Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Court-Fees (Amendment) Act, 1939 CONTENTS 1. Short Title And Commencement 2. Repeal Of Enactments 3. Amendment Of Section 2 4. Amendment Of Section 6 5. Amendment Of Section 7 6. Amendment Of Section 7 (Ii) 7. Omission Of Clause (B) Of Section 7 (Iv) 8. Insertion Of New Paragraph (Iv-A) In Section 7 9. Amendment Of Paragraph (V) Of Section 7 10. Insertion Of New Paragraph (Vi-A) In Section 7 11. Insertion Of New Section 8-A 12. Amendment Of Section 11 13. Amendment Of Section 12 14. Amendment Of Section 18 15. Amendment Of Section 35 16. Amendment Of Article 1 Of Schedule I 17. Insertion Of New Article 3 And 3-A In Schedule I 18. Amendment Of Article 6 Of Schedule I 19. Amendment Of Article 7 Of Schedule I 20. Amendment Of Article 9 Of Schedule I 21. Amendment Of Table Of Rates And Insertion Of New Tables In Schedule I 22. Amendment Of Article 1 Of Schedule Ii 23. Amendment Of Article 1-A Of Schedule Ii 24. Amendment Of Article 10 Of Schedule Ii 25. Amendment Of Article 11 Of Schedule Ii 26. Amendment Of Article 12 Of Schedule Ii 27. Amendment Of Article 12 Of Schedule Ii 28. Amendment Of Article 17 And Insertion Of New Article 17-A In Schedule Ii 29. Amendment Of Article 18 Of Schedule Ii 30. Amendment Of Article 19 Of Schedule Ii 31. Amendment Of Article 20 Of Schedule Ii 32. Amendment Of Article 21 Of Schedule Ii SCHEDULE 1 :- SCHEDULE A Orissa Court-Fees (Amendment) Act, 1939 An Act to amend the law relating to court-fees in its application to the Province of Orissa Whereas it is expedient to amend the law relating to court-fee in its application to the Province of Orissa It is hereby enacted as follows:- 1. Short Title And Commencement :- (i) This Act may be called the Orissa Court-fees (Amendment) Act, 1939. (ii) It extends to the whole of Orissa. (ii) It shall come into force on such date1 as the Provincial Government may, by notification in the Gazette, appoint. 2. Repeal Of Enactments :- The Acts mentioned in Schedule A to this Act, so far as they apply to the whole or any part of the Province of Orissa, are hereby repealed to the extent specified in the third column of that Schedule. 3. Amendment Of Section 2 :- For Section 2 of the Court-fees Act, 1870 (VII of 1870) (hereinafter called the principal Act), the following section shall be substituted : 2. Definitions - In this Act, unless there is anything repugnant in the subject or context, - (1) "appeal" includes a cross objection ; (2) "suit" includes an appeal from a decree except in Section 8-A." 4. Amendment Of Section 6 :- Section 6 of the principal Act shall be re-numbered as Sub-section (1) of Section 6 and after the said sub-section, the following sub- section shall be inserted : "(2) Notwithstanding anything contained in Sub-section (1), the Provincial Government may, by notification, direct that a copy of a document, specified as chargeable in Schedules I and II to this Act annexed, shall be furnished by a public officer without payment of the fee indicated by either of the said Schedules as the proper fee for such copy and the copy so furnished shall be chargeable with the requisite fee only when it is filed, exhibited or record in any Court of Justice or received by a public officer as mentioned in Sub- section (1)." 5. Amendment Of Section 7 :- In Section 7 of the principal Act, for the words "in the suits next hereinafter mentioned" the words "in the suits next hereinafter mentioned except suits for relief under Section 14 of the Religious Endowments Act, 1863 (XX of 1863) or under Section 91 or Section 92 of the Code of Civil Procedure, 1908 (V of 1908)" shall be substituted. 6. Amendment Of Section 7 (Ii) :- In Section 7 (ii) of the principal Act, after the words "shall be deemed to be" the words "in suits for maintenance five times and in other suits" shall be inserted. 7. Omission Of Clause (B) Of Section 7 (Iv) :- Clause (b) of Section 7 (iv) of the principal Act shall be omitted. 