Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Court-Fees (Madhya Pradesh Amendment) Adhiniyam, 2011 13 of 2011 [26 April 2011] CONTENTS 1. Short Title And Commencement 2. Amendment Of Central Act No. Vii Of 1870 In Its Application To The State Of Madhya Pradesh. 3. Amendment Of Schedule Ii. Court-Fees (Madhya Pradesh Amendment) Adhiniyam, 2011 13 of 2011 [26 April 2011] An Act further to amend the Court-fees Act, 1870 in its application to the State of Madhya Pradesh. Be it enacted by the Madhya Pradesh Legislature in the Sixty-second year of the Republic of India as follows:- 1. Short Title And Commencement :- ( 1 ) This Act may be called the Court-fees (Madhya Pradesh Amendment) Act, 2011. (2) It shall come into force from the date of its publication in the Madhya Pradesh Gazette. 2. Amendment Of Central Act No. Vii Of 1870 In Its Application To The State Of Madhya Pradesh. :- The court-fees Act, 1870 (No. VII of 1870) (hereinafter referred to a s the principal Act), in its application to the State of Madhya Pradesh be amended in the manner hereinafter provided. 3. Amendment Of Schedule Ii. :- In the Schedule II to the principal Act, in article 1, in clause (b), for items (i), (ii) and (iii) and entries relating thereto, the following items and entries relating thereto shall be substituted, namely:- " (i) When the amount of dishonoured Five percent of the amount of dishonoured cheque involved in the complaint checlue subJect to the minimum of two hundred is upto one lakh rupees. (ii) When the amount of dishonoured Minimum flve thousand rupees, plus four percent cheque involved in the complaint on the amount in excess of one lakh ruPees-is more than one lakh rupees but upto five lakh rupees. (iii) When the amount of dishonoured Minimum twenty one thousand rupees, plus cheque involved in the complaint three Percent on the amount m excess of flve, r. ... lakh rupees subject to maximum one lakh fifty is more than five lakh rupees. thousand rupees.