Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY COURT-FEES ACT, 1959 36 of 1959 [16th June, 1950] CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short title, extent, commencement and application 2. Definitions CHAPTER 2 :- FEES IN THE HIGH COURT AND IN THE COURT OF SMALL CAUSES AT BOMBAY 3. Levy of fees in High Court on its original side 4. Procedure in case of difference as to necessity or amount of fee CHAPTER 3 :- COMPUTATION OF FEES 5. Fees on documents filed, etc., in Courts or in public offices 6. Computation of fees payable in certain suits for money 7. Fee on memorandum of appeal against order or award relating to compensation in certain cases 8. Inquiry as to valuation of suits 9. Investigation to ascertain proper valuation 10. Power of persons making inquiry under sections 8 and 9 11. Costs of inquiry as to valuation and refund of excess fee 1 2 . Appointment of inspecting officers and recovery in cases reported by them 13. Taxing of court-fee and their recovery in suits for mesne profits or account 14. Decision of question as to valuation 15. Refund of fee paid on memorandum of appeal 16. Refund of fee on application for review of judgment 17. Refund where Court reverses or modifies its former decision on ground of mistake 17A. Period of limitation for refund of fees under section 15, 16 or 17 18. Multifarious suits 19. Written examinations of complainants 20. 20 CHAPTER 4 :- PROBATES, LETTERS OF ADMINISTRATION AND CERTIFICATES OF ADMINISTRATION 21. Relief where too high a court-fee has been paid 22. Relief when debts due from a deceased person have been paid out of his estate 23. Relief in case of several grants 24. Probates declared valid as to trust property though not covered by court-fee 25. Provision for case where too low a court-fee has been paid on probates, etc 26. Administrator to give proper sccurity before letters stamped under Section 25 27. Executors, etc., not paying full court-fee on probates, etc., within six months after discovery of underpayment 28. Notice of applications for probate or letters of administration to be given to Revenue Authorities, and procedure thereon 2 9 . Payment of court-fee in respect of probate and letters of administration 30. Recovery of penalties, etc 3 1 . Sections 5 and 40 not to apply to probates or letters of administration CHAPTER 5 :- PROCESS FEES 32. Rules as to costs of processes 33. Tables of process-fees 34. Number of peons in District and subordinate Courts 35. Number of peons in Revenue Courts CHAPTER 6 :- OF THE MODE OF LEVYING FEES 36. Rate of fee in force on date of presentation of document to be applicable 37. Collection of fees by stamps 38. Stamps to be impressed or adhesive 39. Rules for supply, number, renewal and keeping accounts of stamps 40. Stamping documents inadvertently received 41. Amended document 42. Cancellation of stamp CHAPTER 7 :- MISCELLANEOUS 43. Repayment of fee in certain circumstances 44. Admission in criminal cases of documents for which proper fee has not been paid 45. Sale of stamps 46. Power to reduce or remit fees 47. Saving of fees to certain officers of High Court 47A. Use of former State stamps permissible for certain period to be notified 48. Saving as to stamp duties 49. Repeal and saving 50. Amendment of Suits Valuation Acts 51. No stamp duty payable where court-fee paid in suit for partition 52. Rules made by Government to be laid before State Legislature SCHEDULE 1 :- Advalorem fees SCHEDULE 2 :- Fixed Fees SCHEDULE 3 :- FORM OF VALUATION SCHEDULE 4 :- LAWS REPEALED SCHEDULE 5 :- . BOMBAY COURT-FEES ACT, 1959 36 of 1959 [16th June, 1950] This Act received the assent of the President on the 9th June, 1959; the assent was first published in the Bombay Gazette, Part IV, on the 16th June, 1959.] CHAPTER 1 PRELIMINARY 1. Short title, extent, commencement and application :- (1) This Act may be called the Bombay Court-fees Act, 1959 . (2) It extends to the whole of the 1[State of Maharashtra] [For Gujarat State of Gujarat]. (3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.2 (4) The provisions of this Act shall not apply to fees or 'stamps relating to documents presented or to be presented before any officer serving under/the Central Government. (5) In the absence of any specific provisions to the contrary, nothing in this Act shall affect any special law now in force relating to fees taken in the Courts and public offices. These words were substituted for the words "State of Bombay" by Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960, and Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960, respectively. [a] This Act came into force on 1st day of August 1959-Notifn. No.CFA, 1056-11 (a) dated 15-7-1959 published in Bombay Government Gazette, 1959, Pt. IV-B page 891. 2. Definitions :- In this Act, unless the context otherwise requires.- (a) "Chief Controlling Revenue Authority" means such officer as the State Government may by notification in the Official Gazette appoint in this behalf for the whole or any part of the 1 [State of Maharashtra;] (b) "Collector" includes any officer authorised by the Chief Controlling Revenue Authority to perform the functions of a Collector under this Act. (c) "Plaint" includes a written statement pleading a set-off or counter-claim. [a] Substituted for 'State of Bombay' by Maha. A.L.O.. Pr. 3 and Schedule. CHAPTER 2 FEES IN THE HIGH COURT AND IN THE COURT OF SMALL CAUSES AT BOMBAY 3. Levy of fees in High Court on its original side :- The fees payable for the time being to he clerks and officers (other than the Sheriffs and attorneys) of the High Court; or chargeable in that Court under No. 10 of the first,and Nos. 11, 14, 17,20 and 21 of the Second Schedule to this Act annexed; Levy of fees in Bombay Small Cause Court.- and the fees for the time being chargeable in the Court of Small Causes at Bombay and its office, shall be collected in manner hereinafter appearing. 4. Procedure in case of difference as to necessity or amount of fee :- (1) When any difference arises between the Officer whose duty it is to see that any fee is paid under this Chapter, and any suitor or attorney, as to the necessity of paying a fee or the amount thereof,the question shall, when the difference arises in the High Court, be referred to the taxing officer, whose decision thereon shall be final subject to revision, on an application, made within 1[thirty days] from the date of the decision, by the suitor or attorney or such officer as may be appointed in this behalf by the State Government, by the Chief Justice or by such Judge of the High Court as the Chief Justice shall appoint either generally or specially in this behalf. The Chief Justice shall declare who shall be taxing officer within the meaning of this sub-section. (2) When any such difference arises in the Court of Small Causes of Bombay, the question shall be referred to the Clerk of the Court, whose decision thereon shall be final, subject to revision, on an application, made within 2 [thirty days] from the date of the decision by the party concerned or such officer as may be appointed in this behalf by the State Government, by the Chief Judge of the Small Cause Court, or by such Judge of that Court as the Chief Judge shall appoint either generally or specially in this behalf. Substituted for the words "sixty days", by Mah. Act 23 of 1960, sec. 2. (1-10-70). substituted for the words "sixty days" by Maharashtra Act 28 of 1970, sec. 3. CHAPTER 3 COMPUTATION OF FEES 5. Fees on documents filed, etc., in Courts or in public offices :- (1) No