The Indian Stamp (Nagaland 2nd Amendment) Act, 1999

The Indian Stamp (Nagaland second Amendment) Act, 1999. 
(Act No. 8 of 1999) 
Received the assent of the Governor of Nagaland on 17/07/1999 and 
published in the Nagaland Gazette Extraordinary dated: 25th ofAugust, 1999. 
To amend the Indian Stamp Act, 1899 in its application to Nagaland. 
Preamble-Whereas it is expedient to amend the Indian Stamp Act, 1899 (Act, I1 of 
1899) herein after called the Principal Act, in its application to 
Nagaland in the Manner herein after appearing. 
It is hereby enacted in the Fortieth year of the Republic of India as 
follows: 
1. Short title, extent and commencement. 
1. This Act may be called the Indian Stamp (Nagaland Amend-ment) 
Act, 1989. 
2. It shall extend to the whole State or Nagaland. 
3. It shall come into force on such date as the State Government may, by 
notification in the official Gazette, appoint. 
2. Amendment of Schedule I of Act, I1 of 1899. In Schedule I to the 
Principal Act, the following shall be substituted. namely:- 
SCHEDULE - I 
Description of Instrument 
1. ACKNOWLEDGMENT of a debt exceeding 
twenty rupees in amount or value, written or 
signed by or on behalf of, a debtor in order to Fifty Paise 
supply evidence of such debt in any book 
(other than a banker's pass-book )- or on a 
separate piece of paper when such bookion 
paper is left in the crediter's possession 
provided that such acknowledgment does not 
contain any promise to pay the debt or any 
stipulation to pay interest or to deliver any 
goods or other property. 
2. ADMINISTRATION - BOND including a The same duty as a Bond 
Duty No. 15 for such amount. bond given under section 6 of the Government 
savings Banks Act, 1875 or section 376 of the 
Indian Succession Act, 1925. 
a. Where the amount does not exceed Rs. 
1,000; 
Thirty rupees b. in any other case 
3. ADOPTION-DETD, that is to say, any 
instrument (other than a will) recording an Sixty Rupees. 
adoption or conferring or purporting to confer 
and authority to adopt. 
4. AFFIDAVIT. including an affirmation or Ten Rupees. 
declaration in the case of persons by law 
allowed to affirm of declare instead of 
swearing. 
Exemptions. 
Affidavit or declaration in writing when made- 
a. as a condition of enlistment under the 
Indian Army Act. 1950; 
b. for the immediate purpose of being filed or 
used in any Court or before the Officer of 
any Court; or 
c. for the sole purpose of enabling any person 
to receive any pension or charitable 
allowance. 
5. AGREEMENT OR MEMORANDUM OF 
AND AGREEMENT:- 
a. if relating to the sale of a bill of exchange; One Rupee 
b. if relating to the sale of a Government Subject to a mxknum of 
Security; eighty Rupees and fifty paise 
for every Rs. 10,0001- or part 
thereof the value of the 
Security. 
c. if relating to the purchast or sale of shares, 
scrips, stocks, debentures, bonds, 
debeture stocks or any other marketable 
Security of a like nature in or of any 
incorpdrated company or other body 
corporate. One Rupees for every Rs. 
i. When such agreement or memorandum of 25001- or part the of the value 
an agreement is with or through a member or the Security the value of 
or between members of a Stook Exchange the Security at the time of 
recognised under the Securitie: Contracts purchase of sale, as the case 
(Regulation) Act, 1956; may be. 
Description of Instrument 
ii. In other cases: 
Two rupees for every Rs. 5001- 
or part thereof of the Security 
at the time of its purchase or d. if executed for service or for performance sale, as case may he. 
