(3)[ Notwithstanding anything contained in sub-section (1), the Chief Controlling Revenue Authority, shall, by notification in the Official Gazette, specify the instruments in Schedule I in respect of which the duties chargeable, as specified in column 2 of the said Schedule shall be paid,-(i)by means of a franking machine;(ii)by way of cash;(iii)by demand draft; [* * *](iv)[by pay order; or] [These words were substituted for the words 'pay order' by Maharashtra 41 of 2011, Section 3(b), (w.e.f. 28.11.2011).](v)[ by e-payment;] [Clause (v) was added by Maharashtra 41 of 2011, Section 3(c), (w.e.f. 28.11.2011).]in any Government Treasury or Sub-Treasury or General Stamp Office, [or as the case may be, Government Receipt Accounting System (G.R.A.S.) (Virtual Treasury)] [These words were inserted by Maharashtra 41 of 2011, Section 3(d), (w.e.f. 28-11-2011).] and such payment shall be indicated on such instrument by endorsement to that effect made on the instrument by the proper officer duly notified by the Chief Controlling Revenue Authority for this purpose.] [Sub-section (3) was substituted by Maharashtra Act No. 10 of 2003, Section 2, (w.e.f. 3.2.2003).][Explanation. - For the purposes of this sub-section, the expressions "demand draft" and by "pay order" mean the demand draft or pay order issued by the State Bank of India constituted under State Bank of India Act, 1955 or, a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer or Undertakings) Act, 1970 or, under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 or, any other bank being a scheduled bank as defined in clause (e) of section 2 of the Reserve Bank of India Act, 1934.] [This Explanation was added by Maharashtra 9 of 1988, Section 33(c).]