document of any of the kinds specified as chargeable in the first or second Schedule to this Act annexed shall be filed, exhibited or recorded in any Court of Justice, or shall be received or furnished by any public officer, unless in respect of such document there has been paid a fee of an amount not less than that indicated by either of the said Schedules as the proper fee for such document. (2) When any difference arises between the officer whose duty it is to see that any fee is paid under this Act and any suitor or his pleader, as to the necessity of paying a fee or the amount thereof, the question shall, when the question arises in the High Court, be referred to the taxing officer whose decision thereon shall be final, subject to revision, on an application, made within 1[thirty days] from the date of the decision, by the suitor or his pleader or such officer as may be appointed in this behalf by the State Government, by the Chief Justice or by such Judge of the High Court as the Chief Justice shall appoint either generally or specially in this behalf. (3) When any such difference arises in the City Civil Court, Bombay, the question shall be referred to the Registrar of the City Civil Court whose decision shall be final, subject to revision, on an application, made within 2[thirty days] from the date of the decision, by the party concerned or such officer as may be appointed in this behalf by the State Government, by the Principal Judge or such other Judge of the said Court as the Principal Judge shall appoint either generally or specially in this behalf. (4) When such difference arises in any other Court, the question shall be referred to the final decision of the Judge presiding over such Court. (5)3 [* * * * * *] [a] Substituted for the words "sixty days" by Mah. Act 28 of 1970, S. 3 (1-10-70). [b] Sub-section (5) omitted by Mah. Act 59 of 1977, S. 8 (1-1-78). 6. Computation of fees payable in certain suits for money :- T h e amount of fee payable under this Act in the suits next hereinafter mentioned shall be computed as follows:-- (i) In suit for moneys.--(Including suits for damages or compensation, or arrears of maintenance, of annuities, or of other sums payable periodically)--according to the amount claimed; (ii) For maintenance andannuities.--In suits for maintenance (with or without a prayer for the creationof a charge) and for annuities or other sums payable periodically according tothe value of the subject-matter of the suit, and such value shall be deemed tobe, in the case of a suit for maintenance, the amount claimed to be payable forone year and in any other case, ten times such amount: Provided that if in suit formaintenance the plaintiff obtains a decree for maintenance, the defendant shallbe liable to make good the deficit, if any, between the fee payable on tentimes the amount awarded for one year and the fee already paid by theplaintiff; and the amount of such deficit shall, without prejudice to any othermode of recovery, be recoverable as an arrear of land revenue; (iii) for other movable propertyhaving a market-value.--In suits for movable property other than money, wherethe subject-matter has a market-value--according to such value at the date ofpresenting the plaint; (iv) (a) Against recovery of anymoney due as a tax, etc.--In suits for declaration to obtain adjudicationagainst recovery of money from the plaintiff, whether the recovery is as landrevenue or arrears of land revenue or tax or duty or cess or fee or fine orpenalty or under any decree or order of a court or any certificate or awardother than under the Arbitration Act, 1940 , or in any other manner ofone- fourth of ad valorem fee leviable on the amount sought to be recoveredaccording to the scale prescribed under Article 1 of Schedule I with minimumfee of 7[sixty rupees]: Provided that when in additionany consequential relief other than possession is sought the amount of feeshall be one-half of ad valorem fee on the amount sought to be recovered: Provided further that when theconsequential reliefs also sought include a relief for possession the amount offee shall be the full ad valorem fee on the amount sought to be recovered; (b) similar claim in respect ofmovable property.--In suits for declaration similar to those falling undersub-paragraph (a) in respect of movable property--one fourth of ad valorem feeleviable on the value of the movable property subject to the minimum fee asunder sub-paragraph (a): Provided that when in additionany consequential relief other than possession is sought, the amount of fee shallbe one-half of ad valorem fee leviable on the value of such property: Provided further that when theconsequential reliefs also sought include a relief for possession the amount offee shall be the full ad valorem fee leviable on such value; (c) for status with monetaryattribute.-In suits for declaration of the status of plaintiff, to whichremuneration, honorarium, grant, salary, income, allowance or return isattached, one-fourth of ad valorem fee leviable in the emoluments or value ofreturn for one year: Provided that when in additionany consequential relief other than possession is sought the amount of feeshall be one-half of ad valorem fee on such emoluments or value of return: Provided further that when theconsequential reliefs also sought include a relief for possession the amount offee shall be the full ad valorem fee on such emoluments or value of return; (d) for ownership etc. ofimmovable property, etc.--In suits for declaration in respect of ownership, ornature of tenancy, title, tenure, right, lease, freedom or exemption from, ornon-liability to, attachment with be without sale or other attributes, ofimmovable property; such as a declaration that certain land is personalproperty of the Ruler of any former Indian State or public trust property orproperty of any class or community--one-fourth of ad valorem fee leviable for asuit for possession on the basis of title of the subject- matter subject to aminimum fee of 2[one hundred rupees]. Provided that if the question isof attachment with or without sale the amount of fee shall be the ad valoremfee according to the value of the property sought to be protected fromattachment with or without sale or the fee of 11/FNR>[sixty rupees] whichever isless: Provided further that, where thedefendant is or claims under or through a limited owner, the amount of feeshall be 4[one third] of such ad valorem fee, subject to the minimum feespecified above: Provided also that, in any ofthe cases falling under this clause except its first provision, when inaddition any consequential relief other than possession is sought the amount offee shall be one-half of ad valorem fee and when the consequential reliefs alsosought include a relief for possession the amount of fee shall be the full advalorem fee; (e) declaration foreasements, etc.--In suits for declaration of easement or right to benefitsarising out of immovable property, with or without an injunction of other consequentialrelief, the amount of fee shall be as shown in the Table below:-- Area Fee (1) (2) (a) The area within the limits of the Municipal (a) One- fourth of the ad Corporation of Brihan Mumbai or the Corporation of the city of Nagpur or any Municipal Corporation constituted under the Bombay Provincial Municipal Corporations Act, 1949 valorem fee leviable for a suit for possession of the servient tenement or the dominant tenement, whichever is less subject to a minimum fee of one hundred rupees (b) Areas within the limits of Municipal councils constituted under the Maharashtra Municipal Councils, Nagpur Panchayats and (b) One sixth of the ad valorem fee leviable for a suit for possession of the servient tenement or the dominate Industrial Townships Act, 1965 tenement, whichever is less subject to a minimum fee of one hundred rupees (c) And other area in the State of Maharashtra. (c) One hundred rupees (f) for other status withoutmonetary attribute.