The Indian Stamp (Punjab Amendment) Act, 1994

CHANDIGARH
India

The Indian Stamp (Punjab Amendment) Act, 1994

Act 17 of 1994

Published on 15 November 2007
Commenced on 15 November 2007
[This is the version of this document from 15 November 2007.]
[Note: The original publication document is not available and this content could not be verified.]

The Indian Stamp (Punjab Amendment) Act, 1994(Punjab Act No. 17 of 1994)[Dated 15.11.2007]G.S.R. 716(E). - In exercise of the powers conferred by Section 87 of the Punjab Re-organisation Act, 1966 (31 of 1966), the Central Government hereby extends to the Union territory of Chandigarh, the Indian Stamp (Punjab Amendment) Act, 1994 (Punjab Act No. 17 of 1994) and the Indian Stamp (Punjab Amendment) Act, 1998 (Punjab Act No. 17 of 1998), as in force is the State of Punjab on the date of this notification, subject to the following modification, namely:-Modifications

1.

(1)In Sub-section (1) of Section 1 of the Indian Stamp (Punjab Amendment) Act, 1994, for the words, brackets and figures, "the Indian Stamp (Punjab Amendment) Act, 1994" the words, brackets and figures "the Indian Stamp (Punjab Amendment) Act, 1994 as extended to the Union territory of Chandigarh" shall be substituted.

(2)In Sub-section (1) of Section 1 of the Indian Stamp (Punjab Amendment) Act, 1998, for the words, brackets and figures, "the Indian Stamp (Punjab Amendment) Act, 1998", the words, brackets and figures "the Indian Stamp (Punjab Amendment) Act, 1998 as extended to the Union territory of Chandigarh" shall be substituted.An Act Further to amend the Indian Stamp Act, 1899, in its application to the State of Punjab.Be it enacted by the Legislature of the State of Punjab in the Forty-fifth Year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the Indian Stamp (Punjab Amendment) Act, 1994.

(2)It shall come into force at once.

2. Amendment of Section 27 of Central Act 2 of 1899.

- In the Indian Stamp Act, 1899 (hereinafter referred to as the principal Act), in its application to the state of Punjab:-(i)section 27 of the principal Act shall be re-numbered as sub-section (1) thereof and after sub-section

(1)as so-renumbered, the following sub-section shall be inserted, namely:-"(2) In the case of instruments relating to immovable property chargeable with, an ad valorem duty on the value of the property, and not on the value set forth in the instrument, the instrument shall fully and trully set forth, the annual land revenue in the case of revenue paying land, the annual rental or gross assets, if any, in the case of other immovable property, the local rates, municipal or other taxes if any, to which such property may be subject, and any other particulars which may be prescribed by rules made under this Act."

(ii)Amendment of Section 47-A of Central Act 2 of 1899:

in Section 47-A for Section (3), the following sub-section shall be substituted, namely:-"(3) The Collector may suo motu, or on the receipt of a reference from the Inspector General of Registration or Registrar of a District appointed under the Registration Act, 1908 (Central Act No. 16 of 1908), in whose jurisdiction the property or any portion thereof which is the subject matter of the instrument is situated or on the receipt of a report of audit by the Comptroller and Auditor General of India or by any other authority authorised by the State Government in this behalf or otherwise, within a period of three years from the date of the registration of an instrument, call for and examine any instrument for the purposes of satisfying himself as to the correctness of the value of the property or of the consideration disclosed and of all other facts and circumstances affecting the chargeability of the instrument or as to the true character and description thereof and the amount of the duty with which it was chargeable and if after such examination, he has reason to believe that proper duty has not been paid he may, after giving the person concerned reasonable opportunity of being heard and after holding an enquiry in the manner provided under sub-section (2), determine the value of the property or the consideration or the character or description of instrument and the duty with which it was chargeable and the deficient amount of duty, if any, would be payable by the persons liable to payable the duty"; and

(iii)Substitution of Schedule 1-A to Central Act 2 of 1899:

for Schedule 1-A, the following Schedule shall be substituted namely:-"Schedule 1-A(See Section 3)Note. - The articles is Schedule 1-A are numbered so as to correspond with similar articles in Schedule 1.