8. Insertion Of New Paragraph (Iv-A) In Section 7 :- In Section 7 of the Principal Act, after paragraph (iv) the following paragraph shall be inserted : "(iv-A) In a suit for cancellation of a decree for money or other property having a money-value, or other document securing money or other property having such value, according to the subject- matter of the suit, and such value shall be deemed to be - If the whole decree or other document is sought to be cancelled, the amount or the value of the property for which the decree was passed or other document executed ; If a part of the decree or other documents sought to be cancelled, such part of the amount or value of the property. Explanation - In any case where a suit for the cancellation of a whole decree for money or other property having a money value, or other document securing money or other property having such value has to be instituted, but the substantial relief claimed is only in respect of a part of the amount or the value of the property for which the decree was passed for the other document was executed, the value of the subject-matter of the suit shall be deemed to be such part of the amount or value of the property in respect of which the relief is sought." 9. Amendment Of Paragraph (V) Of Section 7 :- In paragraph (v) of Section 7 of the principal Act - (1) in Clause (a), for the word "ten" the word "twenty" shall be substituted; (2 ) in clause (b), for the word "five" the word "ten" shall be substituted; ( 3 ) the following proviso shall be inserted after the existing proviso: "Provided further that in suits for possession of land if rules are framed under Section 3 of the Suits valuation Act, 1887 (VII of 1887) for determining the value for the purposes of jurisdiction, the value so determined shall be deemed to be the value of the land for the purposes of this paragraph ; and (4) the existing explanation shall be re-numbered as Explanation I, and, after the Explanation so re-numbered, the following Explanation shall be added, namely : Explanation II - In this paragraph, "building" includes a house, out- house, stable, privy, urinal, shed, hut, wall and any other such structure whether of masonry, bricks, wood, mud, metal or any other material whatsoever." 10. Insertion Of New Paragraph (Vi-A) In Section 7 :- In Section 7 of the principal Act after paragraph (vi) the following paragraph shall be inserted : "(vi-A) In suits for partition and separate possession of a share of joint family property or of joint property, or to enforce a right to a share in any property on the ground that it is joint family property or joint property- If the plaintiff alleges that he has been excluded from possession of the" property of which he claims to be a coparcener or co-owner according to the market-value of the share in respect of which the suit is instituted. Explanation - The word "possession" for this purposes of this paragraph includes constructive possession." 11. Insertion Of New Section 8-A :- After Section 8 of the principal Act, the following section shall be inserted : " 8 -A Statement of particulars of subject-matter of suits and plaintiffs valuation thereof- In every suit in which an ad valorem Court-fee is payable under this Act on the plaint, the plaintiff shall file with the plaint a statement of particulars of the subject-matter of the suit-and his own valuation thereof unless such particulars and the valuation are contained in the plaint. The statement shall be in such form and shall contain such particulars as may be prescribed by the Provincial Government by notification in the Gazette. In every such suit the plaintiff shall also, if the Court so directs, file a duplicate copy of the plaint and of said statement." 