--In suits for declaration of status to which no directmonetary attribute is attached such as a declaration that the plaintiff is a marriedhusband or wife of the defendant or divorced husband or wife of the defendantor a declaration about legitimacy of children or about citizenship rights orabout an adoption- 5[ O n e hundred twenty rupees]: Provided that where injunction or other consequential relief is also sought in such case, the amount of feeshall be 6[one hundred fifty rupees]; (g) for charge on property.--Insuits for declaration of a charge in favour of the plaintiff on movable orimmovable property-one-half of ad valorem fee payable on the charge amount: Provided that where injunctionor other consequential relief is also sought in such cases, the amount of feeshall be the full ad valorem fee payable on the charge amount; (h) for periodical money returns.--In suits for declaration in respect of periodical charge or moneyreturn in favour of or against the plaintiff--one-half ad valorem fee payableon the charge for 5 years if the charge is annual and on the charge for oneyear if the period of the charge is less than one year; 7(ha) for avoidance of sales contract for sale etc. -In suits for declaration that any sale, or contractfor sale or termination of contract for sale, of any movable or immovable property is void-- one-half of ad valorem fee leviable on the value of the property; 8(hb) for avoidance of anacquisition proceeding --In suits for declaration that any proceedings for compulsory acquisition of any movable or immovable property are void-- one-halfof ad valorem fee leviable on the value of the property. (i) for accounts.--In suits foraccounts-according to the amount at which the relief sought is valued in theplaint or memorandum of appeal, subject to the provisions of section 8 and subject to a minimum fee of 9[one hundred rupees]. (j) for other declarations.--Insuits where declaration is sought, with or without injunction or otherconsequential relief and the subject- matter in dispute is not susceptible ofmonetary evaluation and which are not otherwise provided for by this Act 10[ad valorem fee payable, as if the amount or value of the subject-matter was 11[one thousand rupees]. In all suits under clauses (a)to (i) the plaintiff shall state the amount at which he values the reliefsought, with the reasons for the valuation; (v) for possession of lands,houses and gardens.--In suits for the possession of land, houses andgardens--according to the value of the subject-matter; and such value shall bedeemed to be, where the subject-matter is a house or garden--according to themarket- value of the house or garden and where the subject-matter is land, and-- (a) where the land is held onsettlement for a period not exceeding thirty years and pays the full assessmentto Government--a sum equal to 12[forty times] the survey assessment; (b) where the land is held on apermanent settlement, or on a settlement for any period exceeding thirty years,and pays the full assessment to Government a sum equal to 13[eighty times] thesurvey assessment; (c) where the whole or any partof the annual survey assessment is remitted--a sum computed under sub-paragraph(a) or sub- paragraph (b) as the case may be, in addition to 14 [eighty times]the assessment or, the portion of assessment, so remitted: (vi) to enforce a right ofpre-emption.--In suits to enforce a right of pre-emption according to the value[computed in accordance with paragraph (v) of this section] of the land, houseor garden in respect of which the right is claimed; (vii) for share in jointproperty.-- In suits for partition and separate possession of a share of jointfamily property or of joint property, or to enforce a right to a share in anyproperty on the ground that it is joint family property or joint propertywhether or not the plaintiff is in actual or constructive possession of theproperty of which he claims to be a co-parcener or co-owner according to thevalue of the share in respect of which the suit is instituted; Explanation.--For the purposesof this paragraph, if the property in which a share is claimed consists of or includesany land assessed to land revenue for the purposes of agriculture, the value ofsuch land shall be deemed to be the value as determined under paragraph (v) ofthis section. (viii) for interest of assigneeof land revenue.--In suits for the interest of an assignee of land revenue, 13 [fifty times] his net profits as such for the year next before the date of presenting the plaint; (ix) to set aside artattachment.--In suits to set aside an attachment of land or of an interest inland or revenue according to the amount for which the land or interest wasattached: Provided that, where such amountexceeds the value of the land or interest, the, amount of fee shall be computedas if the suit were for the possession of such land or interest; (x) to redeem.--In suits againsta mortgagee for the recovery of the property mortgaged, and in suits by amortgagee to foreclose the mortgage. to foreclose.--or when themortgage is made by conditional sale, to have the sale declared absolute-- according to the principal moneyexpressed to be secured by the instrument of mortgage; (xi) for specificperformance.--In suits for specific performance,-- (a) of a contract ofsale--according to the amount of the consideration, (b) of a contract ofmortgage--according to the amount agreed to be secured, (c) of a contract oflease--according to the aggregate amount of the fine or premium (if any) and ofthe rent agreed to be paid during the first year of the term, (d) of an award according to theamount or value of the property in dispute; (xii) between landlord andtenant.--In the following suits between landlord and tenant:-- (a) for the delivery by a tenantof the counterpart of a lease, (b) to enhance the rent of atenant having a right of occupancy, (c) for the delivery by a landlordof a lease, (d) for the recovery ofimmovable property from a tenant, including a tenant holding over after thedetermination of a tenancy, (e) to contest a notice ofejectment, (f) to recover the occupancy ofimmovable property from which a tenant has been illegally ejected by thelandlord, and (g) for abatement of rent- according to the amount of therent of the immovable property to which the suit refers, payable for the yearnext before the date of presenting the plaint. These words were substitutedfor the words "thirty rupees' by Mah. 18 of 2002(w e f 1.10.2001) These words were substitutedfor the words "thirty rupee" by Mah. 18 of 2002(w e f 1.10.2001) These words were substitutedfor the words "one sixth" by Mah. 23 of 1996(w e f 21.02.1997) These words were substitutedfor the words "sixty rupees' by Mah. 18 of 2002(w e f 1.10.2001) These words were substitutedfor the words "one hundred rupees' by Mah. 18 of 2002(w e f 1.10.2001) Sub-paragraphs (ha) and(hb)were inserted by Maharashtra Act 9 of 1970, sec. 4(a). These words were substitutedfor the words "forty rupees' by Mah. 18 of 2002(w e f 1.10.2001) These words were substitutedfor the words "six hundred rupees' by Mah. 18 of 2002(w e f 1.10.2001) For Maharashtra only. These words were substitutedfor the words "twenty times' by Mah. 18 of 2002(w e f 1.10.2001) These words were substitutedfor the words "forty times" by Mah. 18 of 2002(w e f 1.10.2001) 7. Fee on memorandum of appeal against order or award relating to compensation in certain cases :- (1) The amount of fee payable under this Act on a memorandum of appeal against an order relating to compensation under any Act for the time being in force for the acquisition of land for public purposes shall be computed according to the difference between the amount awarded and the amount claimed 1[or challenged by the appellant] by the appellant. 