Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Court-Fees (Orissa Amendment) Act, 1958 CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Schedules I And Ii Court-Fees (Orissa Amendment) Act, 1958 An Act to amend the Court-fees Act, 1870, as amended in its application to the State of Orissa Whereas it is expedient to amend the Court-fees Act, 1870, as amended in its application to the State of Orissa in order to express the amount of court-fees chargeable under the said Act in terms of naye paise wherever necessary as a consequence of the introduction of the decimal system of coinage in India, in the manner hereinafter appearing. It is hereby enacted by the legislature of the State of Orissa in the Ninth Year of the Republic of India, as follows : Statement of objects and Reasons- Consequent upon the introduction of the decimal system of coinage, it has been found necessary to fix new rates of Court-fees of various instruments to conform to the requirements of the new system of coinage and to avoid fractions in respect of values below four annas. The bill seeks to achieve this object by amending the Court-fees Act, 1870 (7 of 1870), as amended it is application to the State of Orissa. * Published vide Orissa Gazette Ext./11.6.1958-O.A. No. 16 of 1958. For Statement of Objects and reasons, See Orissa Gazette Ext. No. 176/15.4.1958. 1. Short Title, Extent And Commencement :- (1) This Act may be called the Court-fees (Orissa Amendment) Act, 1958. (2) It shall extend to whole of the State of Orissa. (3) It shall come into force on such date1 as the State Government may, by notification, appoint in this behalf. 2. Amendment Of Schedules I And Ii :- In Schedule I and Schedule II to the Court-fees Act, 1870, as amended in its application to the State of Orissa (hereinafter referred to as the principal Act), the rates mentioned in Column (1) Schedule A appended to this Act, wherever they occur in the principal Act shall respectively be substituted by the rates shown against them in column (2) of the said Schedule A. SCHEDULE A Rates as appearing in the principal Act (1) Rates to be substituted (2) 2 annas 10 naye paise 4 annas 25 naye paise 6 annas 35 naye paise 8 annas 50 naye paise 10 annas 60 naye paise 12 annas 75 naye paise 14 annas 85 naye paise