Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com NOTARIES RULES, 1956 CONTENTS 1. Short title 2. Definitions 3. Qualifications for appointment as a notary 4. Application for appointment as a notary 5. Omitted 6. Preliminary action on applicantion 7. Recommendation of the competent authority 8. Appointment of a notary 8A. Extension of area of practise 9. Fees for issue and renewal of certificate of practice and extension of area 10. Fees payable to a notary for doing any notarial act 11. Transaction of business by a Notary 12. Seal of notary 13. Inquiry into the allegations of professional or other misconduct of a Notary 14. Submission of returns 15. 15 16. 16 17. 17 SCHEDULE 1 :- 1 NOTARIES RULES, 1956 In exercise of the powers conferred by Sec. 15 of the Notaries Act, 1952 (53 of 1952), the Central Government hereby makes the following rules, namely- 1. Short title :- These rules may be called The Notaries Rules, 1956. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) "appropriate Government" means in relation to a Notary appointed by the Central Government, the Central Government and in relation to a notary appointed by the State Government, the State Government; (b) "form" means a Form appended to these rules; (c) "the Act" means the Notaries Act, 1952 (53 of 1952). 1 (d) "Schedule" means the Schedule appended to these rules. 1. Inserted by the Notaries (Second Amendment) Rules, 2001 W.e.f. 10th May 2001 3. Qualifications for appointment as a notary :- . 1. No person shall be eligible for appointment as a notary unless on the date of the application for such appointment, 2"(a) a person had been practicing at least for ten years, or 2(aa) a person belonging to Scheduled Castes/Scheduled Tribes and other backward classes had been practising at least for seven years, or 2 (ab) a woman who had been practicing at least for seven years, as a legal practitioner, or" (b) he had been a member of the Indian Legal Service under the Central Government, or (c) he had been at least for ten years, (i) a member of Judicial Service; or (ii) held an office under the Central Government or a State Government requiring special knowledge of law after enrolment as an advocate; or (iii) held an office in the department of Judge Advocate General or in the legal department of the armed forces. 1. Substituted for " 3 [ 3 Qualifications for appointment as a Notary No person shall be eligible for appointment as a Notary unless on the date of the application for such appointment- (a) he is notary public appointed by Master of Faculties in England, or (b) he has been 4 [practising as] legal practitioner for at least ten years. ", vide " THE NOTARIES RULES, 1956" Dt.8th July, 1997 Published in Ministry of Law and Justice (Deptt. of Legal Affairs), Noti. No. G.S.R. 370(E), dated July 8, 1997, published in the Gazette of India, Extra., Part II, Section 3(i), dated 8th July, 1997, pp. 5-9, No. 271 [F. No. 5(15)/94-Judl.] 2. Substituted for sub rule a of rule 3 for "(a) he had been practising at least for ten years as a legal practitioner, or" by the Notaries (Amendment) Rules, 2000 4. Application for appointment as a notary :- (1) A person may make an application for appointment as a notary (hereinafter called "the applicant") in the form of memorial addressed to such officer or authority (hereinafter referred to as the "competent authority") of the appropriate Government as that Government may, by notification in the official Gazette, designate in this behalf. 1(2) The memorial shall be drawn by a person referred to in clause (a) of Rule 3 in accordance with Form I and by a person referred to in clauses (b) and (c) of the said rule in accordance with Form II. 2 (3) The memorial of a person referred to in clause (a) of Rule 3 shall be signed by the applicant and shall be countersigned by the following persons : (a) a Magistrate; (b) a Manager of a nationalised bank; (c) a merchant; and (d) two prominent inhabitants of the local area within which the applicant intends to practise as a notary. 