Jammu and Kashmir act 040 of 1977 : The STAMP ACT, 1977 (1920 A. D.) (Act No. XL of Svt. 1977)

  • Date:
Department
  • Department of Finance
Enforcement Date

8 Apr 1925

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Section 1.Name, extent and enforcement.

1[1. Name, extent and enforcement.(1) This Act may be called the Stamp Act, 1977.

(2) It extends to the 2[whole of the Union territory of Jammu and Kashmir]. It shall come into force on the 1st day of Baisakh, 1978].


1. Section 1 revived by Act XI of Svt. 1993.
2. Substituted by S.O. 1229(E) dated 31.03.2020 for “whole of the State of Jammu and Kashmir”.

Section 1A.1A

3[1A. The provisions incorporated in the Act by virtue of the Jammu and Kashmir Reorganization (Adaptation of State Laws) Fifth Order, 2020 shall come into force on such date as the Government may, by notification in the Official Gazette, appoint.]


3. Section 1A inserted by S.O. 3808(E) dated 26.10.2020.

Section 2. Definitions.

In this Act, unless there is something repugnant in the subject or context,—

1[(1) “allotment list” means a list containing details of allotment of the securities intimated by the issuer to the depository under sub-section (2) of section 8 of the Depositories Act, 1996 (22 of 1996) ;
(1A) “banker” includes a bank and any person acting as a banker ;] defined by the Negotiable Instruments Act, and includes also a hundi, and any other document entitling or purporting to entitle any person, whether named therein or not, to payment by any other person of, or to draw upon any other person for, any sum of money ;
(2) Bill of exchange.—‘‘bill of exchange’’ means a bill of exchange as defined by the Negotiable Instruments Act, and includes also a hundi, and any other document entitling or purporting to entitle any person, whether named therein or not, to payment by any other person of, or to draw upon any other person for, any sum of money ;
(3) ‘‘Bill of exchange payable on demand’’.—‘‘bill of exchange payable on demand’’ includes,—
(a) an order for the payment of any sum of money by a bill of exchange or promissory note, or for the delivery of any bill of exchange or promissory note in satisfaction of any sum of money, or for the payment of any sum of money out of any particular fund which may or may not be available, or upon any condition or contingency which may or may not be performed or happen ;
(b) an order for the payment of any sum of money weekly, monthly or at any other stated periods ; and
(c) a letter of credit, that is to say, any instrument by which one person authorises another to give credit to the person in whose favour it is drawn ;
(4) Omitted.
(5) Bond.—‘‘bond’’ includes—
(a) any instrument whereby a person obliges himself to pay money to another, on condition that the obligation shall be void if a specified act is performed, or is not performed, as the case may be ;
(b) any instrument attested by a witness and not payable to order or bearer, whereby a person obliges himself to pay money to another ; and
(c) any instrument so attested, whereby a person obliges himself to deliver grain or other agricultural produce to another 2[but does not include a debenture].
3[Explanation:––Notwithstanding anything contained in any law for the time being in force, for the purposes of this clause “attested”, in relation to an instrument means attested by one or more witnesses each of whom has seen the executant sign or affix his mark to the instrument in the presence and by, the direction of the, executant or has received from the executant a personal acknowledgement of his signature or mark or of the signature of such other person, and each of whom has signed the instrument in the presence of the executant, but it shall not be necessary that more than one of such witnesses shall have been present at the same time, and no particular form of attestation shall be necessary ;
(6) Chargeable.—‘‘chargeable’’ means, as applied to an instrument executed or first executed after the commencement of this Act, chargeable under this Act, and as applied to any other instrument, chargeable under the law in force in the 4[Union territory of Jammu and Kashmir] when such instrument was executed or, where several persons executed the instrument at different times, first executed ;
(7) Cheque.—‘‘cheque’’ means a bill of exchange drawn on a specified banker and not expressed to be payable otherwise than on demand ;
5[(7A) “Clearance List” means a list of transactions of sale and purchase relating to contracts traded on the stock exchanges submitted to a clearing corporation in accordance with the law for the time being in force in this behalf ;]
(8) Omitted.
6[(9) “Collector” means the Deputy Commissioner of a district and includes any officer whom the 7[Government of the Union territory of Jammu and Kashmir] may, by notification in the 8[Official Gazette], appoint in this behalf and on whom any or all powers of the Collector under this Act are conferred by the said notification or any other notification ;]
9[(9-a) “Commissioner of Stamps” means such officer as the 7[Government of the Union territory of Jammu and Kashmir] may, by notification in the 8[Official Gazette], appoint in this behalf, for the whole or any part of the 4[Union territory of Jammu and Kashmir] ;]
10[(10) “Conveyance” includes—
(i) a conveyance on sale;
(ii) every decree or final order of any civil court or revenue authority ;
(iii) every order made by the High Court/ Tribunal under section 394 of the Companies Act, 1956 (Central Act) in respect of the amalgamation or reconstruction of companies ;
(iv) every order made by the Reserve Bank of India under section 44A of the Banking Regulation Act, 1949 in respect of amalgamation or reconstruction of banking companies ; and
(v) any other instrument, by which property, whether movable or immovable, or any estate or interest in any property is transferred to, or vested in, any other person inter vivos and which is not otherwise specifically provided for by Schedule—I ;]
11[(10-A) Deputy Commissioner of Stamps” means an officer appointed by the 7[Government of the Union territory of Jammu and Kashmir] as Deputy Commissioner of Stamps ;
12[(10 b) “Debenture” includes—
(i) debenture stock, bonds or any other instrument of a company evidencing debt, whether constituting a charge on the assets of the company or not ;
(ii) bonds in the nature or debenture issued by any incorporated company or body corporate ;
(iii) certificate of deposit, commercial usance bill, commercial paper and such other debt instrument of original or initial maturity upto one year as the Reserve Bank of India may specify from time to time ;
(iv) securitised debt instruments ; and
(v) any other debt instruments specified by the Securities and Exchange Board of India from time to time ;
(10 c) “Depository” includes—
(a) a depository as defined in clause (e) of sub-section (1) of section 2 of the Depositories Act, 1996 (22 of 1996) ; and
(b) any other entity declared by the Central Government, by notification in the Official Gazette, to be depository for the purpose of this Act ;]
(11) Duly stamped.—‘‘duly stamped’’, as applied to an instrument, means that the instrument bears 13[a stamp] of not less than the proper amount and that such stamp has been affixed or used in accordance with the law for the time being in force in the 4Union territory of Jammu and Kashmir ;
14[(12) “Executed” and “Execution”, used with reference to instruments, mean “signed” and “signature”, and includes attribution of electronic record as per section 11 of the Information Technology Act, 2000 (Central Act 21 of 2000) ;]
15[(12-a) “immovable property” includes land, building, hereditary allowances, rights to way, light, ferries and fisheries or any other benefit arising out of land and things attached to the earth or anything permanently fastened to anything attached to the earth but does not include standing timber, growing crops or grass ;]
(13) Impressed stamp.—‘‘impressed stamp’’ includes—
(a) labels affixed and impressed by the proper officer, and
(b) stamps embossed or engraved on stamped paper ;
16[(c) impression, mark or endorsement by a machine or any other mode of stamping, as the Government may, by notification in the 8Official Gazette, specify ;]
17[(14) “Instrument includes––
(a) every document, by which any right or liability is, or purports to be, created, transferred, limited, extended, extinguished or recorded ;
(b) a document, electronic or otherwise, created for a transaction in a stock exchange or depository by which any right or liability is, or purports to be, created, transferred, limited, extended, extinguished or recorded ; and
(c) any other document mentioned in Schedule 1, but does not include such instruments as may be specified by the Government, by notification in the Official Gazette ;]
18[(15) “instrument of partition” means any instrument whereby coowners of any property divide or agree to divide such property in severalty, and also includes—
(a) a final order for effecting a partition passed by any Revenue Authority or any Civil Court ;
(b) an award by an arbitrator directing the partition; and
(c) when any partition is effected without executing any such instrument, any instrument signed by co-owners and recording, whether by way of a declaration of such partition or otherwise, the terms of such partition amongst the co-owners;
19[(15A) “Issuer means any person making an issue of securities ;]
(16) Lease.––“lease” means a lease of immovable property, and includes also—
(a) a patta ;
(b) a kabuliyat or other undertaking in writing, not being a counterpart of a lease, to cultivate, occupy or pay or deliver rent for, immovable property ;
(c) any instrument by which tolls of any description are let ;
(d) any writing on an application for a lease intended to signify that the application is granted ;
20[(e) any agreement to lease ; and
(f) a decree or final order of any civil or revenue court, by which the lease rights are transferred in favour of the lessee ;]
21[(16-a) “market value” in relation to any property which is the subject matter of an instrument, means the price which such property would fetch or would have fetched if sold in open market on the date of execution of such instrument as determined in such manner and by such authority as specified in this Act, or the rules made thereunder or the considerations stated in the instrument, whichever is higher :
22[Provided “market value”, in relation to an instrument through which—
(a) any security is traded in a stock exchange, means the price at which it is so traded ;
(b) any security which is transferred through a depository but not traded in the stock exchange, means the price or the consideration mentioned in such instrument ;
(c) any security is dealt otherwise than in the stock exchange/ depository, means the price or consideration mentioned in such instrument ;]
23[(16-b) “Marketable Security” means a security capable of being traded in any stock exchange in India ;]
(17) Mortgage-deed.––“mortgage-deed” includes every instrument whereby, for the purpose of securing money advanced, or to be advanced, by way of loan, or an existing or future debt, or the performance of an engagement, one person transfers, or creates, to, or in favour of, another, a right over or in respect of specified property ;
24[(17-a) “moveable property” includes standing timber, growing crops and fruit upon, or juice in, the trees, and property of every other description except immovable property ;
(18) Paper.—‘‘paper” includes vellum, parchment or any other material on which an instrument may be written ;
(19) Policy of insurance.—‘‘policy of insurance’’ includes—
(a) any instrument by which one person, in consideration of a premium, engages to indemnify another against loss, damage or liability arising from an unknown or contingent event ;
(b) a life-policy, and any policy insuring any person against accident or sickness, and any other personal insurance ;
(20) Omitted.
25[(21) “power of attorney” includes any instrument (not chargeable with a fee under the law relating to court fees for the time being in force) empowering a specified person to act for, and in the name of, the person executing it and includes an instrument by which a person, not being a person who is a legal practitioner, is authorised to appear on behalf of any party in any proceeding before any court, tribunal or authority ;]
(22) Promissory note.—‘‘promissory note’’ means a promissory note as defined by the Negotiable Instruments Act ; it also includes, a note promising the payment of any sum of money out of any particular fund which may or may not be available, or upon any condition or contingency which may or may not be performed or happen ;
26[(22-a) “public officer” means a public officer as defined in clause (17) of section 2 of the 27[Code of Civil Procedure, 1908 (5 of 1908)] ;]
(23) Receipt.—‘‘receipt’’ includes any note, memorandum or writing—
(a) whereby any money, or any bill of exchange, cheque or promissory note is acknowledged to have been received, or
(b) whereby any other movable property is acknowledged to have been received in satisfaction of a debt, or
(c) where by any debt or demand, or any part of a debt or demand, is acknowledged to have been satisfied or discharged, or
(d) which signifies or imports any such acknowledgment, and whether the same is or is not signed with the name of any person ; and
28[(23-a) “Rural Areas” mean areas which do not fall within the limits of any Municipal Corporation, Municipal Council or Municipal Committee constituted under any law for the time being force ;]
29[(23-b) Securities includes,—
(i) securities as defined in clause (h) of section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956) ;
(ii) a “derivative” as defined in clause (a) of section 45U of the Reserve Bank of India Act, 1934 (2 of 1934) ;
(iii) a certificate of deposit, commercial usance bill, commercial paper, repo on corporate bonds and such other debt instrument of original or initial maturity upto one year as the Reserve Bank of India may specify from time to time ; and
(iv) any other instrument declared by the Central Government, by notification in the Official Gazette, to be securities for the purpose of this Act ;]
(24) Settlement.—‘‘settlement’’ means any non-testamentary disposition, in writing, of movable or immovable property made—
(a) in consideration of marriage,
(b) for the purpose of distributing property of the settler among his family or those for whom he desires to provide, or for the purpose of providing for some person dependent on him, or
(c) for any religious or charitable purpose ;
and includes an agreement in writing to make such a disposition and, where any such disposition has not been made in writing, any instrument recording, whether by way of declaration of trust or otherwise, the terms of any such disposition ;
30[(24-a) Stamp.–– “stamp” menas any mark, seal or endorsement by any agency or person duly authorised by the *[Sate Government], and includes an adhesive or 31[impressed or electronic stamp], for the purpose of duty chargeable under this Act ;
31[(25) ‘‘Urban Areas’’ mean areas falling within the limits of any Municipal Corporation, Municipal Council or Municipal Committee constituted under any law for the time being in force ;]
32[(26) “stock exchange” includes,—
(i) a recognised stock exchange as defined in clause (f) of section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956) ; and
(ii) such other platform for grading or reporting, a deal in securities, as may be specified by the Central Government, by notification in the Official Gazette, for the purposes of this Act.]


