29. [ Duties by whom payable. [Substituted by Act No. XII of 2011, dated 25th April, 2011.]
- In the absence of an agreement to the contrary, the expense of providing the proper stamp shall be borne-(a)in the case of any instrument described in any of the following Articles of Schedule, namely :-article 2 (Administration Bond);article 6 (Agreement relating to Deposit of title-deeds, pawn, or Pledge);article 12 (Bill of Exchange);article 13 (Bond);article 21 (Customs Bond);article 22 (Debenture);article 26 (Further Charge);article 28 (Indemnity-Bond);article 35 (Mortgage-Deed);article 43 (Promissory-Note);article 48 (Release);article 49 (Security Bond or Mortgage-Deed);article 50 (Settlement);article 54 (a) (Transfer of shares in an incorporated company or other body corporate);No. 54 (b) (Transfer of Debentures, being, marketables securities, whether the debenture is liable to duty or not); andNo. 54 (c) (Transfer of any interest secured by a bond, mortgage-deed or policy of insurance),by the person drawing, making or executing such instrument;(b)in the case of a policy of insurance other than fire-insurance by the person effecting the insurance;(c)in the case of policy of fire-insurance, by the person issuing the policy;(d)in the case of a conveyance (including a re-conveyance of mortgaged property) by the grantee;(e)in the case of a lease or agreement to lease-by the lessee or intended lessee;(f)in the case of counter part of a lease, by the lessor ;(g)in the case of an instrument of exchange, by the parties in equal shares ;(h)in the case of a certificate of sale, by the purchaser of the property to which such certificate relates;(i)in the case of an instrument of partition, by the parties thereto in proportion to their respective shares in the whole property partitioned, or when the partition is made in execution of an order passed by a Revenue Authority or Civil Court or Arbitrator, in such proportion as such Authority, Court or Arbitrator directs; and(j)in case of any instrument not specified in clauses (a) to (g) of this section and elsewhere in this Act, by the person making, drawing or executing such instrument.]
