The Chief Controlling Revenue-authority 2 [or the Collector if empowered by the Chief Controlling Revenue- authority in this behalf] may, without limit of time, make allowance for stamped papers used for printed forms of instruments 3[by any banker or] by any incorporated company or other body corporate, if for any sufficient reason such forms have ceased to be required by the said 3[banker], company or body corporate: provided that such authority is satisfied that the duty in respect of such stamped papers has been duly paid.