12. Amendment Of Section 11 :- For the second paragraph of Section 11 of the principal Act the following paragraph shall be substituted : "Where a decree directs an enquiry as to mesne-profits which are accrued on the property during a period prior to the institution of the suit, if the profits ascertained on such inquiry exceed the profits claimed, no final decree shall be passed till the difference between the fee actually paid and the fee which would have been payable had the suit comprised the whole of the profits so ascertained is paid, if the additional fee is not paid within such time as the Court shall fix, the claim for the excess shall be dismissed, unless the Court, for sufficient cause, extends the time for payment. Where a decree directs an inquiry as to mesne-profits from the institution of the suit and a final decree is passed in accordance with the result of such inquiry the decree shall not be executed until such fee is paid as would have been payable on the amount claimed in execution if a separate suit had been instituted therefor." 13. Amendment Of Section 12 :- In Section 12 of the principal Act, for paragraph (ii) the following paragraph shall be substituted : "(ii) But whenever any such suit comes before a Court of appeal, reference or revision, if such Court considers that the said question has been wrongly decided, it shall : (a) in any case in which the decision is to the detriment of revenue, require the party by whom such fee has been paid, to pay so much additional fee as would have been payable had the question been rightly decided and thereafter - (i) if the party required to pay is the appellant or petitioner the appeal or petition shall be stayed until the additional fee is paid. If the additional fee is not paid within such time as the Court shall fix, the appeal or petition shall be dismissed ; (ii) if the party required to pay is the respondent or the opposite party the Court shall fix a date before which such party shall pay the amount of Court-fee due from him and, if such party fails to pay the fee required before the date fixed by the Court, the Court shall recover the amount of such fee from him as if it were an arrear of land revenue. Where the Court considers that the amount of such fee should be paid to the respondent or the opposite party by the appellant or the petitioner, as the case may be, the Court may provide for such payment in the order as to costs in the said appeal or petition ; and (b) in any case in which the decision is that any excess fee has been levied, direct the refund of so much excess fee to the party who paid it as would not have been payable had the question been rightly decided. Explanation - For the purpose of this section a question relating to the classification of any suit in regard to Section 7 shall not be deemed to be a question relating to valuation." 14. Amendment Of Section 18 :- In Section 18 of the principal Act, for the words "eight annas" the words "one rupee" shall be substituted. 15. Amendment Of Section 35 :- For Section 35 of the principal Act, the following section shall be substituted : "35 Power to suspend, reduce or remit fees - (1) Provincial Government may, from time to time, subject to such conditions or restrictions as it may think fit to impose, by notification in the Gazette, suspend the payment of or reduce or remit, in the whole of Orissa or in any part thereof, all or any of the fees mentioned in Schedules I and II to this Act annexed and may in like manner cancel or vary such order. (2) The Provincial Government may, from time to time by rules, prescribe the manner in which any fee the payment of which is suspended under Sub-section (1) may be realised and for this purpose direct that such fee may be recovered as if it were an arrear of land revenue." 