1. Substituted by S.O. 3808(E) dated 26.10.2020. (For earlier amendment see Act XII of 2011, s. 2.).
2. Inserted by S.O. 3808(E) dated 26.10.2020.
3. Explanation inserted by Act XII of 2011, s. 2.
4. Substituted by S.O. 1229(E) dated 31.03.2020 for State.
5. Clause (7A) inserted by S.O. 3808(E) dated 26.10.2020.
6. Clause (9) substituted by Act XII of 2011, s. 2.
7. Substituted for Government by S.O. 1229(E) dated 31.03.2020.
8. Substituted ibid for Government Gazette.
9. Clause (9-a) substituted by Act XII of 2011, s. 2.
10. Clause (10) substituted by Act XII of 2011, s. 2.
11. Inserted by Act III of 2006.
12. Clauses (10b) and (10c) inserted by S.O. 3808(E) dated 26.10.2020.
13. Substituted for an adhesive or impressed stamp by Act XII of 2011, s. 2.
14. Clause (12) substituted by Act XII of 2011, s. 2.
15. Clause (12-a) inserted ibid.
16. Sub-clause (c) inserted ibid.
17. Clause (14) substituted by S.O. 3808(E) dated 26.10.2020.
18. Clause (15) substituted by Act XII of 2011, s. 2.
19. Clause (15A) inserted by S.O. 3808(E) dated 26.10.2020.
20. Inserted by Act XII of 2011, s. 2.
21. Substituted ibid.
22. Inserted by S.O. 3808(E) dated 26.10.2020.
23. Clause (16-b) substituted ibid.
24. Clause (17-a) inserted by Act XII of 2011, s. 2.
25. Clause (21) substituted by Act XII of 2011, s. 2.
26. Clause 22-a) inserted ibid.
27. Substituted by S.O. 1229(E) dated 31.03.2020 for Code of Civil Procedure, Samvat 1977.
28. Clause (23-a) inserted by Act III of 2006, s. 2.
29. Clause (23-b) inserted by S.O. 3808(E) dated 26.10.2020.
30. Clause (24-a) inserted by Act XXVI of 2010, s. 2, w.e.f. 18-08-2010.
* Now Government of the Union territory of Jammu and Kashmir.
31. Substituted for impressed stamp by Act XII of 2011, s. 2.
32. Clause (25) added by Act III of 2006, s. 2.

Section 3.Instruments chargeable with duty.

Subject to the provisions of this Act and the exemptions contained in Schedule I, the following instruments shall be chargeable with duty of the amount indicated in that Schedule as the proper duty therefor respectively, that is to say

(a) every instrument mentioned in that Schedule which, not having been previously executed by any person, is executed in the 1[Union territory of Jammu and Kashmir] on or after the date on which this Act comes into force ;
(b) every bill of exchange 2[*] 3[payable otherwise than on demand] or promissory note drawn or made out of the 1[Union territory of Jammu and Kashmir] on or after that day and accepted or paid, or presented for acceptance or payment, or endorsed, transferred or otherwise negotiated, in the 1[Union territory of Jammu and Kashmir] ; and
(c) every instrument (other than a bill of exchange, 2[*] or promissory note) mentioned in that Schedule, which, not having been previously executed by any person, is executed out of the 1[Union territory of Jammu and Kashmir] on or after that day, relates to any property situate, or to any matter or thing done or to be done, in the 1[Union territory of Jammu and Kashmir] and is received in the 1[Union territory of Jammu and Kashmir] :
4[Provided that wherever no proper duty has been paid on the original of an instrument which is chargeable to duty with an amount indicated in the ScheduleI as the proper duty therefor, a copy of such instrument or record relating to, or in respect of, the transaction shall be chargeable with duty of an amount which is indicated in ScheduleI as the proper duty for the original of such instrument :]
5[Provided further that] no duty shall be chargeable in respect of
(1) any instrument executed by, or on behalf of, or in favour of, the 6[Government of the Union territory of Jammu and Kashmir] in cases where, but for this exemption, the 6[Government of the Union territory of Jammu and Kashmir] would be liable to pay the duty chargeable in respect of such instrument ;
(2) Omitted.


1. Substituted by S.O. 1229(E) dated 31.03.2020 for “State”.
2. The word ‘‘cheque’’ omitted by Act I of Svt. 1993.
3. Inserted ibid.
4. Proviso inserted by Act XII of 2011, s. 3.
5. Substituted for “Provided that” ibid.
6. Substituted by S.O. 1229(E) dated 31.03.2020 for “Government”.

Section 4.Several instruments used in single transaction of sale, mortgage or settlement.

1[(1) Where in the case of any transaction, several instruments are employed for completing the transaction, only the principal instrument shall be chargeable with a duty prescribed for it in Schedule—I and thereafter, each of the other instruments shall be chargeable with a duty of one hundred rupees.]

(2) The parties may determine for themselves which of the instruments so employed shall, for the purposes of sub-section (1), be deemed to be the principal instrument :
Provided that the duty chargeable on the instrument so determined shall be the highest duty which would be chargeable in respect of any of the said instruments employed.
2[(3)Notwithstanding anything contained in sub-sections (1) and (2), in the case of any issue, sale or transfer of securities, the instrument on which stamp-duty is chargeable under section 9A shall be the principal instrument for the purpose of the section and no stamp duty shall be charged on any other instrument relating to any such transaction.]
3[x x x x].


1. Substituted by Act XII of 2011, s. 4.
2. Sub-section (3) inserted by S.O. 3808(E) dated 26.10.2020.
3. Sections 4-A and 4-B omitted by Act XII of 2011, s. 5. (For earlier amendment see Act III of 2006).

Section 4-A.Omitted.

1[x x x x].


1. Sections 4-A and 4-B omitted by Act XII of 2011, s. 5. (For earlier amendment see Act III of 2006).

Section 4-B. Omitted.

1[x x x x].


1. Sections 4-A and 4-B omitted by Act XII of 2011, s. 5. (For earlier amendment see Act III of 2006).

Section 5.Instruments relating to several distinct matters.

Any instrument comprising or relating to several distinct matters shall be chargeable with the aggregate amount of the duties with which separate instruments, each comprising or relating to one of such matters, would be chargeable under this Act.


Section 6. Instruments coming within several descriptions in Schedule I.

Subject to the provisions of the last preceding section, an instrument so framed as to come within two or more of the descriptions 1[given] in Schedule I, shall, where the duties chargeable thereunder are different, be chargeable only with the highest of such duties :

Provided that nothing in this Act contained shall render chargeable with duty 2[exceeding one hundred rupees] a counterpart or duplicate of any instrument chargeable with duty and in respect of which the proper duty has been paid.


1. Inserted by Notification No. II-14/86 published in Govt. Gazette dated 28th Maghar, 1986.
2. Substituted for “exceeding five rupees” by Act XII of 2011, s. 6.

