Tamil Nadu Coinage (Alteration of References) Act, 1960 (PDF)

The Tamil Nadu Coinage (Alteration of References) Act, 1960

Tamil Nadu Act 9 of 1960

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Received the assent of the Governor on the 11th June 1960, and first published in the Fort St. George Gazette on the 22nd June 1960.

LEGISLATIVE HISTORY 6

An Act to amend certain enactment consequent on the coming into force of the Indian Coinage (Amendment) Act, 1955.

Whereas it is expedient to amend certain enactments consequent on the coming into force of the Indian Coinage (Amendment) Act, 1955 (Central Act 31 of 1955);

Be it enacted in the Eleventh Year of the Republic of India as follows:-

Short title and commencement.- (1) This Act may be called the [Tamil Nadu]Coinage (Alteration of References) Act, 1960.

(2) It shall come into force on such [date] as the State Government may, by notification, appoint.

Object & Reasons6

Amendment of certain enactments.- The enactments specified in the Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof.

Schedule

Amendments

(See section 2)

Year	Number	Short title	Amendments
(1)	(2)	(3)	(4)
Central Acts
1860	XXI	The Societies Registration Act, 1860.	In section 19, for the words "two annas for every hundred words", the words "twenty-five naye paise for every two hundred words or part thereof" shall he substituted.
1882	XV	The Presidency Small Cause Courts Act, 1882.	1. In section 71', for the words "twelve annas", the words "seventy-five naye paise" shall be substituted. 2. After section 77-A, the following section shall be inserted, namely:- "77-B.1 Fees to be computed to the nearest multiple of five naye paise. - In the determination or computation of the amount of fee chargeable under this Act, any fraction of five naye paise less than two and a half naye paise shall be disregarded and any fraction of five naye paise equal to, or exceeding, two and a half naye paise shall be regarded as five naye paise." 3. In the Third Schedule, for the part (marked 'E'), the following part shall be substituted, namely: -

'E'

(See section 66)

In the Small Cause Court for..

Scale of fees to be Levied in Distraints for House-Rent

Sums sued for	Affidavit and warrant to distrain	Order to sell	Commission	Total
Rs. Rs.	Rs. Np.	Rs. Np.	Rs. Np.	Rs. Np.
1 and under 5	0.25	0.50	0.50	1.25
5 -Do- 10	0.50	0.50	1.00	2.00
10 -Do- 15	0.50	0.50	1.50	2.50
15 -Do- 20	0.50	1.00	2.00	3.50
20 -Do- 25	0.75	1.00	2.50	4.25
25 -Do- 30	1.00	1.00	3.00	5.00
30 -Do- 35	1.00	1.00	3.50	5.50
35 -Do- 40	1.00	1.50	4.00	6.50
40 -Do- 45	1.25	2.00	4.50	7.75
45 -Do- 50	1.50	2.00	5.00	850
50 -Do- 60	2.00	2.00	6.00	10.00
60 -Do- 80	2.50	2.50	6.50	11.50
80 to 100	3.00	3.00	7.00	13.00
Upwards of 100	3.00	3.00	7 per centum.	.....

The above scale includes all expenses, except in suits where the tenant disputes the landlord's claim, and witnesses have to be sub-poenaed, in which case each subpoena for sums under Rs. 40 shall be paid for at twenty-five naye paise each, and seventy-five naye paise above that amount; and also where peons are kept in charge of property distrained twenty-five naye paise per day shall be paid per man.

