- In the absence of an agreement to the contrary, the expense of providing the proper stamp shall be borne,(a)in the case of any instrument described in any of the following articles of Schedule I, namely:No. 2 (Administration Bond),[No. 6(Agreement relating to Deposit of Title-deeds, Pawn or Pledge),] [Substituted by Act 15 of 1904, Section 5, for "No.6 (Agreement to mortgage)" .]No. 13 (Bill of Exchange),No. 15 (Bond),No. 16 (Bottomry Bond),No. 26 (Customs Bond),[***] [Omitted 'No. 27 (Debenture)' by Finance Act, 2019 (Act No. 7 of 2019) dated 21.2.2019.]No. 32 (Further charge),No. 34 (Indemnity Bond),No. 40 (Mortgage-deed),No. 49 (Promissory-note),No. 55 (Release),No. 56 (Respondentia Bond),No. 57 (Security-bond or Mortgage-deed),No. 58 (Settlement),[***] [Omitted 'No. 62(a) (Transfer of shares, in an incorporated Company or other body corporate)' by Finance Act, 2019 (Act No. 7 of 2019) dated 21.2.2019.][***] [Omitted 'No. 62(b) (Transfer of debentures, being marketable securities, whether the debenture is liable to duty or not, except debentures provided for by section 8)' by Finance Act, 2019 (Act No. 7 of 2019) dated 21.2.2019.]No. 62(c) (Transfer of any interest secured by a bond, mortgage-deed or policy of insurance),by the person drawing, making or executing such instrument;(b)[ in the case of a policy of insurance other than fire-insurance by the person effecting the insurance; [Substituted by Act 5 of 1906, Section 4, for original Clause (b).](bb)in the case of a policy of fire-insurance by the person issuing the policy;](c)in the case of a conveyance (including a reconveyance of mortgaged property)by the grantee; in the case of a lease or agreement to leaseby the lessee or intended lessee;(d)in the case of a counterpart of a lease by the lessor;(e)in the case of an instrument of exchange [including swap] [Inserted by Finance Act, 2019 (Act No. 7 of 2019) dated 21.2.2019.] by the parties in equal shares;(f)in the case of a certificate of sale by the purchaser of the property to which such certificate relates; [***] [Omitted 'and' by Finance Act, 2019 (Act No. 7 of 2019) dated 21.2.2019.](g)in the case of an instrument of partition by the parties thereto in proportion to their respective shares in the whole property partitioned, or when the partition is made in execution of an order passed by a revenue-authority or civil Court or arbitrator, in such proportion as such authority, Court or arbitrator directs(h)[ in the case of sale of security through stock exchange, by the buyer of such security; [Inserted by Finance Act, 2019 (Act No. 7 of 2019) dated 21.2.2019.](i)in the case of sale of security otherwise than through a stock exchange, by the seller of such security;(j)in the case of transfer of security through a depository, by the transferor of such security;(k)in the case of transfer of security otherwise than through a stock exchange or depositiory, by the transferor of such security;(l)in the case of issue of security, whether through a stock exchange or a depository or otherwise, by the issuer of such security; and(m)in the case of any other instrument not specified herein, by the person making, drawing or executing such instrument.]