Section 6A. Securities dealt in depository not liable to stamp-duty

1[6A. Securities dealt in depository not liable to stamp-duty.–– Notwithstanding anything contained in this Act or any other law for the time being in force,—

(a) an issuer, by the issue of securities to one or more depositories, shall in respect of such issue, be chargeable with duty on the total amount of securities issued by it and such securities need not be stamped,
(b) the transfer of registered ownership of securities from person to a depository or from a depository to a beneficial owner shall not be liable to duty.
Explanation.–– For the purpose of this section, the expression “beneficial ownership” shall have the same meaning as assigned to it in the clause (a) of sub-section (1) of section 2 of the Depositories Act, 1996 (22 of 1996).]


1. Section 6A inserted by S.O. 3808(E) dated 26.10.2020.

Section 7. Omitted.

Omitted.


Section 8. Omitted.

Omitted.


Section 9. Power to reduce, remit or compound duties.

1[The 2[Government of the Union territory of Jammu and Kashmir], if satisfied that it is necessary to do so in the public interest, may, by rule or order published in the 3[Official Gazette],—

(a) reduce or remit, whether prospectively or retrospectively, in the whole or any part of the 4[Union territory of Jammu and Kashmir], the duties with which any instruments or any particular class of instruments, or any of the instruments belonging to such class, or any instruments when executed by or in favour of any particular class of persons, or by or in favour of any members of such class, are chargeable, and
5[(b) provide for the composition or consolidation of duties of policies of insurance and on issues by any incorporated company or other body corporate, or on transfers where there is a single transferee whether incorporated or not, of debentures, bonds or other marketable securities.]


1. Substituted for the words “The Government may” by Act XII of 2011, s. 7.
2. Substituted for “Government” by S.O. 1229(E) dated 31.03.2020.
3. Substituted for “Government Gazette” ibid.
4. Substituted for “State” ibid.
5. Clause (b) substituted by Act XII of 2011, s. 7.

Section 9A. Instruments chargeable with duty for transactions in stock exchanges and depositories.

(1) Notwithstanding anything contained in this Act,

(a) when the sale of any securities, whether delivery based or otherwise, is made through a stock exchange, the stamp duty on each such sale in the clearance list shall be collected on behalf of the Government of Union territory of Jammu and Kashmir by the stock exchange or a clearing corporation authorised by it, from its buyer on the market value of such securities at the time of settlement of transaction in securities of such buyer, in such manner as the Central Government may, by rules, provide ;
(b) when any transfer of securities for a consideration, whether delivery based or otherwise, is made by a depository otherwise than on the basis of any transaction referred to in clause (a), the stamp-duty on such transfer shall be collected on behalf of the Government of Union territory of Jammu and Kashmir by the depository from the transferor of such securities on the consideration amount specified therein, in such manner as the Central Government may, by rules provide ; and
(c) when pursuant to issue of securities, any creation or change in the records of a depository is made, the stamp-duty on the allotment list shall be collected on behalf of the Government of Union territory of Jammu and Kashmir by the depository from the issuer of securities on the total market value of the securities as contained in such list, in such manner as the Central Government may, by rules, provide.
(2) Notwithstanding anything contained in this Act, the instruments referred to in sub-section (1) shall be chargeable with duty as provided therein at the rate specified in Schedule 1 and such instrument need not be stamped : Provided that no duty shall be chargeable in respect of the instrument of transaction in stock exchanges and depositories established in any International Financial Services Centre set up under section 18 of the Special Economic Zones Act, 2005 (28 of 2005).
(3) From the date of commencement of this Part, no stamp-duty shall be charged or collected by the Government of Union territory of Jammu and Kashmir on any note or memorandum or any other document, electronic or otherwise, associated with the transaction mentioned in sub-section (1).
(4) The stock exchange or a clearing corporation authorised by it or the depository, as the case may be, shall within the three weeks of the end of each month and in accordance with the rules made in this behalf by the Central Government, in consultation with the Government of Union territory of Jammu and Kashmir, transfer the stamp duty collected under this section to the Government of Union territory of Jammu and Kashmir where the residence of the buyer is located and in case the buyer is located outside India, to the Government of Union territory of Jammu and Kashmir having the registered office of the trading member or broker of such buyer and in case where there is no such trading member of the buyer, to the Government of Union territory of Jammu and Kashmir having the registered office of the participant :
Provided that before such transfer, the stock exchange or the clearing corporation authorised by it or the depository shall be entitled to deduct such percentage of stamp-duty towards facilitation charges as may be specified in such rules.
Explanation. The term participant shall have the same meaning as assigned to it in clause (g) of section 2 of the Depositories Act, 1996 (22 of 1996).
(5) Every stock exchange of the clearing corporation authorised by it and depository shall submit to the Government details of the transactions referred to in sub-section (1) in such manner as the Central Government may, by rules, provide.


Section 9B.Instruments chargeable with duty for transactions otherwise than through stock exchanges and depositories.

Notwithstanding anything contained in this Act,—

(a) When any issue of securities is made by an issuer otherwise than through a stock exchange or depository, the stamp-duty on each such issue shall be payable by the issuer, at the place where its registered office is located, on the total market value of the securities so issued at the rate specified in Schedule 1;
(b) When any sale or transfer or reissue of securities for consideration is made otherwise than through a stock exchange or depository, the stamp-duty on each such sale or transfer or reissue shall be payable by the seller or transferor or issuer, as the case may be, on the consideration amount specified in such instrument at the rate specified in Schedule 1.]


Section 10. Duties how to be paid.

1[10. Duties how to be paid. ––(1) Except as otherwise expressly provided in this Act, all duties with which the instruments are chargeable shall be paid, and such payment shall be indicated on such instruments, by means of stamps,––

(a) in accordance with the provisions herein contained ; or
(b) when no such provision is applicable thereto, as the 2[Government of the Union territory of Jammu and Kashmir] may by rules prescribe.
(2) The rules as mentioned in clause (b) of sub-section (1) may, among other matters, regulate––
(a) in the case of any or all kinds of instruments, the description of stamps which may be used ;
(b) in the case of instruments stamped with impressed stamps, the number of stamps which may be used ;
(c) in the case of bills of exchange or promissory notes, the size of the paper on which they are written ;
(d) the use of franking machine or any other machine as specified in the rules ; and
(e) the used and procedure of electronic stamping.
(3) Subject to the rules made under sub-section (2), the 2[Government of the Union territory of Jammu and Kashmir] may authorise any person, body or organization, including post offices and banks, to use a franking machine or any other such machine for making impression of stamps, indicating the payment of stamp duty on the instruments.
(4) The stamp duty may be paid in cash by a challan in any Government treasury, sub-treasury or bank authorised to conduct Government business and such payment shall be indicated on such instrument by endorsement to that effect made on the instrument by such officer as may be authorised by the Government in this behalf.
(5) Notwithstanding anything contained in sub-section (4), and subject to rules made by the 2[Government of the Union territory of Jammu and Kashmir] in this behalf, the duty on an instrument can also be paid in the Government Account electronically and indicated by means of a certificate issued under Electronic Stamping System specified by the 2[Government of the Union territory of Jammu and Kashmir] for the purpose :
Provided that if the 2[Government of the Union territory of Jammu and Kashmir] is satisfied that circumstances exist in public interest to restrict the mode of indicating the payment of duty on any instrument or a particular class of instruments to any of the modes as specified in sub-section (4) and this sub-section, it can do so by an order published in this behalf in the 3[Official Gazette].
(6) An impression or endorsement made on an instrument under subsections (3), (4) and (5) shall have the same effect as if the duty of an amount equal to the amount indicated in the impression or endorsement, as the case may be, had been paid in respect of that instrument and such payment had been indicated on such instrument by means of stamps under sub-section (1).]


1. Section 10 substituted by Act XII of 2011, s. 8.
2. Substituted for “Government” by S.O. 1229(E) dated 31.03.2020.
3. Substituted ibid for “Government Gazette”.

Section 11.Use of adhesive stamps.

1[11. Use of adhesive stamps.–– The following instruments may be stamped with adhesive stamps, namely :––

(a) acknowledgement (article 1) ;
(b) articles of association (article 10) ;
(c) certificates (article 16) ;
(d) delivery order in respect of goods (article 23) ;
(e) letter of allotment of shares (article 30) ;
(f) letter of credit (article 31) ;
(g) notarial act (article 37) ;
(h) note or memorandum (article 38) ;
(i) policy of insurance (article 41) ;
(j) protest of bill or note (article 44) ;
(k) proxy (article 45) ;
(l) receipt (article 46) ;
(m) transfer of shares article 54(a) ; and
(n) warrant for goods (article 57).]


1. Section 11 substituted by Act XII of 2011, s. 9.

Section 12.Cancellation of adhesive stamps.

(1) (a) Whoever affixes any adhesive stamp to any instrument chargeable with duty which has been executed by any person shall, when affixing such stamp, cancel the same so that it cannot be used again ; and

(b) whoever executes any instrument on any paper bearing an adhesive stamp shall, at the time of execution, unless such stamp has been already cancelled in manner aforesaid, cancel the same so that it cannot be used again.
(2) Any instrument bearing an adhesive stamp which has not been cancelled so that it cannot be used again, shall, so far as such stamp is concerned, be deemed to be unstamped.
(3) The person required by sub-section (1) to cancel an adhesive stamp may cancel it by writing on or across the stamp his name or initials or the name or initials of his form with the true date of his so writing, or in any other effectual manner.


Section 13. Instruments stamped with impressed stamps how to be written.

Every instrument written upon paper stamped with an impressed stamp shall be written in such manner that the stamp may appear on the face of the instrument and cannot be used for or applied to any other instrument. Where a stamp duty payable in respect of an instrument is made of two or more papers stamped with impressed stamp, the instrument shall be written in such manner that some part of the writing shall, as far as possible, appear on each such paper so as to leave as few blank sheets as possible. Each blank sheet shall be dated and signed and shown as part of the instrument.