	Description of Instrument		ProperStamp duty
1.	ACKNOWLEDGEMENTof debt exceeding twenty rupees in amount or value, written orsigned by, or on behalf of, a debtor in order to supply evidenceof such debt in any book (other than a banker's pass-book) or ona separate piece of paper when such book or paper is left in thecreditor's possession:providedthat such acknowledgement does not contain any promise to paythe debt or any stipulation to pay interest or to deliver anygoods or other property :-		Five Rupees
2.	ADMINISTRATIONBOND, including a bond given under Section 6 of the GovernmentSaving Bank Act 1873, or Sections 291, 375 and 376 of theSuccession Act, 1925:-
	(a) wherethe amount does not exceed Rs. 1,000;		The sameduty as on a Bond (No. 15) for such amount
	(b) in anyother case		Fifteenrupees.
3.	ADOPTIONDEED, that is to say, any instrument (other than a Will)recording an adoption or conferring or purporting to confer anauthority to adopt.Advocate-SeeEntry as an Advocate (No. 30)		Two hundredrupees.
4.	Affidavit,including an affirmation or declaration in the case of personsby law allowed to affirm or declare instead of swearing.		Five rupees
Exemption
	Affidavitor declaration in writing when made-(a)as a condition of enrollment under the Army Act, 1950, or theAir Force Act 1950;(b)for the immediate purpose of being filed or used in any Court orbefore the officer of any Court; or(c) for thesole purpose of enabling any person to receive any pension orcharitable allowance.
5.	Agreement orMemorandum of an Agreement -
	a)	if relatingto the sale of a bill of exchange;		Five rupees
	(b)	if relatingto the sale of a Government security or share in an incorporatedcompany or other body corporate;		Subject to amaximum of twenty three rupees, one rupee, for every Rs. 10,000of part thereof of the value of the security or share.
	(c)	if relatingto the sale of a share in an incorporated company or other bodycorporate;		Three Rupees
Exemptions
	Agreement orMemorandum of an agreement-
	(a) for orrelating to the sale of goods or merchandise exclusively, notbeing a Not or Memorandum chargeable under No. 43;
	(b) made inthe form of tenders to the Central Government for or relating toany loan.
	Agreementto Lease- see Lease (No. 35).
6.	AgreementRelating to Deposit of Title Deeds, pawn or pledge,that is tosay, any instrument evidencing an agreement relating to-(1) thedeposit of title-deeds or instruments constituting or beingevidence of the title to any property whatever (other thanmarketable security),
	OR
	(2) the pawnor pledge of movable property, where such deposit, pawn orpledge has been made by way of security for the repayment ofmoney advanced or to be advanced by way of loan or an existingor future debt-
	(a) if suchloan or debt is repayable on demand or more than three monthsfrom the date of the instrument evidencing the agreement-
	i)when the amount of loan or debt does not exceed Rs. 200;(ii)when it exceeds Rs. 200 but does not exceed Rs. 400;whenit exceeds Rs. 400 but does not exceed Rs. 600;whenit exceeds Rs. 600 but does not exceed Rs. 800;whenit exceeds Rs. 800 but does not exceed Rs. 1000;whenit exceeds Rs. 1000 but does not exceed Rs.1200;whenit exceeds Rs. 1200 but does not exceed Rs. 1600;whenit exceeds Rs. 1600 but does not exceed Rs. 2500;whenit exceeds Rs. 2500 but does not exceed Rs. 5000;whenit exceeds Rs. 5000 but does not exceed Rs. 7500;whenit exceeds Rs. 7500 but does not exceed Rs. 10000;whenit exceeds Rs. 10000 but does not exceed Rs. 15000;whenit exceeds Rs. 15000 but does not exceed Rs. 20000;whenit exceeds Rs. 20000 but does not exceed Rs. 25000;whenit exceeds Rs. 25000 but does not exceed Rs. 30000;andfor additional Rs. 10000 or part thereof in exceeds Rs. 30000;(b) If suchloan or debt is repayable in not more than three months from thedate of such instrument;		OneRupeeTwoRupeesTwoRupeesTwoRupeesThreeRupeesFourRupeesFiveRupeesSevenRupeesThirteenRupeesNineteenRupeesTwentyFive RupeesThirtyEight RupeesFiftyRupeesSixtyTwo RupeesSeventySeven RupeesTwenty-FiveRupeesHalfthe duty payable on a loan or debt under clause (a)(i) or clause(a)(ii) for the amount secured.