2[Provided that, where the State Government is an acquiring body, it shall not be liable for payment of fee in such appeals. Explanation- For the purposes of this sub-section 'amount' means the amount in dispute and it shall not include the amount of statutory benefits.] (2) The amount of fee payable under this Act on a memorandum of appeal against an award of a Claims Tribunal preferred under Section 110D of the Motor Vehicles Act, 1939 3 shall be computed as follows : (i) If such appeal is preferred by the insurer or owner of the motor vehicle - the full ad valorem fee leviable on the amount at which the relief is valued in the memorandum of appeal according to the scale prescribed under Article of Schedule I; (ii) If such appeal is preferred by any other person-one-half of ad valorem fee leviable on the amount at which the relief is valued in the memorandum of appeal according to the said scale; Provided that if such person succeeds in the appeal, he shall be liable to make good the deficit, if any, between the full ad valorem fee payable on the relief awarded in the appeal according to the said scale and the fee already paid by him; and the amount of such deficit shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue. These words were inserted by the Bombay Court Fees (Amendment)Act, 2004, Mah. 22 of 2004(w e f 28.09.2004) Proviso and Explanation added by the Bombay Court Fees (Amendment)Act, 2004, Mah. 22 of 2004(w e f 28.09.2004) Now the Motor Vehicles Act, 1988. 8. Inquiry as to valuation of suits :- If the Court is of opinion that the subject-matter of any suit has been wrongly valued or if an application is made to the Court for the revision of any valuation made, the Court may revise the valuation and determine the correct valuation and may hold such inquiry as it thinks fit for such purpose. 9. Investigation to ascertain proper valuation :- (1) For the purpose of the inquiry under section 8 the Court may depute, or issue a commission to any suitable person to make such local or other investigation as may be necessary and to report thereon to the Court. Such report and any evidence recorded by such person shall be evidence in inquiry. (2) The Court may, from time to time, direct such party to the suit as it thinks fit to deposit such sum as the Court thinks reasonable as the costs of the inquiry, and if the costs are not deposited within such time as the Court shall fix, may, notwithstanding anything contained in any other Act, reject the plaint or as the case may be, the appeal, if such party is the plaintiff or the appellant and in any other case, may recover the costs as a public demand : Provided that when any plaint or appeal is rejected under this section the court-fee already paid shall not be liable to be refunded. 10. Power of persons making inquiry under sections 8 and 9 :- (1) The Court, when making an inquiry under section 8 and any person making an investigation, under section 9 shall have repectively for the purposes of such inquiry or investigation, the powers vested in a Court under Code of Civil Procedure, 1908 , in respect of the following matters, namely : (a) enforcing the attendance of any person and examining him on oath or affirmation; (b) compelling the production of documents or material objects; (c) issuing commissions for the examination of witnesses; (d) taking or receiving evidence on affidavits. (2) An inquiry or investigation referred to in sub-section (1) shall be deemed to be a judicial proceeding within the meaning of sections 193 and Section 228 of the Indian Penal Code, 1860 . 11. Costs of inquiry as to valuation and refund of excess fee :- I f in the result of an inquiry under section 8 the Court finds that the subject-matter of the suit has been under valued, the Court may order the party responsible for the undervaluation to pay all or any part of the costs of the inquiry. If in the result of such inquiry the Court finds that the subject-matter of the suit has not been undervalued the Court may, in its discretion, order that all or any part of such costs shall be paid by Government or by any party to the suit at whose instance the inquiry has been undertaken and if any amount exceeding the proper amount of fee has been paid shall refund the excess amount so paid. 12. Appointment of inspecting officers and recovery in cases reported by them :- (1) The State Government may appoint generally, or in any case, or for any specified class of cases in any local area, one or more officers to be called inspecting officers. (2) The inspecting officer may, subject to the control of the Court concerned examine the records of any case which is pending or has been disposed of, with a view to finding out whether proper fees have been paid therein. (3) If on such examination, the inspecting officer finds that the fee payable under this Act on any document filed, exhibited or recorded in such case has not been paid or has been insufficiently paid, he shall report the fact to the presiding officer of the Court. (4) Such presiding officer after satisfying himself of the correctness of such report, shall record a provisional finding that the proper fee has not been paid and determine the amount of the fee payable and such further sum as he thinks reasonable as the costs of the inquiry and the person from whom the fee or the difference thereof, if any, and the costs shall be recoverable. (5) After recording a finding under sub-section (4), the presiding officer shall issue a notice to the person referred to in that sub- section to show cause why he should not be ordered to pay the fee and the costs determined hereunder, and, if sufficient cause is not shown, the presiding officer shall confirm the finding and make an order requiring such person to pay the proper fee and the costs before a specified date. (6) If such person fails to pay the fee and the costs in accordance with the provisions of sub-section (5), they shall, on the certificate of such presiding officer, be recoverable as an arrear of land revenue. 13. Taxing of court-fee and their recovery in suits for mesne profits or account :- (1) In a suit for the recovery of possession of immovable property and mesne profits or for mesne profits or for an account, the difference, if any, between the fee actually paid and the fee which would have been payable had the suit comprised the whole of the profits or amount found due shall, on delivery of judgment, be taxed by the Court and shall be leviable from the plaintiff and if not paid by him within thirty days from the date of the judgment be recoverable according to the law and under the rules for the time being in force for the recovery of arrears of land revenue. (2) The Court shall send a copy of the decree passed in such suit to the Collector. (3) No decree for mesne profits passed in any such suit by the Court shall be executed, until a certificate to the effect that such difference is paid or recovered, signed by the Court which passed the decree or by the Collector who recovered the amount, is produced along with the application for such execution. 