Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Stamp (Fixation Of Remuneration For Licensed Stamp Vendors) Rules, 1999 CONTENTS 1. Short Title 2. Commencement 3. Rates Of Discount To Licensed Stamp Vendor Tamil Nadu Stamp (Fixation Of Remuneration For Licensed Stamp Vendors) Rules, 1999 Inspector-General of Registration Chennai (Enhancement of Commission to licensed stamp vendors) (Letter No. 358401C2199) No. SRO C-20/99 In exercise of the powers conferred under section 74 read with section 76-A of the Indian Stamp Act, 1899 (Act II of 1899) and G.O. Ms. No. 1274, Commercial Taxes and Religious Endowment Department, dated 1st December 1980; the Chief Controlling Revenue Authority (Stamps), Chennai with the approval of the Government and in supersession of the Tamil Nadu Stamp (Fixation of Remuneration for Licensed Stamp Vendors) Rules, 1976 and in supersession of the Tamil Nadu Stamp, (Fixation of Remuneration to Licensed Stamp Vendors) Rules, 1999, published in Tamil Nadu Government Gazette Part III, section 2, dated 30th June 1999 (issue No. 25); hereby makes the following rules:- 1. Short Title :- These rules may be called "The Tamil Nadu Stamp (Fixation of Remuneration for Licensed Stamp Vendors) Rules, 1999". 2. Commencement :- These rules shall come into effect from 20th May 1999. 3. Rates Of Discount To Licensed Stamp Vendor :- The rates of discount to be allowed to Licensed Stamp Vendors for the Sale of Judicial, Non-Judicial and Court-1 Fee shall be as specified in the table below;-- TABLE Description of stamps Rate of discount in percentrage (1) (2) I. Non-Judicial: (1) When the value of stamp........................ 2.4 does not exceed Rs.50. (2) When it exceeds Rs.50 but..................... 2.0 does not exceed Rs.100. (3) When it exceeds Rs.100 but................... 0.3 does not exceed Rs.1,000. (4) When it exceeds Rs.1,000 but................ 0.2 does not exceed Rs.2,000. (5) When it exceeds Rs.2,000 but................ 0.15 does not exceed Rs.5,000. (6) When it exceeds Rs.5,000 but................ 0.05 does not exceed Rs.25,000. II. Share Transfer: (1) When its value does not......................... 2.3 exceed Re. 1 (2) When its value exceeds Re. 1................. 1.5 but does not exceed Rs.50 (3) When its value is Rs.100........................ 0.5 III. Insurance Stamps: (1) When its value does not exceed Re.1............................................. 2.0 (2) When its value exceeds Re.1.................. 1.2 but does not exceed Rs.50 (3) When its value is Rs.100..........................0.5 (4) When its value is Rs.1,000...................... 0.25 IV Foreign Bill: (1) When its value does not exceed Re.1..................................... 2.0 (2) When its value exceeds Re.1.................. 1.15 but does not exceed Rs.50 (3) When its value is Rs.100......................... 0.6 V. Hundi Stamps: (1) When its value does not exceed Rs.10................................... 2.5 VI. Court fee Paper: (1) When its value....................................... 2.5 does not exceed Rs. 50. (2) When its value exceed Rs.50.................. 2.0 but does not exceed Rs.100. (3) When its value exceed Rs.100................ 1.2 but does not exceed Rs.200. (4) When its value exceed Rs.200................ 0.5 but does not exceed Rs.1,000. (5) When its value exceed Rs.1,000............. 0.1 but does not exceed Rs.2,000. (6) When its value exceed Rs.2000............... 0.1 but does not exceed Rs.5000 VII. Court fee Label: (1) When its value has not.......................... 2.0 exceed Re. 1. (2) When its value exceeds Re. 1................ 1.5 but does not exceed Rs.20 VIII. Court Copy Paper: (1) When its value does not.............................. 1.5 exceed Re. 1