(1)Hundis, other than hundis which may be stamped with an adhesive stamp under section 11, shall be written on paper as follows,namely :-(a)A hundi payable otherwise than on demand but not at more than one year after date or sight, and for an amount not exceeding rupees thirty thousand in value, shall be written on paper on which a stamp of the proper value bearing the word "hundi" has been engraved or embossed :Provided that, where a paper with a stamp of the proper value bearing the word "hundi" engraved or embossed thereon is not available, the hundi may, notwithstanding anything contained in sub-rules (2) and (3), be written on blank paper or on paper having a stamp of insufficient value engraved or embossed thereon and may, along with the amount of proper duty on the amount required to make up the same, as the case may be, be sent to the Proper Officer for affixing and impressing labels thereon in accordance with rule 11.(b)A hundi for an amount exceeding rupees thirty thousand in value, or payable at more than one year after date or sight, shall be written on paper supplied for sale by the Government, to which a label has been affixed by the Collector of Stamp Revenue, Calcutta, or a Superintendent of Stamps, and impressed by such officer in the manner prescribed by rule 11.(2)Every sheet of paper on which a hundi is written shall be not less than 21.9 cm. long and 13.0 cm. wide and no plain paper shall be joined thereto.(3)The provisions of sub-rule (1) of rule 7 shall apply in the case of hundis.