16. Amendment Of Article 1 Of Schedule I :- For Article 1 of Schedule I of the principal Act the following Article shall be substituted Number -- Proper fee (1) Plaint, written statement pleading a setoff or counter claim or memorandum of appeal (not otherwise provided for in this Act) presented to any Civil or Revenue Court except those mentioned in Section 3. When the amount or value of the subject-matter in dispute does not exceed five rupees Six annas. When such amount or value exceeds five rupees, for every five rupees, or part thereof, in excess of five rupees, up to one hundred rupees Six annas. When such amount or value exceeds one hundred rupees, for every ten rupees or part thereof in excess of one hundred rupees, up to five hundred rupees One rupee 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 two annas. W hen such amount or value exceeds one thousand rupees, for everyone hundred rupees, or part thereof, in excess of one thousand rupees, up to seven thousand five hundred rupees Seven rupees eight annas. When such amount or value exceeds seven thousand five hundred rupees, for every two hundred and fifty rupees, or part thereof, in excess of seven thousand five hundred rupees, up to ten thousand rupees Fifteen rupees, W hen such amount or value exceeds ten thousand rupees, for every five hundred rupees, or part thereof, in excess of ten thousand rupees, up to twenty thousand rupees Twenty-two rupees eight annas. When such amount or value exceeds twenty thousand rupees, for every one thousand rupees, or part thereof, in excess of twenty thousand rupees, up to thirty thousand rupees Thirty rupees. When such amount or value exceeds thirty thousand rupees, for every two thousand rupees, or part thereof, in excess of thirty thousand rupees, up to fifty thousand rupees Thirty rupees. When such amount or value exceeds fifty thousand rupees for every five thousand rupees, or part thereof, in excess of fifty thousand rupees Thirty-seven rupees eight annas. 17. Insertion Of New Article 3 And 3-A In Schedule I :- I n Schedule I of the principal Act after Article 2, the following Article shall be inserted : "3. Plaint, or written statement pleading a set-off or counter claim in any suit of the nature cognisable by a Court of Small Causes when the amount or value of the subject-matter does not exceed Rs. 500 When the amount or value of the subject-matter in dispute does not exceed five rupees Six annas. When such amount or value exceeds five rupees, for every five rupees, or part thereof, in excess of five rupees, up to one hundred rupees Six annas. When such amount or value exceeds one hundred rupees, for every ten rupees or part thereof, in excess of one hundred rupees, up to five hundred rupees Twelve annas. 3-A. plaint or memorandum of appeal in each of the following suits When the value for purposes of jurisdiction does not exceed three "thousand rupees Fifteen rupees. (i) to obtain a declaratory decree where n o consequential relief is prayed; When such value exceeds three thousand rupees but does not exceed four thousand rupees Fifty rupees. (ii) to set aside an award When such value exceeds four thousand rupees, for every two thousand rupees, or part thereof, in excess of four thousand rupees, up to ten thousand rupees Fifty rupees. (iii) to obtain a declaration that an alleged adoption is invalid or never in fact took place or to obtain a declaration that an adoption is valid When such value exceeds ten thousand rupees, for every ten thousand rupees, or part thereof, in excess of ten thousand rupees, up to fifty thousand rupees Fifty rupees. When such value exceeds fifty thousand rupees, for every fifty thousand rupees, or part thereof, in excess of fifty thousand rupees One hundred rupees. 18. Amendment Of Article 6 Of Schedule I :- In the third column of Article 6 of Schedule I of the principal Act - (a) for the words "for annas" the words "six annans" shall be substituted; (b) for the words "eight annas" the words "twelve annas" shall be substituted; (c) for the words "one rupee" the words "one rupee eight annas" shall be substituted. 