- Where the duty with which an instrument is chargeable, or its exemption from duty, depends in any manner upon the duty actually paid in respect of another instrument, the payment of such last mentioned duty shall, if application is made in writing to the [Deputy Commissioner] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] for that purpose, and on production of both the instruments, be denoted upon such first mentioned instrument, by endorsement under the hand of the [Deputy Commissioner] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] or in such other manner, if any, as the State Government may by rules prescribe.C.-Of the time of Stamping Instruments.