of work in any estate whether held by one 
person, or more persons, than one as co-ov 
ners, and whether in one or more blocks on, R~~~~ 
and situated in Assam IMeghalaya where 
the advance given under such agreement 
does not exceed fifty rupees: Four rupees 
e. if not otherwise provided for Exemptions 
Agreement or memorandum of agreement - 
a. for or relating to the sale of goods or 
merchandise exclusively, not being a note 
or memorandum chargeable under No. 43; 
b. made in the form of tenders to the 
Government of India for, or relating to any 
loan; 
AGREEMENTTO LEASE -See lease (No. 35) 
6. AGREEMENT RELATING TO DEPOSIT 
OF TITLE -DEEDS7 PAWN OR PLEDGE, 
that is to say, instrument evidencing an 
agreement relating to- 
1. the deposit of title deeds or instruments 
constituting or being evidence of the title 
to any property whatever (other than a 
marketable security), or 
2. the pawn or pledge of movable property, 
where such deposit, pawn or pledge has 
been made by way of security for the 
repayment of money advanced or to be 
advanced by way of loan or an existing or 
future debt- 
a. if such loan or debt is repayable on Five Rupees if the amount of 
demand or more than three months from loan does not exceed Rs. 5001- 
the date of the instrument evidencing the Ten Rupees if the amount 
agreement. exceed Rs. 5001- but does not 
exceed Rs. 1 0001- 
if the amount of loan does not exceed Rs. Ten Rupees for every Rs.10001- 
500; if it exceeds rupees 500 and not or part thereof in excess of 
exceed Rs. 1000; and for every rupees Hald the duty payable under 
1000 or part thereof in excess of Rs. 1000. Rs. 1000/- 
b. if such loan or debt repayable not more Half the duty payable under 
than three months from the date of such sub-clause (a) 
instrument. 
Exemption 
Instruments of pawn or pledge of goods 
if unattested. 
7. APPOINTMENT IN EXECUTION OR A 
POWER - Whether of trustees or of property, 
movable or immovable, where made by any 
writing not being a wiil- 
a. Where the value of the property does not Fifty Rupees 
exceed Rs. 1,000. 
b. inanyothercase Ninety Rupees 
8. APPRAISEMENT OR VALUATION made 
otherwise than under an order of the Court in 
the course of a suit The same duty as in Bottomry (a) where the amount does not exceed Rs. Bond (no. 15) for such 1,000. ................................................ 
Description if Instrument Proper Stamp Duty ................................................ 
b. in any other case. Twenty-foru rupees seventy 
five paise. 
Exemptions 
a. Appraisement or valuation made for the 
information of one party only, and not 
being in any manner obligatory between 
parties either by agreement or operation of 
law. 
b. Appraisement of crops for the purpose of 
ascertaining the amount to be given to a 
landlord as rent. 
9. APPRENTICESHIP -DEED Including every ~~~~~-f~~~ rupees seventy 
writing relating to the service or tuition of any five Daise. 
apprentice, clerk or servant placed with any 
master to learn any profession, trade or 
employment. 
Exemptions 
Instruments of apprenticeship executed by a 
Magistrate under the apprentices Act, 196 1, or 
by which a person is apprenticed by or at the 
charge of, any public charity. 
10. ARTICLES OF ASSOCIATION OF A 
COMPANY- 
a. Where the company has no share capital or Sixty-one rupees ninety paise 
the normal share capital does not exceed 
Rs. 2.500. 
b. Where the nominsl pkiprs eilpitrl woe@& %3kfY tw@ fW@@§ fie pi§@ 
Rs, 2,500 but doee not exceed R8: 5,QOQ; 
c, Where the nominal shnre eapital sweesda Q,~ hUndfed &@,fy ihfee 
Rs75,0Q0 but does not sweeed 1 ,OQ,OQ fupw §oven& fivi p~i~e: 
d, Where the nominal share eapital exceed m~ kundfg~ f@m s~en 
Ra, i60,OOQ rupee fifty p@i~ 
Articles of sny ossscktion not formed for- 
protit and rregis@,read under- uatign 25 nf rhr 
Campwnics Act, 1966 Bee nlso Memoandurn 
ofAssos;intiatl afe Company (No: 391, 
ASSIONMEN% See oonvqaace (Ns, 23) 
transfer (No, $21, and tr-msfm sf lease (No; 
63) sa the Gang my be ATTQRNTY= Sse 
Moption deed (No, 33, 
AWARD- That is i@ sayO @fly hisisn in Tb $@me du@ g.'@ PmQ 
writing by an ahitr-gtor or umgia nst being ~n (No, 15) CQ~ fke amocmt 
award dirmting a partition, on a r~fcrgwe velw sf~3f@~@W @ wkkh th 
made other wbi: than by wa arb oflks Court @w@fd f@h, s@f jfl 
in the mur~ 088 suit.. §wk awad 6u1?5& @ a 
mexLmum ofm hufiQ~4 
W6fif)' fk?f@ fUP6 .'\v@Nf$f 
five piw, 
15, BOND (&a &find by wken 2 (5) wl being a 
DEBENWRT (NO. 273, ad wot bang 
othmim for by tbi$ AOF or by tk &wct b.cj 
ha, 1878- 
Where rb amount er valw .wlrred gars net ~~fi~ fiv@ 
mcdRw, B8, 
Whet-e it mc& Rs, L 80 and does nnoi exceed Four t-upes oil4 &n pi.%.. 
k.. 280.. 