19. Amendment Of Article 7 Of Schedule I :- For Article 7 of Schedule I of the principal Act the following Article shall be substituted "Copy of decree or order having the force of a decree When such decree or order is made by a Munsifs Court or a Court of Small Causes, or a Revenue Court- (a) if the amount or value of the subject-matter of the suit wherein such decree or order is made does not exceed one hundred rupees Eight annas. (b) if such amount or value exceeds one hundred rupees but does not exceed one thousand rupees One rupee. (c) if such amount of value exceeds one thousand rupees One rupee eight annas. When such decree or order is made by the Court of a District Judge or of a Subordinate Judge Three rupees. When such decree or order is made by a High Court Three rupees, if the amount or value of the subject-matter of the suit wherein such decree or order is made does not exceed one thousand rupees ; six rupees, if such amount or value exceeds one thousand rupees. 20. Amendment Of Article 9 Of Schedule I :- In the third column of Article 9 of Schedule I of the principal Act, for the words "eight annas" the words "twelve annas" shall be substituted. 21. Amendment Of Table Of Rates And Insertion Of New Tables In Schedule I :- For the table of rates of ad valorem fees annexed to Schedule I of the principal Act, the tables set forth in Schedule B to this Act shall be substituted. 22. Amendment Of Article 1 Of Schedule Ii :- In Article 1 of Schedule II of the principal Act - (a) in the third column opposite Clause (a), for the word "one anna" the words "two annas" shall be substituted; (b) in the third column opposite Clause (b), for the words "eight annas" the words "in the case of a criminal complaint and appeal one rupee and in other cases twelve annas" shall be substituted; (c) in the third column opposite Clause (c), for the words "one rupee" the words "one rupee eight annas" shall be substituted; (d) in the second and third columns, for Clause (d) and the words opposite the said clause the following shall be substituted : "(d) (i) When presented to a High Court under section 115 of the Code of Civil Procedure, 1908 (V of 1908) for revision of an order- (a) when the value of the suit or proceedings to which the order relates does not exceedone thousand rupees Five rupees. (b) when the value of the suit or proceeding exceeds on thousand rupees Ten rupees. (ii) when presented to a High Court otherwise than under that section Two rupees." 23. Amendment Of Article 1-A Of Schedule Ii :- In the third column of Article 1-A of Schedule II of the principal Act, for the words "twelve annas" the words "one rupee" shall be substituted. 24. Amendment Of Article 10 Of Schedule Ii :- In Article 10 of Schedule II of the principal Act - in the third column - (i) for the words eight annas" the words "one rupee" shall be substituted; (ii) for the words "one rupee" the words "two rupees" shall be substituted; (iii) for the words two rupees" "three rupees" shall be substituted. 25. Amendment Of Article 11 Of Schedule Ii :- In Article 11 of Schedule II of the principal Act - (a) for the entry in the first column, the following entry shall be substituted: "Memorandum of appeal when the appeal is from an order inclusive of an order determining any question under Section 47 or Section 144 of the Code of Civil Procedure (V of 1908) and is presented." (b) in the third column - (i) for the words eight annas" the words "one rupee" shall be substituted; (ii) for the words "two rupees" the words "four rupees" shall be substituted. 26. Amendment Of Article 12 Of Schedule Ii :- In the third column in Article 12 of schedule II of the Principal Act, for the words "five rupees" the words "ten rupees" shall be substituted. 27. Amendment Of Article 12 Of Schedule Ii :- In the third column in Article 14 of Schedule II of the principal Act, for the words "five rupees" the words "ten rupees" shall be substituted. 