- In the absence of an agreement to the contrary, the expense of providing the proper stamp shall be borne:-(a)in the case of any instrument described in any of the following articles of Schedule I, namely:-No. 2 (Administration Bond),No. 6 (Agreement relating to Deposit of Title-deeds, Pawn or Pledge),No. 13 (Bond),No. 14 (Bottomry Bond),No. 28 (Customs Bond),No. 33 (Further Charge),No. 35 (Indemnity Bond),No. 40 (Mortgage Deed),No. 52 (Release),No. 53 (Respondentia Bond),No. 54 (Security Bond or Mortgage Deed),No. 55 (Settlement),No. [59(a)] [These brackets, figures and letter were substituted by Maharashtra 27 of 1985, Section 16(a), (w.e.f. 10.12.1985).] (Transfer of debentures, being marketable securities whether the debenture is liable to duty or not, except debentures provided for by section 8 of the Indian Stamp Act, 1899),No. 59(b) (Transfer of any interest secured by a bond or mortgage deed or policy of insurance), by the person drawing or making such instrument;(b)in the case of a conveyance (including a re-conveyance of mortgage property) by the grantee; in the case of a lease or agreement to lease by the lessee or intended lessee;(c)in the case of a counter part of a lease by the lessor;(d)in the case of an instrument of exchange by the parties in equal shares;(e)in the case of a certificate of sale by the purchaser of the property to which such certificate relates; [*] [The word 'and' was deleted by Maharashtra 27 of 1985, Section 16(b), (w.e.f. 10.12.1985).](f)in the case of an instrument of partition by the parties thereto in proportion to their respective shares in the whole property partitioned, or, when the partition is made in execution of an order passed by a Revenue Authority or Civil Court or Arbitrator, in such proportion, as such Authority, Court or [arbitrator directs; and] [These words were substituted for the words 'arbitrator directs' by Maharashtra 27 of 1985, Section 16(c), (w.e.f. 10.12 1985).](g)[ in any other case, by the person executing the instrument] [Clause (g) was added by Maharashtra 27 of 1985, Section 16(d), (w.e.f. 10.12.1985).].
