(1)Notwithstanding anything contained in section 10, the stamp duty payable on an instrument may also be paid in cash by challan in the Banking Treasury or Treasury, counter signed by an officer empowered by the State Government by notification in this behalf or by demand draft or by pay order drawn on a branch of any scheduled bank. The officer so empowered shall, on production of such challan and after due verification that the duty has been paid, or upon production of demand draft or pay order as the case may be, certify in such manner as may be prescribed by endorsement on the instrument, of the amount of the duty so paid.
