Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Court-Fees (Surcharge Amendment) Act, 1958 CONTENTS 1. Short Title And Commencement 2. Amendment Of Schedule Orissa Court-Fees (Surcharge Amendment) Act, 1958 An Act to amend the Orissa Court-fees (Surcharge Amendment) Act, 1947 Whereas it is expedient to amend the Orissa Court-fees (Surcharge Amendment) Act, 1947, in order to express the amount of surcharge chargeable in the said Act in terms of naye paise as a consequence of the introduction of the decimal system of coinage in India, in the manner hereinafter appearing; It is hereby enacted by the Legislature of the State of Orissa in the Ninth Year of the Republic of India, as follows : Statement of Objects and Reasons.-- Consequent upon the introduction of the decimal system of coinage, it has been found necessary to fix new rates of Court-fees to conform to the requirements of the new system of coinage and to avoid fractions in respect of values below four annas. This Bill seeks to achieve this object by amending the Orissa Court-fees (Surcharge Amendment) Act, 1947 (Orissa Act 20 of 1947) in its application to the State of Orissa. Published vide Orissa Gazette Ext./11.6.1958-O.A. No. 17 of 1958. w.e.f. 15.11.1958. 1. Short Title And Commencement :- (1) This Act may be called the Orissa Court-fees (Surcharge Amendment) Act, 1958. (2) It shall come into force on such date as the State Government may, by notification, appoint in this behalf. 2. Amendment Of Schedule :- For the existing Schedule to the Orissa Court-fees (Surcharge Amendment) Act, 1947, the following new Schedule shall be substituted, namely : "THE SCHEDULE [See Section 2] Rates of surcharge on fees leviable under the Court-fees Act, 1870, in its application to the State of Orissa Rates of Surcharge 1. On every whole rupee Fifty naye paise per rupee 2.(a) On a fraction of a rupee up to and including twenty five naye paise Ten naye paise. (b) On a fraction exceeding twenty five naye paise but not exceeding fifty naye paise Thirty-five naye paise (c) On a fraction exceeding fifty naye paise but not exceeding seventy five naye paise Thirty-five naye paise (d) On a fraction exceeding seventy five naye paise but less than one hundred Fifty naye paise. Illustration.--On a Court-fee of Rs. 20.35 the surcharge will be (20 x 50) +25 naye paise i.e., 10.25 and the total Court-fee chargeable will be Rs. 30.60."