Section 6 in Indian Stamp (Madhya Pradesh Amendment) Act, 2016
6. Substitution of Section 41.
- For Section 41 of the Principal Act, the following Section shall be substituted, namely:"41. Instruments unduly stamped by accident. - If any instrument chargeable with duty and not duly stamped, not being a receipt or a bill of exchange or promissory note, is produced by any person of his own motion before the Collector within one year from the date of its execution or first execution and such person brings to the notice of the Collector the fact that such instrument is not duly stamped and offers to pay to the Collector the amount of the proper duty, or the amount required to make up the same, together with an interest of two percent of the deficient portion of stamp duty for every month or part thereof, from the date of execution of the instrument, and the Collector is satisfied that the omission to duly stamp such instrument has been occasioned by accident, mistake or urgent necessity, he may, receive such amount and proceed as next hereinafter prescribed:Provided that in no case the amount of interest so calculated shall exceed the principal; amount of deficit stamp duty to be recovered.".