1. Substituted for " (2) The memorial shall be drawn as nearly as may be in accordance with Form I 5 [***]. ", vide " THE NOTARIES RULES, 1956" Dt.8th July, 1997 Published in Ministry of Law and Justice (Deptt. of Legal Affairs), Noti. No. G.S.R. 370(E), dated July 8, 1997, published in the Gazette of India, Extra., Part II, Section 3(i), dated 8th July, 1997, pp. 5-9, No. 271 [F. No. 5(15)/94-Judl.] 2. Substituted for " (3) The memorial shall be signed by the applicant and 6 [in the case of an applicant other than a practising notary public, notary public appointed by the Master of Faculties in England, shall also be] countersigned by at least ten persons representative of the Magistrate, bankers, merchants and principal inhabitants of the local area in which the applicant desires to practise as a Notary. ", vide " THE NOTARIES RULES, 1956" Dt.8th July, 1997 Published in Ministry of Law and Justice (Deptt. of Legal Affairs), Noti. No. G.S.R. 370(E), dated July 8, 1997, published in the Gazette of India, Extra ., Part II, Section 3(i), dated 8th July, 1997, pp. 5-9, No. 271 [F. No. 5(15)/94-Judl.] 5. Omitted :- 1 [* * * * ]Omitted. 1. Omitted by GSR 151, dated 14-3-1958. 6. Preliminary action on applicantion :- [ (1) The competent authority shall examine every application received by him and, if he is satisfied that the applicant does not possess the qualifications specified in Rule 3, or that any previous application of the applicant for appointment as a notary was rejected within six months before the date of the application, shall reject it and inform the applicant accordingly. (2) If the competent authority does not reject the application under Sub-rule (1)- [***] (b) he may, if he thinks fit, ascertain from any Bar Council, Bar Association, Incorporated Law Society or other authority in the area where the applicant proposes to practise, the objection, if any, to the appointment of the applicant as Notary, to be submitted within the time fixed for the purpose.] 7. Recommendation of the competent authority :- (1) The competent authority shall, after holding such inquiry as he thinks fit and after giving the applicant an opportunity of making his representations against the objections, if any, received within the time fixed under Sub-rule (2) of Rule 6, make a report to the appropriate Government recommending either that the application may be allowed for the whole or any part of the area to which the application relates or that it may be rejected. (2) The competent authority shall also make his recommendation in the report under Sub-rule (1) regarding the persons by whom the whole or any part of the costs of the application including the cost of hearing, if any, shall be borne. (3) In making his recommendation under Sub-rule (1), the competent authority shall have due regard to the following matters, namely : (a) whether the applicant ordinarily resides in the area in which he proposes to practise as a Notary; (b) whether, having regard to the commercial importance of the area in which the applicant, proposes to practise and the number of existing Notaries practising in the area, it is necessary to appoint any additional Notaries for the area; (c) whether, having regard to his knowledge and experience of commercial law and the nature of the objections, if any, raised in respect of his appointment as a Notary, and in the case of a legal practitioner also to the extent of his practise, the applicant is fit to be appointed as a Notary; (d) where the applicant belongs to a firm of legal practitioners, whether, having regard to the number of existing Notaries in that firm, it is proper and necessary to appoint any additional Notary from that firm; and (e) where application from other applicant in respect of the area are pending, whether the applicant is more suitable than such other applicants.] 8. Appointment of a notary :- 1 [(1) On receipt of the report of the competent authority, the appropriate Government shall consider the report and shall- (a) allow the application in respect of the whole of the area to which it relates; or (b) allow the application in respect of any part of the area to which it relates; or (c) reject the application; and shall also make such orders as the Government thinks fit regarding the persons by whom the whole or any part of the costs of the application including the cost of hearing, if any, shall be borne.] 