For the Fourth Schedule the following Schedule shall be substituted, namely:-

"Fourth Schedule

(See section 72)

Fees for Summonses and Other Processes

When the amount or value of the subject-matter exceeds	But does not exceed	Fee for summonses	Fee for other processes
Rs.	Rs.	Rs. NP.	Rs.NP.
0	10	0.15	0.15
10	20	0.25	0.25
20	50	0.50	0.50
50	100	1.00	1.00
100	200	1.25	2.00
200	300	1.50	3.00
300	400	1.75	4.00
400	500	2.00	5.00
500	600	2.25	6.00
600	700	2.50	7.00
700	800	2.75	8.00
800	900	3.00	9.00
900	1,000	3.25	10.00
1,000	1,100	3.40	10.50
1,100	1,200	3.50	11.00
1,200	1,300	3.65	11.50
1,300	1,400	3.75	12.00
1,400	1,500	3.90	12.50
1,500	1,600	4.00	13.00
1,600	1,700	4.15	13.50
1,700	1.800	4.25	14.00
1,800	1,900	4.40	14.50
1,900	2,000	0.15	15.00.

In the Fifth Schedule-

(i) for the words "Eight annas" and "Twelve annas" wherever they occur,, the words "Fifty naye paise" and "Seventy-five naye paise" shall respectively be substituted;

(ii) for the words "eight annas" wherever they occur,, the words "fifty naye paise" shall be substituted;

(iii) for the words "Four annas", the words "Twenty-five naye paise" shall be substituted.

[Tamil Nadu] Acts

1888	III	The Madras City Police Act, 1888.	(This Amendment has been incorporated in the principal Act.)
1920	VIII	The Tamil Nadu Elementary Education Act, 1920.	Do.
1934	X	The Tamil Nadu Co-operative Land Mortgage Banks Act, 1934.	Do.
1938	IV	The Tamil Nadu Agriculturists Relief Act, 1938.	Do.
1939	V	The Tamil Nadu Electricity Duty Act, 1939.	Do.
1947	XXXVI	The Tamil Nadu Shops and Establishments Act, 1947.	Do
1948	XXIV	The Tamil Nadu Public Libraries Act, 1948.	(This amendment has been incorporated in the principal Act.)
1952	XVI	The Tamil Nadu Motor Vehicles (Taxation of Passengers and Goods) Act, 1952.	Do.
1955	XIV5	The Tamil Nadu Court-fees and Suits Valuation Act, 1955.	Do.
Travancore-Cochin Acts
1950	XXII	The Travancore Cochin Agricultural Income-tax Act, 1950.	1. For section 37, the following section shall be substituted, namely:-
		"37. Tax to be computed to the nearest naye paise. - In the determination or computation of the amount of tax or a refund payable under this Act, any fraction of a naye paisa less than half a naye paisa shall he disregarded and any fraction of a naya paisa equal to, or exceeding, half a naye paisa shall be regarded as one naye paisa." 2. In the Schedule- (i) in Part I, for items 1 to 5, the following items shall be substituted, namely:- Rate
		"1. On the First Rs. 1,500 of the total agricultural income	Nil
		2. On the next Rs. 3,500 of the total agricultural income.	Five naye paise in the rupee.
		3. On the next Rs. 5,000 of the total agricultural income.	Ten naye paise in the rupee.
		4. On the next Rs. 5,000 of the total agricultural income.	Twenty naye paise in the rupee.
		5. On the balance of the total agricultural income.	Twenty-five naye paise in the rupee."
		(ii) in Part II-
		(a) in Paragraph A, for items 1 to 7, the following items shall be substituted, namely:- Rate
		"1. On the First Rs. 25,000 of the total agricultural income.	Nil.
		2. On the next Rs. 15,000 of the total agricultural income.	Ten naye paise the rupee.
		3. On the next Rs. 15,000 of the total agricultural income.	Fifteen naye paise in the rupee.
		4. On the next Rs. 15,000 of the total agricultural income.	Twenty naye paise in the rupee.
		5. On the next Rs. 15,000 of the total agricultural income.	Thirty naye paise in the rupee
		6. On the next Rs. 15,000 of the total agricultural income.	Thirty-five naye paise in the riipee.
		7. On the balance of the total agricultural income.	Forty naye paise in the rupee.".
955	XV	The Travancore-Cochin Land Tax Act, 1955.	In sub-section (1) of section 5, for the words "three pies" the words "two naye paise" shall be substituted.