Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Court-Fees (Bihar Amendment) Act, 1958 7 of 1958 CONTENTS 1. Short Title And Commencement 2. Amendment Of Articles 1 And 6 Of Schedule I To Act Vii Of 1870 3. Amendment Of The Table Of Rates In Schedule I To Act Vii Of 1870 4. Amendment Of Article 1 Of Schedule Ii To Act Vii Of 1870 SCHEDULE 1 :- SCHEDULE A SCHEDULE 2 :- SCHEDULE B SCHEDULE 3 :- SCHEDULE C Court-Fees (Bihar Amendment) Act, 1958 7 of 1958 An Act to amend the Court-fees Act, 1870 in its application to the State of Bihar Be it enacted by the Legislature of the State of Bihar in the Ninth Year of the Republic of India as follows:- 1. Published in the Bihar Gazette, Extraordinary, of the 31st March, 1958. 1. Short Title And Commencement :- (1) This Act may be called the Court-fees (Bihar Amendment) Act, 1958. (2) It shall come into force on the 1st day of April, 1958. 2. Amendment Of Articles 1 And 6 Of Schedule I To Act Vii Of 1870 :- For the proper fee set forth in Schedule I to the Court-fees Act, 1870 (VII of 1870), as amended from time to time in its application to the State of Bihar (hereinafter referred to as the said Act), for Articles 1 and 6 and shown in the second column of the Schedule A to this Act, the proper fees shown against them in the third column of the said Schedule A shall be substituted. 3. Amendment Of The Table Of Rates In Schedule I To Act Vii Of 1870 :- For the proper fees set forth in the table of rates annexed to Schedule to the said Act and shown in the first column of Schedule B to this Act, the proper fees shown in the second column of the Schedule B shall be substituted. 4. Amendment Of Article 1 Of Schedule Ii To Act Vii Of 1870 :- For the proper fee set forth in Schedule II to the said Act for Article 1 and shown in the second column of Schedule C to this Act, the proper fee, shown in the third column of the said Schedule C shall be substituted. SCHEDULE 1 SCHEDULE A [See Section 2] Article Proper fee set forth in Schedule I to the Court-fees Act, 1870 Proper fees to be substituted 1 2 3 Six annas 40 N.P. 1 Six annas 40 N.P. 6 Six annas 40 N.P. SCHEDULE 2 SCHEDULE B [See Section 3] Table of rates of ad valorem tees leviable on the institution of suits:- Proper fees set forth in the table Proper fees to be substituted 1 2 Rs. a. P. Rs. N.P. 0 6 0 0 40 1 2 0 0 15 1 14 0 1 90 2 10 0 2 50 3 6 0 3 40 4 2 0 4 15 4 14 0 4 90 5 10 0 5 65 6 0 0 6 40 7 2 0 7 15 SCHEDULE 3 SCHEDULE C [See Section 4] Article Proper fees set forth in Schedule II to the Court-fees Act, 1870 Proper fees to be substituted 1 2 3 1 Two annas 15 N.P