2[(2) An applicant shall be informed of every order passed by the appropriate Government under Sub-rule (1). (3) Any applicant whose application has been rejected 3[or allowed in respect of only a part of the area to which it relates] or against whom an order as to costs has been made under Sub-rule (1) may, within sixty days of the date of the order apply to the appropriate [(4)] Where the application is allowed, the appropriate Government shall appoint the applicant as a Notary and direct his name to be entered in the Register of Notaries maintained by that Government under Section 4 of the Act and issue to him a certificate on payment of prescribed fee authorizing him to practise in the area to which the application relates or in such part thereof as the appropriate Government may specify in the certificate, as a notary for a period of five years from the date on which the certificate is issued to him. 4 "(4-A) The appropriate Government may on and after the ninth day of May, 2001, appoint notaries in a State or Union territory, as the case may be, not exceeding the number of notaries specified in the Schedule : Provided that the number of notaries whose certificate of practice has been renewed under sub-section (2) of Section 5 of the Act shall be included in the total number of notaries appointed for the purpose of counting the total number of notaries specified in the Schedule : Provided further that if in a State or Union territory the number of notaries appointed before the ninth day of May, 2001 exceeds the number of notaries specified in the Schedule, such notaries shall continue to be so appointed in that State or Union territory, as the case may be."; [ [(5) The Register of Notaries shall be in Form II-A and the certificate of practise shall be in Form II-B]. 1. Substituted GSR 151, dated 14-3-1958. 2. Inserted by GSR, dated 14-3-1958. 3. Inserted by GSR 1056, dated 30-11-1958. 4. Inserted by The Notaries (Second Amendment) Rules, 2001 8A. Extension of area of practise :- [.-A Notary Public who is already in possession of a certificate of practise in respect of a particular area, may for sufficient reasons, apply for extension of his area of practise. If the original certificate of practise has been issued by a State Government and the new area of practise applied for lies within the territory of that State the application for extension of the area of practise shall be made to that State Government. In all cases where the original certificate of practise had been issued by the Central Government, the application for extension of the area of practise shall be made to the Central Government. Applications for the extension of the area of practise where the new area lies either wholly outside the State or partly inside and partly outside the State which granted the original certificate shall be made to the Central Government for the issue of a fresh certificate. "The State Government or the Central Government, as the case may be, shall, after considering the reasons stated in the application and other factors, pass such orders thereon as it may deem fit. Any extension of the area of practise shall not have the effect of extending the period of validity of the original certificate beyond the period of five years specified in Rule 8(4)]. 9. Fees for issue and renewal of certificate of practice and extension of area :- . 1 . The fees for issue and renewal of certificate of practice and extension of area shall be as under, (a) issue of certificate of practice Rs 1000; (b) extension of area of practice Rs 750; (c) renewal of certificate of practice Rs 500; (d) issue of a duplicate certificate of practice Rs 300; 1. Substituted by S O 83, dated 28-12-1965. 10. Fees payable to a notary for doing any notarial act :- 12 . ( 1 ) Every notary may charge fees not exceeding the rates mentioned below, namely : (a) for noting an instrument if the amount of the instrument does not exceed Rupees 10,000 \ \Rs 35 if it exceeds Rupees 10,000 but does not exceed Rupees 25,000 \ \Rs 75 if it exceeds Rupees 25,000 but does not exceed Rupees 50,000 \ \Rs 110 if it exceeds Rupees 50.000 \Rs 150 (b) for protesting an instrument if the amount of the instrument does not exceed Rupees 10.000 \ \Rs 35 if it exceeds Rupees 10.000 but does not exceed Rupees 25.000 \ \Rs 75 if it exceeds Rupees 25,000 but does not exceed Rupees 1.00.000 \ \Rs 110 if it exceeds Rupees 1.00,000 \Rs 150 (c) for recording a declaration of payment for \ \ \Rs 75 honour (d) duplicate protests half the charge for original (e) for verifying, authenticating, certifying or attesting the execution of any instrument \ \Rs 15 (f) for presenting any promissory note, hundi or bill of exchange for acceptance or payment