15. Use of a [ten naye paise] [Substituted by Notification dated 4-2-1963 (21-2-1963).] adhesive stamps to make up stamps duty.
- Notwithstanding anything contained in these rules whenever the stamp duty payable in respect of any instrument cannot be paid exactly by reason of the fact that the necessary stamps are not in circulation, the amount by which the payment of duty shall on that account be in defect shall be made up by the affixing of [ten naye paise] [Substituted by Notification dated 1-10-1958 (13-11-1958).] [or five naye paise] [Substituted by Notification dated 4-2-1963 (21-2-1963).] adhesive stamps such are described in rule 18.Provided that the Government may direct that instead of such stamps, adhesive court Fee stamps shall be used for the purpose.
