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State of Rajasthan - Section

Section 74 in Rajasthan Stamp Rules, 1955

74. [ Inherent power of Officers. [Inserted by Notification dated 4-10-1996 (7-10-1996).]

- In addition to the powers specified in the Act and Rules-
(a)The Inspector General, Registration & Stamps shall have all the powers of Collector & Superintendent of Stamp and a Treasury Officer.
(b)The Additional Inspector General, Registration & Stamps shall have all the powers of a Collector and a Treasury Officer.]
AppendixList of Instruments Referred to in Rule 11
No. of articles in schedule
1. Administration Bond. 2
2. Affidavit. 4
3. Agreements or memorandum of agreement which in the opinionof the proper officer cannot conveniently be written on sheetsof paper on which stamps are engraved or embossed. 5
4. Instruments evidencing an agreement relating to (1) thedeposit of the title deeds of instruments constituting or beingevidence of the title to any property whatever (other than amarketable security or (2) the pawn or pledge or hypothecationof movable property). 6
5. Appointments made in Execution of a power. 7
6. Instruments of apprenticeship. 9
7. Articles of Association of a Company. 10
8. Awards. 12
9. Bills of Exchange payable otherwise than a demand anddrawn in Rajasthan. 13
10. Bonds. 15, 26, 34 & 57
11. Certificates of Sale. 18
12. Composition of deeds. 22
13. Conveyance. 23
14. Instruments of Exchange. 31
15. Instruments imposing further charge on mortgagedproperty. 32
16. Instrument of gift. 33
17. Lease partly printed or lithographed when the writtenmatter does not exceed one fourth of the printed matter. 35
18. Letters of license. 38
19. Memorandum of Association of Companies. 39
20. Mortgage deeds. 40
21. Mortgage of Crops. 41
22. Note or Memorandum when the duty payable exceeds twoannas. 43(b)
23. Instruments of partition. 45
24. Instruments of Co-partnership. 46-A
25. Instrument of dissolution of partnership. 46-B
26. Power of attorney, where not registered. 48
27. Share warrants if issued by a company under the RajasthanCompanies Act. 59
28. Reconveyances of mortgaged property. 54
29. Releases. 55
30. Settlements. 58
31. Declaration of trusts. 64-A
32. Revocation of trusts. 64-B
33. Warrants for goods. 65
Form 'A'(Rule 25)License for the sale of Stamps under the Indian Stamp Act as adapted to RajasthanLicense is hereby granted to...................to sale stamp at........................of the following descriptions, namely-............................ for a period of..............................................commencing from......................................................subject to the rules made in that behalf under the Indian Stamp Act, 1899 as adapted to Rajasthan. The infringement of any of these rules shall render the licensee liable to the penalty prescribed in section 69 of the said Act, viz., imprisonment for a term which may extend to six months or fine which may extend to five hundred rupees or both.District...........Dated...............CollectorForm 'B'(Rule 30)Register of Advances of Stamps
S.No. Officer sanctioning advance if any Date of Sanction Name of person to whom advance Official designation of such person, if any Details of stamps advanced Date of renewal of receipt Refunds
Date of advance Class Value of each class Total Treasury Officer’s initials Date How refunded T.O. Initial Remarks
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15
Form 'C'(See Rule 38)Licensed Vendor’s Abstract-Daily Sales Register
Date of Sales etc. Non Judicial stamps
Particulars of receipts issues and balances Two Annas Annas
No. Value No. Value
1 2 3 4 5 6
           
Non Judicial stamps
Annas Eight Annas One Rupee
No. Value No. Value No. Value No. Value
7 8 9 10 11 12 13 14
               
Non Judicial stamps
One Rupee & Eight Annas Two Rupees Two Rupees & Eight Annas Three Rupees
No. Value No. Value No. Value No. Value
15 16 17 18 19 20 21 22
               
Non Judicial stamps
Three Rupees & Eight Annas Four Rupees And so on
No. Value No. Value No. Value
23 24 25 26 27 28
           
Hundi Stamps Revenue Stamps Total value of receipts. Sales and balances
No. Value No. Value No. Value
9 10 11 12 13 14 15