or demanding better security \ \ \Rs 35 (g) for administering oath to, or taking affidavit from any person \ \ \Rs 15 (h) for preparing any instrument intended to take effect in any country or place outside India in such form and language as may conform to the law of the place where such deed is intended to operate \ \ \Rs 150 (i) for attesting or authenticating any instrument to take effect in any country or place outside India in such form and language as may conform to the law of the place where such deed is intended to operate \ \ \Rs 150 (j) for translating and verifying the translation of any document from one language to another \ \ \Rs 75 (k) for noting and drawing up ships protest, boat protest or protest relating to demurrage and other commercial matters \ \ \Rs 150 (l) for certifying copies of documents as true copies Rs 5 per page minimum of the original \ \Rs 10 (m) for any other notarial act such sum as the appropriate government may fix from time to time". (2) The rates of fees to be charged by a notary shall be displayed by him in conspicuous place inside as well as outside his chamber or office. (3) In addition to the above fees, a notary may charge the travelling allowance by road or by rail at the rate of rupees five per kilometre. 1. Substituted for " 10 Fees payable to a Notary for doing any Notarial act (1) Every Notary shall charge fees at the rates mentioned below, namely- (a) for noting an instrument- \ \ \ \ \ Rs. Rs. Rs. if the amount of the instrument does not exceed 1,000 if it exceeds 1,000 but does not exceed 5,000 8 if it exceeds 5,000 but does not exceed 20,000 12 if it exceeds 20,000 but does not exceed 30,000 16 if it exceeds 30,000 but does not exceed 50,000 20 if it exceeds 50,000 but does not exceed ... 25 (b) for protesting an instrument- \ \ \ \ Rs. \ \ \ \ Rs. \ Rs. if the amount of the ins- trument does not exceed if it exceeds 1,000 ... ... 10 if it exceeds \ \ 1,000 but does not exceed 5,000 \ 12 \ if it exceeds 5,000 but does not exceed 20,000 15 if it exceeds \ \ 20,000 \ but does not exceed 30,000 18 if it exceeds \ \ 30,000 \ but does not exceed 40,000 \ 21 if it exceeds \ \ 40,000 \ but does not exceed 50,000 \ 24 \ if it exceeds \ \ 50,000 \ but does not exceed 60,000 27 if it exceeds \ \ 60,000 \ but does not exceed 70,000 \ 30 if it exceeds \ \ 70,000 \ but does not exceed 80,000 \ 33 if it exceeds \ \ 80,000 \ but does not exceed 90,000 36 if it exceeds \ 90,000 \ but does not exceed 1,00,000 40 if it exceeds \ 1,00,000 \ but does not exceed ... \ 50 (c) for recording a declaration of payment for honour-Rs. 5 ; (d) duplicate protests-half the charge of original. (e) for verifying, authenticating, certifying or attesting the execution of any instrument-Rs. 5; (f) for presenting any promissory note, hundi or bill of exchange for acceptance or payment or demanding better security - Rs. 15; (g) for administering oath to, or taking affidavit from, any person - Rs. 2.50; (h) for preparing any instrument intended to take effect in any country or place outside India in such form and language or may conform to the law of the place where such deed in intended to operate - Rs. 50; (i) for attesting or authenticating any instrument intended to take effect in any country of place outside India in such form and language as may conform to the law of the place where such deed to operate- Rs. 25; (j) for translating and verifying the translation of, any document from one language into another- Rs. 25; 15 [(k) for noting and drawing up ships protest, boats protest, or protest relating to demurrage and other commercial matters-Rs. 25; (1) for certifying copies of documents as true copies of the original- (i) fifty paise in the case of a document which does not contain more than 1,500 words; and (ii) in the case of a document which contains more than 1,500 words, fifty paise for the first 1,500 words and ten paise for every 300 words in excess of 1,500 words.] (m) for any other Notarial act- such sum as the appropriate Government may fix from time to time. (2) No Notary shall charge any fees for granting a certificate of fitness to a person applying for appointment as a Notary. ", vide " THE NOTARIES RULES, 1956" Dt.8th July, 1997 Published in Ministry of Law and Justice (Deptt. of Legal Affairs), Noti. No. G.S.R. 370(E), dated July 8, 1997, published in the Gazette of India, Extra., Part