9. Affixing and impressing of labels by Proper Officer permissible in certain cases.
- Except as provided in section 11 and rule, 12, labels may be affixed and impressed or franked by the Proper Officer in the case of all instruments chargeable with stamp duty under the Act other than the instrument on which the duty is less than fifteen paise when-(i)they are written in English, Bengali, or any recognised regional language of the State; or(ii)they are written in any other language and accompanied by the translation in English or Bengali.
