17. Special adhesive stamps to be used in certain cases.
- The following instruments when stamped with adhesive stamps shall be stamped with the following description of such stamps, namely :(a)[***] [Omitted vide F.D. 31534/D/29.8.1968/ Published in O.G. Extraordinary No. 441 of 1953];(b)[***] [Omitted vide F.D. 31534/D/29.8.1968/ Published in O.G. Extraordinary No. 441 of 1953];(c)entry as an Advocate, Vakil or Attorney on the roll of any High Court; with stamps bearing the word "Advocate" "Vakil" or "Attorney" as the case may be;Notes - It is permissible to use plain adhesive stamp in so far as the State of Orissa is concerned Government of Orissa, Finance Department Notification No. 1515-F., S, 3/46, dated 17th March, 1947.(d)Notarial Acts : with foreign bill stamps bearing the word "Notarial";(e)copies of maps or plans, printed copies and copies of or extracts from registers given on printed forms certified to be true copies with Court-fee-stamps;(f)instruments chargeable with stamp duty under Article 5 (a) and (b) or 43 of Schedule l-A : with stamps bearing the words "Agreement" or "Brokers Note", respectively;(g)[***] [Omitted vide F.D. 31534/D/29.8.1968/ Published in O.G. Extraordinary No. 441 of 1953](h)instruments referred to in Rule 13 (g) of these rule's with "Special adhesive stamp";(i)[***] [ Omitted vide F.D. 31534/D/29.8.1968/ Published in O.G. Extraordinary No. 441 of 1953]Chapter -IV Miscellaneous
