- Subject to the provisions of this Act and the exemptions contained in the Schedule, the following instruments shall be chargeable with duty of the amount indicated in that Schedule as the proper duty therefor, respectively, that is to say,-(a)every instrument mentioned in that Schedule which, not having been previously executed by any person, is executed in the territories of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] on or after the commencement of this Act; and(b)every instrument mentioned in that Schedule which, not having been previously executed by any person, is executed out of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] on or after that day, relates to any property situate, or to any matter or thing done or to be done, in the territories of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] and is received in the territories of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973]:Provided that no duty shall be chargeable in respect of,-(1)any instrument, executed by, or on behalf of, or in favour of, the [State Government] [Substituted by Act 17 of 1966 w.e.f. 15.11.1966 by notification text of notification at the end of the Act] in cases where, but for this exemption, the [State Government] [Substituted by Act 17 of 1966 w.e.f. 15.11.1966 by notification text of notification at the end of the Act] would be liable to pay the duty chargeable in respect of such instrument;[Explanation. [Inserted by Act 24 of 1999 w.e.f. 18.8.1999] - Where no proper duty has been paid on the original of an instrument which is chargeable with an amount indicated in the Schedule as proper duty therefor, then a copy of such instrument whether certified or not and whether a facsimile image or otherwise of the original shall be chargeable with duty of an amount which is indicated in Schedule as proper duty for the original of such instrument, and all the provisions of this chapter and chapters IV, VI, VII and VIII of this Act shall mutatis mutandis be applicable to such copy of the original.](2)any instrument for sale, transfer or other disposition, either absolutely or by way of mortgage or otherwise, of any ship or vessel, or any part, interest, share or property of or in any ship or vessel registered under [the Merchant Shipping Act, 1958] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962].