Exemption
	Instrumentsof pawn or pledge of goods if unattested.
7.	Appointmentin Execution of a Power, whether of trustees or of property,movable or immovable, where made by any writing not being aWill.		Thirty eightrupees
8.	Appraisementor Valuation made otherwise than under an order of the Court inthe course of a suit-
	(a) wherethe amount does not exceed Rs. 1,000		The sameduty as Bottomery Bond (No.16) for such amount.
	(b) in anyother case		Fifteenrupees
Exemptions
	(a)Appraisement or valuation made for the information of one partyonly, and not being in any manner obligatory between partieseither by agreement or operation of law.
	(b)Appraisement of crop for the purpose of ascertaining the amountto be given to a landlord as rent.
9.	Apprenticeship-Deed,including every writing relating to the service or tuition ofany apprentice, clerk or servant, placed with any master tolearn any profession, trade or employment not being Articles ofClerkship (No. 11).		As inSchedule I
Exemptions
	Instrumentof apprenticeship executed by a Magistrate under the ApprenticesAct, 1850 or by which a person is apprenticed by or at thecharge of any public charity.
10.	Articles ofAssociation of Company-
	(a) when theauthorized capital of the company does not exceed one lac,		Sixty Rupees
	(b) in othercases.		One hundredand twenty rupees
Exception
	Article ofany Association not framed for profit and registered underSection 25 of the Companies Act, 1956.
	Seealso Memorandum of Association of a Company (No. 39)
11.	Articles ofClerkship		As inSchedule 1
	Assignment-seeConveyance (No. 23), Transfer (No. 62) and Transfer of Lease(No. 63) as the case may be Attorney -
	seeEntry as an Attorney (No. 30), and Power of Attorney (No. 48).
	Authority toAdopt-see Adoption-Deed (No.3)
12.	Award, thatis to say, any decision in writing by an arbitrator or umpire,not being an award directing a partition, on a reference madeotherwise than by an order of the Court in the course of a suit.
	(a)where the amount or value of the property to which the awardrelates as set forth in such award, does not exceed Rs. 1,000.		The sameduty as a Bond (No. 15) for such amount.
	(b)if it exceeds Rs. 1,000 and does not exceed Rs. 5,000;		FifteenRupees.
	and forevery additional Rs. 1,000 or part thereof in excess of Rs.5,000		Two Rupeessubject to a maximum of on hundred and thirteen rupees.
13.	BILL OFEXCHANGE		As inSchedule I
14.	BILL OFLANDING ( including a through bill of lading).		As inSchedule I
15.	BONDas defined by Section 2 (5) not being a Debenture (No. 27) andnot being otherwise provided for by this Act, or by the CourtFees Act, 1870 -
	where theamount or value secured does not exceed rupees 500;		Ten Rupees
	where itexceeds Rs. 500 and does not exceed Rs. 1,000;		TwentyRupees
	Andfor every Rs. 500 or part thereof in excess of Rs. 1,000		Ten Rupees
	SeeAdministration Bond (No.2), Bottomery Bond (No. 16), CustomsBond (No. 26), Indemnity Bond (No. 34), Respondentia Bond(No.5), Security Bond (No. 57)
Exemptions
	Bondwhen executed hy any person for the purpose of guaranteeing thatthe local income derived from private subscription to aCharitable dispensary or hospital or any other object of publicutility shall not be less than a specified sum per mensem.
16.	BOTTOMERYBOND, that is to say, any instrument where by the master of aseagoing ship borrows money on the security of ship to enablehim to preserve the ship Or prosecute her voyage.
	where theamount or value secured does not exceed Rs. 10;		One Rupee
	where itexceeds Rs. 10 and does not exceed Rs. 50;		One Rupee
	where itexceeds Rs. 50 and does not exceed Rs. 100;		Two Rupees
	where itexceeds Rs. 100 and does not exceed Rs. 200;		Three Rupees
	where itexceeds Rs. 200 and does not exceed Rs. 300;		Four Rupees
	where itexceeds Rs. 300 and does not exceed Rs. 400;		Five Rupees
	where itexceeds Rs. 400 and does not exceed Rs. 500;		Six Rupees
	where itexceeds Rs. 500 and docs not exceed Rs. 600;		Seven Rupees
	where itexceeds Rs. 600 and does not exceed Rs. 700;		Eight Rupees
	where itexceeds Rs. 700 and does not exceed Rs. 800;		Nine Rupees
	where itexceeds Rs. 800 and does not exceed Rs. 900;		ElevenRupees
	where itexceeds Rs. 900 and does not exceed Rs. 1000;		TwelveRupees
	Andfor every Rs. 500 or part there of in excess of Rs. 1000;		Six Rupees
17.	CANCELLATION- instrument of (including any instrument by which anyinstrument previously executed is cancelled), if attested andnot otherwise provided for.		FifteenRupees
	Seealso RELEASE (No. 55), REVOCATION OF SETTLEMENT (No. 58-B),SURRENDER OF LEASE (No. 61), REVOCATION OF TRUST (No. 64-B).
18.	CERTIFICATEOF SALE (in respect of each property put up as a separate lotand sold) granted to the purchaser of any property sold bypublic auction By a Civil or Revenue Court, or Collector orother Revenue Officer.		The sameduty as other Conveyance (No. 23) for a consideration equal t6othe amount of the purchase money only.
19.	CERTIFICATEOR OTHER DOCUMENT evidencing the right or title of the holderthereof or any other person, either to any shares, scrip orstock in or of any incorporated company or other body corporate,or to become proprietor of shares, scrip or stock in or of anysuch company or body.		Ten Rupees
20.	CHARTERPARTY, that is to say, any instrument (except an agreement forthe hire of a tug-steamer) where by a vessel or some specifiedprincipal part thereof is let for the specified purposes of thecharterer, whether it includes a penalty clause or not		FifteenRupees