28. Amendment Of Article 17 And Insertion Of New Article 17-A In Schedule Ii :- For Article 17 of Schedule II of the principal Act the following two Articles shall be substituted : "17. Plaint of memorandum of appeal in a suit - (i) to alter or set aside a summary decision or order of any of the Civil Courts not established by Letter Patent or of any Revenue Court, Fifteen rupees. (ii) to alter or cancel any entry in a register of the names of the proprietors of revenue-paying estates, Fifteen rupees. (iii) for relief under Section 14 of the religious Endowments Act, 1863 (XX of 1863), or under Section 91 or Section 92 of the code of Civil Procedure, 1908, (V of 1908). Fifteen rupees. "17-A. Plaint or memorandum of appeal in every suit where it is not possible to estimate at a money value the subject-matter in dispute and which is not otherwise provided for by this Act. When the plant is presented to, or the memorandum of appeal is against the decree of- (a) a Revenue Court in the district of Ganjam or Koraput; Ten rupees (b) any other Revenue Court, or any Court of a District Judge, Subordinate Judge or Munsif. Fifteen rupees if the value for purposes of jurisdiction does not exceed four thousand rupees ; one hundred rupees if such value exceeds four thousand rupees." 29. Amendment Of Article 18 Of Schedule Ii :- In Article 18 of Schedule II of the principal Act - (a) for the entry in the first column, the following entry shall be substituted: "Application under paragraph 17 or paragraph 20 of the Second Schedule to the Code of Civil Procedure, 1908 (V of 1908)"; (b) in the third column for the words "ten rupees" the words "fifteen rupees" shall be substituted. 30. Amendment Of Article 19 Of Schedule Ii :- In the third column in Article 19 of Schedule II of the principal Act, for the words "ten rupees" the words "fifteen rupees" shall be substituted. 31. Amendment Of Article 20 Of Schedule Ii :- In the third column in Article 20 of Schedule II of the principal Act for the words "twenty rupees" the words "thirty rupees" shall be substituted. 32. Amendment Of Article 21 Of Schedule Ii :- In the column in Article 21 of Schedule II of the principal Act, for the words "twenty rupees" the words "thirty rupees" shall be substituted. SCHEDULE 1 SCHEDULE A Province, year and number (1) Title (2) Extent of Repeal (3) Bihar and Orissa Act 1 of 1922 Bihar and Orissa Court- fees (Amendment) Act, 1922 The whole Act, except Sections 6, 9,10, and 13 Madras Act V of 1922 Madras Court-fees (Amendment) Act, 1922 The whole Act, except Section 11 in respect of Articles 11 and 12 of Schedule I Central Provinces Act XVI of 1935 Court-fees (Central Provinces Amendment) Act, 1935 The whole Act, except Section 4 (e) (a) Table of rates of ad valorem fees livable on plaints etc. mentioned in Article 1 of Schedule I When the amount or value of the subject-matter exceeds But does not exceed Proper fee (1) (2) (3) Rs. Rs. Rs. ... 5 0.35 5 10 0.75 10 15 1.1 15 20 1.5 20 25 1.85 25 30 2.25 30 35 2.6 35 40 3 40 45 3.35 45 50 3.75 50 55 4.1 55 60 4.5 60 65 4.85 65 70 5.25 70 75 5.6 75 80 6 80 85 6.35 85 90 6.75 90 95 7.1 95 100 7.5 100 110 8.5 110 120 9.5 120 130 10.5 130 140 11.5 140 150 12.5 150 160 13.5 160 170 14.5 170 180 15.5 180 190 16.5 190 200 17.5 200 210 18.5 210 220 19.5 220 230 20.5 230 240 21.5 240 250 22.5 250 260 23.5 260 270 24.5 270 280 25.5 280 290 26.5 290 300 27.5 300 310 28.5 310 320 29.5 320 330 30.5 330 340 31.5 340 350 32.5 350 360 33.5 360 370 34.5 370 380 35.5 380 390 36.5 390 400 37.5 400 410 38.5 410 420 39.5 420 430 40.5 430 440 41.5 440 450 42.5 450 460 43.5 460 470 44.5 470 480 45.5 480 490 46.5 490 500 47.5 500 510 48.6 510 520 49.75 520 530 50.85 530 540 52 540 550 53.1 550 560 54.25 560 570 55.35 570 580 56.5 580 590 57.6 590 600 58.75 600 610 59.85 610 620 61 620 630 62.1 630 640 63.25 640 650 64.35 650 660 65.5 660 670 66.6 670 680 67.75 680 690 68.85 690 700 70 700 710 71.1 710 720 72.25 720 730 73.35 730 740 74.5 