Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Court-Fees (Surcharge Amendment) (Amendment) Act, 1951 CONTENTS 1. Short Title And Commencement 2. Amendment Of The Schedule Orissa Court-Fees (Surcharge Amendment) (Amendment) Act, 1951 An Act further to amend the Orissa Court-fees (Surcharge Amendment) Act, 1947 Whereas it is expedient further to amend the Orissa Court-fees, (Surcharge Amendment) Act, 1947 (Orissa Act XX of 1947) in the manner hereinafter appearing : It is hereby enacted as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Orissa Court-fees (Surcharge Amendment) (Amendment) Act, 1951. (2) It shall come into force at once. 2. Amendment Of The Schedule :- For the Schedule appended to Orissa Court-fees (Surcharge Amendment) Act, 1947 (Orissa Act XX of 1947) the following 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 Orissa Rate of Surcharge 1. On every whole rupee Eight annas per rupee 2. (a) On a fraction of a rupee up to and including four annas Two annas (b) On a fraction exceeding four annas but not exceeding eight annas Four annas (c) On a fraction exceeding eight annas but not exceeding twelve annas Six annas (d) On a fraction excluding twelve annas but less than Eight annas (d) On a fraction excluding twelve annas but less than sixteen annas Eight annas Illustration.-- On a Court-fee of Rs. 20-6-0 the surcharge will be (20 x 8) + 4 annas i.e., Rs. 10- 4-0 and the total Court-fee chargeable will be Rs. 30-10-0"