22.	COMPOSITIONDEED, that is to say, any instrument executed by a debtorwhereby he conveys his property for the benefit of hiscreditors, or whereby payment of a composition or dividend ontheir debts is secured to the creditors, or whereby provision ismade for the continuance of the debtor's business under thesupervision of inspector or under letters of licence for thebenefit of his creditors.		ThirtyRupees.
23.	CONVEYANCEas defined by Section 2(10) not being a TRANSFER charged orexempted under No. 62,-		Whereconveyance amounts to sale of immovable property		Otherconveyances
	Wherethe value or amount of the consideration for such conveyance asset forth therein does not exceed Rs. 50		Seven Rupees		Two Rupees
	where itexceeds Rs. 50 and does not exceed Rs.100		ThirteenRupees		Three Rupees
	where itexceeds Rs. 100 and does not exceed Rs. 200;		Twenty FiveRupees		Six Rupees
	where itexceeds Rs. 200 and does not exceed Rs. 300;		Thirty EightRupees		Nine Rupees
	where itexceeds Rs. 300 and does not exceed Rs. 400;		TwelveRupees		Fifty Rupees
	where itexceeds Rs. 400 and does not exceed Rs. 500;		Sixty threeRupees		FifteenRupees
	where itexceeds Rs. 500 and does not exceed Rs. 600;		Seventy fiveRupees		EighteenRupees
	where itexceeds Rs. 600 and does not exceed Rs. 700;		Eighty eightRupees		TwentyRupees
	where itexceeds Rs.700 and does not exceed Rs. 800;		One hundredRupees		Twenty fourRupees
	where itexceeds Rs. 800 and does not exceed Rs. 900;		One hundredand Thirteen Rupees		Twenty sevenRupees
	where itexceeds Rs. 900 and does not exceed Rs. 1000;		One hundredand twenty five Rupees		ThirtyRupees
	Andfor every Rs. 500 or part thereof in excess of Rs. 1000.		Sixty threeRupees		FifteenRupees
Exception
	Assignmentof copyright under the Copyright Act,1957, Section 18.
	Co-partnership-Deed-seepartnership (No. 46).
24.	COPYOR EXTRACT certified to be a true copy or extract by or by orderof any public officer and not chargeable under the law for thetime being in force relating to court-fees-
	(i)if the original was not chargeable with duty or if the duty withwhich it was chargeable does not exceed two rupees;		Five Rupees
	(ii)in any other case not falling within the provisions of Section6-A		Five Rupees
Exceptions
	(a)Copy of any paper which a public officer is expressly requiredby law to make or furnish for record in any public office or forany public purpose;
	(b)Copy of, or extract from, any register relating to birth,baptisms, namings, dedications, marriages, divorces, deaths orburials.
25.	COUNTERPARTOR DUPLICATE of any instrument chargeable with duty and inrespect of which the proper duty has been paid-
	(a) if theduty with which the original instrument is chargeable does notexceed two rupees;		Five Rupees
	(b) In anyother case not falling within the provisions of Section 6-A		Five Rupees
Exemption
	Counterpartof any lease granted to cultivator when such lease is exemptedfrom duty.
26.	CUSTOMS'BOND-
	(a) wherethe amount does not exceed Rs. 1,000;		The sameduty as on a Bond (No. 15) for such amount.
	(b) in anyother case.		FifteenRupees.
27.	DEBENTURE(whether a mortgage debenture or not), being a marketablesecurity transferable-		One-twentyof one per cent that is to say, 0.05% of the face value½³[***]subject to a maximum of on million rupees.
	(a) byendorsement or by a separate instrument of transfer;		As inSchedule I
	(b) bydelivery.		As inSchedule I.
	Explanation-Theterm "Debenture" includes any interest couponsattached thereto, but the amount of such coupons shall not beincluded in estimating the duty.
Exemptions
	Adebenture issued by an incorporated company or other bodycorporate in terms of a registered mortgage deed, duly stampedin respect of the full amount of debentures to be issuedthereunder whereby the company or body borrowing makes over, inwhole or in part, their property or trustees for the benefit ofthe debenture holders; provided that the debenture so issued areexpressed to be issued in terms of the said mortgage-deed.
	Seealso Bond (No. 15) and Sections 8 and 55. Declaration of anyTrust,See trust (No. 64).
28.	DELIVERY-ORDERIN RESPECT OF GOODS,DEPOSIT OF TITLE-DEEDS see AGREEMENTrelating to DEPOSIT OF TITLE-DEEDS, PAWN OR PLEDGE (No.6),DISSOLUTION OF PARTNERSHIP, See PARTNERSHIP (No. 46).		Five rupees
29.	DIVORCE-Instrumentof, that is to say, any instrument by which any person effectsthe dissolution of his marriage.		Thirtyrupees
	DOWER-INSTRUMENTOF See SETTLEMENT(No. 58).
	DUPLICATE,See COUNTERPART(No. 25)
30.	Entry as anAdvocate, Vakil or Attorney on the roll of the High Court -(Under the Indian Bar Councils Act, 1926, or in exercise ofpowers conferred on such Court by Letters Patent or by the LegalPractitioners Act, 1884)-
	(a) in thecase of an Advocate or Vakil		Sevenhundred and fifty Rupees
	(b) in thecase of an Attorney.		Sevenhundred and fifty Rupees
Exemptions
	Entryof an Advocate, Vakil or Attorney on the roll of the High Court,when he has previously been enrolled in any other High Court.
31.	Exchange ofProperty-Instrumentof -
	EXTRACT seeCopy(No.24)		The sameduty as other conveyances (no. 23) as levied by this Act for aconsideration equal to the value of the property of greatestvalue as set forth in such instrument.
32.	FURTHERCHARGE - instrument of, that is to say, any instrument imposinga further charge on mortgaged property-
	(a) when theoriginal mortgage is one of the description referred to inclause (a) of Article No. 40 (that is, with possession);(b) whensuch mortgage is one of the description referred to in clause(b) of Article No. 40 (that is, without possession)-		The sameduty as a mortgage deed with possession (No.40(a) for the amountof the further charge secured by such instrument