II, Section 3(i), dated 8th July, 1997, pp. 5-9, No. 271 [F. No. 5(15)/94-Judl.] 2. Substituted in Rule 10, for sub-rule (1) "(a) for noting an instrument : \if the amount of the instrument does not exceed rupees Rs 25 10,000 if it exceeds rupees 10,000 but does not exceed Rs 50 rupees 25,000 if it exceeds rupees 25,000 but does not exceed Rs 75 rupees 50,000 if it exceeds 50,000 Rs 100 (b) for protesting an instrument : if the amount of the instrument does not exceed rupees Rs 25 10,000 if it exceeds rupees 10,000 but does not exceed Rs 50 rupees 25,000 if it exceeds rupees 25,000 but does not exceed Rs 75 rupees 50,000 if it exceeds 50,000 but does not exceed rupees 1,00,000 Rs 75 if it exceeds rupees 1,00,000 Rs 100 (c) for recording a declaration of payment for honour Rs 50 (d) duplicate protests half the charge of original (e) for verifying, authenticating, certifying or attesting the Rs 10 execution of any instrument (f) for presenting any promissory note, hundi or bill of R s 25 exchange for acceptance or payment or demanding better security (g) for administering oath to, or taking affidavit from any Rs 10 person (h) for preparing any instrument intended to take effect in Rs 100 any country or place outside India in such form, and language as may conform to the law of the place where such deed is intended to operate (i) for attesting or authenticating any instrument to take Rs 100 effect in any country or place outside India in such form and language as may conform to the law of the place where such deed is intended to operate (j) for translating and verifying the translation of any Rs 50 document from one language to another (k) for noting and drawing up ships protest, or relating to Rs 100 demurrage and other commercial matters (l) for certifying copies of document as true per page Rs 5 copies of the original (m) for any other notarial act such sum as the appropriate Government may fix from time to time." by the Notaries (Third Amendment) Rules, 2000. 11. Transaction of business by a Notary :- A Notary in transacting the business under the Act shall use the forms set forth in the Appendix to these rules. 1[(2) Besides recording declaration of payment for honour a Notary shall also register in the prescribed Form XV] (3) Where any demand of acceptance or payment or better security has been made by a clerk, a notary shall, after examination of the entry in the Register relating to such demand, affix his signature thereto, and cause the clerk to affix his signature also to the entry. (4) Each Notary shall, before bringing the notarial register into use, add a certificate on the title page specifying the number of pages it contains. Such certificate shall be signed and dated by the notary. (5) Every Notary shall permit the District Judge or such officers as the appropriate Government from time to time appoints in this behalf to inspect his register at such times, not oftener than twice a year, as the District Judge or officer may fix. District Judge or Officers appointed by the State Government will have power to lodge a report to the appropriate Government for taking action against a Notary. (6) When the original instrument is in a language other than English any noting or protest or entry in his register which has to be made in respect of the instrument by a Notary may be made either in that language or in English. (7) In making presentment of bills or notes a notary shall observe the provisions of Negotiable Instruments Act, 1881 . (8) The Notary may- (1) draw, attest or certify documents undef his official seal including conveyance of properties; (2) note and certify the general transactions relating to negotiable instruments; (3) prepare a will or other testamentary documents; and (4) prepare and take affidavits for various purposes for his notarial acts. (9) Every Notary shall grant a receipt for the fees and charges realised by him and maintain a register showing all the fees and charges realised. 1. Substituted by SO 83, dated 28-12-1965. 12. Seal of notary :- . . Every notary shall use a plain circular seal of a diameter of 5 cm as indicated by a drawing given below, bearing his name, the name of the areas within which he has been appointed to exercise his functions, the registration number and the circumscription "NOTARY", and the name of the Government which appointed him. 13. Inquiry into the allegations of professional or other misconduct of a Notary :- [. .