Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Court Fees (Orissa Amendment) Act, 1997 CONTENTS 1. Short Title And Commencement 2. Amendment Of Schedule I Court Fees (Orissa Amendment) Act, 1997 An Act further 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-eighth Year of the Republic of India as follows : Published vide O.G.E. No. 1416/19.11.1997, O.A. No. 13 of 1997, w.e.f. 2.4.1998, vide O.G.E. No. 372, Dt. 28.3.1998. 1. Short Title And Commencement :- (1) This Act may be called the Court-fees (Orissa Amendment) Act, 1997. (2) It shall come into force on such date as the State Government may, by notification, appoint in this behalf. 2. Amendment Of Schedule I :- I n Schedule I to the Court-Fees Act, 1870 as amended in its application to the State of Orissa- (a) for Article 3, the following article shall be substituted, namely : Number Proper fee 3. Plaint or written statement pleading a set-off or counterclaim in any suit of the nature cognizable by a Court of Small Causes when the amount or value of the subject- matter does not exceed two thousand and five hundred rupees. When the amount or value of the subject-matter in dispute does not exceed five rupees. Thirty-five paise When such amount or value exceeds five rupees, for every Thirty-five paise five rupees, or part thereof, in excess of five rupees, up to one hundred rupees. When such amount or value exceeds one hundred rupees, for every ten rupees, or part thereof, in excess of one hundred rupees, upto five hundred rupees. Seventy-five paise When such amount or value, exceeds five hundred rupees, for every ten rupees or part, thereof, in excess of five hundred rupees up to one thousand rupees. One rupee When such amount or value exceeds one thousand rupees, for every one hundred rupees, or part thereof, in excess of one thousand rupees, up to two thousand and five hundred rupees. Seven rupees and fifty paise; and] (b) in the Table of rates of ad valorem fees payable on plaints, etc., mentioned in Article 3, the following entries shall be added at the end under appropriate, columns, namely : When the amount or value of the subject- matter exceeds But does not exceeds Proper fee 1 2 3 Rs. Rs. Rs. P. 500 510 38.00 510 520 39.00 520 530 40.00 530 540 41.00 540 550 42.00 550 560 43.00 560 570 44.00 570 580 45.00 580 590 46.00 590 600 47.00 600 610 48.00 610 620 49.00 620 630 50.00 630 640 51.00 640 650 52.00 650 660 53.00 650 660 53.00 660 670 54.00 670 680 55.00 680 690 56.00 690 700 57.00 700 710 58.00 710 720 59.00 720 730 60.00 730 740 61.00 740 750 62.00 750 760 63.00 760 770 64.00 770 780 65.00 780 790 66.00 790 800 67.00 800 810 68.00 810 820 69.00 820 830 70.00 830 840 71.00 840 850 72.00 850 860 73.00 860 870 74.00 870 880 75.00 880 890 76.00 890 900 77.00 900 910 78.00 910 920 79.00 920 930 80.00 930 940 81.00 940 950 82.00 950 960 83.00 960 970 84.00 970 980 85.00 980 990 86.00 990 1000 87.00 1000 1100 94.50 1100 1200 102.00 1200 1300 109.50 1300 1400 117.00 1400 1500 124.50 1500 1600 132.00 1600 1700 139 50 1600 1700 139.50 1700 1800 147.00 1800 1900 154.50 1900 2000 162.00 2000 2100 169.50 2100 2200. 177.00 2200 2300 184.50 2300 2400 192.00 2400 2500 199.50"]