Description of Instrument Proper Stomp Duty 
Where it exceeds Rs. 200 and does not exceed Six rupees and twenty paise. 
Rs. 300; 
Where it exceeds Rs. 300 and does not exceed Eight rupees and twenty Five 
400; paise. 
Where it exceeds Rs. 400 and does not exceed Eleven rupees and twenty 
Rs. 500; paise. 
Where it exceeds Rs. 500 and does not exceed Fourteen rupees and Ninety 
Rs. 600; paise. 
Where it exceeds Rs. 600 and does not exceed Rs. Seventeen rupees and 
700; thirtyfive paise. 
Where it exceeds Rs. 700 and does not exceed Nineteen rupees and 
Rs. 800; eighty paise. 
Where it exceeds Rs. 800 and does not exceed Twenty-two rupees and 
Rs.900; thirty paise. 
Where it exceeds Rs. 900 and does not exceed Twenry four rupees and 
Rs. 1000; seventy five paise 
and for every Rs. 500 or part thereof in excess of Twelve rupees and thirty paise 
Rs. 1,000 
See Administration - Bond 
(No. 2). Bottomry Bond 
(No. 16), Customs Bond 
(No. 26), Indemnity Bond 
(No. 34) Respondetia Bond 
(No. 56), Security Bond 
Bond (No 57) 
Exemptions 
Bond, when executed by- 
(a) Neadman nomi~ated under rules framed in 
accordance with the Bengal Irrigation Act, 1876, 
section 99. for the due performance of their duties 
under that Act; 
b. any person for the purpose of guaranteeing 
that the local income derived from private 
subscriptions to a charitable dispensary or 
houspital or any other object ofpublic utility, shall 
not be less than a specified sum per men- sem. 
16. BOTTOMRY BOND that is to say, any ~h, duty as a Bond 
instrument whereby the master of a seagoing ship 0\10. 15) for such amount 
borrows money on the scurity of the ship to enable 
to preserve the ship or prosecute her voyage. 
17. CANCELLATION Instrument of (including Twenty -for rupees and 
any instrument by which any instrument seventy five paise. 
previously excepted is cancelled , if attested and 
not other wise provided for. See also Release (No. 
55)Revocation of Statement) (No. 58 -B), 
Surrender of Lase (No. 6 l), Revocation of Trust 
(NO. 64-B). 
18. CERTIFICATE OF SALE (in respect of each 
property put up as a separate lot and sold), granted 
to the purchaser of any property sold by a public 
auction by a Civil or Revenue Court, or Collector 
or other Revenue Officer- 
a. Where the purchase money does not exceed Seventy paise 
Rs. 10; 
b. Where the purchase-money exceeds Rs. 10. One paise. 
but does not exceed Rs. 25; The same duty as a Conveyance 
(No. 23), for a consideration c. in any other case equal to the amount of the 
purchase money only. 
19. CERTIFICATE OR OTHER DOCUMENT, 
evidencing the of the holder thereof or any other 
person other to any share, scrip or stock in or of 
any incorporated company or other body Forty Five paise 
corporate or to become proprietor of share, scrip 
or stock in or any such company or body. 
See also Letter ofAllotment of Shares (No. 36). 
20.CHARTERED PARTY, that is to say any 
instrument (Except an agreement for the hire of a 
tug-steamer), whereby a vessel or some specified Four rupees and ninety-five 
principal part thereof is the specified purposes of paise 
the characterer, whether it includes a penalty 
clause or not. 
22. COMPOSITION - DEED, that is to say, any Forty-nine rupees and 
instrument executed by a debtor, whereby he fifty paise 
conveys his property for the benefit of his 
creditors, or whereby payment of a composition or 
dividend on their debts is secured to the creditors, 
or whereby provision is made for the continuance 
ofthe deb-tor's business, under the supervision of 
inspectors or under lifters of License, for the 
benefit of his creditors. 
