(a)any such instrument shall, subject to all just exceptions, be admitted in evidence on payment of,-(i)the duty with which the same is chargeable, or in the case of an instrument insufficiently stamped, of the amount required to make up such duty, and(ii)[ a penalty at the rate of two percent of the amount of the deficient duty per month or part thereof for the period during which the instrument remained insufficiently stamped or twenty five percent of the deficient stamp duty, whichever is higher, but such penalty shall not exceed to two times of the deficient stamp duty.] [Substituted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.]