14. Decision of question as to valuation :- (1) Every question relating to valuation for the purpose of determining the amount of any fee chargeable under this Chapter on a plaint or memorandum of appeal shall be decided by the Court in which such plaint or memorandum, as the case may be, is filed, and such decision shall be final as between the parties to the suit. (2) But whenever any such suit comes before a Court of appeal, reference or revision, if such Court considers that the said question has been wrongly decided to the detriment of the revenue, it shall require the party by whom such fee has been paid to pay so much additional fee as would have been payable had the question been rightly decided. 15. Refund of fee paid on memorandum of appeal :- If an appeal or plaint, which has been rejected by the lower Court on any of the grounds mentioned in Code of Civil Procedure, 1908 , is ordered to be received, or if a suit is remanded in appeal, on any of the grounds mentioned in rule 23 of Order 41 in the first Schedule to the same Code for a second decision by the lower Court the Appellate Court shall grant to the appellant a certificate, authorising him to receive back from the Collector the full amount of fee paid on the memorandum of appeal; Provided that if, in the case of a remand in appeal the order of remand shall not cover the whole of the subject-matter of the suit, the certificate so granted shall not authorize the appellant to receive back more than so much fee as would have been originally payable on the part or parts of such subject-matter in respect whereof the suit has been remanded. 16. Refund of fee on application for review of judgment :- Where an application for review of judgment is presented on or after the 1 [thirtieth day] from the date of the decree, the Court unless the delay was caused by the applicant's laches, may, in its discretion, 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 presented before such day. [a] Substituted for the words "ninetieth day" by Mah. Act 50 of 1976, S. 2 (1-4-77). 17. Refund where Court reverses or modifies its former decision on ground of mistake :- Where an application for a review of judgment is admitted, and where, on the rehearing, the Court reverse or modifies its former decision on the ground of mistake in law or fact, the applicant shall be entitled to a certificate from the Court authorizing him to receive 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, No. 1, clause (c) or cl.(f). But nothing in the former part of this section shall entitle the applicant to such certificate where the reversal or modification is due, wholly or in part, to fresh evidence which might have been produced at the original hearing. 17A. Period of limitation for refund of fees under section 15, 16 or 17 :- 1 Where a certificate is granted to any person under section 15 ,Rule 16 or Rule 17, no fee thereunder shall be refunded, unless such person presents it to the Collector or such other authority as may be prescribed by rules, for encashment, within two years from the date of issue of the certificate by the Court. [a] Inserted by Maha. Act 18 of 1966, S. 2 (16-6-1966). 18. Multifarious suits :- Where a suit embraces two or more distinct subjects, the plaint or memorandum of appeal shall be chargeable with the aggregate amount of the fees to which the plaints or memoranda of appeal in suits embracing separately each of such subjects would be liable under this Act. Nothing in the former part of this section shall be deemed to affect the powers conferred by Code of Civil Procedure, 1908 , Schedule 1 Order 2,Rule 6. 19. Written examinations of complainants :- When the first or only examination of a person who complains of the offence of wrongful confinement, or of wrongful restraint, or of any offence other than an offence for which police officers may arrest without a warrant, and who has not already presented a petition on which a fee has been levied under this Act, is reduced to writing under the provisions of Code of Criminal Procedure, 1898, the complainant shall pay a fee of one rupee 1 [ten rupees] unless the Court thinks fit to remit such payment. These words were substituted for the words "two rupees" by Mah. 18 of 2002(w e f 1.10.2001). 20. 20 :- 1[(1)] Exemption of certain documents Nothing contained in this Act shall render the following documents chargeable with any fee:- (i) Power-of-attorney to institute or defend a suit when executed by a member of any of the Armed Forces of the Union not in civil employment. (ii) Application for certified copies of documents or for any other purpose in the course of a criminal proceeding presented by or on behalf of the State Government to a criminal Court. (iii) Written statements called for by the Court after the first hearing of a suit. (iv) Probate of a will, letters of administration, and, save as regards debts and securities, a certificate under Bombay Regulation VIII of 18272any corresponding law in force, where the amount or value of the property in respect of which the probate or letters or certificates shall be granted does not exceed one thousand rupees. (v) Application or petition to a Collector or other officer making a settlement of land revenue, or to a Board of Revenue, or a Commissioner of Revenue, relating to matters connected with the assessment of land or the ascertainment of rights thereto or interest therein, if presented, previous to the final confirmation of such settlement. (vi) Application relating to a supply for irrigation of water belonging to Government. (vii) Application for leave to extend cultivation, or to relinquish land, when presented to an officer of land revenue by a person holding, under direct engagement with Government, land of which the revenue is settled, but not permanently. (viii) Application for service of notice of relinquishment of land or of enhancement of rent. (ix) Written authority to an agent to distrain. (x) Petition, application, charge or information respecting any offence when presented, made or laid to or before a Police Officer, or to or before the Heads of Villages or the Village Police. (xi) Petition by a prisoner, or other person in duress or under restraint of any Court or its Officer. (xii) Complaint of a public servant (as defined in Indian Penal Code, 1860 ), a municipal Officer, or an officer or servant of a Railway Company. (xiii) Application for the payment of money due by Government to the applicant. (xiv) Petition of appeal against any municipal tax. (xv) Applications for compensation under any law for the time being in force relating to the acquisition of property for public purposes, other than those chargeable under Article of Schedule I. 3 (2) Nothing contained in this Act shall render an application to the Court under section 543 of the Companies Act, 1956, chargeable with any fees : " Provided that, if the applicant succeeds, the person, director, managing agent, secretary and treasurer, manager, liquidator, or officer of the company concerned against whom an order is made by the Court under that section, shall be liable to pay the fee leviable on a plaint in a suit for the same relief as is ordered by the Court; and the amount of such fee shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue.] [b] Administration of Estates Regulation. [a] Original Section 20 was