17. Special adhesive stamps to be used in certain cases.
- The following instruments when stamped with adhesive stamps shall be stamped with the following description of such stamps, namely :-(a)Bills-of exchange, cheques and promissory notes drawn or made out of British India and chargeable [with a duty of more than ten naye paise] [Substituted by GSR 895, dated 1.10.1958.] : with stamps bearing the words, ' Foreign Bill.'(b)Separate instruments of transfer of shares and transfers of debentures of Public Companies and Associations : with stamps bearing the words 'Share Transfer'.(c)Entry as an Advocate, Vakil or Attorney on the roll of any High Court : with stamps bearing the word "Advocate", "Vakil" or "Attorney", as the case may be.(d)Notarial acts : with foreign bill stamps bearing the word 'Notarial'.(e)[ Copies of maps or plans, printed copies and copies of or extracts from registers given on printed form] [Substituted by Notification No. 13, dated 14.9.1935.] certified to be true copies : with court-fee stamps.(f)Instruments chargeable with stamp duty under Article 5 (a) and (b) or 43 of Schedule I : with stamps bearing the words "Agreement" or "Brokers Note" respectively.(g)Instruments chargeable with stamp duty under Article 47 of Schedule I : with stamps bearing word "Insurance".(h)[ Instruments chargeable with stamp under the rule framed under section 8 of the Diplomatic and Consular Officers (Oaths and Fees) Act, 1948, with stamps bearing the word "Consular."] [Inserted by Notification No. 3, dated 1.4.1950.]