1[Explanation 1:–– Where two or more sheets of paper stamped with impressed stamps are used to make up the amount of duty chargeable in respect of any instrument, either a portion of such instrument shall be written on each sheet so used or the sheet on which no such portion is written shall be signed by the executant or the executants, as the case may be, with an endorsement indicating that the sheet is attached to another sheet on which the instrument is written.
Explanation 2:–– Where a single sheet of paper, not being paper bearing an impressed hundi stamp, is insufficient to admit of the entire instrument being written on the stamped paper, so much plain paper may be sub-joined thereto as may be necessary for completing the writing of such instrument, provided a substantial part of the instrument is written on the sheet which bears the stamp before any part is written on the plain paper sub-joined and such plain paper shall be signed by the executant or the executants, as the case may be.]


1. Explanations inserted by Act XII of 2011, s. 10.

Section 14.Only one instrument to be on same stamp.

No second instrument chargeable with duty shall be written upon a piece of stamped paper upon which an instrument chargeable with duty has already been written :

Provided that nothing in this section shall prevent any endorsement which is duly stamped or is not chargeable with duty being made upon any instrument for the purpose of transferring any right created or evidenced thereby, or of acknowledging the receipt of any money or goods the payment or delivery of which is secured thereby.


Section 14-A.Alterations in instruments how to be charged.

1[14-A. Alterations in instruments how to be charged.–– Where due to material alterations made in an instrument by a party, with or without the consent of other parties, the character of the instrument is materially or substantially altered, then such instrument shall require a fresh stamp duty according to its altered character.

Explanation:––For the purpose of this section, a material alteration is one which varies the rights, liabilities or legal position of the parties as ascertained by the instrument in its original state or otherwise varies the legal effect of the instrument as originally executed.]


1. Section 14-A inserted by Act XII of 2011, s. 11.

Section 15. Instruments deemed not duly stamped.

1[15. Instruments deemed not duly stamped.–– Every instrument in contravention of sections 13, 14 or 14-A shall be deemed to be not duly stamped.]


1. Section 15 substituted ibid, s. 12.

Section 16.Denoting duty.

Where the duty with which an instrument is chargeable, or its exemption from duty, depends in any manner upon the duty actually paid in respect of another instrument, the payment of such last mentioned duty shall, if application is made in writing to the Collector for that purpose, and on production of both the instruments, be denoted upon such first-mentioned instrument, by endorsement under the hand of the Collector or in such other manner (if any) as 1[the Government of the Union territory of Jammu and Kashmir] may by rule prescribe.


1. Substituted for “Government” by S.O. 1229(E) dated 31.03.2020.

Section 17. Instruments executed in the Union territory of Jammu and Kashmir.

All instruments chargeable with duty and executed by any person in the 1[Union territory of Jammu and Kashmir] shall be stamped before or at the time of execution 2[or immediately thereafter].


1. Substituted for “State” by S.O. 1229(E) dated 31.03.2020.
2. Words inserted by Act XII of 2011, s. 13.

Section 18. Instruments other than bills and notes executed out of the Union territory of Jammu and Kashmir.

(1) Every instrument chargeable with duty executed only out of the 1[Union territory of Jammu and Kashmir], and not being a bill of exchange 2[*] or promissory note, may be stamped within three months after it has been first received in the 1[Union territory of Jammu and Kashmir].

(2) Where any such instrument cannot, with reference to the description of stamp prescribed therefor, be duly stamped by a private person, it may be taken within the said period of three months to the Collector, who shall stamp the same, in such manner as 3[the Government of the Union territory of Jammu and Kashmir] may by rule prescribe, with a stamp of such value as the person so taking such instrument may require and pay for.


1. Substituted for “State” by S.O. 1229(E) dated 31.03.2020.
2. Word “cheque” omitted by Act XI of Svt. 1993.
3. Substituted for “Government” by S.O. 1229(E) dated 31.03.2020.

Section 19.Bills and notes drawn out of the Union territory of Jammu and Kashmir.

The first holder in the 1[Union territory of Jammu and Kashmir] of any bill of exchange 2[*] 5payable otherwise than on demand or promissory note drawn or made out of the 1[Union territory of Jammu and Kashmir] shall, before he presents the same for acceptance or payment, or endorses, transfers otherwise negotiates the same in the 1[Union territory of Jammu and Kashmir], affix thereto the proper stamp and cancel the same :

Provided that,—
(a) if, at the time any such bill of exchange 2[*] or note comes into the hands of any holder thereof in the 1[Union territory of Jammu and Kashmir], the proper adhesive stamp is affixed thereto and cancelled in manner prescribed by section 12 and such holder has no reason to believe that such stamp was affixed or cancelled otherwise than by the person and at the time required by this Act, such stamp shall, so far as relates to such holder, be deemed to have been duly affixed and cancelled ;
(b) nothing contained in this proviso shall relieve any person from any penalty incurred by him for omitting to affix or cancel a stamp.


1. Substituted for “State” by S.O. 1229(E) dated 31.03.2020.
2. Word “cheque” omitted by Act XI of Svt. 1993.

Section 20. Conversion of amount expressed in foreign currencies.

1[20. Conversion of amount expressed in foreign currency.–– When an instrument is chargeable with ad valorem duty in respect of any money expressed in any currency other than that of 2[India,] such duty shall be calculated on the value of such money in the currency of 2[India] according to the rate of exchange prevailing in India on the day of the date of the instrument 3[x x x].


1. Section 20 inserted by Act VII of Svt. 1994.
2. Substituted by A.L.O. 2008 for “British India”.
3. Words “under a Notification of the Governor-General in Council issued under subsection (2) of section 20 of Act II of 1899” omitted by Act XII of 2011, s. 14.

Section 21. Stock and marketable securities how to be valued.

Where an instrument is chargeable with ad valorem duty in respect of any stock or of any marketable or other security, such duty shall be calculated on the 1[the market of such stock or security] :

2[Provided that the market value for calculating the stamp-duty shall be, in the case of, ––
(i) options in any securities, the premium paid by the buyer ;
(ii) repo on corporate bonds, interest paid by the borrower ; and
(iii) swap, only the first leg of the cash flow.]


1. Substituted for certain words by S.O. 3808(E) dated 26.10.2020.
2. Proviso inserted ibid.

Section 22.Effect of statement of rate of exchange or average price.

Where an instrument contains a statement of current rate of exchange, or average price, as the case may require, and is stamped in accordance with such statement, it shall, so far as regards the subject-matter of such statement, be presumed, until the contrary is proved, to be duly stamped.


Section 23.Instruments reserving interest.

Where interest is expressly made payable by the terms of an instrument, such instrument shall not be chargeable with duty higher than that with which it would have been chargeable had no mention of interest been made therein.


Section 23-A.Certain instruments connected with mortgages of marketable securities to be chargeable as agreements

1[23-A. Certain instruments connected with mortgages of marketable securities to be chargeable as agreements. ––(1) Where an instrument (not being a promissory note or bill of exchange)––

(a) is given upon the occasion of the deposit of any marketable security by way of security for money advanced or to be advanced by way of loan, or for an existing or future debt, or
(b) makes redeemable or qualifies a duly stamped transfer, intended as a security, of any marketable security, it shall be chargeable with duty as if it were an agreement or memorandum of an agreement chargeable with duty under Article No. 5 (c) of Schedule I.]


1. Section 23-A substituted by Act III of 2000.

Section 24.How transfer in consideration of debt, or subject to future payment, etc., to be charged.

Where any property is transferred to any person in consideration, wholly or in part, of any debt due to him, or subject either certainly or contingently to the payment or transfer of any money or stock, where being or constituting a charge or incumbrances upon the property or not, such debt, money or stock is to be deemed the whole or part, as the case may be, of the consideration in respect whereof the transfer is chargeable with ad valorem duty :

Provided that nothing in this section shall apply to any such certificate of sale as is mentioned in 1[Article No. 16] of Schedule I.
Explanation.––In the case of a sale of property subject to a mortgage or other incumbrance, any unpaid mortgage money or money charged, together with the interest (if any) due on the same, shall be deemed to be part of the consideration for the sale :
Provided that, where property subject to a mortgage is transferred to the mortgagee, he shall be entitled to deduct from the duty payable on the transfer the amount of any duty already paid in respect of the mortgage.
Illustrations
(1) A owes B Rs. 1,000, A sells a property to B, the consideration being Rs. 500 and the release of the previous debt of Rs. 1,000 Stamp duty is payable on Rs. 1,500.
(2) A sells a property to B for Rs. 500 which is subject to a mortgage to C for Rs. 1,000 and unpaid interest Rs. 200. Stamp-duty is payable on Rs. 1,700.
(3) A mortgages a house of the value of Rs. 10,000 to B for Rs. 5000. B afterwards buys the house from A. Stamp-duty is payable on Rs. 10,000 less the amount of stamp-duty already paid for the mortgage.


1. Substituted for “Article No. 18” by Act III of 2000.

Section 25. Valuation in case of annuity, etc.

Where an instrument is executed to secure the payment of an annuity or other sum payable periodically, or where the consideration for a conveyance is an annuity or other sum payable periodically, the amount secured by such instrument or the consideration for such conveyance, as the case may be, shall, for the purposes of this Act, be deemed to be,—

(a) where the sum is payable for a definite period so that the total amount to be paid can be previously ascertained-such total amount ;
(b) where the sum is payable in perpetuity or for an indefinite time not terminable with any life in being at the date of such instrument or conveyance—the total amount which, according to the terms of such instrument or conveyance, will or may be payable during the period of ten years calculated from the date on which the first payment becomes due ; and
(c) where the sum is payable for an indefinite time terminable with any life in being at the date of such instrument or conveyance— the maximum amount which will or may be payable as aforesaid during the period of ten years calculated from the date on which the first payment becomes due.


Section 26.Stamp where value of subject matter is indeterminate.

