11. Affixing and impressing, of labels by proper officer permissible in certain cases.
- Labels may be affixed and impressed or perforated by the proper officer in the case of any of the instrument specified in the Appendix to these Rules, and the counterparts thereof other than instruments on which the duty is less than [fifteen naye paise] [Inserted by Notification dated 26-6-1989 (31-8-1989).].