23. CONVEYANCE (as defined by section 2 
(10)), not ki~g a nansfer charged or exempted 
under no. 62- 
* where the mount or vdue ofthe consideration T,, ,pee% asad thi~ pk 
for such convqmcte as set forth aherein dm not 
exceed Its. 50; 
%here it exceeds Its. 50 but do exceed h. B 043; 
Its. I W but dm ex& Its- 200 
Its. 200 but dm exceed 3W 
R%.3Wb-excdh.a 
b.mbaaadmexcdk- 5043 
* where it exdh.. 5Wht dm k- 6~N.l 
* BWIIL~C~R it exceeds &. 64Ml ht does Rs- 
* whe~ in exc& Ws. 50,m but dl- excd 
0 ~-w~m, * where itt exc- h. W3WXD but dm excd Its. 
II ,%0.000 
Fom npm md fie paise 
Nine mpea 
Sixty six mp and fifty mp 
fix every one fdmd mpee 
Ei@ty two mpea za8wll paise 
Provided that where the "instrument" or 
the conveyance is in respect of and Industrial 
Loan, certified as such by the Director of 
Industries, Nagaland the stamp duty shall be half 
or the above rate. 
Description of Instrument Proper Stamp Duty ................................................ 
Exemptions 
Assignment of copyright under the Indian 
Copyright Act, 1957. COPARTNERSHIP- 
DEED- See Pratnership (No. 46) 
24. COPY OR EXTRACT, certified to be a true 
copy or extract by or order of any public officer 
and not chargeable under the law for the time 
being in force relating to court-fees- 
i. if the original was not chargeable with duty or ~w~ rupees and fifty paise 
if the duty with which it was chargeable does not 
exceed one rupee; 
ii. in any other case not falling within the F,,, rupees and ninety 
provisions of section five paise 
Exemptions 
a. Copy of any paper which a public officer is 
expressly required by law to make or furnish for 
record in any public officer or for any public 
purpose. 
b. Copy of or extract from, any register relating 
to births, baptisms, naming, dedications, 
marriages, divorces, deaths or burials. 
25. COUNTERPART OR DUPLICATE of any 
instrument, chargeable with duty and in respect of 
which the proper duty has been paid- 
a. if the duty with which the original instrument The same duty as is payable 
is chargeable does not exceed two rupees; the original 
b. in any other case not falling within the Four rupees and ninety 
provisions of section 6-A five paise. 
Exemption 
counterpart of any lease granted to a cultivator, 
when such lease is exempted form duty. 
26. CUSTOMER- MOND- 
a. where the amount does not ex-ceed Rs. The same duty as a Bond 
1 .OOO; (No. 15) for suchamount by 
Thirty-three rupees Forty paise 
b. in any other case. 
28.DELIVERY ORDER IN RESPECT OF 
GOODS, that is to say, any instrument entitling 
any person therein named, or his assigns or the 
holder thereof, to the delivery of any goods lying 
in any dock on port, or in any war chouse in which 
goods are stored or deposited on dent or hire or 
being signed by or on behalf of the owner of such 
goods upon the sale or transfer of the property 
therein, when such goods exceed in value twenty 
rupees. 
DEPOSIT OF TITLE DEEDS- See Agreement 
relating to Deposit of Title -deeds, Pawn or Pledge 
(No. 6) 
DISSOLUTION OF PARTNERSHIP- 
See partnership (No. 46) 
29. DIVORCE-Instrument of, that is to say, any Sixteen rupees and fifty paise. instrument by which any person effects the 
dissolution ofhis marriage. 
DOWER- Instrument of see Settlement No. 58. 
DUPLICATE - See Counterpart (No. 25). 
3 1. EXCHANGE OF PROPERTY Instrument of The Same duty as a Conveyance 
(No. 23) for a consternation 
EXTRACT - see Copy (No. 24). equal to the value of the 
property of greatest value as 
set forth in such instrument. 
32. FURTHER CHARGE-Instrument of, that is to 
say, instrument imposing a further charge on 
mortgaged property- 
a. When the original mortage is one of the The same duty as aconveyance 
description referred to in claurse (a) of Article O\lo. 23) for a consternation 
40 (that is with possession); equal to the further charge 
b. where such mortgage is one of the description secured by such instrument. 
referred to in clause 
c. ofArticle No. 40 (that is with Out possession)- 
i. if at the time of execution of the instrument of same duty as aConveyance 
further charge possession of the property is (No. 24) for a consideration 
given or agreed to be given under such equal to the total amount of the 
instrument; charge (including the original 
mortgage and any further 
charge already made), less the 
duty already paid on such 
original mortgage and further 
charge. 
ii. ifpossession is not so given The Same duty as a bond (No. 
