- The following instruments may be stamped with adhesive stamps, namely :-(a)instruments chargeable [with a duty not exceeding ten naye paise] [Substituted by the Indian Stamp (Amendment) Act, 1958 (19 of 1958) Section 2 w.e.f. 1.10.1958.] except parts of bills of exchange payable otherwise than on demand and drawn in sets;(b)bills of exchange, and promissory notes drawn or made out of India;(c)entry as an advocate, vakil and attorney on the roll of a High Court;(d)notarial acts; and(e)transfers by endorsement of shares in any incorporated company or other body corporate.
