stamp shall verify the genuinen ess of the payment and after
satisfying himself that the court- fee is paid, shall lock the entry in the computer a nd
make an endorsement under his signature on the docu ment that the court- fee is paid
and the entry is locked ”.
9. Repeal and Savings:-
(1) The Court Fees(Tripura Amendment) Ordinance, 2020 (The Tripura Ordinance
No.8 of 2020) as was promulgated by the Governor of Tripura on 24 th July, 2020 and was
published in the Tripura Gazette on 03 rd August, 2020, is hereby repealed;
(2) Notwithstanding such repeal, any action taken, any order or N otification issued
or any proceeding initiated u nder the Ordinance, so repealed, shall be deemed to have taken,
issued or initiated under the corresponding provision of this Act.
(Sopan Chaudhuri)
Deputy Secretary, Law
Government of Tripura.
Printed at the T ripura Government Press, Agartala.