740 750 75.6 750 760 76.75 760 770 77.85 770 780 79 780 790 80.1 790 800 81.25 800 810 82.35 810 820 83.5 820 830 84.6 830 840 85.75 840 850 86.85 850 860 88 860 870 89.1 870 880 90.25 880 890 91.35 890 900 92.5 900 910 93.6 910 920 94.75 920 930 95.85 930 940 97 940 950 98.1 950 960 99.25 960 970 100.35 970 980 101.5 980 990 102.6 990 1 103.75 1,000 1,100 111.25 1,100 1,200 118.75 1,200 1,300 126.25 1,300 1,400 133.75 1,400 1,500 141.25 1,500 1,600 148.75 1,600 1,700 156.25 1,700 1,800 163.75 1,800 1,900 171.25 1,900 2,000 178.75 2,000 2,100 186.25 2,100 2,200 193.75 2,200 2,300 201.25 2,300 2,400 208.75 2,400 2,500 216.25 2,500 2,600 223.75 2,600 2,700 231.25 2,700 2,800 238.75 2,800 2,900 246.25 2,900 3,000 253.75 3,000 3,100 261.25 3,100 3,200 268.75 3,200 3,300 276.25 3,300 3,400 283.75 3,400 3,500 291.25 3,500 3,600 298.75 3,600 3,700 306.25 3,700 3,800 313.75 3,800 3,900 321.25 3,900 4,000 328.75 4,000 4,100 336.25 4,100 4,200 343.75 4,200 4,300 351.25 4,300 4,400 358.75 4,400 4,500 366.25 4,500 4,600 373.75 4,600 4,700 381.25 4,700 4,800 388.75 4,800 4,900 396.25 4,900 5,000 403.75 5,000 5,100 411.25 5,100 5,200 418.75 5,200 5,300 426.25 5,300 5,400 433.75 5,400 5,500 441.25 5,500 5,600 448.75 5,600 5,700 456.25 5,700 5,800 463.25 5,800 5,900 471.25 5,900 6,000 478.75 6,000 6,100 486.25 6,100 6,200 493.75 6,200 6,300 501.25 6,300 6,400 508.75 6,400 6,500 516.25 6,500 6,600 523.75 6,600 6,700 531.75 6,700 6,800 538.75 6,800 6,900 546.25 6,900 7,000 553.75 7,000 7,100 561.25 7,100 7,200 568.75 7,200 7,300 576.25 7,300 7,400 583.75 7,400 7,500 591.25 7,500 7,750 596.25 7,750 8,000 621.25 8,000 8,250 636.25 8,250 8,500 651.25 8,500 8,750 666.25 8,750 9,000 681.25 9,000 9,250 696.25 9,250 9,500 711.25 9,500 9,750 726.25 9,750 10,000 741.25 10,000 10,500 763.75 10,500 11,000 786.25 11,000 11,500 80.8.75 11,500 12 831.25 12,000 12,500 853.75 12,500 13,000 876.25 13,000 13,500 898.75 13,500 14,000 921.25 14,000 14,500 943.75 14,500 15,000 966.25 15,000 15,500 988.75 15,500 16,000 1,011.25 16,000 16,500 1,033.75 16,500 17,000 1,056.25 17,000 17,500 1,078.75 17,500 18,000 1,101.25 18,000 18,500 1,123.75 18,500 19,000 1,146.25 19,000 19,500 1,168.75 19,500 20 1,191.25 20,000 21,000 1,221,25 21,000 22,000 1,251.25 22,000 23,000 1,281.25 23,000 24,000 1,311.25 24,000 25,000 1,341.25 25,000 26,000 1,371.25 26,000 27,000 1,401.25 27,000 28,000 1,431.25 28,000 29,000 1,461.25 29,000 30,000 1,491.25 30,000 32,000 1,521.25 32,000 34,000 1,551.25 34,000 36,000 1,581.25 36,000 38,000 1,611.25 38,000 40,000 1,641.25 40,000 42,000 1,671.25 42,000 44,000 1,701.25 44,000 46,000 1,731.25 46,000 48,000 1,761.25 48,000 50,000 1,791.25 When the amount or value exceeds Rs. 50.000 for every five thousand rupees or part thereof in excess of fifty thousand rupees thirty-seven rupees fifty naya paise. (b) Table of rates of ad valorem fees leviable on plaints etc., mentioned in Article 3 of Schedule I. When the amount or value of the subject-matter exceeds (1) But does not exceed (2) Proper fee (3) Rs. Rs. Rs. nP. ... 5 .0.35 5 10 0.75 10 15 1.10 15 20 1.50 20 25 1.85 25 30 2.25 30 35 2.60 35 40 3.00 40 45 3.35 45 50 3.75 50 55 4.10 55 60 4.50 60 65 4.85 65 70 5.25 70 75 5.60 75 80 6.00 80 85 6.35 85 90 6.75 90 95 7.10 95 100 7.50 100 110 8.25 110 120 9.00 120 130 9.75 130 140 10.50 140 150 11.25 150 160 12.00 160 170 12.75 170 180 13.50 180 190 14.25 190 200 15.00 200 210 15.75 210 220 16.50. 220 230 17.25 230 240 18.00 240 250 18.75 250 260 19 50 250 260 19.50 260 270 20.25 270 280 21.00 280 290 21.75 290 300 22.50 300 310 23.25 310 320 24.00 320 330 24.75 330 340 25.50 340 350 26.25 350 360 27.00 360 370 27.75 370 380 28.50 380 390 29.25 390 400 30.00 400 410 30.75 410 420 31.50 420 430 32.25 430 440 33.00 440 450 33.75 450 460 34.50 460 470 35.50 470 480 36.00 480 490 36.75 490 500 37.50 Expressed in terms of Naye paise by the Court-fees (Orissa Amendment) Act, 1958 (Orissa Act 16 of 1958).