	(i) if atthe time of execution of the instrument of further chargepossession of the property is given or agreed to be given undersuch instrument;		The sameduty as a mortgage deed with possession [No. 40(a)]for theamount equal to the total amount of the charge (including theoriginal mortgage and any further charge already made )less theduty already paid on such original mortgage and further charge.
	(ii) ifpossession is not so given;		The sameduty as a Bond (No.15) for the amount of the further chargesecured by such instrument.
33.	GIFT-Instrument of, Not being a settlement (No. 58) or Will orTransfer (No. 62)-		The sameduty as a conveyance amounting to sale (No. 23 ) as levied bythis Act for a consideration equal to the value of property asset forth in such instrument.
	HiringAgreement or agreement for service, see AGREEMENT(No.5).
34.	INDEMNITYBOND		The sameduty as a Security Bond (No. 57) for the same amount.
	INSPECTORSHIP-DEED,seeCOMPOSITION-DEED(No.22).
35.	LEASE,including an under-lease or sub-lease and any agreement to letor sub-let-
	(a) wherebysuch lease the rent is fixed and no premium is paid or delivered-
	(i) wherethe lease purports to be for a term of less than one year.		The sameduty as a Bond (No. 15) for the whole amount payable ordeliverable under such lease.
	(ii) wherethe lease purports to be		The sameduty as Bond (No. 15) for the amount or value of the averageannual rent reserved.
	(iii) wherethe lease purports to be for a term exceeding five years, andnot exceeding ten years.		The sameduty as other conveyances (No.23) as levied by this Act, for aconsideration equal to the amount or value of the average annualrent reserved.
	(iv) wherethe lease purports to be for a term exceeding ten years, and notexceeding twenty years.		The sameduty as other conveyances (No. 23) as levied by this Act for aconsideration equal to twice the amount or value of the averageannual rent reserved.
	(v) wherethe lease purports to be for a term exceeding twenty years, andnot exceeding thirty years.		The sameduty as other conveyances (No. 23) as levied by this Act, for aconsideration equal to three times the amount or value of theaverage annual rent reserved.
	(vi) wherethe lease purports to be for a term exceeding thirty years, andnot exceeding hundreds years.		The sameduty as other conveyances (No. 23) as levied by this Act, for aconsideration equal to four times the amount or value of theaverage annual rent reserved.
	(vii) wherethe lease purports to be for a term exceeding hundreds years orin perpetuity.		The sameduty as other conveyances (No. 23) as levied by this Act, for aconsideration equal in the case of a lease granted solely foragricultural purposes to 1/10th and in any other case to 1/6thof the whole amount of rents which would be paid or delivered inrespect of the first fifty years of lease.
	(viii)wherethe lease does not purport to be for any definite term.		The sameduty as other conveyances (No. 23) as levied by this Act, for aconsideration equal to three times the amount or value of theaverage annual rent which would be paid or delivered for thefirst ten years if the lease continued so long.
	(b) wherethe lease is granted for a fine or premium or for money advancedand where no rent is reserved.		The sameduty as other conveyances (No. 23) as levied by this Act, for aconsideration equal to the amount or value of such fine orpremium or advance as set forth in the lease.
	(c) wherethe lease is granted for a fine or premium or for moneyadvanced, in addition to rent reserved.		Thesame duty as other conveyances (No. 23) as levied by this Act,for a consideration equal to the amount or value of such fine orpremium or advance as set forth in the lease in addition to theduty which would have been payable on such lease, if no fine orpremium or advance had been paid or delivered :Providedthat in any case when an agreement to lease is stamped with theadvalorem stamp required for a lease, and a lease in pursuanceof such agreement is subsequently executed the duty on suchlease shall not exceed two rupees.
	Exemption
	Lease,executed in the case of a cultivator and for the Purposes ofcultivation (including a tease of trees for the production offood or drink) without the payment or delivery of any fine orpremium when a definite term is expressed and such term does notexceed one year, or when the average annual rent reserved doesnot exceed one hundred rupees.
	Inthis exemption a lease for the purposes of cultivation shallinclude a lease of lands for cultivation together with ahomestead or tank.
