(a) if relating to the sale of a bill of exchange; Two annas.

(b) if relating to the sale of a Government security Subject to a maximum of ten rupees, one anna or share in an incorporated company or other body for every Rs. 10,000 or part thereof of the value corporate; of the security or share.

(c) if not otherwise provided for Eight annas. Exemptions Agreement or memorandum of agreement—

(a) for or relating to the sale of goods or merchandise exclusively, not being a NOTEOR MEMORANDUM chargeable under No. 43;

(b) made in the form of tenders to the Central Government for or relating to any loan; 2 * * * * AGREEMENT TO LEASE. See LEASE (No. 35). 3 [6.AGREEMENT RELATING TO DEPO- SIT OF TITLE-DEEDS, PAWN OR PLEDGE, that is to say, any instrument evidencing an agreement relating to —

(a) if such loan or debt is repayable on demand or The same duty as a Bill of Exchange [No. 13

(b)] more than three months from the date of the for the amount secured. instrument evidencing the agreement;

(b) if such loan or debt is repayable not more than Half the duty payable on a Bill of Exchange [No. three months from the date of such instruments. 13

(b)] for the amount secured. Exemption Instrument of pawn or pledge of goods if unattested.] 7. APPOINTMENT IN EXECUTION OF A Fifteen rupees. POWER, whether of trustees or of property, movable or immovable, where made by any writing not being a will. 1. Subs. by Act 6 of 1910, s.3, for article 5. 2. Clause

(c) omitted by the A.O. 1950. 3. Subs. by Act 15 of 1904, s. 8, for article. 6. 65 Description of Instrument Proper Stamp-duty 8. APPRAISEMENT OR VALUATION made otherwise than under an order of the Court in the course of a suit—

(a) where the amount does not exceed Rs. 1,000; The same duty as a Bond (No. 15) for such amount.

(b)inan other case……………………………. Five rupees. 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 Five rupees. writing relating to the service or tuition of any apprentice, clerk or servant, placed with any master to learn any profession, trade or employment, not being ARTICLES OF CLERKSHIP, (No. 11). Exemption Instruments of apprenticeship executed by a Magistrate under the 1Apprentices Act, 1850 (XIX of 1850), or by which a person is apprenticed by or at the charge of any public charity. 10. ARTICLES OF ASSOCIATION OF A Twenty-five rupees. COMPANY. Exemption Articles of any Association not formed for profit and registered under section 26 of the 2 Indian Companies Act, 1882 (VI of 1882). See also MEMORANDUM OF ASSOCIATION OF A COMPANY (No.39). 11. ARTICLES OF CLERKSHIP or contract Two hundred and fifty rupees. whereby any person first becomes bound to serve as a clerk in order to his admission as an attorney in any High Court. ASSIGNMENT. See CONVEYANCE (No. 23), TRANSFER (No. 62), and TRANSFEROF LEASE (No. 63), as the case may be. ATTORNEY. See ENTRYAS AN ATTORNEY (No. 30) and POWEROF ATTORNEY (No. 48). AUTHORITY TO ADOPT. See ADOPTION-DEED (No. 3). 1. See now the Apprentices Act, 1961 (52 of 1961). 2. See now the Companies Act, 1956 (1 of 1956). 66 Description of Instrument Proper Stamp-duty 12. AWARD, that is to say, any decision in writing by an arbitrator or umpire, not being an award directing a partition, on a reference made otherwise than by an order of the Court in the course of a suit—

(a) where the amount or value of the property to The same duty as a Bond (No. 15) for such which the award relates as set forth in such award amount. does not exceed Rs. 1,000;

(b) in any other case………………………… Five rupees. Exemption Award under the 1 Bombay District Municipal Act, 1873 (Bom. Act 6 of 1873), section 81, or the Bombay Hereditary Offices Act, 1874 (Bom. Act (3of 1874), section 18. 2 [13. BILL OF EXCHANGE as defined by s.2