15) for the amount of the 
further charge secured by such 
Instrument. 
33. GIFT - Instrument of, not being a Settlement The same duty as a Conveyance 
(No. 58) or wil.1 or Transfer (No. 62) (No. 23) for a consideration 
equal to the value of the property 
as set forth in such instrument. 
HIRING AGREEMENT or agreement for service, The same duty as a Security 
See Agreement (No. 5) Bond (No. 57)for the same 
amount. 
34. INDEMNITY BOND. INSPECTORSHIP 
DEED, See Composition Deed (No. 22) 
35. LEASE, including as under lease and any 
agreement to let or sublet :- 
a. when by such lease the rent is fixed and no The sarnedutyasaBond(No. 15) 
premium is pad or delivered- for the whole amount payable pr 
deliverable undersuch lease 
i. where the lease purport to be for a term of less The same duty, as a Bond 
than one year; (No. 15) for the amount 
or value of the average 
ii. where the lease purports to be for term of not mnual rent reserved 
less than one year but not more than five years; 
iii. where the lease purports to be for a term T h e s a m e d u t y a s a 
exceeding five years and not exceeding ten Conveyance (No. 23) for a 
years; consideration equal to the 
amount or value of the 
average annual rent reserved. 
iv. where the lease purpots to be for a term The same duty as aconveyance 
exceeding ten years, but not exceeding twenty (NO. 23) for a consideration 
years equal to twice the amount or 
value of the average annual rent 
reserved. 
v. where the lease purports to be for a term 
exceeding twenty years; but not exceeding 
thirty. 
vi. where the lease purports to be for a term 
exceeding thirty years, bit not exceeding one 
hundred years; 
vii.where the lease purports to be for a term 
exceeding to be for a term exceeding one 
hundred years or in perpetuity; 
The same duty as a Conveyance 
(No. 23) for a consideration 
equal to three times the amount 
or value of the average annual 
rent reserved. 
The same duty as a Conveyance 
,No. 23) for consideration equal 
to four times the amount or 
value of the average annual rent 
reserved. 
The same duty as a 
Conveyance (No. 23) for 
consideration equal in the case 
of a lease granted solely for 
agricultural purposes to one 
tenth and in any other case to 
one-sixth of the whole amount 
of rents which would be paid 
or delivered in respect of the 
first fifty years ofthe lease. 
viii. where the lease does not purport to be for any T h e s a m e d u t y a s a 
definite term; Conveyance (No. 23) for a 
consideration equal to three 
time the amount or value of the 
average paid or delivered for 
the first ten years if the lease 
continued so long. 
b. where the lease is granted for a fine premium T h e s am e d u t y as a 
or for money advanced where no rent is Conveyance (No. 23) for a 
reserved; consideration equal to the 
amount or value of such fine or 
premium or advance as set 
forth in the lease. 
c. where the lease is granted for a fine or The same duty as a 
premium or for money advanced, addition to Conveyance (No. 23) for a 
rent resewed. consideration equal to the 
amount or value of such fine or 
premium or advance as set 
forth in the lease in addition to 
the duty which would have 
been payable on such lease if 
no fine premium or ivance had 
been paid or delivered : 
Provided that, in any case 
when an agreement to lease is 
samped with the ad valorem 
stamp requlred for a lease and 
a lease in pursuance of such 
agreement is subsequently 
executed, the duty on such 
lease shall not exceed one 
rupee and thirty paise. 
Exemption 
Lease executed in the case of a cultivator and 
for the purpose of cultivation (including a lease of 
trees for the producting of food or drink), without 
the payment or delivery of any fine or premium, 
when a definite term is expressed and such term 
does not exceed one year, or when the average 
annual rent reserved does not exceed one hundred 
rupees. 
In this exemption a lease for the purposes of 
cultivation shall include a lease of lands for 
cultivation together with homestead or tank. 
EXPLANATION- When a lessee undertakes to 
pay any recurring charge, such as Government 
revenue, the land-lord's share of casses, or the 
owner's share of municipal rates of taxes which is 
by law recoverable from the lessor the amount so 
agreed to be paid by the lessee shall be deemed to 
be part of the rent. 
36. LETTTR OF ALLOTMENT OF SHARES, in Forty-five paise 
any company or proposed company or in respect 
of any loan to be raised by any company or 
proposed company. 
See also CERTIFICATE or other document (No. 
19). 
