10C. [ Duties to be paid in cash, or by demand draft or by pay order by notary. [Section 10C was inserted by Maharashtra 5 of 2010, Section 3 (w.e.f. 12-4-2010).]
- Notwithstanding anything contained in section 10, in case of the notary appointed under the Notaries Act, 1952, for the whole or any part of the State of Maharashtra, the duty payable for performing the functions entrusted to him under any law for the time being in force, may be paid by him by way of cash, or by demand draft or by pay order, in any Government Treasury or Sub-Treasury or General Stamp Office, Mumbai and the notary shall make an endorsement on the instrument as follows, namely-"Stamp Duty of Rs. .............. paid * in cash/by demand draft/by pay order, vide * Receipt/Challan No. ................. , dated the ............, in * Government Treasury/Sub-Treasury Office at ......../the General Stamp Office, Mumbai.Seal of the notary.Signature of the notary with date.*Strike out whatever is not applicable."]