Where the amount or value of the subject-matter of any instrument chargeable with ad valorem duty cannot be, or (in the case of an instrument executed before the commencement of this Act) could not have been ascertained at the date of its execution or first execution, nothing shall be claimable under such instrument more than the highest amount of value for which, if stated in an instrument of the same description, the stamp actually used would, at the date of such execution, have been sufficient :

Provided that, in the case of the lease of a mine in which royalty or a share of the produce is received as the rent or part of the rent, it 1[shall be subject to the provisions of section 26-A, sufficient] to have estimated such royalty or the value of such share, for the purpose of stamp-duty,—
(a) when the lease has been granted by or on behalf of 2[the Government of the Union territory of Jammu an Kashmir], at such amount or value as the Collector may, having regard to all the circumstances of the case, have estimated as likely to be payable by way of royalty or share to 2[the Government of the Union territory of Jammu and Kashmir] under the lease, or
(b) when the lease has been granted by any other person, at 3[two lakh rupees] a year ;
and the whole amount of such royalty or share, whatever it may be, shall be claimable under such lease :
Provided also that, where proceedings have been taken in respect of an instrument under section 31 or 41, the amount certified by the Collector shall be deemed to be the stamp actually used at the date of execution.


1. Substituted for the words “shall be sufficient” by Act XII of 2011, s. 15.
2. Substituted for “Government” by S.O. 1229(E) dated 31.03.2020. (For earlier amendment see Act X of Samvat 1996.)
3. Substituted for “twenty thousand rupees” by Act XII of 2011, s. 15.

Section 26-A.Special provision to re-assess stamp duty on instruments of mining leases.

1[26-A. Special provision to re-assess stamp duty on instruments of mining leases.––Where an instrument of a mining lease is made chargeable with duty under section 26 or on the basis of dead rent set forth in the instrument at the time of its execution, the Collector may suo motu, within five years from the date of registration of the instrument of lease, call for and examine the instrument for the purpose of satisfying himself as to the correctness of the amount or value of the royalty or share of produce estimated and the duty paid thereon and if, after such examination he finds that the amount or value of the royalty or share of produce received is more than the amount or value on the basis of which stamp duty was paid at the time of execution of the lease, he shall re-assess the amount or value of the royalty or share and the duty payable thereon in respect of the lease taking into account the amount or value of royalty or share actually paid during the period and, having regard to all the circumstances of the case and after giving the parties a reasonable opportunity of being heard, and the difference, if any, in the amount of duty shall be payable by the person liable to pay the duty.]


1. Section 26-A inserted ibid, s. 16.

Section 27.Facts affecting duty to be set forth in the instrument.

1[27. Facts affecting duty to be set forth in instrument. ––(1) The consideration, if any, the market value and all other facts affecting the chargeability of any instrument with duty, or the amount of duty with which it is chargeable, shall be fully and truly set forth therein.

(2) In the case of instruments relating to immovable property chargeable with an ad valorem duty on the market value of the property, and not on the value set forth, the instrument shall fully and truly set forth the annual land revenue, the annual rental or gross assets, as the case may be, the local rates, municipal or other taxes, if any, to which such property is subject to and any other particulars which may be prescribed by rules made under this Act.
(3) A registering officer appointed under section 6 of the 2[Registration Act, 1908 (16 of 1908) or any other officer authorised in this behalf may inspect, take photographs and measurement of the property, which is the subject matter of such instrument, in order to satisfy that the provisions of this section have been complied with in respect of such instrument.]


1. Sections 27 substituted ibid, s. 17.
2. Substituted by S.O. 1229(E) dated 31.03.2020 for “Registration Act, Samvat 1977”.

Section 27-A.Fixation of market value guidelines.

1[27-A. Fixation of market value guidelines.–– Subject to rules made, in this behalf, the 2[Government of the Union territory of Jammu and Kashmir] may fix and revise periodically the market value guidelines of lands, buildings and various kinds of interests in immovable property situated in the 3[Union territory of Jammu and Kashmir for the purpose of determining the duty chargeable at the time of registration and for making reference to the Collector under section 47-A, of instruments involving immovable properties.]


1. Section 27-A inserted by Act XII of 2011, s. 18.
2. Substituted for “Government” by S.O. 1229(E) dated 31.03.2020.
3. Substituted for “State” ibid

Section 28.Direction as to duty in respect of certain conveyances.

1[28. Direction as to duty in respect of certain conveyances. ––(1) Where any property has been contracted to be sold for one consideration for the whole, and is conveyed to the purchaser in separated parts by different instruments, the consideration shall be apportioned in such manner as the parties think fit :

Provided that distinct market value of each separate part is set forth in the conveyance relating thereto, and such conveyance shall be chargeable with ad valorem duty in respect of such distinct market value of each such part.
(2) Where property contracted to be purchased for one consideration for the whole, by two or more persons jointly, or by any person for himself and others, or wholly for others, is conveyed in parts by separate instruments to the persons by or for whom the same was purchased, for distinct parts of the consideration, the conveyance of each separate part shall be chargeable with ad valorem duty in respect of the market value of the property relating to such distinct part of the consideration therein specified.
(3) Where a person, having contracted for the purchase of any property but not having obtained a conveyance thereof, contracts to sell the same to any other person and the property is in consequence conveyed immediately to the sub-purchaser, the conveyance shall be chargeable with ad valorem duty on the market value of the property so conveyed.
(4) Where a person, having contracted for the purchase of any property but not having obtained a conveyance thereof, contracts to sell the whole, or any part thereof, to any other person or persons and the property is in consequence conveyed by the original seller to different person in parts, the conveyance of each part sold to a sub-purchaser shall be chargeable with ad valorem duty in respect only of the market value of the property purchased by such sub-purchaser and the conveyance of the residue (if any) of such property to the original purchaser shall be chargeable with ad valorem duty in respect only of the market value of such residue :
Provided that the duty on such last-mentioned conveyance shall in no case be less than one hundred rupees.
(5) Where a sub-purchaser takes an actual conveyance of the interest of the person immediately selling to him, which is chargeable with ad valorem duty in respect of the market value of the property purchased by him or the market value of the property which is the subject matter of conveyances and is duly stamped accordingly, any conveyance to be afterwards made to him of the same property by the original seller shall be chargeable with a duty equal to that which would be chargeable on a conveyance for the market value of the property which is subject matter of conveyance, or, where such duty exceed five hundred rupees, with a duty of five hundred rupees.]


1. Section 28 substituted by Act XII of 2011, s. 19.

Section 29. Duties by whom payable.
Section 30.Obligation to give receipt in certain cases.

Any person receiving any money exceeding 1[one hundred rupees] in amount, or any bill of exchange, cheque or promissory note for an amount exceeding 2[one hundred rupees,] or receiving in satisfaction or part satisfaction of a debt any movable property exceeding 2[one hundred rupees] in value, shall, on demand by the person paying or delivering such money, bill, cheque, note or property, give a duly stamped receipt for the same.

Any person receiving or taking credit for any premium or consideration for any renewal of any contract of fire insurance, shall, within one month after receiving or taking credit for such premium or consideration, give a duly stamped receipt for the same.


1. Substituted for “forty rupees” by Act XII of 2011, s. 21. (For earlier amendment see Act III of 2006).
2. Substituted by Act XII of 2011, ss. 21 and 22. (For earlier amendment see Act VI of 1958.)

Section 31. Adjudication as to proper stamp.

(1) When any instrument, whether executed or not and whether previously stamped or not, is brought to the Collector, and the person bringing it applies to have the opinion of that office as to the duty (if any) with which it is chargeable, and pays 1[a fee of one hundred rupees], the Collector shall determine the duty (if any) with which, in his judgment, the instrument is chargeable.

(2) For this purpose the Collector may require to be furnished with an abstract of the instrument, and also with such affidavit or other evidence as he may deem necessary to prove that all the facts and circumstances affecting the chargeability of the instrument with duty, or the amount of the duty with which it is chargeable, are fully and truly set forth therein, and may refuse to proceed up to any such application until such abstract and evidence have been furnished accordingly.
2[(3) When an instrument so brought to the Collector under subsection (1) relates to a transaction of immovable property on which stamp duty is chargeable on the basis of market value of the subject matter of property, the Collector shall, for the purposes of assessing proper stamp duty payable thereon, determine the market value of such property by following the procedure as prescribed by rules made by the 3[Government of the Union territory of Jammu and Kashmir] in this behalf.]
4[x x x].
5[(4)] When an instrument is brought to the Collector for adjudication, the person liable to pay the stamp duty 6[under section 29] shall pay the same within sixty days from the date of service of the demand in respect of the stamp duty adjudicated by the Collector. If such person fails to pay the stamp duty so demanded within the said period, he shall be liable to pay a penalty at the rate of 2 of the deficient portion of the stamp duty, for every month or part thereof, from the date of execution of such instrument :
Provided that––
(a) no evidence furnished in pursuance of this section shall be used against any person in any civil proceeding, except in an enquiry as to the duty with which the instrument to which it relates is chargeable ; and
(b) every person by whom any such evidence is furnished shall, on payment of the full duty with which the instrument to which it relates is chargeable, be relieved from any penalty which he may have incurred under this Act by reason of the omission to state truly in such instrument any of the facts or circumstances aforesaid.


1. Substituted by Act XII of 2011, ss. 21 and 22. (For earlier amendment see Act VI of 1958.)
2. Sub-section (3) substituted ibid.
3. Construed for “State Government” by S.O. 3912(E) dated 30.10.2019.
4. Existing sub-section (4) omitted ibid.
5. Existing sub-section (5) re-numbered as sub-section (4) ibid.
6. Words “under section 29” omitted ibid.

Section 32.Certificate by Collector.

