- The following instruments may be stamped with adhesive stamps, namely :-(a)Bills of exchange payable otherwise than on demand and drawn in sets, when the amount of duty does not exceed ten naye paise for each part of the set.(b)Transfers of debentures of public companies and associations.(c)Copies of maps or plans, printed copies and copies of or extracts from, registers given on printed forms chargeable with duly under Article 24 of Schedule 1-A.(d)[ Instruments chargeable with stamp duty under Articles 1, 5 (a) and (b), 19, 28, 36 and 43 of Schedule 1 A.] [Substituted by Notification No. B-6-1-90-CTD-V, dated 4-10-1990.](e)Instruments chargeable with stamp duty under Article 47 of Schedule 1.(f)[ Instruments chargeable with stamp duty under Articles 37, 49(a)(ii) and (iii) and 52 of Schedule I.] [Substituted by Notification No. U-6-1-90-CTD-V, dated 4-10-1990.] and(g)Bonds executed under any law relating a central duty of excise or any rules made thereunder.
