- The following instruments may be stamped with adhesive stamps, namely-(a)Bills of exchange payable otherwise than on demand and drawn in sets when the amount of duty does not exceed [ten naye paise] [Substituted by Notification dated 1-10-1958 (13-11 -1958).] for each part of the set;(b)Transfers of debenture of public companies and associations;(c)Copies of maps and plans, printed copies and copies of or extracts from registers given on printed form when chargeable with duty under Article 24 of the Second Schedule;(d)Instruments chargeable with duty under Articles 5(a) and (b) and 43 of the Second Schedule;(e)Instruments chargeable with duty under Article 19 of the Second Schedule;(f)Policies of insurance;(g)Letters of credit, that is to say, instrument by which one person authorise another to give credit to the person in whose favour they are drawn;(h)Letters of allotment of shares in any company or proposed company or in respect of any loan to be raised by any company or proposed company;(i)Promissory notes payable on demand when the amount of value exceeds Rs. 250/-;(j)Instruments of proxy;(k)[Instruments chargeable with duty under Article 26(a) and (b) of the Second Schedule.] [Inserted by Notification dated 20-12-1969 (20-12-1969).]
