Section 3(1) in The Chhattisgarh Stamp Rules, 1942
(1)Except as otherwise provided by the Act or by these rules, -(i)All duties with which any instrument is chargeable shall be paid and such payment shall be indicated on such instrument, by means of stamps issued by the State Government, or the erstwhile State of Madhya Bharat, bearing the words "Madhya Bharat" in Hindi for the purposes of the Act; and(ii)a stamp which by any word or words on the face of it is appropriated to any particular kind of instrument, shall not be used for any instrument of any other kind.[Explanation : - Stamps bearing the word `India' or `Bharat' in Hindi shall be and shall always be deemed to have been issued by the State Government.] [Inserted by Notification No. 2138-179-VI-R-70, dated 26-6-1970]
