Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Court-Fees (Gujarat Amendment) Act, 1965 15 of 1965 [17 May 1965] CONTENTS 1. Short Title And Commencement 2. Amendment Of Schedule I To Bom. Xxxvi Of 1959 Bombay Court-Fees (Gujarat Amendment) Act, 1965 15 of 1965 [17 May 1965] An Act further to amend the Bombay Court-fees Act, 1959 for certain purposes. It is hereby enacted in the Sixteenth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Bombay Court-fees (Gujarat Amendment) Act, 1965. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment Of Schedule I To Bom. Xxxvi Of 1959 :- In Schedule I to the Bombay Court-fees Act, 1959. (a) in Article 1, in column 2, at the end the following shall be added, namely:- "Provided that the maximum fee leviable on a plaint or memorandum of appeal or of cross-objection shall be fifteen thousand rupees."; ( b ) in the Table of rates of ad valorem fees leviable on the institution of suits,- (i) for the words, letters and figures "and at the rate of Rs. 100 for every Rs. 10,000 or part thereof, over Rs. 1,00,000 for example:- " the following shall be substituted, namely:- "and, over Rs. 1,00,000, at the rate of Rs. 100 for every Rs. 10,000 or part thereof, upto a maximum of Rs. 15,000, for example:-"; (ii) for the last three entries, namely:- "13,00,000 15,300-00 14,00,000 16,300-00 15,00,000 17,300-00" the following shall be substituted, namely:- "12,70,000 or more 15,000-00"