38. Letter of License, that is to say, any agreement Thi@-three rupees and 
between a debtor and his creditors that the latter eighty paise. 
shall, for a specified time suspend their claims and 
allow the debtor to carry on business at his own 
discretion. 
39. MEMORANDUM OR ASSOCIATION OF A 
COMPANY.- 
(a) if accompanied by articles of association Ninety-nine rupees. 
under Section 26 of the Companies Act, 
1956 ; 
(b) if not so accompanied- 
(i) where the nominal share capital does Two hundred forty-seven 
not exceed one lakh of rupees ; rupees and fifty paise 
(ii) where the nominal share capital Four hundred twelve rupees 
exceeds one lakh of rupees.; and fifty paise. 
Exemption 
Memorandum of any association not formed 
for profit and registered under Scction 25 of the 
Companies Act 1965. 
40. MORTGAGE DEED, not being an Agreement 
rclation to Deposit of Title deeds, Pawn or Pledge 
(No.6). Bottomry Bond (No. 16). Mortgage of a 
Crop (No.41). Respondentia Bond (No.56), or 
Security Bond (No.57)- 
a when possession of the property or any yhe a , d t as a 
part of the property comprised in such Conveyance (No. 23) for a 
deed is given by the mortgagor agreed to consideration equal to the 
bc given; amount secured by such deed. 
b. when possession of the property Thesa,edutyasaBond 
comprised in such deed is not given by the (N~. 15) for the amount 
mortgagor nor agreed to be given; secured by such deed. 
EXPLANATION-A mortgagor who gives to the 
mortgagee a power-of-att-omey to collect rents or 
a lease of the property mortgaged or part thereof 
the property to give possession within the 
meaning of this article; 
c. i. when a collateral or auxiliary or additional or ~w~ rupees and fifty paise 
submitted security, or substituted security or 
by way of further assurance for the above 
mentioned purpose where the principal or 
primary security is duly stamped for every 
sum secured not exceeding Rs. 1,000; 
ii.and for every Rs. 1,000 or part thereof Threerupees. 
secured in excess of Rupees 1,000; 
Exemptions 
1. Instruments executed by persons taking 
advances under the Land Improvement Loans Act, 
1883, or the Agriculturists' Loans Act, 1884, or by 
their sureties as security for the repayment of such 
advance. 
2. Letter of hypothecation accompanying 
a bill of exchange. 
41. MORTGAGE OF CHOP including any 
instrument evidencing an agreement to secure the 
repayment of a loan made upon any mortgage of a 
crop whether the crop is or is not in existence at the 
time of the mortgage. 
a. when the loan is repayable not more than three 
months form the date ofthe instrument- 
for every sum secured not exceeding Rs. 200; Forty-five paise 
and for every Rs. 200. or part thereof secured 
in excess of Rs.200 
b. when the loan is repayable more than three Sixty paise. 
months, but not more than eighteen months 
from the date of instrument- 
- for every sum secured not exceeding Rs. 100; Seventy paise 
and 
for every Rs. 100; or part thereof secured in Seventy paise 
excess of Rs. 100. 
42. NOTARIALACT, that is to say any instrument Four rupees and ninety-five 
endorsement, note, attestation, certificate, or ently paise 
not, being a PROTEST (No. 50 made or signed by 
aNotary Public in the execution of the duties of his 
office or by any other person lawfully acting as a 
Notary Public. 
See also Protest ofBill ofNote(No. 50). 
43.NOTE OR MEMORANDUM sent by a 
Broker or Agent to his principal intimating the 
purchase or sale on account of such principal- 
a. of any goods exceeding in value twenty Eighty paise 
rupees; 
b. of any stock or marketable security exceeding Ninty paise for every Rs. 5,000 
in value twenty rupees. or part thereof of the value of 
the stock as security subject to 
a maximum of fourty nine 
rupees and fifty paise. 
44. NOTE OF PROTEST BY THE MASTER OF Three rupees and thirty paise. 
A SHIP- 
See also Protest by the master of a Ship (No. 5 1). 
ORDER FOR THE PAYMENT OF MONEY See 
Bill of Exchange (NO. 13). 
45. PARTITION - Instrument of (as defined by The same duty as a Bond 
section 2 (1 5) (No. 15) for the amount of 
the value of the separated 
share or shares of the 
property. 
