18. Instruments other than bills and notes executed out of India.
- Every instrument chargeable with duty executed only out of India, and not being a bill of exchange or promissory note, may be stamped within three months alter it has been first received in India.(2)Where any such instrument cannot, with reference to the description of stamp prescribed therefor, be duly stamped by a private person, it may be taken within the said period of three months to the Collector, who shall stamp the same, in such manner as the State Government may by rule prescribed, with a stamp of such value as the person so taking such instrument may require and pay for.
