(2)Where any such instrument cannot, with reference to the description of stamp prescribed therefor, be duly stamped by a private person, it may be taken within the said period of three months to the Collector, who shall stamp the same, in such manner as the [State Government] [Substituted by A.O.1950, for "collecting Government" .]may by rule prescribe, with a stamp of such value as the person so taking such instrument may require and pay for
