(1)In these rules, unless there be something repugnant in the subject or context,(a)"Act" means the Indian Stamp Act, 1899, as adapted to Rajasthan by the Rajasthan Stamp (Adaptation) Act, 1952(Rajasthan Act No. VII of 1952).(b)"Appendix" means an appendix to these rules ;(c)"Form" means a form appended to these rules ;(d)"Government" means the Government of the State of Rajasthan;(e)"High Court" means the High Court of Judicature for Rajasthan;(ee)[ "Inspector General of Stamps" means the Inspector General, Registration & Stamps appointed by the State Government;] [Inserted by Notification dated 1-8-1994.](f)"Section" means a section of the Act;(g)"Schedule" means the second schedule to the Act, and includes a schedule, table or other provision to the laws of the covenanting State prescribing the rates of stamp duty in respect of bills of exchange, cheques, promissory notes, bills of lading, letter of credit, policies of insurance, transfer of shares, debentures proxies and receipts ;(h)"State" means the State of Rajasthan ; and(i)"Superintendent of Stamps" means the Superintendent of Stamps for Rajasthan and includes any other officer appointed by the Government to perform the functions of the Superintendent of Stamps for the purposes of the Act and these rules.(j)[ "District Level Committee" means the committee constituted by the State Govt, for a district from time to time for the purpose of determining the market value of the land.] [Inserted by Notification 27-6-1992 (29-6-1992).](2)The provision of the General Clauses Act, 1897, of the Central Legislature shall apply to the interpretation of these Rules in the same manner, as they apply to the Interpretation of a Central Act.
