18. Special adhesive stamps to be used in certain cases.
- The following instruments when stamped with adhesive stamps, shall be stamped with the following descriptions of such stamps, namely :-(a)Bills of exchange, cheques and promissory notes drawn or made out of India and chargeable with a duty of more than one anna with stamps bearing the words "Foreign Bill".(b)Separate instruments of transfer of shares and transfers of debentures of public companies and associations; with stamps bearing the words "Share Transfer".(c)[ Omitted.] [Omitted by Notification No. 22-V-SR, dated 1-3-1963.](d)Notarial acts with foreign bill stamps bearing the word "Notarial".(e)Copies of maps or plans, printed copies and copies of, and extracts from registers given on printed forms, certified to be true copies; with Court-fee stamps.(f)Instrument chargeable with stamp duty under Article 5 (a) and (b) or 43 of Schedule I-A; with stamps bearing the words "Agreement" or "Broker's Note", respectively.(g)Instruments chargeable with stamp duty under Article 47 of Schedule I with stamps bearing the word "Insurance".(h)Bonds executed under any law relating to a Central duty of excise or any rules made thereunder with Court-fee stamps.
