Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Finance Act, 1963 13 of 1963 [29 April 1963] CONTENTS PART 1 :- PRELIMINARY 1. Short Title PART 2 :- STAMP DUTY 2. Amendment Of Sec. 2, Rajasthan Act 14 Of 1961 3. Amendment Of Schedule Ii To Rajasthan Act 7 Of 1952 Rajasthan Finance Act, 1963 13 of 1963 [29 April 1963] An Act to give effect so the financial proposals of the State Government for the financial year 1963-64. Be it enacted by the Rajasthan State Legislature in the Fourteenth Year of the Republic of India as follows :- 1. Notification No. F. 7(13) Legal 63 dated 29.4.1963 Pub. in Raj. Gaz. Extra-ordi, Part IV-A dated 29.4.1963. PART 1 PRELIMINARY 1. Short Title :- This Act may be called the Rajasthan Finance Act, 1963. PART 2 STAMP DUTY 2. Amendment Of Sec. 2, Rajasthan Act 14 Of 1961 :- I n Sub-Sec. (1) of Sec. 2 of the Rajasthan Finance Act, 1961 (Rajasthan Act 14 of 1961), for the table, showing the rate of surcharge, the following table shall be substituted namely: - "Amount of duty" Rate of Surcharge On every whole rupee 50 paise On every whole rupee 50 paise. On a fraction of a rupee upto 30 paise. 20 paise. On a fraction of a rupee exceeding 30 paise but not exceeding 50 paise. 25 paise. On a fraction of a rupee exceeding 50 paise but not exceeding 80 paise. 45 paise. On a fraction of a rupee exceeding 80 paise. 50 paise. Note- Sec. 2 provides for the increase of surcharge on stamp duty and Sec. 3 for increase of stamp duty. (For notes refer to the Rajasthan Financial Act 1961, ante). 3. Amendment Of Schedule Ii To Rajasthan Act 7 Of 1952 :- I n Schedule I of the Indian Stamp Act, 1899 (Central Act 2 of 1899), as adapted to the State of Rajasthan by the Rajasthan Stamp Law (Adaption) Act, 1952 (Rajasthan Act 7 of 1952), for Art. 23; the following article shall be substituted, namely :- 23. Conveyance (as defined by Sec. 2(10). Where the amount or value of the consideration for such conveyance as set forth there in does not exceed Rs. 50/-; One rupee. where it exceeds Rs. 50/-but does not exceed Rs. 100/-; Two rupees. where it exceeds Rs. 100/-but does not exceed Rs. 200/-; Four rupees. where it exceeds Rs. 200/-but does not exceed Rs. 300/-; Six rupees where it exceeds Rs. 300/- but does not exceed Rs. 400/-; Eight rupees. where it exceeds Rs. 400/-but does not exceed Rs. 500/-; Ten rupees. where it exceeds Rs. 500/-but does not exceed Rs. 600/-; Twelve rupees. where it exceeds Rs. 600/-but does not exceed Rs. 700/-; Fourteen rupees. where it exceeds Rs. 700/-but does not exceed Rs. 800/-; Sixteen rupees. where exceeds Rs. 800/-but does not exceed Rs. 900/-; Eighteen rupees. where it exceeds Rs. 900/-but does not exceed Rs. 1,000/-; Twenty rupees. where it exceeds Rs. l,000/-but does not exceed Rs. 10,000/- ; for every Rs. 500/- or part thereof in excess of Rs. 1,000/- ; Twenty rupees. where is exceeds Rs. 10,000/-but does not exceed Rs. 25,000/-; for every Rs. 500/- or part thereof in excess of Rs. 10,000/- ; Sixteen rupees. and for every Rs. 500/- or part thereof in excess of Rs. 25,000/- Twenty rupees. Exemption.--Assignment of copyright by entry made under the Indian Copyright Act, 1957.