Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Court Fees (Haryana Amendment) Act, 1990 3 of 1990 [28 March 1990] CONTENTS 1. Short Title 2. Amendment Of Section 8 Of Central Act 7 Of 1870 3. Amendment Of Schedule 1 To Central Act 7 Of 1870 4. Amendment Of Schedule It To Central Act 7 Of 1870 Court Fees (Haryana Amendment) Act, 1990 3 of 1990 [28 March 1990] AN ACT To amend the Court Fees Act, 1870, in its application to the State of Haryana. Be it enacted by the Legislature of the State of Haryana in the Forty-first Year of Republic of India as follows:- 1 For statement of Objects and Reasons see Haryana Government Gazette (Extraordinary), dated 16th March, 1990, Page 1. Short Title :- This Act may be called the Court Fees (Haryana Amendment) Act, 1990. 2. Amendment Of Section 8 Of Central Act 7 Of 1870 :- To section 8 of the Court Fees Act, 1870 (hereinafter called the principal Act), the following proviso shall be added, namely:- "Provided that the fixed court fee of one hundred rupees shall be payable on the memorandum Land Acquisition Act, 1894 or any other law for the time being in force for acquisition of land for public purposes". 3. Amendment Of Schedule 1 To Central Act 7 Of 1870 :- In Schedule 1 to the principal Act,- (i) after serial number 5 and entries there against, the following serial number and there against shall be inserted, namely:- 1 2 3 4 "5-A Copy of order of the Rent Controller .. Five rupees."; (ii) against serial number 8, under columns 3 and 4, for the existing entries the following entries shall be substituted namely:- 3 4 "For every page Two rupees". 4. Amendment Of Schedule It To Central Act 7 Of 1870 :- In Schedule II to the principal Act,- (i) against serial number 1, under columns 3 and 4,- (a) against entry (b), for the words "Two rupees", the words. "Fifteen rupees" shall be substituted; (b) against entry (c), for the words "Three rupees", the words "Fifteen rupees" (ii) against serial number 3, under column 4, for the words "Two rupees", the words "Five rupees" shall be substituted; (iii) against serial number 4, under column 4, for the words "Two rupees", the words "Ten rupees" shall be substituted; (iv) against serial number 5, under column 4. for the words "One rupee", the words "Five rupees" shall be substituted; (v) against serial number 6, under column 4, for the words "Two rupees", the words "Ten rupees" shall be substituted; (vi) against serial number 8, under columns 3 and 4,- (a) against entry (a), for the words "Ten rupees", the words "Fifteen rupees" shall be substituted: (b) against entry (b), for the words "Fifteen rupees", the words "Twenty rupees" shall be substituted.