(1)Except as otherwise expressly provided in [this Act] [Corrigenda vide Notification No. 593/79-VI-1-10(ka)-26-2008, dated 4.6.2010, published in the U.P. Gazette, Extraordinary, Part 1, Section (ka), dated 4.6.2010.], all duties with which any instruments are chargeable shall be paid, and such payment shall be indicated on such instruments by means of stamps, -(a)according to the provisions herein contained; or(b)where in any case no such provision is applicable thereto in accordance with the rules made by the State Government.
