(1)There shall be two kinds of stamps for indicating the payment of duty with which instruments are chargeable, namely,-(i)impressed stamps superimposed with the word "Rajasthan"; and(ii)adhesive stamps superimposed with the word "Rajasthan"; or with the letters "Raj."(2)No impressed or adhesive stamp which is not superimposed as aforesaid shall be used in Rajasthan, after the commencement of these rules, to indicate the payment of duty chargeable on any instrument.
