Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Court-Fees (Surcharge Amendment) Act, 1947 CONTENTS 1. Short Title, Extent And Commencement 2. Enhancement Of Court-Fees 3. Application Of The Principal Act 4. Repeal SCHEDULE 1 :- THE SCHEDULE Orissa Court-Fees (Surcharge Amendment) Act, 1947 An Act to amend the Court-fees Act, 1870 in its application to the Province of Orissa Whereas the Orissa Court-fees (Surcharge Amendment) Act, 1945, an Act to enhance the fees payable under the Court-fees Act, 1870, in its application to the Province of Orissa, will expire on the 22nd April, 1948; And whereas it is expedient to re-enact the provisions of the said Act; It is hereby enacted as follows : Published vide Orissa Gazette Ext. 12.7.1947- 0.A. No. 20 of 1947. 1. Short Title, Extent And Commencement :- (1) This Act may be called the Orissa Court-fees (Surcharge Amendment) Act, 1947. (2) It extends1 to the whole of the Province of Orissa. (3) It shall come into force at once. 1. The Act extended to all the partially excluded areas, see Orissa Gazette Part-Ill of 1947. 2. Enhancement Of Court-Fees :- Notwithstanding anything contained in the Court-fees Act, 1870 (hereinafter called the principal Act), in its application to Orissa all fees leviable under the principal Act shall be increased by a surcharge at the rates specified in the Schedule annexed hereto. 3. Application Of The Principal Act :- The provisions of the principal Act, save in so far as they are inconsistent with anything herein contained, shall apply to this Act. 4. Repeal :- The Orissa Court-fees (Surcharge Amendment) Act, 1945, is hereby repealed. SCHEDULE 1 THE SCHEDULE [See Section 2] Rates of surcharge on fees leviable under the Court-fees Act, 1870 in its - application to Orissa Rates of Surcharge 1. On every whole rupee Four annas per rupee 2. (a) On a fraction of a rupee up to and including four annas One anna (b) On a fraction exceeding four annas but not exceeding eight annas Two annas (c) On a fraction exceeding eight annas but not exceeding twelve annas Three annas (d) On a fraction exceeding twelve annas but less than sixteen annas Four annas Illustration.--On a Court-fee of Rs. 20-6-0 the surcharge will be (20 x 4) + 2 annas i.e., Rs. 5-2-0 and the total Court-fee chargeable will be Rs. 25-8-0.