Bihar Court-fees (Amendment) Act, 1939

The Bihar Court-fees (Amendment) Act, 1939

(Bihar Act 17 of 1939)

jhr240

For Statement of Objects and Reasons see the Bihar Gazette, 1939, Part V. p. 356.

Governor's assent published in the Bihar Gazette of the 22nd November, 1939

An Act to amend the Court-Fees Act, 1870, in its application to Bihar

Whereas it is expedient to amend the Court-Fees Act, 1870, in its application to the [State] of Bihar in the manner hereinafter appearing;

It is hereby enacted as follows :-

1. Short title, extent and commencement.- (1) This Act may be called the Bihar Court-Fees (Amendment) Act, 1939.

(2) It extends to the whole of the [State] of Bihar.

(3) It shall [come into force on such date] as the [State] Government may by notification in the official Gazette appoint.

2. Amendment of Schedule I of Act 7 of 1870.- In Schedule I of the Court Fees Act, 1870-

(a) After the entries in the second column against Article I, the following proviso shall be added, namely :-

"Provided that the maximum fee leviable on a plaint or memorandum of appeal shall be ten thousand rupees"; and

(b) In the Table of rates of ad valorem fees leviable on the institution of suits, for the portion beginning with the words "for example" and ending with the figures "9,680", the following shall be substituted, namely :-

"Subject to a maximum of ten thousand rupees, for example-