(2)The rules made under sub-section (1) may, among other matters, regulate,-(a)in the case of each kind of instrument, the description of stamps which may be used;(b)in the case of instruments stamped with impressed stamps, the number of stamps which may be used.[(2-1A) From the date of coming into force of the Bombay Stamp (Amendment) Ordinance, 2003, in the case of instruments, stamped with impressed stamps, such stamps shall bear the stamp and signature with date, of the authorised officer of the Treasury, Sub-treasury or the General Stamp Office in the State or of the proper officer appointed by the Chief Controlling Revenue Authority, Superintendent of Stamp or Collector of Stamps in the State:Provided that, the Chief Controlling Revenue Authority may, by notification in the Official Gazette, from the specified date, do away with such requirement.] [Sub-section (2-1A) was inserted by the Maharashtra Act No. 10 of 2003, Section 2, (w.e.f. 3.2.2003).]