	Explanation-Whena lessee undertakes to pay any recurring charge, such asGovernment revenue, the landlord's share of cesses, or theowner's share of municipal rates or taxes, which is by lawrecoverable from the lessor, the amount so agreed by the leaseshall be deemed to be part of the rent:
	Letterof allotment of Shares		Five Rupees.
	Letterof Credit		As inSchedule I
	Letterof Guarantee-See Agreement (No.5)
	Letterof Licence, that is to say, any agreement between a debtor andhis creditors, that the letter shall, for a specified time,suspend their claims and allow the debtor to carry on businessat his own discretion.		ThirtyRupees.
	Memorandumof Association of a Company--
	(a) Ifaccompanied by articles of association under Sections 26, 27 and28 of the Companies Act, 1956		Five HundredRupees
	(b) if notso accompanied		One ThousandRupees
	Exemptions
	Memorandumof any association not formed for profit and registered underSection 25 of the Companies Act, 1956
40.	Mortgage-Deednot being an Agreement Relating to Deposit of Title-Deeds, Pawnor Pledge (No.6), Bottomery Bond (No. 16) Mortgage of a Crop(No. 41), Respondentia Bond (No. 56), or Security Bond (No. 57)-
	(a) whenpossession of the property or any part of the property comprisedin such deed is given by the mortgagor or agreed to, be given;
	Where theamount secured by such instrument does not exceed Rs. 50		Four rupees
	Where itexceed Rs. 50 but does not exceed Rs. 100		EightyRupees
	Where itexceeds Rs. 100 but does not exceed Rs. 200		Sixteenrupees
	Where itexceeds Rs. 200 but does not exceed Rs. 300		Twenty fourrupees
	Where itexceeds Rs. 300 but does not exceed Rs. 400		Thirty twoRupees
	Where itexceeds Rs. 400 but does not exceed Rs. 500		Forty Rupees
	Where itexceeds Rs. 500 but does not exceed Rs. 600		Forty eightrupees
	Where itexceeds Rs. 600 but does not exceed Rs. 700		Fifty sixrupees
	Where itexceeds Rs. 700 but does not exceed Rs. 800		Sixty fourrupees
	Where itexceeds Rs. 800 but does not exceed Rs. 900		Seventy tworupees
	Where iiexceeds Rs. 900 but does not exceed Rs. 1000		EightyRupees
	Andfor every Rs. 500 or part thereof in excess of Rs 1000		Forty Rupees
	(b)when possession is not given or agreed to be given as aforesaid;		The sameduty as a Bond (No. 15) for the amount secured by such deed.
	Explanation-Amortgagor who gives to the mortgagee a power of attorney tocollect rents or a lease of the property mortgaged or partthereof, is deemed to give possession within the meaning of thisArticle.
	(c) when acollateral or auxiliary or additional or substituted security,or by way of further assurance for the above mentioned purposeswhere the principal or primary security is duly stamped -
	forevery sum secured not exceeding Rs. 1,000;andfor every Rs. 1,000 or part thereof secured in excess of Rs.1000		Two rupeesTwo rupees
	Exemptions
\| instruments,executedby personstaking advances under the Land Improvement Loans Act,1883, orthe Agriculturist Loans Act, 1884 or by their sureties assecurity for the repayment of such advances.
41.	MORTGAGE OFA CROP, including any instrument evidencing an agreement tosecure the repayment of a loan made upon any mortgage of a crop,whether the crop is or is not in existence at the time ofmortgage-
	(a) when theloan is repayable, not more than three months from the date ofthe instrument -		One rupee.
	for everysum secured not exceeding Rs. 200		One Rupee.
	for everyRs. 200 or part thereof of the sum secured in excess of Rs. 200;		One rupee
	(b) when theloan is repayable in more than three months, but not more thaneighteen months from the date of the instrument -
	for everysum secured not exceeding Rs. 100		One rupee
	for everyRs. 100 or part thereof of the sum secured in excess of Rs. 100		One rupee.
42.	NOTARIAL ACT-that is to say, any instrument, endorsement, note, attestation,certificate or entry not being a Protest (No. 50) made or signedby a Notary Public in the execution of the duties of his office,or by any other person lawfully acting as a Notary Public, Seealso Protest or Bill or Note (No. 50).		Fifteenrupees.
43	Note orMemorandum sent by a broker or agent to his principal intimatingthe purchase or sale on account of such principal-
	(a) of anygoods exceeding in value twenty rupees.		Five rupees.
	(b) of anystock or marketable security exceeding in value twenty rupees		Five rupeesfor every Rs. 10,000 or part thereof of the value of the stockor security.
44.	NOTE OFPROTEST BY THE MASTER OF A SHIP		Five rupees.
45.	PARTITION,Instrument of [as defined by Section 2(15)].		The sameduty as a Bond (No. 15) for the amount of the value of theseparated share or shares of the property.
