4. [ Payment of stamp duty in cash. [Substituted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.]
(1)Notwithstanding anything contained in Section 10,-(i)any instrument chargeable with the stamp duty may be executed on an unstamped paper; and(ii)the stamp duty chargeable on such instrument may be paid or collected in such manner as the State Government may prescribe by rules.(2)The registering officer or any other officer authorized by the State Government shall, on production of such proof of payment of stamp duty under clause (ii) of sub-section (1) as the State Government may prescribe by rules, endorse on the instrument the amount of stamp duty so paid in such manner as the State Government may prescribe by rules.(3)An instrument endorsed under sub-section (2) shall be deemed to be duly stamped under this Act and may be used or acted upon as such to all intents and for all purposes.]Analogous Law. - Section 3A of the repealed Act.
