73. Penalty for executing, etc. instrument not duty stamped.
(1)Any person,-(a)drawing, making, issuing, endorsing or transferring, or signing otherwise than as a witness, or presenting for acceptance or payment, or accepting paying or receiving payment of, or in any manner negotiating, any bill of exchange payable otherwise than on demand or promissory note without the same being duly stamped; or(b)executing or signing otherwise than as a witness any other instrument chargeable with duty with out the same being duly stamped; or(c)voting or attempting to vote under any proxy not duly stamped;shall for every such offence be punishable with fine which may extend to five thousand rupee:Provided that, when any penalty has been paid in respect of any instrument under section 39, section 44 or section 71, the amount of such penalty shall be allowed in reduction of the fine, if any, subsequently imposed under this section in respect of the same instrument upon the person who paid such penalty.(2)If a share-warrant is issued without being duly stamped, the company issuing the same, and also every person who, at the time when it is issued, is the managing director or secretary or other principal officer of the company shall be punishable with fine which may extend to five thousand rupees.Analogous Law. - Section 62 of the repealed Act.
