The stamps used to denote any fees chargeable under this Act shall be impressed or adhesive, or partly impressed and partly adhesive, as the [appropriate Government] [Substituted by A.O. 1937, for " Local Government" .] may, by notification in the Official Gazette, from time to time [direct.] [For rules as to levy of Court-fees by adhesive and impressed stamps, see Gazette of India, 1883, Pt.I,p. 189.]