(b)where payable otherwise than on demand—

(i) where payable not more than three months after date or sight— if the amount of the bill or note does not Thirty paise. exceed Rs. 500; if it exceeds Rs. 500 but does not exceed Sixty paise. Rs. 1,000; and for every additional Rs. 1,000 or part thereof Sixty paise. in excess of Rs. 1,000; (ii)where payable more than three months but not more than six months after date or sight— if the amount of the bill or note does not Sixty paise. exceed Rs. 500; if it exceeds Rs. 500 but does not exceed One rupee twenty paise. Rs. 1,000; and for every additional Rs. 1,000 or part One rupee twenty paise. thereof in excess of Rs. 1,000; (iii) where payable more than six months but not more than nine months after date or sight— if the amount of the bill or note does not Ninety paise. exceed Rs. 500; 1. See now the Bombay District Municipal Act, 1901 (Bom. Act 3 of 1901). 2. Subs. by notification No. S.O. 130(E), dated 28-1-2004, for articles 13 and 14. 67 Description of Instrument Proper Stamp duty if it exceeds Rs. 500 but does not exceed Rs. 1,000; One rupee eighty paise. and for every additional Rs. 1,000 or part thereof in One rupee eighty paise. excess of Rs. 1,000; (iv)where payable more than nine months but not more than one year after date or sight— if the amount of the bill or note does not exceed One rupee twenty five paise. Rs. 500; if it exceeds Rs. 500 but does not exceed Rs. Two rupees fifty paise. 1,000; and for every additional Rs. 1,000 or part thereof in Two rupees fifty paise. excess of Rs. 1,000;

(c)where payable at more than one year after date or sight— if the amount of the bill or note does not exceed Rs. 500; Two rupees fifty paise. if it exceeds Rs. 500 but does not exceed Rs. 1,000; Five rupees. and for every additional Rs. 1,000 or part thereof in Five rupees. excess of Rs. 1,000; 14. BILL OF LADING (including a through bill of One rupee. lading). N.B.—If a bill of lading is drawn in parts, the proper stamp therefore must be borne by each one of the set.] Exemptions

(a) Bill of lading when the goods therein described are received at a place within the limits of any port as defined under the Indian Ports Act, 1889 (10 of1889), and are to be delivered at another place within the limits of the same port.

(b) Billof lading when executed out of India and relating to property to be delivered in India. 15. BOND [as defined by section 2

(a) headmen nominated under rules framed in accordance with the Bengal Irrigation Act, 1876 (Ben. Act 3 of 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 hospital or any other object of public utility shall not be less than a specifed sum per mensem. 16. BOTTOMRY BOND, that is to say, any instrument The same duty as a Bond where by the master of a sea-going ship borrows money on the (No. 15) for the same amount. security of the ship to enable him to preserve the ship or prosecute her voyage. 17. CANCELLATION—Instrument of (including any Five rupees. instrument by which any instrument previously executed is cancelled), if attested and not otherwise provided for. See also Release (No. 55), Revocation of Settlement (No. 58-B), Surrender of Lease (No. 61), 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 public auction by a Civil or Revenue Court, or Collector or other Revenue-officer—

(a) where the purchase-money does not exceed Rs. 10; Two annas.

(b) where the purchase-money exceeds Rs. 10 but Four annas. does not exceed Rs. 25;

(c) in any other case ....................... The same duty as a conveyance (No. 23) for a consideration equal to the amount of the purchase- money only. 69 Description of Instrument Proper Stamp-duty 1 19. CERTIFICATE OR OTHER DOCUMENT [(except the 3 [Two anna]. certificate or other document covered under Articles 27 and 56A)”evidencing the right or title of the holder thereof, or any other person, either to any shares, scrip or stock in or of any incorporated company or other body corporate, or to become proprietor of shares, scrip or stock in or of any such company or body. 2 * * * *. 20. CHARTER-PARTY, that is to say, any instrument (except One rupee. agreement for the hire of a tug-steamer) whereby a vessel or some specified principal part thereof is let for the specified purposes of the charterer, whether it includes a penalty clause or not. 4 * * * * * 22. COMPOSITION-DEED, that is to say, any instrument executed by Ten rupees. a debtor whereby he 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 of the debtor's business, under the supervision of inspectors or under letters of licence, for the benefit of his creditors. 23. CONVEYANCE [as defined by section 2

(a)Assignment of copyright by entry made under the6Indian Copyright Act, 1847 (20 of 1847) section 5.] 7 [

(b) for the purpose of this article, the portion of duty paid in respect of a document falling under article No. 23A shall be excluded while computing the duty payable in respect of a corresponding document relating to the completion of the transaction in any Union territory under this article.] CO-PARTNERSHIP-DEED. See Partnership (No. 46.) 5 [23A. CONVEYANCE IN THE NATURE OF PART Ninety per cent. of the duty as a PERFORMANCE—Contracts for the transfer of immovable property in the Conveyance (No. 23).] nature of part performance in any Union territory under section 53A of the Transfer of Property Act, 1882 (4 of 1882). 1. Ins. by Act 7 of 2019, s. 21 (w.e.f. 1-7-2020). [Earlier notified w.e.f. 9-1-2020 followed by 1-4-2020] 2. The words, brackets and figures “See also LETTER OF ALLOTMENT OF SHARES (No. 36)” omitted by s. 21, ibid. (w.e.f. 1-7-2020). [Earlier notified w.e.f. 9-1-2020 followed by 1-4-2020] 3. Subs. by Act 43 of 1923 s. 2, for “One anna”. 4. Art. 21 omitted by Act 5 of 1927, s. 5. 5. Certain words and figure numbered as clause