renumbered as sub-section (1) and sub-section (2) was added by Bombay Court-fees (Amendment) Act (18 of 1960), Section 2 (15-11-1960). CHAPTER 4 PROBATES, LETTERS OF ADMINISTRATION AND CERTIFICATES OF ADMINISTRATION 21. Relief where too high a court-fee has been paid :- Where any person on applying for the probate of a will or letters of administration has estimated the property of the deceased to be of greater valuee than the same has afterwards proved to be, and has consequently paid too high a court-fee theron, if, within six months after the true value of the property has been ascertained, such person produces the probate or letters to the Chief Controlling Revenue Authority for the local area in which the probate or letters have or has been granted, and delivers to such Authority a particular inventory and valuation of the property of the deceased, verified by affidavit or affirmation, and if such Authority is satisfied that a greater fee was paid on the probate or letters than the law required, the said Authority may- (a) cancel the stamp on the probate or letters if such stamp has not been already cancelled; (b) substitute another stamp for denoting the court-fee which should have been paid thereon; and (c) make an allowance for the difference between them as in the case of spoiled stamps, or repay the same in money, at his discretion. 22. Relief when debts due from a deceased person have been paid out of his estate :- Whenever it is proved to the satisfaction of such Authority that an executor or administrator has paid debts due from the deceased to such an amount as, being deducted out of the amount or value of the estate, reduces the same to a sum which, if it had been the whole gross amount or value of the estate, would have occasioned a less court-fee to be paid on the probate or letters of administration granted in respect of such estate than has been actually paid thereon under this Act, such Authority may return the difference, provided the same be claimed within three years after the date of such probate or letters. But when, by reason of any legal proceeding, the debts due from the deceased have not been ascertained and paid, or his effects have not been recovered and made available, and in consequence thereof the executor or administrator is prevented from claiming the return of such difference within the said term of three years, the said Authority may allow such further time for making the claim as may appear to be reasonable under the circumstances. 23. Relief in case of several grants :- Whenever a grant of probate or letters of administration has been or is made in respect of the whole of the property belonging to an estate, and the full fee chargeable under this Act has been or is paid thereon, no fee shall be chargeable under the same Act when a like grant is made in respect of the whole or any part of the same property belonging to the same estate. Whenever such a grant has been or is made in respect of any property forming part of an estate, the amount of fees then actually paid under this Act shall be deducted when a like grant is made in respect of property belonging to the same estate, identical with or including the property to which the former grant relates. 24. Probates declared valid as to trust property though not covered by court-fee :- The probate of the will or the letters of administration of the effects of any person deceased heretobefore or hereafter granted shall be deemed valid and available by his executors or administrators for recovering, transferring or assigning any movable or immovable property whereof or whereto the deceased was possessed or entitled either wholly or partially as a trustee, notwithstanding the amount or value of such property is not included in the amount or value of the estate in respect of which a court-fee was paid on such probate or letters of administration. 25. Provision for case where too low a court-fee has been paid on probates, etc :- Where any person on applying for probate or letters of administration has estimated the estate of the deceased to be of less value than the same has afterwards proved to be, and has in consequence paid too low a court-fee thereon, the Chief Controlling Revenue Authority for the local area in which the probate or letters has or have been granted may, on the value of the estate of the deceased being verified by affidavit or affirmation, cause the probate or letters of administra- tion to be duly stamped on payment of the full court-fee which ought to have been originally paid thereon in respect of such value and of the further penalty, if the probate or letters is or are produced within one year from the date of the grant, of five times, or, if it or they, is or are produced after one year from such date, of twenty times, such proper court- fee, without any deduction of the court-fee originally paid on such probate or letters: Provided that if the application be made within six months after the ascertainment of the true value of the estate and the discovery that too low a court-fee was at first paid on the probate or letters, and if the said Authority is satisfied that such fee was paid in consequence of a mistake or of its not being known at the time that some particular part of the estate belonged to the deceased, and without any intention of fraud or to delay the payment of the proper court-fee, the said Authority may remit the said. penalty, and cause the probate or letters to be duly stamped on payment only of the sum wanting to make up the fee which should have been at first paid thereon. 26. Administrator to give proper sccurity before letters stamped under Section 25 :- In case of letters of administration on which too low a court-fee has been paid at first, the said Authority shall not cause the same to be fully stamped in a manner aforesaid until the administrator has given such security to the Court by which the letters of administration have been granted as ought by law to have been given on the granting thereof in case the full value of the estate of the deceased had been then ascertained. 27. Executors, etc., not paying full court-fee on probates, etc., within six months after discovery of underpayment :- Where too low a court-fee has been paid on any probate or letters of administration in consequence of any mistake, or of its not being known at the time that some particular part of the estate belonged to the deceased, if any executor or administrator acting under such probate or letters does not, within six months after the discovery of the mistake or of any effects not known at the time to have belonged to the deceased, apply to the said Authority and pay what is wanting to make up the court-fee which ought to have been paid at first on such probate or letters, he shall forfeit the sum of one thousand rupees and also a further sum at the rate of ten rupees per cent on the amount of the sum wanting to make up the proper court-fee. 28. Notice of applications for probate or letters of administration to be given to Revenue Authorities, and procedure thereon :- (1) Where an application for probate or letters of administration is made to any Court other than the High Court, the Court shall cause notice of the application to be given to the Collector. (2) Where such an application as aforesaid is made to the High Court, the High Court shall cause notice of the application to be given to the Chief Controlling Revenue Authority. (3) The Collector within the local limits of whose revenue jurisdiction the property of the deceased