(2)The [draught relief surcharge] [Substituted by Rajasthan 33 of 1976.] with which any instrument is chargeable under sub-section (1) shall be paid and such payment shall be indicated on such instruments by means of adhesive stamps bearing the inscription [draught relief] [Substituted by Rajasthan 14 of 1973.] whether with or without any other design, picture or inscription.