(a) thereof by Act 48 of 2001, s. 11 (w.e.f. 24-9-2001). 6. See now the Copyright Act, 1957 (14 of 1957). 7. Ins. by Act 48 of 2001, s. 11 (w.e.f. 24-9-2001). 70 Description of Instrument Proper Stamp-duty 24. COPY OR EXTRACT certified to be a true copy or extract, by or by 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 if the duty Eight annas. with which it was chargeable does not exceed one rupee; (ii) in any other case………………… One rupee. Exemptions

(a)Copy of any paper which a public officer is expressly required by law to make or furnish for record in any public office or for any public purpose. 1 [

(b) Copy of, or extract from, any register relating to births, baptisms, namings, dedications, marriages, 2[divorces,] deaths or burials]. 25. COUNTERPART OR DUPLICATE of any instrument chargeable with duty and in respect of which the proper duty has The same duty as is payable on the been paid,— original.

(a) if the duty with which the original instrument is chargeable does not exceed one rupee; One rupee.

(b) in any other case .................. Exemption The same duty as a Bond (No. 15) Counterpart of any lease granted to a cultivator, when for such amount. such lease is exempted from duty. Five rupees. 26. CUSTOMS BOND—

(a) where the amount does not exceed Rs. 1,000;

(b)in any other case .......................... 3 [27. DEBENTURE—[as defined by section 2(10A)] (see section 9A and 9B)

(a)in case of issue of debenture; 0.005%

(b) in case of transfer and re-issue of debenture. 0.0001%] Description of Instrument Proper Stamp-duty 1. Subs. by Act 5 of 1906, s. 7, for clauses

(b) and

(c). 2. Ins. by Act 10 of 1914, s. 2 and the First Schedule. 3. Subs. by Act 7 of 2019, s. 21, for article 27 (w.e.f. 1-7-2020). [Earlier notified w.e.f. 9-1-2020 followed by 1-4-2020] 71 Explanation.—The term “Debenture” includes any interest coupons attached thereto but the amount of such coupons shall not be included in estimating the duty. Exemption A debenture issued by an incorporated company or other body corporate in terms of a registered mortgage-deed, duly stamped in respect of the full amount of debentures to be issued thereunder, whereby the company or body borrowing makes over, in whole or in part, their property to trustees for the benefit of the debenture holders: Provided that the debentures so issued are expressed to be issued in terms of the said mortgage-deed. See also BOND (NO. 15): and sections 8 and 55. 28. DELIVERY ORDER IN RESPECT OF GOODS, 1 [(excluding delivery order in respect of settlement of transactions in securities in stock exchange)] 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 or port, or in any warehouse in which goods are stored or deposited on rent or hire, or upon any wharf, such instrument 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. 2 DEPOSITOFTITLE-DEEDS [SEE AGREEMENT RELATINGTO DEPOSITOFTITLE-DEEDS PAWN OR PLEDGE (NO. 6)]. DISSOLUTION OF PARTNERSHIPSee PARTNERSHIP (No. 46). 29. DIVORCE.—Instrument of, that is to say, any instrument by which any person effects the dissolution of his marriage. DOWER—Instrument of See SETTLEMENT (No. 58). DUPLICATE. See COUNTERPART (No. 25). 30. ENTRY AS AN ADVOCATE, VAKIL OR ATTORNEY ON THE ROLL OF ANY HIGH COURT3[under the Indian Bar Councils Act, 1926 (38 of 1926) or] in exercise of powers conferred on such court by Letters patent or by the 4Legal Practitioners Act, 1884 (9 of 1884)—

(a) in the case of an Advocate or Vakil……….