or any part thereof is, may at any time inspect or cause to be inspected, and take or cause to be taken copies of, the record of any case in which application for probate or letters of administration has been made; and if on such inspection or otherwise, he is of opinion that the petitioner has underestimated the value of the property of the deceased the Collector shall forward his report, giving therein his reasons for his opinion and his estimate of the true valuation, to the Prothonotary of the High Court or the Court, as the case may be, serving at the same time a copy of his report on the petitioner. (4) If within thirty days from the date of receipt of the copy of the Collector's report served on him under sub-section (3) the petitioner does not file in Court his objections to the Collector's valuation, the Court shall make an order amending the petitioner's valuation, in accordance with the report of the Collector. (5) If within the aforesaid period the petitioner files in Court his objection, the Court shall hold, or cause to be held, an inquiry in accordance with the provisions of Ss. 9, 10 and 11 as if the application were a suit, and shall record a finding as to the true value, as near as may be, at which the property of the deceased should have been estimated. The Collector shall be deemed to be a party to the inquiry. (6) The finding of the Court recorded under sub-section (5) shall be final, but shall not bar the entertainment and disposal by the Chief Controlling Revenue Authority of any application under section 25 . (7) The State Government may make rules for the guidance of Collectors in the exercise of the powers conferred by sub-section (3). 29. Payment of court-fee in respect of probate and letters of administration :- (1) No order entitling the petitioner to the grant of probate or letters of administration shall be made upon an application for such grant until the petitioner has filed in the Court a valuation of the property in the form set forth in the Third Schedule, and the Court is satisfied that the fee mentioned in No. 10 of the First Schedule has been paid on such valuation. (2) The gram of probate or letters of administration shall not be delayed by reason of any report made by the Collector under Section 28 , sub-sec. (3). 30. Recovery of penalties, etc :- (1) Any excess fee found to be payable on an inquiry held under section 28 , and any penalty or forfeiture under section 27 may, on the certificate of the Chief Controlling Revenue Authority, be recovered from the executor or administrator as if it were an arrear of land revenue by any Collector. (2) The Chief Controlling Revenue Authority may remit the whole or any part of any such penalty or forfeiture as aforesaid or any part of any penalty under section 25 or of any court-fee under section 25 in excess of the full court-fee which ought to have been paid. 31. Sections 5 and 40 not to apply to probates or letters of administration :- Nothing in Section 5 or Section 40 shall apply to probates or letters of adniristration. CHAPTER 5 PROCESS FEES 32. Rules as to costs of processes :- The High Court shall make rules as to the following matters:- (i) the fees chargeable for serving and executing processes issued by such Court in its appellate jurisdiction, and by the other Civil and Revenue Courts, established within the local limits of such jurisdiction; (ii) the fees chargeable for serving and executing processes issued by the Criminal Courts, established within such limits in the case of offences other than offences for which police officers may arrest without a warrant; and (iii) the remuneration of the peons and all other persons employed by leave of a Court in the service or execution of processes. The High Court may from time to time alter and add to the rules so made. Confirmation and publication of rules.- All such rules, alterations and additions shall, after being confirmed by the State Government, be published in the Official Gazette, and shall thereupon have the force of law. 33. Tables of process-fees :- A table in the English and regional languages, showing the fees chargeable for such service and execution shall be exposed to view in a conspicuous part of each Court. 34. Number of peons in District and subordinate Courts :- Subject to rules to be made by the High Court and approved by the State Government, every District Judge, the Principal Judge of the Bombay City Civil Court and every Magistrate of a District shall fix, and may from time to time alter, the number of peons necessary to be employed for the service and execution of processes issued out of his Court, and each of the Courts subordinate thereto. Number of peons in mofussil Small Cause Courts.- and for the purposes of this section, every Court of Small Causes established under Provincial Small Cause Courts Act, 1887 shall be deemed to be subordinate to the Court of the District Judge. 35. Number of peons in Revenue Courts :- Subject to rules to be framed by the Chief Controlling Revenue Authority and approved by the State Government, every officer performing the functions of a Collector of a District shall fix, and may from time to time alter, the number of peons necessary to be employed for the service and execution of processes issued out of his Court or the Courts subordinate to him. CHAPTER 6 OF THE MODE OF LEVYING FEES 36. Rate of fee in force on date of presentation of document to be applicable :- All fees shall be charged and collected under this Act at the rate in force on the date on which the document chargeable to court-fee is or was presented. 37. Collection of fees by stamps :- All fees referred to in section 3 or chargeable under this Act shall be collected by stamps. 38. Stamps to be impressed or adhesive :- The stamps used to denote any fees chargeable under this Act shall be impressed or adhesive or partly impressed or partly adhesive, as the State Government may, by notification in the Official Gazette from time to time, direct. 39. Rules for supply, number, renewal and keeping accounts of stamps :- T he State Government may, from time to time, make rules for regulating- (a) the supply of stamps to be used under this Act, (b) the number of stamps to be used for denoting any fee chargeable under this Act, (c) the renewal of damaged or spoiled stamps, and (d) the keeping accounts of all stamps used under this Act: Provided that in the case of stamps used under section 3 in the High Court, such rules shall be made, with the concurrence of the Chief Justice of such Court. All such rules shall be published in the Official Gazette, and shall thereupon have the force of law. 40. Stamping documents inadvertently received :- No document which ought to bear a stamp under this Act shall be of any validity, unless and until it is properly stamped. But, if any such document is through mistake or inadvertence received, filed or used in any Court or office without being properly stamped, the presiding Judge or the head of the office, as the case may be, or, in the case of the High Court, any Judge of such Court, may, if he thinks fit, order that such document be stamped as he may direct; and, on such document being stamped accordingly, the same and every proceeding relative thereto shall be as valid as if it had been properly stamped in the first instance. 41. Amended document :- Where any such document is amended in order merely to correct a mistake and to make it conform to the original intention of the parties, it shall not be necessary to impose a fresh stamp. 