N.B.- The largest share 
remaining after the property 
is partitioned (or if there are 
two or more shares of equal 
valur and not smaller than 
any of the other share, then 
one of such equal shares) 
shall be deemed to be that 
from which the other shares 
are separated; 
Provided always that - 
a. when an instrument of 
partition containing and 
agreement to divide 
property in severalty is 
executed and a partition is 
effected in pursuance of 
such agreement, the duty 
chargeable upon the 
instrument affecting such 
the instrument effecting 
such partition shall be 
redueced by the amount of 
duty paid in respect of the 
first instrument but shall not 
be less than Two rupees and 
twenty paise. 
b. where land is held on 
settlement for a period not 
exceeding thirty years and 
paying the full assessment, 
the value for the purpose of 
duty shall be calculated at 
not more than five times the 
annual revenue; 
c.where a final order for 
effecting a partition passed 
by any Revenue authority or 
any Civil Court, or an award 
by an arbitrator directing a 
partition is stamped with the 
stamp required for an 
instrument of partition and 
an instrument of partition in 
pursuance of such order or 
award is subsequently 
executed the duty on such 
instrument shall not exceed 
three rupees and thirty paise 
46. PARTNERSHIP- The same duty as Bond (No. 
A-Instrument of- 15) 
a. where the capital of the partnership does Sixty-six rupees. 
not, exceed Rs. 1,000; 
b. in any other case Thirty three rupees. 
B. Dissolution of- 
PAWN OR PLEDGE - See Agreement relating 
to deposit ofTitledeed, PAWN or pledge (No. 6). 
48. POWER OR ATTORNEY- (as defined by 
Section 2 (2 1) not being a proxy- 
a. when executed for the sole purpose of procuring Two rupees and fifty paise 
the registration of one or more documents in 
relation to a single transaction or for admitting 
execution of one or more such documents; 
b) When required in suits or proceeding under the paise 
presidency small cause Court Ac, 1 882; 
(c) When authorizing one person or more to act in Five rupees. 
a single transaction other than the case 
mentioned in C1. (a j; 
(d) When authorizing not more than five persons TnTentY-four rupees and 
to act jointly and severally in more than one sevenq paise. 
transaction or generally; 
(el When authorizing more than five but not more F~*~ -nine rupees and 
then ten persons to act joint!y and severally in fib paise 
more than one transaction or generally; 
(f) When given for consideraiion and authorizing The same duty as a 
the attorney to sell any immovable property; Conveyance (NO, 23) for the 
amount of the consideration. 
(g) in any other case. Five rupees for each person 
authorised. 
Explanation - For purposes of the Article nlorc N . B . - T h e t e r m 
persons than one when belonging to the same film LLRegistration" includes 
shall be deemed to be one person. every operation incidental 
to registration under the 
India Registration Act 1980. 
50. PROTEST OF BILL OR NOTE, that is to say, Five rupees 
any, declaration in writing made by a Notary 
Public or other persons 1awf;ally acting as such 
attesting the dishonor of a bill of exchange or 
promissory note. 
5 1. PROTEST BY THE MASTER OF SHIP, that Five rupees 
is to say, any declaration of the particulars of her 
voyage drawn up by him with a view to the 
adjustinent of losses or the calculation of average, 
and every declaration in writing made by him 
against the characters or consignees for not 
loading or unloading the ship when such 
declaration is attested or certified by a Notary 
Public or other person lawfully acting as such. 
See also Note of Protest by the Master of 
Ship (No. 44) 
4. RECONVEYANCE OF MORTGAGED 
PROPERTY- 
(a) If the consideration for which the property T h e a m e d t a 
was mortgaged does not exceed Rs. 1,000; Conveyance (No. 23) forthe 
amount of such 
consideration as s et forth in 
the reconveyance. 
(b) in any other case Forty-nini rupees fifty paise. 
5. RELEASE, that is to say any instrument (not 
being such a release as is provided for by section 
23-A, whereby a person renounces a claim upon 
another person or against any specified property-) 
(a) if the amount, or value of the claim does not ~h, same duty as a Bond 
exceed Rs. 1,000; (No. 15) for such amount or 
value as set forth in the 
release. 
(b) in any other case. Twenty-four rupees 
seventy-five paise. 
6. RESPONDENTIA BOND, that is to say, any 
instrument securing a loan on the cargo laden or to ~h, same duty as a Bond 
be laden on boar a ship and making repayment (N~. 15) for the amount of 
contingent on the arrival of the cargo at the port of the loan secured. 
destination. 
