(ii)When the Taxing Officer decides that the decree is liable to payment of stamp duty and also decides the question of stamp duty payable, the party liable to pay the stamp duty or his Advocate shall supply the necessary stamp paper for engrossing the decree [or e-payment receipt of the necessary amount and shall make an endorsement under his signature on the decree as the case may be] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] within one month from the date of the decision of the Taxing Officer. If the decision of the Taxing Officer is disputed, the party disputing it shall, within 15 days from the date of the decision of the Taxing Officer, deposit the prescribed fee for obtaining adjudication from the Collector.
