Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bengal Land-Revenue Sales (Amendment) Act, 1862 3 of 1862 [23 April 1862] CONTENTS 1. Repeal of sections 45 and 59 of the Bengal Land-revenue Sales Act, 1859 (11 of 1859 2. Limitation 3. Fees to be paid at rates mentioned in schedule 4. Act to be read as part of Act 11 of 1859 SCHEDULE 1 :- SCHEDULE OF FEES Bengal Land-Revenue Sales (Amendment) Act, 1862 3 of 1862 [23 April 1862] PREAMBLE An Act to amend 1[the Bengal Land-revenue Sales Act, 1859]. WHEREAS it is expedient to extend the period allowed for the registry of 2* * * tenures 3* * * and to alter the scale of fees on certain applications for the opening of separate accounts for shares or entire es tates, for deposit of money or Government securities, and for registry of under-tenures and farms ; It is hereby enacted as follows :- 1. Words and figures substituted for the words, figures and brackets "Act 11 of 1859 (to Improve the law relating to sales of land for arrears of revenue in the Lower Provinces under the Bengal Presidency)" by Ben. Act 1 of 1939. 2. Word "under" repealed by Act 1 of 1903. 3. Words "and farms" repealed by Act 1 of 1903. 1. Repeal of sections 45 and 59 of the Bengal Land-revenue Sales Act, 1859 (11 of 1859 :- Repealed by Act 12 of 1873. 2. Limitation :- 1 XXX XXX XXX Applications for the registry of tenures created after the passing of this Act must be made within three months of the date of the deed constituting the tenure. 1. First two paragraphs repealed by Act 1 of 1903. 3. Fees to be paid at rates mentioned in schedule :- The Collector on the part of the Government shall be entitled to demand from applicants under 1* * sections 15 and 16, sections 40, 43 and 44, of Act 11 of 1859, fees not exceeding the rates specified in the schedule to this Act annexed, which schedule shall be taken as part of this Act ; and applications under the said sections shall not be received unless the said fees are tendered therewith. 1. Words and figures "sections 10 and 11," repealed in western Bengal, by Ben. Act 2 of 1906 and in Eastern Bengal by E. B. & A. Act 1 of 1907. 4. Act to be read as part of Act 11 of 1859 :- This Act shall be taken and read as part of the said Act 11 of 1859. SCHEDULE 1 SCHEDULE OF FEES SCHEDULE OF FEES. 1. Filing an application under section 10 or section 11 of Act 11 of 1859 for opening a separate account for a share of an entire estate.- repealed in Western Bengal, by Ben. Act 2 of 1906 and in Eastern Bengal, by E. B. and A. Act 1 of 1907. 2. For filing an application - for a deposit of money of Government securities under section 15 of the said Act- half per cent, of the amount deposited; for any interest on Government securities so deposited, drawn by the Collector- half per cent. of the amount drawn. For filing an application for withdrawal of a deposit under section 16 of the said Act- half per cent. of the amount withdrawn. 3. For filing an application, under sections 40, 43, or 44 of the said Act, for the registration of an under-tenure or farm- if the annual rent of the under-tenure or farm do not exceed 1,000 rupees- at the rate of five per cent. on the rent; if the annual rent of the under-tenure or farm exceed 1,000 rupees-at the above rate up to 1,000 rupees, and at one per cent. on all above that amount.