REVOCA'rION OF ANY TRUST ON 
SETTLEMENT 
See Settlement (No. 50); Trust (No. 64). 
57. SECURITY BOND OR MORTGAGE DEEP, 
executed by way of security for the due execution 
of ,an office or to account for money or other 
property received by virtue thereof, or executed 
by a surety to secure the due performance of a 
contract - 
(a) when the amount secure does not exceed The same duty as a Bod (No. 
Rs. 1,000; 15) for the amount secured. 
(b) in any other case. Twenty-four rupees and 
seventy-five paise. 
Exemptions 
Bond or other instrument, when executed- 
(a) by headman nominated under rules framed in 
accordance with the Bengal Irrigation Act. 
1876, Section 99, for the due performance of 
their duties under that Act; 
(b) by any person for the purpose of guaranteeing 
that the local income derived from private 
subscriptions to a charitable dispensary or 
hospital, or any other object of public utility, 
shall not be less than a specified sum per 
mensem; 
(c) under No. 3-A of the rules made by the 
Government of Bombay in Council, under 
Section 70 of the Bombay Irrigation Act, 1872; 
(d) executed by persons taking advances under the 
Land Improvement Loans Act, 1883, or the 
Agriculturists Loans Act, 1884 or by their 
sureties, as security for the repayment of such 
advances; 
(e) executed by officers of Government or their 
sureties to secure the due executions of an 
office, or the due accounting for money or 
other property received by virtue thereof. 
58. SETTLEMENT - The same duty as 
a. Instrument of (including a deed of power) Conveyance wo. 23) for a 
sum equal to the amount or 
value of the property settled as 
set forth in such settlement; 
Provided that where an 
agreement to settle is 
stamped with the stamp 
required for an instrument of 
settlement, and an 
instrument of settlement in 
pursuance of such agreement 
is subsequently executed, the 
duty on such instrument shall 
not exceed one rupee and 
ninety-five paise. 
Exemptions 
(a) Deed of dower executed on the occasion of a 
marriage between Muhammadans; 
(b) Hludassa, that is to say, any settlement of 
immovable property executed by a Buddhist in 
Burrna for a religious purpose in which no 
value has been specified and on which a duty of 
Rs. 10 has been paid. 
B. Revocation of- 
See also Trust (64) 
The same duty as a 
Conveyance (No. 23) for a 
sum equal to the amount or 
value of the property 
concerned, as set forth in the 
instrument of Revocation, but 
not exceeding forty-one 
rupees and twenty-five paise. 
59. SHARE WARRANTS, to bearer issued under One-and-a-half times the duty 
the Companies Act, 1 956. payable on a Conveyance (No. 
23) for a consideration equal to 
the nominal amount of the 
share specified in the warrant. 
Exemptions 
Share warrant when issued by a Company in 
pursuance of the Companies Act, 1956, 
Section 144, to have effect only upon payment, 
as composition for that duty, to the Collector of 
Stamp revenue of- 
(a) One-and-a-half per centum of the whole 
subscribed capital ofthe Company; 
(b) If any company which has paid the said 
duty or composition in full, subsequently 
issues and addition to its subscribed capital 
one-and-a-half per centum of the 
additional capital so issued. 
60. SHIPPING ORDER, for or relating to the Forty paise 
conveyance of goods on board of any 
vessel. 
6 1. SURRENDER OF LEASE- 
(a) when the duty with which the lease is 
chargeable does not exceeded seven 
rupees fifty paise; 
(b) in any other case ; 
The duty with which such 
lease is chargeable. 
Twenty-four rupees and 
Seventy five paise. 
63. TRANSFER OF LEASE, by way of The same duty as a 
assignment, andnot by way ofunder lease. conveyance (No. 23) for a 
consideration equal to the 
amount of the consideration 
for the transfer. 
Exemption 
Transfer of any lease from duty. 
64. TRUST- 
a. DECLARATION OF- or concerning any The same duty as a Bond (No. 
property when made by any writing not 15) for a sum to the 
being a will. amount or value of the 
property concerned, as set 
forth in the instrument, but not 
exceeding forty-one rupees 
and twenty-five paise. 
b. REVOCATION OF- or concerning any The same duty as a Bond (No. 
property when made by any instrument 15) for a sum equal to the 
other than will. amount or value of the 
property concerned, as set 
forth in the instrument, but not 
exceeding forty-one rupees 
and twenty-five paise. 
See also Settlement (No. 58). VALUATION - see 
Appraisement (No. 8). 

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