- The following instruments may be stamped with adhesive stamps, namely -(a)Bills of exchange payable otherwise than on demand and drawn in sets when the amount of duty does not exceed ten naye paise for each part of the set;(b)Transfers of debenture of public companies and associations;(c)Copies of maps and plans, printed copies of or extracts from registers given on printed form when chargeable with duty under Article 22 of the Schedule of the Act;(d)Instruments chargeable with duty under Articles 5 and 40 of the Schedule of the Act;(e)Instruments chargeable with duty under Article 18 of the Schedule of the Act;(f)Policies of insurance;(g)Letters of credit, that is to say, instrument by which one person authorises another to give credit to the person in whose favour they drawn;(h)Letters of allotment of shares in any company or proposed company or in respect of any loan to be raised by any company or proposed company;(i)Promissory notes payable on demand when the amount of value exceeds Rs. 250/-;(j)Instruments of proxy; and(k)Instruments chargeable with duty under Article 25 the Schedule of the Act.
