(3)the stamp used or intended to be used for any such bill of exchange or promissory note signed by, or on behalf of the drawer thereof, but which from any omission or error has been spoiled or rendered unless, although the same, being a bill of exchange may have been presented for acceptance or accepted or endorsed, or, being a promissionary note, may have been delivered to the payee : provided that another completed and duty stamped bill of exchange, or promissory note is produced identical in every particular, except in the correction of such omission or error as aforesaid, with the spoiled bill or note.(d)the stamp used for an instrument executed by any party thereto which -
