Stamp Duty Amnesty Scheme, 2023

Introduction

With a view to boost collection of revenue in an era of highly significant property transactions, Government of Maharashtra introduced Maharashtra Stamp Duty Amnesty Scheme, 2023 on 7-12-2023 which, read with the explanatory note and guidelines dated 11-12-2023, and the corrigendum dated 31-03-2024 (the “Amnesty Scheme”) provides for a reduction or remission not only of the penalty but also of the stamp duty chargeable under the Maharashtra Stamp Act, 1958 in relation to certain instruments.

Penal provision under Maharashtra Stamp Act, 1958

For insufficiently stamped instruments, the Maharashtra Stamp Act, 1958 (Stamp Act) provides for penalty to be levied at the rate of 2% of the deficient stamp duty for every month from the date of execution of such instrument subject to a maximum of 400% i.e. 4 times the deficient stamp duty. As against such exorbitant penal provision, the Amnesty Scheme provides for a substantial discount in payment of the penalty amount.

Benefits and phase-wise implementation of Amnesty Scheme

The benefits provided under the Amnesty Scheme is proposed to be implemented in two phases as under:

Eligibility criteria

The Amnesty Scheme extends to inter alia the following documents which are executed in last 4 decades i.e. between the 1-1-1980 and 31-12-2020, irrespective of whether they are presented for registration or not:

(a) Instrument related to conveyance or agreement to sale or lease or sale certificate or gift or mortgage related documents of immovable property for residential or non-residential or industrial purposes.

(b) Agreement relating to transfer of tenancy of immovable property for residential use.

(c) Conveyance of allotment of residential or non-residential units from Maharashtra Housing and Area Development Authority (MHADA), City and Industrial Development Corporation (CIDCO), Slum Rehabilitation Authority (SRA).

(d) Conveyance of allotment of residential or non-residential units in registered co-operative housing societies or any apartments whose deemed conveyance is pending.

(e) Any type of development agreement or instrument of transaction of assignment of rights to the developer regarding redevelopment of dilapidated buildings or any building whose redevelopment is necessary.

(f) Instrument in respect of amalgamation, merger, demerger, arrangement or reconstruction of companies.

(g) Any instrument executed by MHADA, CIDCO, Maharashtra Industrial Development Corporation (MIDC), SRA, Municipal Corporation, Municipal Council, Nagar Panchayat, various development and planning authorities.

Other applicable conditions

The Government has carved out the following cases to which the benefits shall not be available:

(a) An unstamped instrument executed on a plain paper.

(b) Any instrument involving fake stamp papers or obtained from unauthorised sources.

(c) If the applicant fails to pay the deficient stamp duty with penalty at reduced rate as per the Amnesty Scheme within 7 days from the date of demand notice from the Collector of Stamps concerned.

In addition to the aforesaid, the Amnesty Scheme inter alia further clarifies that no refund of any stamp duty or penalty will be available for the instrument in respect of which the deficient portion of the stamp duty and penalty has already been paid prior to the date of publication of the Amnesty Scheme.

Instruments which are already under scrutiny of authorities concerned

Instruments which have either been submitted to a Collector for adjudication or which are referred to the Collector for determination of a true market value or which are impounded or in respect of which there is a notice issued or order passed by the Collector under Stamp Act and in respect of which an action under certain provisions of Stamp Act has already been initiated or where appeal or review application is pending before any court, shall also be entitled to avail the benefits of this Amnesty Scheme. However, in case where appeal or review is pending for decision, the applicant is required to unconditionally withdraw the case and submit a declaration to that effect along with the application in the prescribed form.

Procedure for claiming benefit under Amnesty Scheme

The application for reduction or remission as per the Amnesty Scheme should be filed either by a party to the instrument or his/her/its successor in title or power of attorney-holder in a prescribed form along with the original instrument, necessary evidence, and self-certified copies of the supporting documents on or before the end date as per the phases as mentioned above.

Conclusion

This Amesty Scheme gives an opportunity for regularisation to all those who have either not paid adequate stamp duty on their purchase documents or where the antecedent title documents are deficiently stamped or to those who have been served with demand notices in the past but have not paid the deficient stamp duties for any reason. Since this Amnesty Scheme is in force only till 31-12-2024, it is advisable for all interested parties to avail the benefits thereunder.