7. Provision where single sheet of paper is insufficient.
(1)Where two or more sheets of paper on which stamps are engraved or embossed are used to make up the amount of duty chargeable in respect of any instrument, a portion of such instrument shall be written on each sheet so used.(2)Where a single sheet of, paper not being paper bearing an impressed hundi stamp is insufficient to admit of the entire instrument being written on the side of the paper, which bears the stamp, so much plain paper may be subjoined thereto as may be necessary for the complete writing of such instrument :Provided that in every such case a substantial part of the instrument shall be written on the plain paper subjoined.
