10A. [ Payment of stamp duty by cash in certain cases. [Inserted Act 24 of 1999 w.e.f. 18.8.1999]
(1)Notwithstanding anything contained in section 10, the stamp duty payable on an instrument may also be paid in cash by challan in the Banking Treasury or Treasury, counter signed by an officer empowered by the State Government by notification in this behalf or by demand draft or by pay order drawn on a branch of any scheduled bank. The officer so empowered shall, on production of such challan and after due verification that the duty has been paid, or upon production of demand draft or pay order as the case may be, certify in such manner as may be prescribed by endorsement on the instrument, of the amount of the duty so paid.(2)An endorsement made on any instrument under sub-section (1) shall have the same effect as if the duty of an amount equal to the amount stated in the endorsement has been paid in respect thereof and such payment has been indicated on such instrument by means of stamps, in accordance with requirements of section 10.(3)Nothing in this section shall apply to,-(i)the payment of stamp duty chargeable on the instruments specified in entry 91 of List I of the Seventh Schedule to the Constitution of India; and(ii)the instruments presented after two months from the date of their execution or first execution.]