(b) in the case of an Attorney…….. Exemption entry of an advocate, vakil or attornery on the roll of any High court when he has previously been enrolled in a High Court. * * 5 * * * 1. Ins. by Act 7 of 2019, s. 21 (w.e.f. 1-7-2020). [Earlier notified w.e.f. 9-1-2020 followed by 1-4-2020] 2. Subs. by Act 15 of 1904, s. 8, for “See Agreement by way of Equitable Mortgage (No. 6)”. 3. Ins. by Act 38 of 1926, s. 19 and the Sch. 4. Since repealed. 5. The entry “EQUITABLE MORTGAGE” omitted by Act 15 of 1904, s. 8. 72 31. EXCHANGE OF PROPERTY.—Instrument of. EXTRACT. See Copy (No. 24). 32. FURTHER CHARGE.—Instrument of, that is to say, any instrument imposing a further charge on mortgaged property—

(a) when the original mortgage is one of the description referred The same duty as a Conveyance to in clause

(a) of Article No. 40 (that is, with possession); (No. 23) for a consideration equal to the value of the property of greatest value as set forth in such instrument.

(b) when such mortgage is one of the description referred to in The same duty as a Conveyance clause

(b)of Article No. 40 (that is, without possession)— (No. 23) for a consideration equal to

(i) if at the time of execution of the instrument of further the amount of the further charge charge possession of the property is given or agreed to be secured by such instrument. given under such instrument; The same duty as a Conveyance (No. 23) for a consideration equal to (ii) if possession is not so given......... the total amount of the charge 33. GIFT.—Instrument of, not being a SETTLEMENT (No. (including the original mortgage 58) or will or TRANSFER (No. 62). and any further chage already made) less the duty already paid on such HIRING AGREEMENT or agreement for service. SEE original mortgage and further AGREEMENT No.5). charge. 34. INDEMNITY-BOND.............. INSPECTORSHIP-DEED See COMPOSITION-DEED (No. The same duty as a Bond (No. 15) 22) INSURANCE. See POLICY OF INSURANCE (No. for the amount of the further charge secured by such instrument. 47). The same duty as a Conveyance (No. 23) for a consideration equal to the value of the property, as set forth in such instrument. The same duty as a Security Bond (No. 57) for the same amount. The same duty as a Bond (No.15) for the whole amount payable or deliverable under such lease. The same duty as Bond (No. 15) for the amount or value of the average 35. LEASE, including an under-lease or sub-lease and any annual rent reserved. agreement to let or sub-let— The same duty as a Conveyance (No. 23) for a consideration equal

(a) whereby such lease the rent is fixed and no premium is to the amount or value of the paid or delivered— average annual rent reserved.

(i) where the lease purports to be for a term of less than The same duty as a Conveyance (No. one year; 23) for a consideration equal to the amount or value of the average (ii) where the lease purports to be for a term of not less annual rent which would be paid or than one year but not more than three years; delivered for the first ten years if the (iii) where the lease purports to be for a term in excess of lease continued so long. three years; The same duty as a Conveyance (No. 23) for a consideration equal to one- (iv) where the lease does not purport to be for any definite fifth of the whole amount of rents term; which would be paid or delivered in

(v) where the lease purports to be in perpetuity; respect of the first fifty years of the lease. 73 Description of Instrument Proper Stamp-duty

(b) where the lease is granted for a fine or premium The same duty as a Conveyance (No. 23) or for money advanced and where no rent is reserved; for a 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 premium The same duty as a Conveyance (No. 23) or for money advanced in addition to rent reserved; for a 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 or premium or advance had been paid or delivered: Provided that, in any case when an agreement to lease is stamped with the ad valorem stamp required for a lease, and a lease in pursuance of such agreement is subsequently executed, the duty on such lease shall not exceed eight annas. Exemptions

(a)Lease, executed in the case of a cultivator and for the purposes of cultivation (including a lease of trees for the production 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. 1* ** * * 2 [36. LETTER OF ALLOTMENT in respect of 3 [Two annas.], any loan to be raised by any company or proposed company.] 4 [37. LETTER OF CREDIT, that is to say 5 [Two rupees.] any instrument by which one person authorizes another to give credit to the person in whose favour it is drawn. LETTER OF GUARANTEE, See AGREEMENT (No. 5). 38. LETTER OF LICENCE, that is to say, Ten rupees. any agreement between a debtor and his creditors that the letter shall, for a specified time, suspend their claims and allow the debtor to carry on business at his own discretion. 39. MEMORANDUM OFASSOCIATION OFA COMPANY—

(a) if accompanied by articles of association under Fifteen rupees. section 37 of the 6 Indian Companies Act, 1882 (6 of 1882);

