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State of Madhya Pradesh - Section

Section 52 in The M.P. Stamp Rules 1942

52. [ List of licensed vendors. [Substituted by Notification No. B-6-24-V-CT-82, dated 9-11-1990.]

- A register of licences issued shall he kept in the office of the District Registrar and shall be revised annually in April when all lapsed licences shall be struck out and new licences entered. It shall contain the following headings :-
(a)Date of licence.
(b)Name of licensee.
(c)Place of vend.
(d)Amount of security, if any, taken.
(e)Description of stamps to be sold under the licence.
(f)Remarks (this column shall show any changes that may take place during the year).]
Appendix I[List of instruments referred to in Rule 10 (i)]
    Number of Article in Schedule I Number of Article in Schedule I-A
1. Administration bond   2
2. Affidavits   4
3. Agreements of memoranda of agreements printed in the hindilangauage   5(C)
4. Appointments made in execution of a power   7
5. Articles of association of a Company   10
6. Articles of clerkship   11
7. Bills of lading 14  
8. Charter parties   20
9. Declarations of trust   64-A
10. Instruments evidencing an agreement relation to - (1) thedeposit of title-deeds or instruments constituting or beingevidence of the title to any property whatever (other then amarketable security), or (2) the pawn or pledge or hypothecationof movable property. 6  
11. Lease partly printed or lithographed in on oriental language,when the written matter does not exceed one-fourth of theprinted matter. 35  
12. Memoranda of Association of Companies   39
13. Mortages of crops.   41
14. Notes of protest by Master of ships Revocations of trust   44
15. Revocation of trust   64-B
16. Share-warrants issued by a Company in accordance with Section43 of the Indian Companies Act, 1913 (VII of 1913).   59
17. Warrants of goods.   65
18. Note or memorandum when the duty payable exceeds twenty nayepaise.   43(b)
19. Transfer of the descriptions mentioned in Article 62, clause(a) and (b) of Schedule I-A, when the duty payable exceeds Rs.10   62(a) & 62 (b)
Appendix II[List of instruments referred to in Rule 10 (ii)]
    Number of Article in Schedule I Number of Article in Schedule I-A
1. Agreements or memoranda of agreements which, in the opinionof the proper officer, cannot conveniently be written on sheetsof paper on which the stamps are engraved or embossed.    
2. Instruments engrossed on parchement and written in he Englishstyle which, in the opinion of such officer, cannot convenientlybe written on sheets of paper on which the stamps are engravedor embossed    
3. Awards   11
4. Bills of exchange payable otherwise then on demand and drawnin the province. 13 (b) & (c)  
5. Bonds.   15, 16, 26, 34, 56 & 57
6. Certificate of sale.   18
7. Composition deeds   22
8. Conveyances   23
9. Debentures.   37
10. Instruments imposing a further charge on mortgaged property.   32
11. Instruments of apprenticeship.   9
12. Instruments of co-partnership.   46-A
13. Instruments of dissolution of partnership.   46-B
14. Instruments of exchange.   31
15. Instruments of gift.   33
16. Instruments of partition.   45
17. Leases.   35
18. Letters of licence.   38
19. Mortgage-deeds.   40
20. Powers of attorney.   48
21. Reconveyances of mortgaged property.   54
22. Release.   55
23. Settlements   58
24. Transfer of the description mentioned in Article 62, clauses(c), (d) and (e) of Schedule I-A   62(c),(d)&(e)
[Appendix III] [Substituted by Notification No. B-6-24-V-CT-82, dated 9-11-1990.]Form A[See Rule 26 sub-rule (1)]Court fee label of Rs. five to be affixed.Form of application for grant or renewal of a licence to sell stamps under the Indian Stamp Act, 1899 (II of 1899)
1. Applicant’s name in full and residential address.  
2. Date of birth (according to the English Calendar).  
3. Place of vend where the applicant desires to vendPlace............stamps.  
    Town........
    Tehsil......
    District....
4. Educational qualification (state the last examination passed).  
5. Extent of amount which the applicant can invest in purchasingstamps from treasury.  
6. Present occupation, if any.  
7. Whether applicant wants to work as stamp vendor on part timebasis, or full time basis.  
8. Name and address of relative, if any, practicing as a DocumentWriter or Stamp Vendor (stating relationship) on the date ofgiving the application.  
9. Whether convicted of any criminal offence or removed fromGovernment/private service (give particulars).  
10. Other relevant information, if any.  
Note. - 1. Affix Court-fee label of Rs. Five.