10. Affixing and Impressing of Labels by proper officer permissible in Certain Cases
:- Labels may be affixed and impressed '[or perforated] by the proper officer in the case any of the following instruments, namely:-(i)those specified in Appendix II, and the counterparts thereof other than instruments on which the duty is less than fifteen naye paise; and(ii)those specified in Appendix Ill, when written in any European language, and accompanied, if the Language is not in English, by a translation in English:Provided that the State Government may direct that this rule shall apply, subject to any conditions which it may prescribe [to any of the instruments specified in Appendix III. other than Bills of Exchange] [Words and figures Substituted for the "to agreements or memoranda of agreements such as specified in Appendix III" by Government of India, Finance Department (Central Revenue) Notification No. 4 dated 14th July, 1934. ], when written in any oriental language.
