(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 the Schedule for the conveyance, mortgage, or settlement, and each of the other instrument shall be chargeable with a duty of [One hundred rupees] [Substituted by Act 23 of 1996.] instead of the duty, if any, prescribed for it in the Schedule.
