Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Court-Fees (Orissa Amendment) Act, 1992 CONTENTS 1. Short Title And Commencement 2. Amendment Of Schedule I 3. Amendment Of Schedule Ii 4. Repeal And Savings Court-Fees (Orissa Amendment) Act, 1992 An Act to amend the Court-fees Act, 1870 in its application to the State of Orissa Be it enacted by the Legislature of the State of Orissa in the Forty-third Year of the Republic of India as follows : Published vide Orissa Gazette Ext. No. 1643/7.12.1992-Notfn. No. 17852-Legis./7.12.1992. 1. Short Title And Commencement :- (1) This Act may be called the Court-fees (Orissa Amendment) Act, 1992. (2) It shall be deemed to have come into force on the 14th day of August, 1992. 2. Amendment Of Schedule I :- In Schedule I to the Court-fees Act, 7 of 1870 as amended in its application to the State of Orissa (hereinafter referred to as the principal Act)- (a) in Article 1, for the words "thirty-seven rupees fifty naye paise" occurring as the last entry under the heading "proper fee" the words "one hundred rupees" shall be substituted ; (b) in the foot note to the Table of rates of ad valorem fees appearing under heading "(a) Table of rates of ad valorem fees leviable on plaints, etc., mentioned in Article 1 of Schedule I", for the words "thirty-seven rupees fifty naye paise", the words "one hundred rupees" shall be substituted. 3. Amendment Of Schedule Ii :- In Schedule II to the principal Act, under the heading "proper fee" for the entries as mentioned in Column (2) of the following Table against the corresponding Articles in Column (1) thereof, the entries as mentioned against them in Column (3) of the said Table shall respectively be substituted. TABLE Corresponding Article Entries occurring under the heading "proper fee" Entries to be substituted (1) (2) (3) 1.(a) Forty-five paise One rupee (b) In case of criminal complaint and appeal, two rupees and twenty- five paise and in other in other cases one rupee and twenty paise In case of criminal complaint and appeal, four rupees and in other cases two rupees (c) Two rupees and fifty paise Five rupees (d) (i) (a) Five rupees and fifty paise Eleven rupees (b) Eleven rupees Twenty rupees (ii) Two rupees and twenty paise Four rupees 1-A. One rupee and sixty-five paise in addition to any fee levied on the application under Clause (a), Clause (b) or Clause (d) of Article 1 of this Schedule Three rupees in addition to any fee levied on the application under Clause (a), Clause (b) or Clause (d) of Article 1 of this Schedule 2. Fifty-five paise One rupee 3. (a) One rupee and ten paise Two rupees (b) Two rupees and twenty paise Four rupees 4. Fifty naye paise One rupee 5. Fifty naye paise One rupee 6. Fifty naye paise One rupee 7. Fifty naye paise One rupee 10. (a) Two rupees and twenty-five paise Four rupees (b) Three rupees and seventy-five paise Seven rupees (c) Four rupees Eight rupees 11. (a) One rupee Two rupees (b) Four rupees Eight rupees 12. Ten rupees Twenty rupees 13. Five rupees and fifty paise Ten rupees 14. Eleven rupees Twenty-one rupees 17. Fifteen rupees Thirty rupees 17-A.(a) Ten rupees Twenty rupees (b) Fifteen rupees if the value for purposes of jurisdiction does not Thirty rupees if the value for purposes of jurisdiction exceed four thousand rupees. One hundred rupees if such value exceeds four thousand rupees does not exceed four thousand rupees. Two hundred rupees if such value exceeds four thousand rupees 18. Sixteen rupees and fifty paise Thirty-two rupees 19. Fifteen rupees Thirty rupees 20. Thirty-three rupees Sixty-two rupees 21. Thirty rupees Sixty rupees. 4. Repeal And Savings :- (1) The Court-fees (Orissa Amendment) Ordinance, 9 of 1992 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.