(b) if not so accompanied Forty rupees. 1. Exemption

(b) omitted by the A.O. 1937. 2. Subs. by Act 7 of 2019, s. 21, for Article 36 (w.e.f. 1-7-2020). [Earlier notified w.e.f. 9-1-2020 followed by 1-4-2020] 3. Subs. by Act 43 of 1923, s. 2, for “one anna”. 4. Subs. by notification No. S.O. 130 (E), dated 28-1-2004, for article 37. 5. Subs. by Act 32 of 1985, s. 50 (w.e.f. 1-7-1985). 6. See now the Companies Act, 1956 (1 of 1956). 74 Description of Instrument Proper Stamp-duty Exemption Memorandum of any association not formed for profit and registered under section 26 of the 1Indian Com- panies Act, 1882 (6 of 1882). 40. MORTGAGE-DEED, not being 2[an AGREEMENT RELATING-TO DEPOSITOF 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 part The same duty as a Conveyance (No. 23) of the property comprised in such deed is given by for a consideration equal to the amount the mortgagor or agreed to be given; secured by such deed.

(b) when 3***possession is not given or agreed The same duty as a Bond (No. 15) for to be given as aforesaid; the amount secured by such deed. Explanation.—A mortgagor who gives to the mortgagee a power-of-attorney to collect rents or a lease of the property mortgaged or part thereof, is deemed to give possession within the meaning of this Article.

(c) when a collateral or auxiliary or additional Eight annas. or substituted security, or by way of further assurance for the abovementioned purpose where the principal or primary security is duly stamped— for every sum secured not exceeding Rs. 1,000 Eight annas. and for every Rs. 1,000 or part thereof secured in excess of Rs. 1,000. Exemptions

(a)when the loan is repayable not more than three months from the date of the instrument— for every sum secured not exceeding Rs. 200 One anna. and for every Rs. 200 or part thereof secured in One anna. excess of Rs. 200; 1. See now the Companies Act, 1956 (1 of 1956). 2. Subs. by Act 15 of 1904, s. 8, for “AN AGREEMENTTO MORTGAGE (NO. 6)”. 3. The words “At the time of execution” omitted by s. 8, ibid. 4. Exemption

(b) when the loan is repayable more than three months, but not more than 1 [eighteen months], from the date of the instrument— for every sum secured not exceeding Rs. 100 and for 2 [Two annas.] every Rs. 100 or part thereof secured in excess of Rs. 100. 2 [Two annas.] 42. NOTARIAL ACT, that is to say, any instrument, One rupee. endorsement, note, attestation, certificate or entry not being a PROTEST (No. 50) made or signed by a Notary Public in the execution of the duties of his office, or by any other person lawfully acting as a Notary Public. See also PROTEST OF BILL OR NOTE (No. 50). 3 [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 rupees; Two annas.

(b) of any stock or marketable security exceeding in Subject to a maximum of ten rupees, one value twenty rupees; anna for every Rs. 10,000 or part thereof the value of the stock or security.] 44. NOTE OF PROTEST BY THE MASTER OF Eight annas. A SHIP. See also PROTESTBY THE MASTER OF A SHIP(No. 51). 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 s. 2

(a) when an instrument of partition containing an agreement to divide property in severalty is executed and a partition is effected in pursuance of such agreement, the duty chargeable upon the instrument effecting such partition shall be reduced by the amount of duty paid in respect of the first instrument, but shall not be less than eight annas; 1. Subs. by Act 5 of 1906, s. 7, for “one year” 2. Subs. by Act 15 of 1904, s. 8, for “Four annas”. 3. Subs. by Act 6 of 1910, s. 3, for article 43. 76 Description of Instrument Proper Stamp-duty

(b) where land is held on revenue 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 eight annas. 46. PARTNERSHIP— A—INSTRUMENT OF—

(a) where the capital of the partnership does not Two rupees eight annas. exceed Rs. 500; (b ) in any other case…………………… Ten rupees. B.—DISSOLUTION OF………………………… Five rupees. 1 [PAWN OR PLEDGE. See AGREEMENT RELATING TO DEPOSIT OF TITLE-DEEDS. PAWN OR PLEDGE (NO. 6).] 47. POLICY OF INSURANCE— 2[ A.—SEA INSURANCE [ see section 7] of Indian Stamp Act, 1899 If drawn If drawn in duplicate, (2 of 1899)] singly for each part

(i) where the premium or consideration does not [Ten [Fivenayapaise.] exceed the rate of 3*** one-eighth per centum of the nayepaise.] amount insured by the policy; (ii) in any other case, in respect of every full sum of 4 5 [Ten [Five nay