10A. [ Duties to be paid in cash, by demand draft or by pay order by Government controlled bodies, Insurance Companies and Banks. - Notwithstanding anything contained in section 10, the State Government may, by notification in the Official Gazette, direct that, in case of the bodies owned or controlled by the State or Central Government, Insurance Companies and Nationalised Banks, the duty may be paid by their Head Office or Regional Office or Zonal Office by way of cash, or by demand draft or by pay order, in any Government Treasury or sub-Treasury or General Stamp Office, Mumbai and the proper officer, not below the rank of Branch Manager, so notified by the Chief Controlling Revenue Authority, shall make an endorsement on the instrument as follows,-
"Stamp duty of Rs. ................ paid in cash or by demand draft or by pay order, vide Receipt/Challan No. ............... dated the ............"Signature of Proper Officer]