-1 [(1) An inquiry into the misconduct of a Notary may be initiated either suo) motu by the appropriate Government or on a complaint received in Form XIII]. (2) Every such complaint shall contain the following particulars, namely: (a) the acts and omissions which, if proved, would render the person complained against unfit to be a notary; (b) the oral or documentary evidence relied upon in support of the allegations made in the complaint. (3) Appropriate Government, shall return a complaint which is not in the proper form or which does not contain the aforesaid particulars to the complainant for representation after compliance with such objections and within such times as the appropriate Government may specify: Provided that if the subject-matter in a complaint is, in the opinion of the said Government substantially the same as or covered by, any previous complaint and if there is no additional ground, the said Government shall file the said complaint without any further action and inform the complainant accordingly. (4) Within sixty days ordinarily of the receipt of complaint, the appropriate Government shall send a copy thereof the Notary at his address as entered in the register of Notaries. 2[(4-A) Where an inquiry is initiated, suo motu by the appropriate Government, the appropriate Government shall send to the Notary a statement specifying the charge or charges against him, together with particulars of the oral of documentary evidence relied upon in support of such charge or charges.] (5) 2[ A Notary against whom an inquiry has been initiated may, within fourteen days of the service on him of a copy of the complaint under Sub-rule (4) or of the statement of the charges under Sub-rule (4-A), as the case may be,] or within such time as may be extended by the appropriate Government, forward to that Government a written statement in his defence verified in the same manner as a pleading in a civil court. (6) If on a persual of 4[the written statement], if any, of the Notary concerned and other relevant documents and papers, the aproppriate Government consider that there is a prima facie case against such Notary, the appropriate Government shall cause an inquiry to be made in the matter by the competent authority. If the appropriate Government is of the opinion that there is no prima facie case against the notary concerned, 3[the complaint or charge shall be filed] and the complainant and the Notary concerned shall be informed accordingly. 6(7) Every notice issued to a notary under this rule shall be sent to him by registered post. If any such notice is returned unserved with an endorsement indicating that the addressee has refused to accept the notice or the notice is not returned unserved within a period of thirty days from the date of its despatch, the notice shall be deemed to have been duly served upon the notary. (8) It shall be the duty of the appropriate Government to place before the competent authority all facts brought to its. knowledge which are relevant for the purpose of an inquiry by the competent authority, (9 ) 7 [A Notary who is proceeded against] shall have right to defend himself before the competent authority either in person or through a legal practitioner or any other Notary. (10) Except as otherwise provided in these rules, the competent authority shall have the power to regulate his procedure relating to the inquiry in such manner as he considers necessary and during the course of inquiry, may examine witnesses and receive any other oral or documentary evidence. (11) The competent authority shall submit his report to the Government entrusting him with the inquiry. (12) (a) The appropriate Government shall consider the report of the competent authority, and if in its opinion a further inquiry is necessary may cause such further inquiry to be made and a further report submitted by the competent authority. (b) If after considering the report of the competent authority, the appropriate Government is of the opinion that action should be taken against the Notary the appropriate Government may make an order- (i) cancelling the certificate of practise and perpetually debarring the Notary from practise; or (ii) suspending him from practise for a specified period; or (iii) letting him off with a warning, according to the nature and gravity of the misconduct of the Notary proved. (13) Notification of removal-The removal of the name of any Notary from the register of Notaries from practise, as the case may be, shall be notified in Official Gazette and shall also be communicated in writing to the notary concerned. 