10. Affixing and impressing of labels by proper officer permissible in certain cases.
- Labels may by affixed and impressed [or perforated] [Inserted by Notification No. 13, dated 20th May, 1926.] by the proper officer in the case of any of the following instruments, namely :-(i)those specified in Appendix II, and the counterparts thereof other than instruments on which the duty is less than two Annas ; and(ii)those specified in Appendix III, when written in any European language, and accompanied, if the language is not English, by a translation in English:-[Provided that the Local Government may direct that this rule shall apply, subject to any conditions which it may prescribe, to any of the instruments specified in Appendix III, other than Bills-of-Exchange, when written in any oriental language.] [Substituted by Notification No. 13, dated 20th May, 1926.]