(1) When an instrument brought to the Collector under section 31, is, in his opinion, one of a description chargeable with duty, and––

(a) the Collector determines that it is already fully stamped, or
(b) the duty determined by the Collector under section 31, or such a sum as, with the duty already paid in respect of the instrument, is equal to the duty so determined, has been paid, the Collector shall certify by endorsement on such instrument that the full duty (stating the amount) with which it is chargeable has been paid.
(2) When such instrument is, in his opinion, not chargeable with duty, the Collector shall certify in manner aforesaid that such instrument is not so chargeable.
(3) 1[Subject to the provisions of Chapter VI, any instrument] upon which an endorsement has been made under this section, shall be deemed to be duly stamped or not chargeable with duty, as the case may be ; and, if chargeable with duty, shall be receivable in evidence or otherwise, and may be acted upon and registered as if it had been originally duly stamped :
Provided that nothing in this section shall authorise the Collector to endorse—
(a) any instrument executed or first executed in the 2[Union territory of Jammu and Kashmir] and brought to him after the expiration of one month from the date of its execution or first execution, as the case may be ; or
(b) any instrument executed or first executed out of the 2[Union territory of Jammu and Kashmir] and brought to him after the expiration of three months after it has been first received in the 2[Union territory of Jammu and Kashmir].
3[(4) In case the instrument is produced before the Collector after the period prescribed in proviso to sub-section (3), the Collector shall proceed under sections 33 and 40.]


1. Substituted for “Any instrument” by Act XII of 2011, s. 23.
2. Substituted for “State” by S.O. 1229(E) dated 31.03.2020.
3. Sub-section (4) inserted by Act XII of 2011, s. 23.

Section 33. Examination and impounding of instruments.

(1) Every person having by law or consent of parties authority to receive evidence, and every person in charge of a public office, except 2[an officer of police or any other officer empowered by law to investigate offences], before whom any instrument, chargeable in his opinion, with duty, is produced or comes in the performance of his functions, shall, if it appears to him that such instrument is not duly stamped, impound the same.

(2) For that purpose every such person shall examine every instrument so chargeable and so produced or coming before him in order to ascertain whether it is stamped with a stamp of the value and description required by the law in force in the 1[Union territory of Jammu and Kashmir] when such instrument was executed or first executed :
Provided that––
(a) nothing herein contained shall be deemed to require any Magistrate or Judge of a Criminal Court to examine or impound, if he does not think fit so to do, any instrument coming before him in the course of any proceeding other than a proceeding under 3[Chapter IX or Part D of Chapter X of the Code of Criminal Procedure, 1973 (2 of 1974)] ;
(b) in the case of a Judge of the High Court, the duty of examining and impounding any instrument under this section may be delegated to such officer as the Court appoints in this behalf.
(3) For the purposes of this section, in case of doubt, 4[the Government of the Union territory of Jammu and Kashmir] may determine what offices should be public offices and who shall be deemed to be persons in charge of such public offices.
5[(4) Where a person referred to in sub-section (1), during the course of inspection or otherwise, detects from an instrument or copy thereof that the instrument is not duly stamped, such person shall forthwith make a reference to the Collector in the matter.
(5) The Collector may, either suo motu or on a reference, call for the original instrument for ascertaining whether it is duly stamped and the instrument so produced shall be deemed to have been produced or come before him in the performance of his functions, and in case the original instrument is not produced within the period specified by the Collector, he may require the payment of the proper duty or the amount required to make up the same together with the penalty under section 40 from the person liable to pay the duty.]


1. Substituted for “State” by S.O. 1229(E) dated 31.03.2020.
2. Substituted for “an officer of police” ibid, s. 24.
3. Substituted for certain words by S.O. 1229(E) dated 31.03.2020.
4. Substituted ibid for ‘‘Government’’. (For earlier amendment see Act X of Samvat 1996.)
5. Sub-sections (4) and (5) added by Act XII of 2011, s. 24.

Section 34. Special provision as to un-stamped receipts.

Where any receipt chargeable with a duty of 1[one rupee is tendered to or produced before any officer unstamped in the course of the audit of any public account, such officer may in his discretion instead, of impounding the instrument, require a duly stamped receipt to be substituted thereof.


1. Substituted for “ten paise” by Act III of 2000, s. 14.

Section 35. Instruments not duly stamped inadmissible in evidence, etc.

1[35. Instruments not duly stamped inadmissible in evidence, etc.–– No instrument chargeable with duty shall be admitted in evidence for any purpose by any person having by law or consent of parties authority to receive evidence, or shall be acted upon, registered or authenticated by any such person or by any public officer, unless such instrument is duly stamped or if the instrument is written on sheet of paper with impressed stamp, such stamp paper is purchased in the name of one of the parties to the instrument :

Provided that—
(a) any such instrument shall, subject to all just exceptions, be admitted in evidence on payment of the duty with which the same is chargeable, or, in the case of an instrument, insufficiently stamped, of the amount required to make up such duty, together with a penalty equal to two per cent of the deficient portion of stamp duty for every month or part thereof, from the date of execution of the instrument, minimum being Rs. 100 ;
(b) where any person from whom a stamped receipt could have been demanded, has given an unstamped receipt and such receipt, if stamped, would be admissible in evidence against him, then such receipt shall be admitted in evidence against him on payment of penalty of one hundred rupees by the person tendering it ;
(c) where a contract or agreement of any kind is effected by correspondence consisting of two or more letters and anyone of the letters bears the proper stamp, the contract or agreement shall be deemed to be duly stamped ;
(d) nothing herein contained shall prevent the admission of any instrument in evidence in any proceeding in a criminal court, other than a proceeding under Chapter IX or part D of Chapter X of the 2[Code of Criminal Procedure, 1973 (2 of 1974)] ;
(e) nothing herein contained shall prevent the admission of any instrument in any court when such instrument has been executed by or on behalf of the 3[Government of the Union territory of Jammu and Kashmir] or where it bears the certificate of the Collector as provided by section 32 or any other provision of this Act and such certificate has not been revised in exercise of powers conferred under Chapter VI ;
(f) nothing herein contained shall prevent the admission of a copy of any instrument or of an oral admission of the contents of any instrument, if the stamp duty or a deficient portion of the stamp duty and penalty as specified in clause (a) is paid ; and
(g) any such instrument subject to all just exceptions be registered or authenticated on payment of the duty with which the same is chargeable, or in the case of an instrument insufficiently stamped, of the amount required to make up such duty.]


1. Section 35 substituted by Act XII of 2011, s. 25.
2. Substituted by S.O. 1229(E) dated 31.03.2020 for “Code of Criminal Procedure, Samvat 1989”.
3. Substituted ibid for “Government”.

Section 36. Admission of instrument where not to be questioned.

Where an instrument has been admitted in evidence, such admission shall not, except as provided in section 61, be called in question at any stage of the same suit or proceeding on the ground that the instrument has not been duly stamped.


Section 37.Admission of improperly stamped instruments.

1[The Government of the Union territory of Jammu and Kashmir] may make rules providing that, where an instrument bears a stamp of sufficient amount but of improper description, it may, on payment of the duty with which the same is chargeable, be certified to be duly stamped, and any instrument so certified shall then be deemed to have been duly stamped as from the date of its execution.


1. Substituted for “Government” by S.O. 1229(E) dated 31.03.2020. (For earlier amendment see Act X of Samvat 1996.)

Section 38.Instruments impounded how dealt with.

(1) When the person impounding an instrument under section 33 has by law or consent of parties authority to receive evidence and admits such instrument in evidence upon payment of a penalty as provided by section 35 or of duty as provided by section 37, he shall send to the Collector an authenticated copy of such instrument, together with a certificate in writing, stating the amount of duty and penalty levied in respect thereof, and shall send such amount to the Collector, or to such person as he may appoint in this behalf.

(2) In every other case, the person so impounding an instruments shall send in original to the Collector.


Section 39.Collector’s power to refund penalty.

1[39. Collector’s power to refund penalty. ––(1) When a copy of an instrument has been impounded only because it has been written in contravention of section 13 or section 14 or section 14-A, the Collector may refund the whole penalty so paid.]


1. Section 39 substituted by Act XII of 2011, s. 26.

Section 40. Collector’s power to stamp instruments impounded.

1[40. Collector’s power to stamp instruments impounded. ––(1) When the Collector impounds any instrument under section 33, or receives any instrument sent to him under sub-section (2) of section 38, he shall adopt the following procedure :––

(a) when any instrument so impounded or received by the Collector relates to a transaction of immovable property and on which the stamp duty is chargeable on the basis of market value of the subject matter property, the Collector shall for the purpose of assessing proper stamp duty payable thereon, determine the market value of such property by following the procedure as prescribed by rules made by the *[State Government] in this behalf ;
(b) if he is of opinion that such instrument is duly stamped, or is not chargeable with duty, he shall certify by endorsement thereon that it is duly stamped, or that it is not so chargeable, as the case may be ; and
(c) If he is of opinion that such instrument is chargeable with duty and is not duly stamped, he shall require the payment of the proper duty or the amount required to make up the same, together with a penalty equal to two per cent of the deficient portion of the stamp duty for every month or part thereof from the date of execution of the instrument, minimum being rupees one hundred :
Provided that when such instrument has been impounded only because it has been written in contravention of section 13 or section 14 or section 14-A, the Collector may, if he thinks fit, remit the whole penalty prescribed by this section.
(2) Subject to the provisions of Chapter VI, every certificate under subsection (1) shall, for the purposes of this Act, be conclusive evidence of the matters stated therein.
(3) Where an instrument has been sent to the Collector under sub-section (2) of section 38, the Collector shall, when he has dealt with it as provided by this section, return it to the impounding officer.]


1. Section 40 substituted by Act XII of 2011, s. 27.
* Now Government of the union territory of Jammu and Kashmir.

Section 41. Instruments unduly stamped by accident.

If any instrument chargeable with duty and not duly stamped, not being an instrument chargeable with a duty of 1[one rupee] only or a bill of exchange or promissory note, 2[or acknowledgement], is produced by any person of his own motion before the Collector within one year from the date of its execution or first execution, and such person brings to the notice of the Collector the fact that such instrument is not only duly stamped and offers to pay to the Collector the amount of the proper duty, or the amount required to make up the same, and the Collector is satisfied that the omission to duly stamp such instrument has been occasioned by accident, mistake or urgent necessity, he may, instead of proceeding under sections 33 and 40, receive such amount and proceed as next hereinafter prescribed.