42. Cancellation of stamp :- No document requiring a stamp under this Act shall be filed or acted upon in any proceeding in any Court or office until the stamp has been cancelled. Such officer as the Court or the head of office may from time to time appoint shall, on receiving any such document, forthwith effect such cancellation by punching out the figurehead so as to leave the amount designated on the stamp untouched, and the part removed by punching shall be burnt or otherwise destroyed. CHAPTER 7 MISCELLANEOUS 43. Repayment of fee in certain circumstances :- (1) When any suit in a Court 2[Maharashtra or any proceeding instituted by presenting a petition to a court under the Hindu Marriage Act, 1955,] is settled by agreement of parties before any evidence is recorded, or any appeal or cross-objection is settled by agreement of parties before it is called on for effective hearing by t h e Court, half the amount of the fee paid by the plaintiff,2[petitioner appellant, or respondent on the plaint, 2[petition] appeal or cross-objection, as the case may be, shall be repaid to him by the Court: Provided that, no such fee shall be repaid if the amount of fee paid does not exceed 2[twenty five rupees] or the claim for repayment is not made within one year from the date on which the Suit, 2[proceeding,] appeal or cross- objection was settled by agreement. (2) The State Government may, from time to time, by order, provide for repayment to the plaintiffs, 6[petitioners] appellants or respondents of any part of the fee paid by them on plaints, 7[petitions] appeals or cross-objections, in suits,8 [proceedings] or appeals disposed of under such circumstances and subject to such conditions as may be specified in the order. Explanation.--For the purpose of this section, effective hearing shall exclude the dates when the appeal is merely adjourned without being heard or argued. These words were inserted by Maharashtra Act 33 of 1967, section 2(a)(i). These words were substituted for the words "five rupees" by Maharashtra Act 18 of 2002 (w e f 1.10.2001) These words were inserted by Maharashtra Act 33 of 1967, section 2(a)(i). section 2 [in Maharashtra]. 44. Admission in criminal cases of documents for which proper fee has not been paid :- Whenever the filing or exhibition in a Criminal Court of a document in respect of which the proper fee has not been paid is, in the opinion of the presiding Judge, necessary to prevent a failure of justice, nothing contained in section 5 shall be deemed to prohibit such filing or exhibition. 45. Sale of stamps :- (1) The State Government may, from time to time, make rules for regulating the sale of stamps to be used under this Act, the persons by whom alone such sale is to be conducted, and the duties and remuneration of such persons. (2) All such rules shall be published in the Official Gazette and shall thereupon have the force of law. (3) Any person appointed to sell stamps who disobeys any rule made under this section, and any person not so appointed who sells or offers for sale any stamp, shall, on conviction, be punished with imprisonment for a term which may extend 1 [two thousand rupees, but which shall not be less than five hundred rupees], or with both. These words were substituted for the words "five hundred rupees" by mah. 18 of 2002( w e f 1.10.2001) 46. Power to reduce or remit fees :- The State Government may, from time to time, by notification in the Official Gazette, reduce or remit, in the whole or in any part of the territories under its administration all or any of the fees mentioned in the First and Second Schedules to this Act annexed, and may in like manner cancel or vary such order. 47. Saving of fees to certain officers of High Court :- Nothing in Chapters II and VI of this Act applies to the fees which any officer of the High Court is allowed to receive in addition to a fixed salary. 47A. Use of former State stamps permissible for certain period to be notified :- 1 [***] Section 47A was deleted by Mah. Act 18 of 2002 (w e f 1.10.2001), omitted clause is as follows :- '47A.Use of former State stamps permissible for certain period to be notified.- During the period commencing on the 1st day of May 1960 and ending the 31st day of March 1962 or such further period as the State Government may by notification in the Official Gazette specify and notwithstanding anything contained in this Act or the rules made thereunder, any stamp issued by the Government of Bombay before the 1st day of May 1960 may also be used in the State for the purposes of this Act as if it were duly issued by the Government of Maharashtra.' 48. Saving as to stamp duties :- Nothing in this Act shall be deemed to affect the stamp duties chargeable under any other law for the time being in force relating to stamp duties. 49. Repeal and saving :- (1) On the commencement of this Act, the laws specified in col. 3 of Schedule IV hereto annexed shall be repealed in the manner and to the extent specified in col. 4 thereof: Provided that such repeal shall not affect the previous operation of any of the laws so repealed and anything done or any action taken (including any appointment, notification, order, rule, form, application, reference, notice, report or certificate made or issued) under any such law shall in so far as it is not inconsistent with provisions of this Act, be deemed to have been done or taken under the corresponding provision of this Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act: Provided further that all the fees shall be charged and collected under this Act at the rate in force on the date on which the document chargeable to court-fee is or was presented. (2) (a) All stamps in denominations of annas four or multiples thereof shall be deemed to be stamps of the value of twenty-five naye paise or, as the case may be, multiples thereof and valid accordingly, (b) If any person is possessed of a stamp or stamps in any denominations, other than denominations of annas four or multiples thereof, and such stamp or stamps has or have not been spoiled, the Collector shall repay to such person the value of such stamp or stamps in money calculated in accordance with the provisions of sub-section (2) of Section 14 of the Coinage Act, 1906 , upon such person delivering up, within six months from the commencement of this Act, such stamp or stamps to the Collector. 50. Amendment of Suits Valuation Acts :- On the commencement of this Act, the laws specified in col. 3 of Schedule V thereto annexed shall be amended in the manner and to the extent specified in col. 4 thereof. 51. No stamp duty payable where court-fee paid in suit for partition :- Notwithstanding anything contained in the Bombay Stamp Act, 1958 , where Court-fee is paid in a suit for partition in accordance with the provisions of clause (vii) of section 6 of this Act.1 [the stamp duty] payable on a final order, effecting a partition passed b y any Revenue Authority or any civil Court under Article 46 in Schedule I to the Bombay Stamp Act, 1958 shall be reduced by the amount of the Court-fee paid on such suit. Substituted by Maharashtra Act 34 of 1995. 52. Rules made by Government to be laid before State Legislature :- All rules made by the State Government under this Act shall be laid before each House of the State Legislature as soon as may be after they are made and shall be subject to .such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following. SCHEDULE 1 Advalorem fees SCHEDULE 2 Fixed Fees SCHEDULE 3 FORM OF VALUATION SCHEDULE 4 LAWS REPEALED SCHEDULE 5 .