Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Court-Fees (Amendment) Act, 2008 17 of 2008 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 43 Of Bom. Xxxvi Of 1959 3. Amendment Of Schedule I Of Bom. Xxxvi Of 1959 4. Amendment Of Schedule Ii Of Bom. Xxxvi Of 1959 Bombay Court-Fees (Amendment) Act, 2008 17 of 2008 (First published, after having received the assent of the Governor in the "Maharashtra Government Gazette", on the 8th May, 2008). An Act further to amend the Bombay Court-fees Act, 1959. WHEREAS it is expedient further to amend the Bombay Court-fees Act, 1959, for the purposes hereinafter appearing; it is hereby enacted in the Fifty-ninth Year of the Republic of India as follows :- 1. Short Title And Commencement :- (2) This Act .may be called the Bombay Court-fees (Amendment) Act, 2008. (2) It shall come into force on such date, as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment Of Section 43 Of Bom. Xxxvi Of 1959 :- In section 43 of the Bombay Court-fees Act, (hereinafter referred to as "the principal Act"), in sub-section (2), - (i) after the word "petitioners", the words and figures "complainants under section 138 of the Negotiable Instruments Act, 1881", shall be inserted; (ii) after the word "petitions," the words and figures "complaints under section 138 of the Negotiable Instruments Act, 1881," shall be inserted; (iii) after the words "in suits" the words and figures "complaints under section 138 of the Negotiable Instruments Act, 1881", shall be inserted. 3. Amendment Of Schedule I Of Bom. Xxxvi Of 1959 :- I n Schedule I to the Principal Act, after Article 17, the following article shall be inserted, namely :- "18. Application or petition containing complaint or charge of an offence under section 138 of the Negotiable Instruments Act, 1881. (A) When the amount of cheque does not exceed ten thousand rupees. Two hundred rupees. (B) When the amount of cheque exceeds ten thousand rupees. Two hundred rupees for every ten thousand rupees or part thereof subject to the maximum of rupees one lakh fifty thousand.". 4. Amendment Of Schedule Ii Of Bom. Xxxvi Of 1959 :- In Schedule II to the Principal Act, in Article 1, in clause (c), sub- clause (ii) shall be deleted.