Indian Stamp Act, 1899
18. Instruments other than bills and notes executed out of India
(1) Every instrument chargeable with duty executed only out of 3[India] and not being a bill of exchange 20[***] or promissory note, may be stamped within three months after it has been first received in 3[India].
(2) Where any such instrument cannot, with reference to the description of stamp prescribed therefor, be duly stamped by a private person, it may be taken within the said period of three months to the Collector, who shall stamp the same, in such manner as the 6[State Government] may by rule prescribe, with a stamp of such value as the person so taking such instrument may require and pay for.
