Contents

Sections

Particulars

Chapter I

Preliminary

1

Short title, extent and commencement

2

Definitions

Chapter II

Stamp Duties

A-Of the liability of instruments to duty

3

Instruments chargeable with duty

4

Several instruments used in single transaction of sale, mortgage or settlement

5

Instruments relating to several distinct matters

6

Instruments coming within several descriptions in Schedule I

7

Policies of sea-insurance

8

Bonds, debentures or other securities issued on loans under Act 11 of 1879

8A

Securities not liable to stamp duty

9

Power to reduce, remit or compound duties

B-Of stamps and the mode of using them

10

Duties how to be paid

11

Use of adhesive stamps

12

Cancellation of adhesive stamps

13

Instruments stamped with impressed stamps how to be written

14

Only one instrument to be on same stamp

15

Instrument written contrary to section 13 or 14 deemed unstamped

16

Denoting duty

C-Of the time of stamping instruments

17

Instruments executed in India

18

Instruments other than bills and notes executed out of India

19

Bills and notes drawn out of India

D-Of valuations for duty

20

Conversion of amount expressed in foreign currencies

21

Stock and marketable securities how to be valued

22

Effect of statement of rate of exchange or average price

23

Instruments reserving interest

23A

Certain instruments connected with mortgages of marketable securities to be chargeable as agreements

24

How transfer in consideration of debt, or subject to future payment, etc. to be charged

25

Valuation in case of annuity, etc.

26

Stamp where value of subject-matter is indeterminate

27

Facts affecting duty to be set forth in instrument

28

Direction as to duty in case of certain conveyances

E-Duty by whom payable

29

Duties by whom payable

30

Obligation to give receipt in certain cases

Chapter III

Adjudication As To Stamps

31

Adjudication as to proper stamp

32

Certificate by Collector

Chapter IV

Instruments Not Duly Stamped

33

Examination and impounding of instruments

34

Special provision as to unstamped receipts

35

Instruments not duly stamped inadmissible in evidence, etc.

36

Admission of instrument where not to be questioned

37

Admission of improperly stamped instruments

38

Instruments impounded how dealt with

39

Collector's power to refund penalty paid under section 38, sub-section (1)

40

Collector's power to stamp instruments impounded

41

Instruments unduly stamped by accident

42

Endorsement of instruments in which duty has been paid under sections 35, 40 or 41

43

Prosecution for offence against stamp law

44

Persons paying duty or penalty may recover same in certain cases

45

Power to Revenue authority to refund penalty or excise duty in certain cases

46

Non-liability for loss of instruments sent under section 38

47

Power of payer to stamp bills and promissory notes received by him unstamped

48

Recovery of duties and penalties

Chapter V

Allowances For Stamps In Certain Cases

49

Allowance for spoiled stamps

50

Application for relief under section 49 when to be made

51

Allowance in case of printed forms no longer required by corporations

52

Allowance for misused stamps

53

Allowance for spoiled or misused stamps how to be made

54

Allowance for stamps not required for use

54A

Allowances for stamps in denomination of annas

54B

Allowances for Refugee Relief Stamps

55

Allowance on renewal of certain debentures

Chapter VI

Reference And Revision

56

Control of, and statement of case to, Chief Controlling Revenue-authority

57

Statement of case by Chief Controlling Revenue-authority to High Court

58

Power of High Court to call for further particulars as to case stated

59

Procedure in disposing of case stated

60

Statement of case by other courts to High Court

61

Revision of certain decisions of courts regarding the sufficiency of stamps

Chapter VII

Criminal Offences And Procedure

62

Penalty for executing, etc. instrument not duly stamped

63

Penalty for failure to cancel adhesive stamp

64

Penalty for omission to comply with provisions of section 27

65

Penalty for refusal to give receipt; and for devices to evade duty on receipts

66

Penalty, for not making out policy or making one not duly stamped

67

Penalty for not drawing full number of bills or marine policies purporting to be in sets

68

Penalty for post-dating bills, and for other devices to defraud the revenue

69

Penalty for breach of rule relating to sale of stamps and for unauthorized sale

70

Institution and conduct of prosecutions

71

Jurisdiction of Magistrates

72

Place of trial

Chapter VIII

Supplemental Provisions

73

Books, etc. to be open to inspection

74

Powers to make rules relating to sale of stamps

75

Power to make rules generally to carry out Act

76

Publication of rules

76A

Delegation of certain powers

77

Saving as to court-fees

77A

Saving as to certain stamps

78

Act to be translated and sold cheaply

79

[Repeal.- Representation by the Repealing and Amending Act, 1914]

Schedule I

Schedule II