(1)When the duty and penalty, if any, leviable in respect of any instrument have been paid under sections 34, section 39 or section 40, the person admitting such instrument in evidence of the Collector, as the case may be, shall certify by endorsement thereon that the proper duty, as the case may be, the proper duty and penalty [stating the amount of each] [Substituted by Act 29 of 1969.] have been levied in respect thereof and the name and residence of the person paying them.