1. Substituted by GSR 1056, dated 30-10-1958. 2. Substituted by GSR 1056, dated 30-10-1958. 4. Substituted by GSR 1056, dated 30-10-1958. 6. Substituted for " (7) Every notice issued to a Notary under this rule shall be sent to him by registered post with acknowledgement due. If any such notice is returned unserved with an endorsement indicating that the addressee has refused to accept the notice, the notice shall be deemed to have been served. If the notice is returned with an endorsement indicating that the addressee cannot be found at the address given, the appropriate Government 20 [shall, if the inquiry was initiated on complaint, ask the complainant] to supply to it the correct address of the Notary. A fresh notice shall be served upon the notary at the address so supplied. ", vide " THE NOTARIES RULES, 1956" Dt.8th July, 1997 Published in Ministry of Law and Justice (Deptt. of Legal Affairs), Noti. No. G.S.R. 370(E), dated July 8, 1997, published in the Gazette of India, Extra., Part II, Section 3(i), dated 8th July, 1997, pp. 5-9, No. 271 [F. No. 5(15)/94-Judl.] 7. Substituted by GSR 1056, dated 30-10-1958. 14. Submission of returns :- [.-Every Notary shall, in the first week of January every year, submit to the appropriate Government, an annual return in Form XIV of the notarial acts done by him during the preceding year.] 15. 15 :- Each notary shall have an office within the area mentioned in the certificate issued to him under rule 8 and he shall exhibit it in a conspicuous place there at a board showing his name and his designation as a Notary. 16. 16 :- If a Notary has to deal with a case which does not in terms attract any of the forms prescribed, the Notary should adopt the form nearest to his case with such modifications thereto as he thinks the exceptional peculiarities of the case to justify. 17. 17 :- [ Annual publication of the list of Notaries.-The list of Notaries to be published by the Central Government and every State Government under Sec. 6 of the Act, shall be in the following form : SCHEDULE 1 1 THE SCHEDULE 40 In the NOTARIES RULES, 1956, In the Schedule, in column (1) against serial numbers 11, 17, 29 and 35 relating to Punjab, Haryana, Delhi and Chandigarh, in column (2), for the figures "425, 475, 325 and 25", the figures "638, 713, 488 and 38" shall respectively be substituted , by the Notaries (Amendment) Rules, 2006. 41 In the NOTARIES RULES, 1956, In the Schedule,in column (1), against serial numbers 1, 5, 6, 7, 8 and 27 relating to Andhra Pradesh, Kerala, Madhya Pradesh, Tamil Nadu, Maharashtra and Chhattisgarh, in column (3), for the figures 575, 375, 1125, 725, 875 and 400, the fugures "863, 563, 1688, 1088, 1313 and 600" shall respectively be substituted, by the Notaries (Amendment) Rules, 2006. 42 In the Notaries Rules, 1956, in the Schedule, in column (1), against serial number 25 relating to "Goa", in column (3), for the figure "50", the figure "75" shall be substituted, by the Notaries (Second Amendment) Rules, 2006. \[See Rule 8(4- A)] 43 Schedule shall be Inserted by Notaries (Second Amendment) Rules, 2001 Name of State/ Union territory Maximum number of notaries to be appointed by the Central Government Maximum number of notaries to be appointed by the State Government or Union territory Administration (1) (2) (3) 1. Andhra 575 863 1. Andhra Pradesh 575 863 2. Assam 575 575 3. Bihar 925 925 4. Gujarat 625 625 5. Kerala 375 563 6. Madhya Pradesh 1125 1688 7. Tamil Nadu 725 1088 8. Maharashtra 875 1313 9. Kamataka 675 675 10. Orissa 750 750 11. Punjab 638 425 12. Rajasthan 800 800 13. Uttar Pradesh 1750 1750 14. West Bengal 450 450 15. Jammu & Kashmir 350 350 16. Nagaland 200 200 17. Haryana 713 475 18. Himachal Pradesh 300 300 19. Manipur 225 225 20. Tripura 100 100 21. Meghalaya 175 175 22. Sikkim 100 100 23. Mizoram 200 200 24. Arunachal Pradesh 325 325 25. Goa 50 75 26. Uttaranchal 325 325 27. Chattisgarh 400 600 28. Jharkhand 450 450 29 Delhi 488 325 29. Delhi 488 325 30. Andaman and Nicobar Islands 50 50 31. Lakshadweep 25 25 32. Dadra and Nagar Haveli 25 25 33. Daman & Diu 50 50 34. Pondicherry 100 100 35. Chandigarh 38 25.".