8. [Coloured impressions instead of affixure of adhesive stamps. [Substituted vide Notification No. 31534/29-9-1958, O.G.E. No. 441/30.9.1958.]
- The duty on any instrument which is chargeable with a duty of five naye paise under the Act or under Articles 5, 41 (b) and 43 of Schedule I-A may be denoted by a coloured impression marked on a skeleton form of such instrument by this Superintendent of Stamps].
