(3)Where a person, having contracted for the purchase of any property but not having obtained a conveyance thereof, contracts to sell the same to any other person and the property is in consequence con veyed immediately to the sub-purchaser, the conveyance shall be chargeable with advalorem duty in respect of the consideration for the sale by the original purchaser to the sub-purchaser. Where a person, having contracted, for the purchase of, any property but not having obtained a conveyance thereof, contracts to sell the whole or any part thereof to any other person or persons and the property is in consequence conveyed by the original seller to different per-sons in parts, the conveyance of each part sold to a sub-purchaser shall be chargeable with advalorem duty in respect only of the consideration paid by such sub-purchaser, without regard to the amount of value of the original consideration; and the conveyance of the residue, if any, of such property to the original purchaser shall be chargeable with advalorem duty in respect only of the excess of the original considerations over the aggregate of the considerations paid by the sub-purchasers :Provided that the duty on such last mentioned conveyance shall in no case be less than two rupees.
