18. Special adhesive stamps to be used in certain cases.
- The following instruments when stamped with adhesive stamps shall be stamped with the following descriptions of such stamps, namely:-(a)Bills of Exchange, cheques and promissory notes drawn or made out of India chargeable with duty of more than one rupee with stamps bearing the words "Foreign Bill".(b)Separate instrument of transfers of shares and transfers of shares and transfers of debentures of Public Companies and Associations; with stamps bearing the words "Share Transfer";(c)Entry as an advocate or vakil on the rill of the High Court; with stamps bearing the word 'Advocate or Vakil' as the case may be;(d)Notarial acts: with stamps bearing the words "Notarial";(e)Copies of maps of plans, printed copies and copies of extracts from registers given on printed forms certified to be true copies; with Court-fee stamps over-printed with the word "copy";(f)Instruments chargeable with stamps duty under Article 5(a) and (b) or 40 of the schedule of the Act; with stamps bearing the words "Agreement" or "Brokers Note" respectively;(g)Policies of insurance; with stamps bearing the word 'Insurance'.