1. Substituted by Act III of 2000.
2. Inserted by Act II of 1956.

Section 42.Endorsement of instruments on which duty has been paid under sections 35, 40 or 41.

(1) When the duty and penalty (if any) leviable in respect of any instrument have been paid under section 35, section 40 or section 41, the person admitting such instrument in evidence or the Collector, as the case may be, shall certify by endorsement thereon that the proper duty or, as the case may be, the proper duty and penalty (stating the amount of each) have been levied in respect thereof, and the name and residence of the person paying them.

(2) 1[Subject to the provisions of Chapter VI, every instrument so endorsed] shall thereupon be admissible in evidence, and may be registered and acted upon and authenticated as if it had been duly stamped, and shall be delivered on his application in this behalf to the person from whose possession it came into the hands of the officer impounding it, or as such person may direct :
Provided that––
(a) no instrument which has been admitted in evidence upon payment of duty and a penalty under section 35, shall be so delivered before the expiration of one month from the date of such impounding, or if the Collector has certified that its further detention is necessary and has not cancelled such certificate ;
(b) nothing in this section shall affect the 2[Code of Civil Procedure, 1908 (5 of 1908)], Order XIII, rule 9.


1. Substituted for the words “Every instrument so endorsed” by Act XII of 2011, s. 28.
2. Substituted by S.O. 1229(E) dated 31.03.2020 for “Code of Civil Procedure”.

Section 43. Prosecution for offence against Stamp law.

The taking of proceedings or the payment of a penalty under this Chapter in respect of any instrument shall not bar the prosecution of any person who appears to have committed an offence against the Stamps-law in respect of such instrument :

Provided that no such prosecution shall be instituted in the case of any instrument in respect of which such a penalty has been paid, unless it appears to the Collector that the offence was committed with an intention of evading payment of the proper duty.


Section 44.Persons paying duty or penalty may recover same in certain cases.

(1) When any duty or penalty has been paid under section 35, section 37, section 40 or section 41, by any person in respect of an instrument, and, by agreement or under the provisions of section 29 or any other enactment in force at the time such instrument was executed, some other person was bound to bear the expense of providing the proper stamp for such instrument, the first-mentioned person shall be entitled to recover from such other person the amount of the duty or penalty so paid.

(2) For the purpose of such recovery any certificate granted in respect of such instrument under this Act shall be conclusive evidence of the matters therein certified.
(3) Such amount may, if the Court thinks fit, be included in any order as to costs in any suit or proceeding to-which such persons are parties and in which such instrument has been tendered in evidence. If the Court does not include the amount in such order, no further proceedings for the recovery of the amount shall be maintainable.


Section 45.Power to Commissioner of Stamps to refund penalty or excess duty in certain cases.

1[45. Power of Commissioner of Stamps to refund penalty or excess duty in certain cases. ––(1) Where any penalty is paid under section 35 or section 40, the Commissioner of Stamps may, upon application in writing made within one year from the date of the payment, refund such penalty wholly or in part.

(2) Where, in the opinion of the Commissioner of Stamps, stamp duty in excess of that which is legally chargeable has been charged and paid under section 35 or section 40 or section 47-A, such authority may, upon application in writing made within one year of the order charging the same, or six months from the date of order allowing the refund, whichever is later, refund the excess.]


1. Section 45 substituted by Act XII of 2011, s. 29.

Section 46.Non-liability for loss of instruments sent under section 38.

(1) If any instrument sent to the Collector under section 38, sub-section (2), is lost, destroyed or damaged during transmission, the person sending the same shall not be liable for such loss, destruction or damage.

(2) When any instrument is about to be so sent, the person from whose possession it came into the hands of the person impounding the same, may require a copy thereof to be made at the expense of such first mentioned person and authenticated by the person impounding such instrument.


Section 47.Power of payer to stamp bills and promissory notes received by him unstamped.

When any bill of exchange 1[or] promissory note 1[*] chargeable with the duty of 2[ten rupees] is presented for payment unstamped, the person to whom it is so presented may affix there to the necessary adhesive stamp, and, upon cancelling the same in manner hereinbefore provided, may pay the sum payable upon such bill or note, 1[*] and may charge the duty against the person who ought to have paid the same, or deduct it from the sum payable as aforesaid, and such bill, 1[or] note, 1[or] note 1[*] shall, so far as respects the duty, be deemed good and valid :

Provided that nothing herein contained shall relieve any person from any penalty or proceeding to which he may be liable in relation to such bill 1[or] note 1[*].


1. ‘‘Cheque’’ or cheque’’ omitted and words in brackets inserted by Act XI of Samvat 1993.
2. Substituted for “one rupee” by Act XII of 2011, s. 30. (For earlier amendment see Act III of 2000.

Section 47-A.Instruments undervalued how to be dealt with.

1[47-A. Instruments undervalued how to be dealt with. ––(1) If the registering officer appointed under section 6 of the 2[Registration Act, 1908 (16 of 1908)], while registering any instrument, on which stamp duty is chargeable on the market value of the subject matter property, finds that the market value of the said property as set forth in such instrument is less than the market value guidelines referred to in section 27-A, he shall, before registering such instrument refer the same to the Collector for determination of market value of such property and the proper duty payable thereon.

(2) Where the market value as set forth in the instrument is not less than the market value guidelines referred to in section 27-A but the Registering Officer has reason to believe that the market value has not been truly set forth in the instrument, he shall register such instrument and thereafter refer the same to the Collector for determination of market value of such property and proper duty payable thereon.
(3) On receipt of a reference under sub-section (1) or sub-section (2), the Collector shall after giving the parties a reasonable opportunity of being heard and after holding an enquiry in such manner, as may be prescribed, determine the market value of the property, which is the subject matter of such instrument and the duty as aforesaid and the difference, if any, in the amount of duty shall be payable by the person liable to pay the duty.
(4) The Collector may, either suo motu or on receipt of information from any source, call for and examine any instrument, not already referred to him under sub-section (1) or sub-section (2), for the purpose of satisfying himself as to the correctness of the market value of the property, which is the subject matter of any such instrument and the duty payable thereon and if, after such examination he has reason to believe that the market value of such property has not been truly set forth in the instrument, he may determine the market value of such property and the duty as aforesaid in accordance with the procedure provided for in sub-section (3) and the difference, if any, in the amount of duty, shall be payable by the person liable to pay the duty.
(5) For the purpose of enquiry under this section, the Collector shall have the power to summon and enforce the attendance of witnesses, including the parties to the instrument or any of them and to compel the production of documents by the same means, and so far as may be in the same manner, as is provided in the case of Civil Court under the 3[Code of Civil Procedure, 1908 (5 of 1908)].
(6) Any person aggrieved by an order of the Collector under sub-section (3) or sub-section (4), may in the prescribed manner appeal against such order to such appellate authority as may be prescribed.
(7) The appeal shall be filed within thirty days from the date of the communication of the order against which the appeal is filed, along with a certified copy of the order to which objection is made and shall be presented and verified in such manner as may be prescribed :
Provided that in computing the period aforesaid, the time requisite for obtaining a copy of the order appealed against shall be excluded.
(8) The appellate authority shall follow the procedure as may be prescribed :
Provided that no order shall be passed without affording opportunity of being heard to the appellant.
(9) The order passed in appeal or where no appeal is preferred, the order passed by the Collector under sub-section (3) or sub-section (4) shall be final and shall not be called into question in any civil court or before any other authority whatsoever.]


1. Section 47-A inserted by Act XII of 2011, s. 31.
2. Substituted by S.O. 1229(E) dated 31.03.2020 for “Registration Act, Samvat 1977”.
3. Substituted for “Code of Civil Procedure, Samvat 1977” by S.O. 1229(E) dated 31.03.2020.

Section 48.Recovery of duties and penalties.

1[48. Recovery of duties and penalties. ––(1) All duties, penalties and other sums required to be paid under this chapter shall be recoverable as an arrear of land revenue from the property of the person from whom the same are due.

(2) All duties, penalties and other sums required to be paid under this chapter shall be a charge on the property which is the subject matter of the instrument :
Provided that the provisions of sub-section (2) shall be deemed to apply to cases which are pending recovery and to proceedings under sub-section (1) which have already been initiated.
(3) Notwithstanding anything contained in the 2[Registration Act, 1908 (16 of 1908)], a note of such charge and its extinguishment shall be made in the indices prescribed therein and shall be deemed to be a notice under the said Act.]


1. Section 48 substituted by Act XII of 2011, s. 32.
2. Substituted for “Registration Act, Samvat 1977” by S.O. 1229(E) dated 31.03.2020.

Section 49.Allowance for spoiled stamps.

