- In the absence of an agreement to the contrary, the expense of providing the proper stamp shall be borne, -(a)In the case of any instrument described in any of the following Articles of the Schedule, namely: -No.2 (Administration Bond)No. 6 (Agreement relating to deposit of title deeds, pawn or pledge).No. 13 (Bond).No. 14 (Bottomary Bond),No. 25 [Customs Bond or [Central Excise Bond] [Substituted by Act 29 of 1969.]No. 30 (Further Charge).No. 32 (Indemnity Bond).No. 37 (Mortgage deed).No. 48 (Release).No. 49 (Respondentia Bond).No. 50 (Security Bond or Mortgage deed).No. 51 (Settlement).No. 55 (c) (Transfer of any interest secured by a bond or mortgage deed) by the person drawing, making or executing such instrument;](b)In the case of a conveyance (including a reconveyance of mortgaged property) by the grantee; in the case of lease or agreement to lease by the lessee or intended lessee;(c)in the case of a counterpart of lease ----------- by the lessor;(cc)[ in the case of a certificate of enrolement in the roll of Advocates maintained by the State Bar Council ----------- by the advocate enrolled.] [Inserted by Act 29 of 1969.](d)in the case of an instrument of exchange ------------------by the parties in equal shares;(e)in the case of a certificate of sale ------------ by the purchaser of the property to which such certificate relates; and(f)in the case of an instrument of partition ----------- by the parties thereto in proportion to their respective shares in the whole property partitioned, or, when the partition is made in execution of an order passed by a Revenue Authority or Civil Court or Arbitrator, in such pro portion as such authority, Court or arbitrator directs.
