(3)[ The procedure for impressing or perforating the stamp labels affixed or impressed in accordance with Rule 10 of the Madhya Pradesh Stamps Rules, 1942 on the instruments which are executed by or in favour of any nationalised bank or rural bank and presented to any proper officers specified in this Department's Notification No. 411-333-VI-R-77, dated 7th June, 1977 will be as follows :-(a)Special adhesive stamp labels required for affixing on instruments would be purchased by the banks from the treasury or sub-treasury.(b)Special adhesive stamp labels would be affixed by the banks to the concerned blank documents. It will be the duly of banks to ensure that these are affixed to only such documents in respect of which this procedure is permitted.(c)The cancellation shall be done in all cases irrespective of the value of the stamps as follows :-(i)A rubber stamp "cancelled" shall be affixed twice on the stamp itself in such a way that at least half of the word ‘cancelled" falls outside the boundaries of the Stamp labels one on either side as shown below :Signature..............Date...................Signature..................................................Date.......................................................(ii)Below that portion of the word (at both places) which falls outside the stamp labels the authority concerned shall affix his signature and date. In giving the date, care should be taken not only to mention the date and the month but also the year.(iii)The date on which the stamp is cancelled in the above manner by the proper officer will not be deemed to be date of execution of the instrument. The date of the execution of the instrument will be indicated in the instrument itself by the parties concerned.]
