Court-Fees (Bihar Amendment) Act, 1958

The Court-Fees (Bihar Amendment) Act, 1958

(Bihar Act 7 of 19581)

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For Statement of Objects and Reasons see the Bihar Gazette, Extra-Ordinary dated 17.3.1958.

(Governor's assent published in the Bihar Gazette, Extra-ordinary, of the 13th March, 1958.)

An Act to amend the Court-Fees Act, 1879 in its application to the State of Bihar.

Be it enacted by the Legislature of the State of Bihar in the Ninth Year of the Republic of India as follows:-

1. Short title and commencement.- (1) This Act may be called the Court-Fees (Bihar Amendment) Act, 1958.

(2) It shall come into force on the 1st day of April, 1958.

2. Amendment of articles 1 and 6 of Schedule I to Act VII of 1870.- For the 'proper fee' set forth in Schedule I to the Court-Fees Act, 1870 (VII of 1870), as amended from time to time in its application to the State of Bihar (hereinafter referred to as the said Act), for articles 1 and 6 and shown in the second column of the Schedule A to this Act, the 'proper fees' shown against them in the third column of the said Schedule A shall be substituted.
3. Amendment of the table of rates in Schedule I to Act VII of 1870.- For the 'proper fees' set forth in the table of rates annexed to Schedule I to the said Act and shown in the first column of Schedule B to this Act, the 'proper fees' shown in the second column of the Schedule B shall besubstituted.
4. Amendment of article 1 of Schedule II to Act VII of 1870.- For the 'proper fee' set forth in Schedule II to the said Act for article 1 and shown in the second column of Schedule C to this Act, the 'proper fee', shown in the third column of the said Schedule C shall be substituted.

Schedule A

(See Section 2)

Schedule B

(See Section 3)

Table of rates of advalorem fees leviable on the institution of suits

Schedule C

(See Section 4)