13. Use of Adhesive Stamps on certain instruments.
- The following instruments may be stamped with adhesive stamps, namely :(a)[Omitted] [Omitted vide F.D. No. 31534/29-8-1958-published in the Orissa Gazette Extraordinary ' No. 441/30.9.1958.],(b)[Omitted] [Omitted vide F.D. No. 31534/29-8-1958-published in the Orissa Gazette Extraordinary ' No. 441/30.9.1958.],(c)copies of maps or plans, printed copies and copies of or extracts from registers given on printed forms, when chargeable with duty under Article 24 of Schedule l-A;(d)instruments chargeable with duty under Articles 5(a) and (b) and 43 of Schedule l-A;(e)instruments chargeable with stamp duty under Article 47 of Schedule;(f)[Omitted] [Omitted vide F.D. No. 31534/29-8-1958-published in the Orissa Gazette Extraordinary ' No. 441/30.9.1958.](g)bonds executed under Central Excise Rules, 1944;(h)[instruments chargeable with stamp duty under Article 26 of the Schedule l-A] [Inserted vide F.D.No. 20490/24.4.1973.],
