- The following instruments may be stamped with adhesive stamps, namely:(a)instruments chargeable [with a duty not exceeding ten naye paise] [Substituted by Act 19 of 1958, Section 2, for "with the duty of one anna or half an anna" (w.e.f. 1.10.1958).] except parts of bills of exchange payable otherwise than on demand and drawn in sets;(b)bills of exchange [*] [The word "cheques" omitted by Act 5 of 1927, Section 5.] and promissory notes drawn or made out of [India] [Substitued by Act 43 of 1955, Section 2, for "the States" (w.e.f. 1.4.1956).];(c)entry as an advocate, vakil or attorney on the roll of a High Court;(d)notarial acts; and(e)transfers by endorsement of shares in any incorporated company or other body corporate
