Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Stamp Law (Adaptation) (Amendment) Act, 1976 CONTENTS 1. Short title, extent and commencement 2. Amendment of section 3, Rajasthan Act VII of 1952 3. Repeal and Savings Rajasthan Stamp Law (Adaptation) (Amendment) Act, 1976 Be it enacted by the Rajasthan State Legislature in the Twenty- seventh Year of the Republic of India as follows: -- 1. Short title, extent and commencement :- (1) This Act may be called the Rajasthan Stamp Law (Adaptation) (Amendment) Act, 1976. (2) It shall extend to the whole of the State of Rajasthan. (3) It shall come into force at once. 2. Amendment of section 3, Rajasthan Act VII of 1952 :- In the Rajasihan Stamp Law (Adaptation) Act, 1952 (Rajasthan Act VII of 1952) in section 3, after clause (x), the following new clause shall be inserted, namelv: -- "(x-a) after section 3 of the Indian Act, the following new section shall be inserted, namely:-- 3A. Payment of stamp duty in cash.-- (I) Where the State Government or the Collector under instructions of the State Government, by order published in the official Gazette, declares that adhesive or impressed stamps of any denomination are not in stock for sale in sufficient quantity, then,en notwithstanding anything contained in this Act or the rules made thereunder and during the period the said order remains in force: (i) any instrument chargeable with the stamp duty under this Act may be executed on an unstamped paper; (ii) the stamp duty chargeable on such instrument under this Act may be paid to or collected by any Government treasury in cash and a receipt or challan therefor shall be duly given by the officer receiving the cash; (iii) the officer in-chirge of the Government treasury shall, as soon as may be after the stamp duty chargeable on any such instrument under this Act has been received in cash, make on the instrument for which the stamp duty has been paid in cash, the following endorsement, after due verification the stamp duty has been paid in cash for such instrument, and after such receipt or challan so that it cannot be used again, namely: Stamp duty of Rs.........paid in cash vide receipt/challan No........... dated......... Explanation:-For the purposes of sub-section (I) "Governemnt Treasury" includes a Government Sub Treasury and any other place as the State Government may, by notification in the official Gazette appoint in this behalf. (2) An Order made under sub-section (1) shall remain in force for such time as may be specified therein; Provided that the State Government or the Collector under the instruction of the State Government may by notification in the official Gazette, from time to time, extend the period, of such order for such further time as may be considered necessary for making stock of adhesive or impressed stamps available (3) The state Government may, by order published in the official Gazette, direct that the exercisable by it or by the collector or by the by such other officer as may be specified in the order. (4) Nothing contained in this section shall apply to the payment of stamp duty chargeable on the instruments specified in entry 91 of list I of the Seventh Schedule to the Constitution of India (5) An order under this section may be made for the whole or any part of the State. (6) Nothing contained in this section shall, during the period an order under this section remains in force, render invalid any stamp which may be used in accordance with the other provisions of this Act." 3. Repeal and Savings :- (1) The Rajasthan Stamp Law (Adaptation) (Amendment) Ordinance, 1975 (Rajasthan Ordinance No. 25 of 1975)1 is hereby re pealed (2) Notwithstanding such repeal, anything done or action taken under the Indian Stamp Act, 1899 (Central Act II of 1899), as amended by the said Ordinance, shall be deemed to have been done or taken under the said Act as amended by this Act.