(1)Where, in the case of any sale, mortgage or settlement, several instruments are employed for completing the transaction, the principal instrument only shall be chargeable with the duty prescribed in Schedule I for the conveyance, mortgage or settlement, and each of other instruments shall be chargeable with a duty of [one hundred rupees] [These words were substituted for the words 'five rupees' by Gujarat 21 of 1984 Section 4. and Act. No. 14 of 2006 Section `Tor Ten Rupees' Substituted w.e.f. 1-4-06.] instead of the duty (if any) prescribed for it in that schedule.
