11A. [ Authorisation for the use of franking machine. [Inserted vide Notfn SRO No. 179/98 dated 2.4.1998 O.G.E.No. 745 dated 12.6.1998.]
(1)The franking machine may be used for franking impression or stamping on all kinds of instruments on which stamp duty is payable under the provision of the Act.(2)The Chief Controlling Revenue Authority may by special or general order authorise use of franking machine for making impressions,on instruments chargeable with duties to indicate payment of duties payable on such instruments.(3)Where the Chief Controlling Revenue Authority is satisfied that having regard to the extent of instruments executed and the duty chargeable thereon it is necessary in the public interest to authorise any person or officer, body or organisation to use franking machine, he may, by order in writingauthorise such person or officer, body or organisation subject to such conditions as he may be specified in the said order.(4)The procedure for use of franking machine shall be as may be determined from time to time by the Chief Controlling Revenue Authority.]
