Indian Stamp Act, 1899

[Act No. 2 of Year 1899]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Stamp Duties
	A-Of the liability of instruments to duty
3	Instruments chargeable with duty
4	Several instruments used in single transaction of sale, mortgage or settlement
5	Instruments relating to several distinct matters
6	Instruments coming within several descriptions in Schedule I
7	Policies of sea-insurance
8	Bonds, debentures or other securities issued on loans under Act 11 of 1879
8A	Securities not liable to stamp duty
9	Power to reduce, remit or compound duties
	B-Of stamps and the mode of using them
10	Duties how to be paid
11	Use of adhesive stamps
12	Cancellation of adhesive stamps
13	Instruments stamped with impressed stamps how to be written
14	Only one instrument to be on same stamp
15	Instrument written contrary to section 13 or 14 deemed unstamped
16	Denoting duty
	C-Of the time of stamping instruments
17	Instruments executed in India
18	Instruments other than bills and notes executed out of India
19	Bills and notes drawn out of India
	D-Of valuations for duty
20	Conversion of amount expressed in foreign currencies
21	Stock and marketable securities how to be valued
22	Effect of statement of rate of exchange or average price
23	Instruments reserving interest
23A	Certain instruments connected with mortgages of marketable securities to be chargeable as agreements
24	How transfer in consideration of debt, or subject to future payment, etc. to be charged
25	Valuation in case of annuity, etc.
26	Stamp where value of subject-matter is indeterminate
27	Facts affecting duty to be set forth in instrument
28	Direction as to duty in case of certain conveyances
	E-Duty by whom payable
29	Duties by whom payable
30	Obligation to give receipt in certain cases
Chapter III	Adjudication As To Stamps
31	Adjudication as to proper stamp
32	Certificate by Collector
Chapter IV	Instruments Not Duly Stamped
33	Examination and impounding of instruments
34	Special provision as to unstamped receipts
35	Instruments not duly stamped inadmissible in evidence, etc.
36	Admission of instrument where not to be questioned
37	Admission of improperly stamped instruments
38	Instruments impounded how dealt with
39	Collector's power to refund penalty paid under section 38, sub-section (1)
40	Collector's power to stamp instruments impounded
41	Instruments unduly stamped by accident
42	Endorsement of instruments in which duty has been paid under sections 35, 40 or 41
43	Prosecution for offence against stamp law
44	Persons paying duty or penalty may recover same in certain cases
45	Power to Revenue authority to refund penalty or excise duty in certain cases
46	Non-liability for loss of instruments sent under section 38
47	Power of payer to stamp bills and promissory notes received by him unstamped
48	Recovery of duties and penalties
Chapter V	Allowances For Stamps In Certain Cases
49	Allowance for spoiled stamps
50	Application for relief under section 49 when to be made
51	Allowance in case of printed forms no longer required by corporations
52	Allowance for misused stamps
53	Allowance for spoiled or misused stamps how to be made
54	Allowance for stamps not required for use
54A	Allowances for stamps in denomination of annas
54B	Allowances for Refugee Relief Stamps
55	Allowance on renewal of certain debentures
Chapter VI	Reference And Revision
56	Control of, and statement of case to, Chief Controlling Revenue-authority
57	Statement of case by Chief Controlling Revenue-authority to High Court
58	Power of High Court to call for further particulars as to case stated
59	Procedure in disposing of case stated
60	Statement of case by other courts to High Court
61	Revision of certain decisions of courts regarding the sufficiency of stamps
Chapter VII	Criminal Offences And Procedure
62	Penalty for executing, etc. instrument not duly stamped
63	Penalty for failure to cancel adhesive stamp
64	Penalty for omission to comply with provisions of section 27
65	Penalty for refusal to give receipt; and for devices to evade duty on receipts
66	Penalty, for not making out policy or making one not duly stamped
67	Penalty for not drawing full number of bills or marine policies purporting to be in sets
68	Penalty for post-dating bills, and for other devices to defraud the revenue
69	Penalty for breach of rule relating to sale of stamps and for unauthorized sale
70	Institution and conduct of prosecutions
71	Jurisdiction of Magistrates
72	Place of trial
Chapter VIII	Supplemental Provisions
73	Books, etc. to be open to inspection
74	Powers to make rules relating to sale of stamps
75	Power to make rules generally to carry out Act
76	Publication of rules
76A	Delegation of certain powers
77	Saving as to court-fees
77A	Saving as to certain stamps
78	Act to be translated and sold cheaply
79	[Repeal.- Representation by the Repealing and Amending Act, 1914]
	Schedule I
	Schedule II
	Footnotes

An Act to consolidate and amend the law relating to stamps

Whereas it is expedient to consolidate and amend the law relating to stamps;

It is hereby enacted as follows:-