- In the absence of an agreement to the contrary, the expense of providing the proper stamp shall be borne,-(a)in the case of any instrument described in any of the following Articles of Schedule I, namely :-No. 2 (Administration Bond),No. 6 (Agreement relating to Deposit of Title-Deeds, Pawn or Pledge),No. [14] [These figures were respectively substituted for the figures '15, 16, 30, 35, 37, 45, 58, 59, 60, 61, 65 and 65' by Gujarat 21 of 1982, section 12 w.e.f. dated 01-04-1982.] (Bond),No. [15] [These figures were respectively substituted for the figures '15, 16, 30, 35, 37, 45, 58, 59, 60, 61, 65 and 65' by Gujarat 21 of 1982, section 12 w.e.f. dated 01-04-1982.] (Bottomry Bond),No. [23] [These figures were respectively substituted for the figures '15, 16, 30, 35, 37, 45, 58, 59, 60, 61, 65 and 65' by Gujarat 21 of 1982, section 12 w.e.f. dated 01-04-1982.] (Custom Bond),No. [27] [These figures were respectively substituted for the figures '15, 16, 30, 35, 37, 45, 58, 59, 60, 61, 65 and 65' by Gujarat 21 of 1982, section 12 w.e.f. dated 01-04-1982.] (Further Charge),No. [29] [These figures were respectively substituted for the figures '15, 16, 30, 35, 37, 45, 58, 59, 60, 61 65 and 65' by Gujarat 21 of 1982, section 12 w.e.f. dated 01-04-1982.] (Indemnity Bond),No. [36] [These figures were respectively substituted for the figures '15, 16, 30, 35, 37, 45, 58, 59, 60, 61 65 and 65' by Gujarat 21 of 1982, section 12 w.e.f. dated 01-04-1982.] (Mortgage-Deed),No. [49] [These figures were respectively substituted for the figures '15, 16, 30, 35, 37, 45, 58, 59, 60, 61 65 and 65' by Gujarat 21 of 1982, section 12 w.e.f. dated 01-04-1982.] (Release),No. [50] [These figures were respectively substituted for the figures '15, 16, 30, 35, 37, 45, 58, 59, 60, 61 65 and 65' by Gujarat 21 of 1982, s.12 w.e.f. dated 01-04-1982.] (Respondentia Bond),No. [51] [These figures were respectively substituted for the figures '15, 16, 30, 35, 37, 45, 58, 59, 60, 61 65 and 65' by Gujarat 21 of 1982, s.12 w.e.f. dated 01-04-1982.] (Security-Bond or Mortgage-Deed),No. [52] [These figures were respectively substituted for the figures '15, 16, 30, 35, 37, 45, 58, 59, 60, 61 65 and 65' by Gujarat 21 of 1982, s.12 w.e.f. dated 01-04-1982.] (Settlement),No. [56] [These figures were respectively substituted for the figures '15, 16, 30, 35, 37, 45, 58, 59, 60, 61 65 and 65' by Gujarat 21 of 1982, s.12 w.e.f. dated 01-04-1982.] (a) : (Transfer of debentures, being marketable securities whether the debenture is liable to duty or not, except debentures provided for by section 8 of the Indian Stamp Act, 1899 (II of 1899),No. [56] [These figures were respectively substituted for the figures '15, 16, 30, 35, 37, 45, 58, 59, 60, 61 65 and 65' by Gujarat 21 of 1982, s.12 w.e.f. dated 01-04-1982.] (b) : (Transfer of any interest secured by a bond or mortgage deed or policy of insurance), by the person drawing or making such instrument;(b)in the case of a conveyance (including a re-conveyance of mortgaged property) by the guarantee; in the case of a lease or agreement to lease by the lessee or intended lessee;(c)in the case of a counterpart of lease by the lessor;(d)in the case of an instrument of exchange by the parties in equal shares;(e)in the case of a certificate of sale by the purchaser of the property to which such certificate relates; [* * *] [The word 'and' was deleted by Gujarat 13 of 1994 Section 5(i)](f)in the case of an instrument of partition by the parties thereto in proportion to their respective shares in the whole property partitioned or, when the partition is made in execution of an order passed by a Revenue authority or Civil Court or arbitrator, in such proportion as such authority, Court or arbitrator directs, [and] [This word was inserted by Gujarat 13 of 1994 Section 5(ii)](g)[ in any other case, by the person executing the instrument.] [The clause (g) was inserted by Gujarat 13 of 1994 Section 5(iii)]
