- Subject to the provisions of this Act and the exemptions contained in Schedule I, the following instruments shall be chargeable with duty of the amount indicated in that schedule as the proper duty therefor respectively, that is to say-(a)every instrument mentioned in that schedule which, not having been previously executed by any person, is executed in the State on or after the date on which this Act comes into force ;(b)every bill of exchange [*] [The word 'cheque' omitted by Act I of 1993.] [payable otherwise than on demand] [Inserted by Act XI of 1993.] or promissory note drawn or made out of the State on or after that day and accepted or paid, or presented for acceptance or payment, or endorsed, transferred or otherwise negotiated, in the State; and(c)every instrument (other than a bill of exchange, "cheque" [*] [Omitted by Act I of 1993.] or promissory note) mentioned in that Schedule, which, not having been previously executed by any person, is executed out of the State on or after that day, relates to any property situate, or to any matter or thing done or to be done, in the State and is received in the State :[Provided that wherever no proper duty has been paid on the original of an instrument which is chargeable to duty with an amount indicated in the Schedule-I as the proper duty therefor, a copy of such instrument or record relating to, or in respect of, the transaction shall be chargeable with duty of an amount which is indicated in Schedule-I as the proper duty for the original of such instrument;] [Inserted by Act No. XII of 2011, dated 25th April, 2011.][Provided furhter that] [Substituted by Act No. XII of 2011, dated 25th April, 2011.] no duty shall be chargeable in respect of-(1)any instrument executed by, or on behalf of, or in favour of, the Government in cases where, but for this exemption, the Government would be liable to pay the duty chargeable in respect of such instrument;(2)Omitted.
