(1)The proper officer shall, upon any instrument [* * *] [Deleted vide Notification SRO No. 179/98 dated 2.4.1998 O.G.E.No. 745 dated 12.6.1998.] being brought to him before it is executed, and upon application being made to him affix thereto a label or labels of such value as the applicant may require and pay for, and impress or perforate such label or labels by means of a [stamping or a perforating machine including a franking machine] [Substituted vide Notification SRO No. 179/98 dated 2.4.1998 O.G.E.No. 745 dated 12.6.1998.], and also stamp or write on the face of the lable or labels the date of impressing or perforating the same, in the case of instruments written on parchment the labels shall be further secured by means of meltalic eyelets.(2)On affixing any label or labels under this rule, the proper officer shall, where the duty amounts to rupees five or upwards on the face of the label or label initials, and where the duty amounts to rupees twenty or upwards, shall also attach his usual signature to the instrument immediately under the label or labels.(3)Any principal assistant of the proper officer may discharge the functions of the proper officer under Sub-rule (2) if empowered by the State Government in this behalf.
