Report No. 67

The Indian Stamp Act, 1899

Contents
Chapter I	Genesis of the Report
	Importance of the Act
	Amendments
	Lines of revision
Chapter 2	Section 1-territorial Application
	Introductory
	Union Territories
Chapter 3	Definitions-Sections 2(1) To 2(4)
	Introductory
	Section 2(2)-Bill of Exchange-Inclusive portion
	Second alternative-deletion of the extended part
	Section 2(3)-Bill of Exchange payable on demand
	Stamp duty
Chapter 4	Definitions In Sections 2(5) to 2(10)
	Section 2(5)-"bond"
	Points of difference and similarity
	Recommendation relating to clause (c)
	Section 2(10)-"Conveyance"
	Recommendation
Chapter 5	Definitions in Sections 2(11) to 2(18)
	Section 2(11)-"duly stamped"
	Section 2(15)-"Instrument of partition"
	Second part of the definition considered
	Test of exclusive possession not conclusive
Chapter 6	Definitions in Section 2(19) and 2(20)
	Section 2(19)-"Policy of Insurance"-Introductory
	Suggestion considered
	Section 4 of the 1963 Act-Form of policy
	Likely consequences of being referred to the Marine Insurance Act-Informal notes in insurance business
	Inland transport
Appendix 1	Section 2(20)-Revised definition of "Policy of Sea Insurance" as already decided
Appendix 2	Extracts from the Finance Act, 1959 (English)
Appendix 3	Specimen Slip1 of Marine Insurance
Chapter 7	Definitions in Sections 2(21) to 2(25)
	Section 2(21)-"Power of attorney"
	Question of instruments liable to court fees
	Promise to pay how far required
	Recommendation to exclude attested instruments
	Section 2(25)
Chapter 8	The Charge of Tax-Sections 3 to 7
	Section 3-Introduction
	Recommendation
	Section 6
Appendix 1	Section 4-English Law as to two Instruments Used to Effectuate one Transaction
Appendix 2	Points Concerning Gifts, Exchanges, Trusts, Etc. Under Section 4
Chapter 9	Mode of Payment-Sections 8 to 10A
	Introductory
	Payment of stamp duty and court fees in cash in the event of Shortage in the availability of non-judicial stamps and court fees stamps
Chapter 10	Stamps and the Mode of Using Them-Sections 11-16
	Section 11
	Recommendation
	Introductory-section 14 and section 14A (New)
	Case of two instruments
Chapter 11	Time of Payment-Sections 17-19
	Section 17
	Proper time of cancellation
Chapter 12	Computation of ad Valorem Duty-Sections 20 to 26
	Introductory
	Section 24-Analysis the section
	Later English Acts
	Explanation applicable only where sale subject to incumbrance
	Section 26-Introductory
Chapter 13	Facts to be Stated in Instruments-Sections 27-28
	Section 27-Introductory
	Courses open to the Registrar
Appendix	State Amendments to Section 27
Chapter 14	Liability as Regards Stamp Duty-Sections 29-30 and Section 30A (New)
	Introductory
	Obligation confined to movable property
Chapter 15	Adjudication as to Stamps-Sections 31-32
	Introductory
Chapter 16	Instruments Not Duly Stamped-impounding by Public officers-Sections 33-34
	Section 33
	Section 33(1)-Exception regarding officers of police whether to be extended
Chapter 17	Action upon Instruments not Duly Stamped-Sections 35 to 37
	Introductory
	Views expressed
	Recommendation as to pronotes
	Recommendation to admit secondary evidence
	Section 37-Introductory
Chapter 18	Impounding and Connected Provisions-Sections 38-47
	Section 38-Introductory
	Recommendation to transpose section 46 as section 38A
	Section 43
Chapter 19	Recovery from Person from whom Duty is due
	Introduction
	Objections answered
Chapter 20	Refund-Sections 49 to 55
	Introductory
	Re-draft recommended
	Need for charge
Appendix	Some Sample Situations wiiere an Instrument Would be Void1
Chapter 21	Reference and Revision-Sections 56-61
	Introductory
	Meaning of "High Court"
	Recommendation to amend section 59(2)
	Section 61(2)
Appendix	Provisions for Hearing by Judges of a Particular Number, Occurring in Selected Enactments
Chapter 22	Offences: Sections 62 to 69
	Introductory
	Vicarious liability in general
	Recommendation of amend section 64(c)
Chapter 23	Procedure in Regard to Offences-Sections 70-72
	Introductory
Chapter 24	Rules-Sections 74 to 76
	Desirability of combining the sections
Chapter 25	Miscellaneous-Sections 73 and 77 to 78A
	Miscellaneous-Sections 73 and 77 to 78A
Chapter 26	Scheme of the Articles
	Scheme of the Articles
Chapter 27	Article 1
	Article 1
	Cases illustrating obscurity
Chapter 28	Articles 2 to 4
	Article 2-Introductory
Appendix	Regarding exemption (a)
Chapter 29	Article 5
	Article 5
Chapter 30	Article 6
	Introductory
	Distinction between hypothecation and pledge
Chapter 31	Articles 7-12
	Articles 7,12
Chapter 32	Articles 13-14
	Article 13
	Article 14-Introductory-Recommendation to add exemption
Chapter 33	Article 15
	Article 15
Chapter 34	Articles 16-21
	Articles 16-21
Chapter 35	Article 22
	Article 22-Introductory
	Article 38
Appendix	Extract of Section 1, Deeds of Arrangements Act, 1914 (English)
Chapter 36	Articles 23-25
	Article 23-Introduction
	Article applicable even to copies of instruments not creating rights
Chapter 37	Articles 26-29
	Articles 26-29
Chapter 38	Article 30
	Article 30-Introduction
Chapter 39	Articles 31-34
	Articles 31-34
Chapter 40	Article 35
	Article 35-Introductory
Chapter 41	Articles 36-45
	Article 35-Introductory
	Rent paid in advance
Chapter 42	Article 46
	Article 46
Chapter 43	Article 47-Policies of Marine Insurance
	Introductory
	Main point-reduction of stamp duty from ad valorem duty to fixed amount
	Re-draft
Appendix 1	Section 2(20)-Revised Definition of "Policy of Sea Insurance"
Appendix 2	Statement Showing Law of Stamp Duty in England Before 1959, Regarding Marine Insurance
Appendix 3	Provisions of the Finance Act, 1959 (7 Sr 8 Eliz. 2, C. 58) Relevant to Stamp Duties on Marine Insurance Policies
	Stamp Duties
	Stamp duty on policies of insurance
	Repeals Relating to Stamp Duty on Insurance Policies
Appendix 4	English Law as to Stamp Duties on Marine Insurance Policies After 1959
Chapter 44	Article 47 and Accident Policy
	Introductory
	History
	Special Exemptions
	Contract of insurance
	Object of personal accident insuranc
	Distinction between life insurance and accident insurance
	Comments of State Governments regarding Duty on renewal
	Duty on renewal
Chapter 45	Articles 48 to 50
	Article 48-Introductory
	Recommendation as to Article 48(f)
Chapter 46	Articles 51 to 57
	Article 51
	Article 58-Receipt-Exemption (a)
	Article 55-Analogous
Chapter 47	Articles 58 to 60
	Article 58
	Words "as set forth"
Chapter 48	Articles 61-63
	Article 61-Introductory
	Clause (d)-transfer under the Administrator General's Act-verbal change recommended
Chapter 49	Articles 64-65
	Article 64-Introductory
	Conveyance and trust
Chapter 50	Conclusion
	Introductory
	Mysore case