(b)On receipt of such application, the State Government may permit such Company or body corporate to credit the consolidated amount of duty payable to the Reserve Bank of India or any authorised branch of State Bank of India under the appropriate Head of Account and direct to submit the receipted challan in original showing the deposit. After credit of the amount of duty to the State Government Account under proper head. the State Government shall issue an order that the said Company or body corporate has been permitted to pay consolidated duty under clause (b) of sub-section (I) of section 9 of the Act. Upon issue of such order the said Company or body corporate may issue such certificates of shares or letters of allotment by printing thereon the words "Consolidated stamp duty on share certificates/Letters of Allotment No............. to paid vide G.O. No.............dated........."
