LexThe UTTAR PRADESH LAWS (REPLACEMENT OF REFERENCES TO OLD COINAGE BY NEW DECIMAL COINAGE) ACT, 1963* (U.P. Act No. XX of 1963)
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THE UTTAR PRADESH LAWS (REPLACEMENT OF REFERENCES
TO OLD COINAGE BY NEW DECIMAL COINAGE) ACT, 19631
[ U. P. Act No. 20 of 1963 ]
[Passed in Hindi by the Uttar Pradesh Legislative Council on
April 3, 1963 and by the Uttar Pradesh Legislative Assembly on
September 24, 1963.
Received the assent of the Governor on 3rd October, 1963
under Article 200 of the Constitution of India and was published in
the Uttar Pradesh Gazette Extraordinary, dated 4th October, 1963.]
AN
ACT
to replace references to old coinage in certain U. P. Laws,
by new decimal coinage.
It is hereby enacted in the Fourteenth Year of the Republic
of India as follows ;
Short title 1. This Act may be called the Uttar Pradesh Laws (Replacement
of References to Old Coinage by New Decimal Coinage) Act, 1963.
Amendment
of U. P. Acts 2. The enactment specified in the fourth column of the Schedule
to this Act are hereby amended to the extent and in the manner
mentioned in the fifth column thereof.
SCHEDULE
(Section 2)
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Serial Year Number Short title Amendment
no.
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1 2 3 4 5
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1 1856 XII The Civil Courts Amins In section 9 for the words “one
Act, 1856. anna” the words “six naya paise”
shall be substituted.
2 1914 II The U. P. Town Areas In sub-section (1) of section 14 of
Act, 1914. the Act–
(i) In clause (a) for the words “one
anna" and “three annas” the words
“six naye paise” and “nineteen
naye paise” shall respectively be
substituted.
(ii) in clause (b) for the words “six
pies" the words “three naya paise”
shall be substituted, and
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1. For Statement of Objects and Reasons see Uttar Pradesh Gazette Extraordinary, dated April 6, 1963.
[The Uttar Pradesh Laws (Replacement of References To Old Coinage By New Decimal Coinage) Act, 1963]
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Serial Year Number Short title Amendment no. —————————————————————————————————————————- 1 2 3 4 5 —————————————————————————————————————————-
(iii) in clause (c) for the words “one
anna" and “three pies” the words
“eight naya paise” shall be
Substituted.
3 1916 II The U. P. Municipalities In Schedule V of the Act, for the
Act, 1916 words and letters “Rs. a. p.” the
word and letters “Rs. n. p.” shall
be substituted.
4 1922 X The U. P. District Boards (i) In section 109 for the words
Act, 1922. “three anna & nine pies” wherever
occurring the words “twenty three
naya paise” shall be substituted.
(ii) In sub-section (I) of section
III for the word “pies” the words
“naya paise” shall be inserted.
(iii) In section 112 —
(a) between the words “number of
pies" and the words “payable
under section III” the words “or
naye paise” shall be substituted;
(b) In (f) and thereafter for the
word “pies” wherever occurring
the words “naya paise” shall be
substituted ; and
(c) for the words “three quarters
of a pie” the words and figure
“25/64 naya paise” shall be
substituted ; and
(iv) In clause (c) of section 114 for
The words “four pies” the words
“two naye paise” shall be
substituted.
5 1947 XXIII The U. P. Molasses Control In sub-section (3) of section 5 —
Act, 1947 (i) for the figure and letters “42/23
x” in the formula the figures and
Letters “22/144x” shall be
substituted.
[The Uttar Pradesh Laws (Replacement of References To Old Coinage By New Decimal Coinage) Act, 1963]
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Serial Year Number Short title Amendment no. —————————————————————————————————————————- 1 2 3 4 5 —————————————————————————————————————————-
(ii) for the word “annas” the words
“naye paise” shall be substituted ;
and
(iii) for the word “pies” the words
“naye paise” shall be substituted.
6 1947 XXVI The U. P. Panchayat Raj In clauses (a) and (b) of sub-
Act, 1947. section (1) of 37 for the word “one
anna" wherever occurring the
words “six naye paise” shall be
substituted.
7 1952 XXXIII The U. P. Electricity In section 3 —
(Duty) Act, 1952 (i) in the second and third provisos
for the words “six annas” wherever
occurring the words “thirty seven
naye paise” shall be substituted ;
and
(ii) in the Fourth proviso for the
words “one anna” the words “six
naye paise” shall be substituted.
8 1934 XXVII The U. P. Agriculturists (1) For Schedule V, the following
Relief Act, 1934 shall be substituted.
SCHEDULE V
Scale mentioned in section 40
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Amount or value of the bond Stamp duty Registration copying fee fee —————————————————————————————————————————- 1 2 3 4 —————————————————————————————————————————-
Rs. n.P. Rs. n.P. Rs. n.P.
Where the amount or value secured does 0.06 0.06 0.19
not exceed Rs. 50
Where it exceeds Rs. 50 but does not exceed 0.12 0.12 0.19
Rs. 100
Where it exceeds Rs. 100 but does not exceed 0.25 0.25 0.28
Rs. 200
Where it exceeds Rs. 200 but does not exceed 0.37 0.37 0.37
Rs. 300
Where it exceeds Rs. 300 but does not exceed 0.50 0.50 0.50
Rs. 400
[The Uttar Pradesh Laws (Replacement of References To Old Coinage By New Decimal Coinage) Act, 1963]
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Amount or value of the bond Stamp duty Registration copying
fee fee
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1 2 3 4
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Where it exceeds Rs. 400 but does not exceed 0.75 0.75 0.60
Rs. 500
Where it exceeds Rs. 500 but does not exceed 1.62 2.25 0.75
Rs. 600
Where it exceeds Rs. 600 but does not exceed 2.00 2.25 0.70
Rs. 700
Where it exceeds Rs. 700 but does not exceed 2.37 2.25 0.75
Rs. 800
Where it exceeds Rs. 800 but does not exceed 2.75 2.25 0.75
Rs. 900
Where it exceeds Rs. 900 but does not exceed 3.12 2.25 0.75
Rs. 1000
For every Rs. 250 or part of Rs. 250 above 1.00 0.25 0.02
Rs. 1,000 and up to Rs. 3,000.
(11) For Schedule VI the following shall be substituted :–
Schedule VI
Schedule of court fees payable on a plaint under section 33 — Rs. n.p.
If the principal amount of loan is less than Rs. 100 2.00
If the principal amount of loan is not less than Rs. 100 5.00
but is less than Rs. 250.
If the principal amount of loan is not less than Rs. 250 7.50
but is less than Rs. 500.
If the principal amount of loan is not less than Rs. 500 10.00
but is less than Rs. 1,000.
If the principal amount of loan is Rs. 1,000 or above 15.00
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