(1)The following instruments when stamped with adhesive stamps shall be stamped with the following descriptions of such stamps, namely:(a)Bills of exchange, cheques and promissory notes drawn or made out of India and chargeable with a duty of more than ten paise 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)Notarial acts with foreign bill stamps bearing the word "Notarial".(d)Copies of maps or plans, printed copies and copies of or extracts from registers given on "printed forms" (with Court-fee stamps).(e)Instruments chargeable with stamp-duty under Article 43 of Schedule IA, with stamps bearing the words "Brokers' note".(f)Instruments chargeable with stamp-duty under Article 47 of Schedule IA, with stamps bearing the word "Insurance.