			N.B.-Thelargest share remaining after the property is partitioned (or ifthere are two or more shares of equal value and not smaller thanany of the other shares, than one of such equal shares) shall bedeemed to be that from which other shares are separated:
			Providedalways that-
			(a) when aninstrument of partition containing an agreement to divideproperty in severalty is executed and a partition is effected inpursuance of such agreement, the duty chargeable upon theinstrument affecting such partition shall be reduced by theamount of duty paid in respect of the first instrument but shallnot be less than two rupees;
			(b) whereland is held on Revenue Settlement for a period not exceedingthirty years and paying the full assessment, the value forpurpose of duty shall be calculated at not more than ten timesthe annual revenue;
			(c) where afinal order for effecting a partition passed by any Revenueauthority or any Civil Court, or an award by an arbitratordirecting a partition, is stamped with the stamp required for aninstrument of partition in pursuance of such order or award issubsequently executed, the duty on such instrument shall notexceed two rupees.
46	PARTNERSHIP-
	A-Instrumentof-
	(a)where the capital of the partnership dose not exceed Rs. 500;		Four Rupees
\| (b)in any other case		Twenty threerupees.
	B-DISSOLUTIONOF-
	Pawnor Pledge, See AGREEMENT RELATING TO DEPOSIT OF TITLE-DEEDS PAWNOR PLEDGE (No. 6)		Fifteenrupees.
47.	POLICY OFINSURANCE -		As inSchedule I.
48	POWER-OF-ATTORNEYas defined by Section 2 (21), not being a proxy (No. 52)-
	(a) whenexecuted for sole purpose of procuring the registration of oneor more documents in relation to a single transaction or foradmitting execution of one or more such documents.		Five rupees
	(b) whenrequired in suits or proceedings under Presidency Small CauseCourts Act, 1882;		Five rupees
	(c) whenauthorizing one person or more to act in a single transactionother than the case mentioned in clause (a)		Fifteenrupees
	(d) whenauthorizing not more than five persons to act jointly andseverally in more than one transaction or generally.		Seventy fiverupees.
	(e) whenauthorizing more than five but not more than ten persons to actjointly and severally in more than one transaction or generally.		One hundredand fifty rupees
	(f) whengiven for consideration and authorizing the attorney to sell anyimmovable property.		The sameduty as other Conveyances (No. 23) as levied by this Act for theamount of consideration.
	(e) in othercase		Fifteenrupees
			N.B.-Theterm "registration", includes every operation,incidential to registration under the Registration Act, 1908.
	Explanation-Forthe purpose of this Article more persons than one when belongingto the same firm shall be deemed to be one person.
49.	PromissoryNote		As inSchedule I
50.	Protest ofBill or Note, that is to say, any declaration in writing made bya Notary Public, or other person lawfully acting as suchattesting the dishonour of a Bill of Exchange for promissorynote.		Fifteenrupees.
51.	Protest bythe Master of a ship		As inSchedule I
52.	Proxy		As inSchedule I
53.	Receipts		As inSchedule I
54.	Re-conveyanceof Mortgaged Property-
	(a) if theconsideration for which the property was mortgaged does notexceed Rs. 1000.		The sameduty as a conveyance (No. 23) as levied by this Act, for theamount of such consideration as set forth in the re-conveyance.
	(b) in anyother case-
	(i) if thereconveyance relates to immovable property situated within aMunicipality, Cantonment Board or Notified area;		Forty fiverupees.
	(ii) inother cases		Thirtyrupees.
55.	Release,that is to say any instrument (not being such a release as isprovided for by Section 23-A) whereby a person resources a claimupon another person or against any specified property.
	(a) if theamount or value of the claim does not exceed Rs. l,000		The sameduty as a Bond (No. 15) for such amount of the claim or value asset forth in release.
	(b) in anyother case		Fifteenrupees.
56.	RespondentiaBond that is to say, any instrument securing a loan on the cargoladen or to be laden on board a ship and making repaymentcontingent on the arrival of the Cargo at the port ofdestination. Revocation of any Trust or settlement SeeSettlement (No. 58). Trust (No. 69).		The sameduty as Bottomary Bond (No. 16) for the amount of the loansecured.
57.	SecurityBond or Mortgage Deed executed by way of security for the dueexecution of an office, or to amount for money or other propertyreceived by virtue thereof or executed by a surety to secure thedue performance of a contract (or the due discharge of aliability)-
	(a) when theamount secured does not exceed Rs. 1000;		The sameduty as a Bond (No. 15) for the amount secured.
