(1)Every person having by law or consent of parties authority to receive evidence, and every persons in charge of a public office, except [an officer of police or any other officer empowered by law to investigate offences] [Substituted by Act No. XII of 2011, dated 25th April, 2011.], before whom any instrument, chargeable in his opinion, with duty, is produced or comes in the performance of his functions, shall, if it appears to him that such instrument is not duly stamped, impound the same.
