(1)Every instrument chargeable with duty under section 3 of the Indian Stamp Act, 1899 (Central Act 2 of 1899), as adapted to the State of Rajasthan by the Rajasthan Stamp Law (Adaptation) Act, 1952 (Rajasthan Act 7 of 1952), not being an instrument covered by entry 91 of List I of the Seventh Schedule to the Constitution of India, shall in addition to such duty [be chargeable with draught relief surcharge] [Substituted by Rajasthan 33 of 1976.] of [twenty paisa] [Substituted by Rajasthan 16 of 1975.].