	(b)in any other case.		Fifteenrupees.
	Exemption:
	Bond orother instrument, when executed-
	(a) by anyperson for the purpose of guaranteeing that to the local incomederived from private subscriptions to a charitable dispensary orhospital or any other object of public utility shall not be lessthan a specified sum per mensem;
	(b) underNo. 3-A of the rules made by the Provincial Government underSection 70 of the Sind Irrigation Act, 1879;
	(c) by aperson taking advances under the Land Improvement Loans Act,1883, or the Agriculturists Loans Act, 1884, or by theirsureties,:as security for repayment of such advances;
	(d) byofficers of Government or thier sureties to secure the dueexecution of an office or the due accounting for money or otherproperty received by virtue thereof.
58.	Settlement-
	A-Instrumentof (including a deed of dower)-		The sameduty as a Bond (No. 15) for a sum equal to the amount or valueof property settled as set forth in such settlement.
	Exemption-
	Deedof dower executed on the occassion of marriage betweenMuhammadens
	B-Revocationof-		The sameduly as a Bond (No. 15) for a sum equal to the amount or valueof the property concerned as set forth in the instrument ofrevocation but not exceeding thirty rupees.
	See alsoTrust (No. 64).
59.	ShareWarrants to bearer issued under the Companies Act, 1956.		One and ahalf times the duty payable on a mortgage deed with possession[No. 40(a)] for an amount equal to the nominal amount of theshares specified in the warrant.
	Exemption:
	sharewarrant when issued by a company in pursuance of the CompaniesAct, 1956, Section 114, to have effect only upon payment, ascomposition for that duty, to the Collector of Stamp revenue of-
	(a) one anda half per centum of the whole subscribed capital of thecompany; or
	(b)if any company which has paid the said duty or composition infull subsequantly issues an addition to its subscribed capital-
	one and ahalf per centum of the additional capital so issued.
60.	ShippingOrder		Five rupees.
61.	Surrender ofLease-
	(a) when theduty with which the lease is chargeable does not exceed tenrupees;		The dutywith which lease is chargeable.
	(b) in anyother case.		Fifteenrupees.
	Exemption-
	surrender oflease, when such lease exempted from duty.
62.	Transfer(Whether with or without consideration)-
	(a) ofshares in an incorporated company or other body corporate;		As inSchedule I.
	(b) ofDebenture being marketable securities, whether debenture isliable to duty or not except as provided for by Section 8;		One half ofthe duty payable on a debenture (No. 27) for consideration equalto the face amount of the debenture.
	(c) of anyinterest secured by a bond, mortgage-deed or policy ofinsurance-		The dutywith such bond, mortgage deed, or policy or insurance ischargeable subject to a maximum of Five hundred rupees.
	(d) of anyproperty under the Administrator-General's Act 1913, Section 25;		Fiftyrupees.
	(e) of anytrust property without consideration from one trustee to anothertrustee or from a trustee to a beneficiary.		Fiftyrupees.
	Exemptions:
	Transfer byendorsement-
	(a) of abill of exchange, cheque or promissory note;
	(b) of abill of loading, delivery order, warrant for goods, or othermercantile document of title to goods;
	(c) of apolicy of insurance;
	(d) ofsecurities of the Central Government.
	See alsoSection 8-
63.	Transfer ofLeave by way of assignment and not by way of under lease.		The sameduty as other conveyance (No. 23) as levied by this Act, for aconsideration equa to the amount of the consideration for thetransfer.
	Exemptions-
	Transfer ofany lease exempt from duty.
64.	Trust-
	A.Declaration of-of or concerning any property when made by anywriting not being a Will.		The sameduty as on a Bond (No. 15) for a sum equal to the amount orvalue of the property concerned as set forth in the instrumentbut not exceeding Forty five rupees.
	B.Revocation of, or concerning any property when made by anyinstrument other than a Will.		The sameduty as on a Bond (No. 15) for a sum equal to the amount orvalue of the property concerned as set forth in the instrumentbut not exceeding Thirty rupees.
	See alsosettlement (No. 58).
	Valuation-SeeAppraisement (No.8) Vakil-See Entry as Vakil (No. 30).
65.	Warrantfor Goods, that is to say, any instrument Five rupees evidencingthe title of any person therein named, or his assigns, or theholder thereof, to Ihe property in any goods lying in or uponany dock, warehouse or wharf, such instrument being signed orcertified by or on behalf of the person in whose custody suchgoods may be.		Five rupees

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