47. Power of payer to stamp bills and promissory notes received by him unstamped.
- When any bill of exchange [or] ['Cheque' or 'or cheque' omitted' omitted and words in brackets inserted by Act XI of 1993.] promissory note [*] ['Cheque' or 'or cheque' omitted and words in brackets inserted by Act XI of 1993.] chargeable with the duty of [ten rupees] [Substituted by Act No. XII of 2011, dated 25th April, 2011.] is presented for payment unstamped, the person to whom it is so presented may affix there to the necessary adhesive stamp, and upon cancelling the same in manner hereinbefore provided, may pay the sum payable upon such bill [or] [Substituted for 'Revenue Minister' by Act X of 1996.] note, [*] [Substituted for 'Revenue Minister' by Act X of 1996.] and may charge the duty against the person who ought to have paid the same, or deduct it from the sum payable as aforesaid, and such bill, [or] ['Cheque' or 'or cheque' omitted and words in brackets inserted by Act XI of 1993.] note, [*] ['Cheque' or 'or cheque' omitted words in brackets inserted by Act XI of 1993.] shall, so far as respects the duty, be deemed good and valid:Provided that nothing herein contained shall relieve any person from any penalty or proceeding to which he may be liable in relation to such bill [or] ['Cheque' or 'or cheque' omitted and words in brackets inserted by Act XI of 1993.] note [*] ['Cheque' or 'or cheque' omitted and words in brackets inserted by Act XI of 1993.].