Subject to such rules as may be made by 1[the Government of the Union territory of Jammu and Kashmir] as to the evidence to be required, or the enquiry to be made, the Collector may, on application made within the period prescribed in section 50 and if he is satisfied as to the facts, make allowance for stamps spoiled in the cases hereinafter mentioned, namely :—

(a) the stamp on any paper inadvertently and undesignedly spoiled, obliterated or by error in writing or any other means rendered unfit for the purpose intended before any instrument written therein is executed by any person ;
(b) the stamp on any document which is written out wholly or in part, but which is not signed or executed by any party thereto ;
(c) in the case of bills of exchage 2[*] 2[payable otherwise than on demand] or promissory notes––
(1) the stamp on any 2[such] bill of exchange 2[*] signed by or on behalf of the drawer which has not been accepted or made use of in any manner whatever or delivered out of his hand for any purpose other than by way of tender for acceptance ; provided that the paper on which any such stamp is impressed does not bear any signature intended as or for the acceptance of any bill of exchange 2[*] to be afterwards written thereon ;
(2) the stamp on any promissory note signed by or on behalf of the maker which has not been made use of in any manner whatever or delivered out of his hands ;
(3) the stamps used or intended to be used for any 2[such] bill of exchange 2[*] or promissory note signed by, or on behalf, of the drawer thereof, but which from any omission or error has been spoiled or rendered useless, although the same, being a bill of exchange 2[*], may have been presented for acceptance or accepted or endorsed, or, being a promissory note, may have been delivered to the payee ; provided that another completed and duly stamped bill of exchange 3[*] or promissory note is produced identical in every particular, except in the correction of such omission or error as aforesaid, with the spoiled bill 3[*] or note ;
(d) the stamp used for an instrument executed by any party thereto which––
(1) has been afterwards found, to be absolutely void in law from the beginning
(2) has been afterwards found unfit, by reason of any error or mistake therein, for the purpose originally intended ;
(3) by reason of the death of any person by whom it is necessary that it should be executed, without having executed the same, or of the refusal of any such person to execute the same, cannot be completed so as to effect the intended transaction in the form proposed ;
(4) for want of the execution thereof by some material party, and his inability or refusal to sign the same, is in fact incomplete and insufficient for the purpose for which it was intended ;
(5) by reason of the refusal of any person to act under the same, or to advance any money intended to be thereby secured, or by the refusal or non-acceptance of any office thereby granted, totally fails of the intended purpose ;
(6) become useless in consequence of the transaction intended to be thereby effected being effected by some other instrument between the same parties and bearing a stamp of not less value ;
(7) is deficient in value and the transaction intended to be thereby effected has been effected by some other instrument between the same parties and bearing a stamp of not less value ;
(8) is inadvertently and undersignedly spoiled, and in lieu whereof another instrument made between the same parties and for the same purpose is executed and duly stamped :
Provided that in the case of an executed instrument no legal proceeding has been commenced in which the instrument could or would have been given or offered in evidence and that the instrument is given up to be cancelled.
4[Explanation:––The certificate of the Collector under section 32 that the full duty with which an instrument is chargeable has been paid, and impression or endorsement made on any instrument under sub-sections (3), (4) and (5) of section 10 relating to payment of stamp duty, is an impressed stamp within the meaning of this section.]


1. Substituted ibid for “Government”. (For earlier amendment see Act X of Samvat 1996.)
2. ‘‘Cheque’’ or ‘‘or cheque’’ omitted and words in brackets inserted by Act XI of Samvat 1993.
3. ‘‘Cheque’’ or ‘‘or cheque’’ omitted by Act XI of Samvat 1997.
4. Explanation substituted by Act XII of 2011, s. 33.

Section 50.Application for relief under section 49 when to be made.

The application for relief under section 49 shall be made within the following periods, that is to say,––

(1) in the cases mentioned in clause (d) (5) within two months of the date of the instrument ;
(2) in the case of a stamped paper on which no instrument has been executed by any of the parties thereto within six months after the stamp has been spoiled ;
(3) in the case of a stamped paper in which an instrument has been executed by any of the parties thereto, within six months after the date of the instrument, or if it is not dated, within six months after the execution thereof by the person by whom it was first or alone executed :
Provided that,—
(a) when the spoiled instrument has been for sufficient reasons sent out of the 1[Union territory of Jammu and Kashmir], the application may be made within six months after it has been received back in the 1[Union territory of Jammu and Kashmir] ;
(b) when, from unavoidable circumstances, any instrument for which another instrument has been substituted cannot be given up to be cancelled within the aforesaid period, the application may be made within six months after the date of execution of the substituted instrument.


1. Substituted by S.O. 1229(E) dated 31.03.2020 for “State”.

Section 51.Allowance in case of printed forms no longer required by corporations.

The 1[Commissioner of Stamps] or the Collector if empowered by the 1[Commissioner of Stamps] in this behalf may, without limit of time, make allowance for stamped papers used for printed forms of instruments 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 banker, company or body corporate ; provided that such authority is satisfied that the duty in respect of such stamped papers has been duly paid.


1. Substituted by Act III of 2006.

Section 52.Allowance for misused stamps.

(a) When any person has inadvertently used, for an instrument chargeable with duty, a stamp of a description other than that prescribed for such instrument by the rules made under this Act, or a stamp of greater value than was necessary, or has inadvertently used and stamp for an instrument not chargeable with any duty, or

(b) when any stamp used for an instrument has been inadvertently rendered useless under section 15, owing to such instrument having been written in contravention of the provisions of section 13 ;
the Collector may, on application made within six months after the date of the instrument, or, if it is not dated, within six months after the execution thereof by the person by whom it was first or alone executed, and upon the instrument, if chargeable with duty, being re-stamped with the proper duty, cancel and allow as spoiled the stamp so misused or rendered useless.


Section 53.Allowance for spoiled or misused stamps how to be made.

In any case in which allowance is made for spoiled or misused stamps, the Collector may give in lieu thereof––

(a) other stamps of the same description and value ; or
(b) if required and he thinks fit, stamps of any other description to the same amount in value ; or
(c) at his discretion, the same value in money, deduction 1[fifteen paise] for each rupee or fraction of a rupee.


1. Substituted for “two annas” by Act VI of 1958.

Section 54.Allowance for stamps not required for use.

When any person is possessed of a stamp or stamps which have not been spoiled or rendered unfit or useless for the purpose intended, but for which he has no immediate use, the Collector shall repay to such person the value of such stamp or stamps in money, deducting 1[fifteen paise] for each rupee or portion of a rupee, upon such person delivering up the same to be cancelled, and proving to the Collector’s satisfaction––

(a) that such stamp or stamps were purchased by such person with a bonafide intention to use them ; and
(b) that he has paid the full price thereof ; and
(c) that they were so purchased within the period of six months next preceding the date on which they were so delivered :
Provided that, where the person is a licensed vendor of stamps, the Collector may, if he thinks fit, make the repayment of the sum actually paid by the vendor without any such deduction as aforesaid.


1. Substituted for “two annas” by Act VI of 1958.

Section 54-A.Omitted.

1[54-A. Omitted.]


1. Section 54-A omitted by Act XII of 2011, s. 34. (For its insertion see Act VIII of 1959).

Section 55.Allowances on renewal of certain debentures.

When any duly stamped debenture is renewed by the issue of a new debenture in the same terms, the Collector shall, upon application made within one month, repay to the person issuing such debenture, the value of the stamp on the original or on the new debenture, whichever shall be less :

Provided that the original debenture is produced before the Collector and cancelled by him in such manner as 1[the Government of the Union territory of Jammu and Kashmir may direct.
Explanation:––A debenture shall be deemed to be renewed in the same terms within the meaning of this section notwithstanding the following changes :—
(a) the issue of two or more debentures in place of one original debenture, the total amount secured being the same ;
(b) the issue of one debenture in place of two or more original debentures, the total amount secured being the same ;
(c) the substitution of the name of the holder at the time of renewal for the name of the original holders ; and
(d) the alteration of the rate of interest or the dates of payment thereof.


1. Substituted for “Government” by S.O. 1229(E) dated 31.03.2020. (For earlier amendment see Act X of Samvat 1996.)

Section 56.Control of Government and statement of case to the Revenue Minister.

(1) The powers exercisable by a Collector under Chapter IV and Chapter V and under clause (a) of the first proviso to section 26 shall in all cases be subject to the control of the 1[Commissioner of Stamps].

(2) If any Collector, acting under section 31, section 40, or section 41, feels doubt as to the amount of duty with which any instrument is chargeable, he may draw up a statement of the case, and refer it, with his own opinion thereon, for the decision of the 2]Commissioner of Stamps].
(3) 3[Such authority after giving a reasonable opportunity of being heard to the parties concerned, shall consider] the case and send a copy of its decision to the Collector, who shall, proceed to assess and charge the duty (if any) in conformity with such decision.


1. Substituted for Government by Act XII of 2011, s. 35.
2. Substituted for Revenue Minister by Act III of 2006.
3. Substituted for the words Such authority shall consider substituted by Act XII of 2011, s. 35.

Section 57.Revision of certain decisions of Collector regarding sufficiency of stamps.

1[57. Revision of certain decisions of Collector regarding sufficiency of stamps. ––(1) When as a result of mistake or otherwise any instrument is charged with less duty than leviable thereon or is held not chargeable with duty, as the case may be, by the Collector, the Commissioner of Stamps except where the matter is pending before an appellate authority under this Act, may require the concerned party to produce before him the instrument and after giving a reasonable opportunity of being heard to the party, examine such instrument whether any duty is chargeable, or any duty is less levied thereon, and order the recovery of the deficit duty, if any, from the concerned party. An endorsement shall thereafter be made on the instrument after payment of such deficit duty.

(2) On failure to produce the original instrument by the party, the Commissioner of Stamps shall proceed under this section on the basis of the true copy of the instrument or an abstract of the instrument and such copy or abstract shall be deemed to be the original instrument for the purpose of this section.]


1. Section 57 substituted by Act XII of 2011, s. 36.

Section 58. Omitted.

158. Omitted.


1. Sections 58, 59 and 60 omitted ibid, s. 37.

Section 59.Omitted.

159. Omitted.


1. Sections 58, 59 and 60 omitted ibid, s. 37.

Section 60. Omitted.

160. Omitted.


1. Sections 58, 59 and 60 omitted ibid, s. 37.

Section 61. Revision of certain decisions of Courts regarding the sufficiency of stamps.

(1) When any Court in the exercise of its civil or revenue jurisdiction or any Criminal Court in any proceeding under 1[Chapter IX or Part D of Chapter X of the Code of Criminal Procedure, 1973 (2 of 1974)] makes any order admitting any instrument in evidence as duly stamped or as not requiring a stamp or upon payment of duty and a penalty under section 35, the Court to which appeals lie from, or reference are made by, such first mentioned Court may, of its own motion or on the application of the Collector, take such order into consideration.

(2) If such Court, after such consideration, is of opinion that such instrument should not have been admitted in evidence without the payment of duty and penalty under section 35, or without the payment of a higher duty and penalty than those paid, it may record a declaration to that effect, and determine the amount of duty with which such instrument is chargeable, and may require any person in whose possession or power such instrument then is, to produce the same, and may impound the same when produced.
(3) When any declaration has been recorded under sub-section (2), the Court recording the same shall send a copy thereof to the Collector, and, where the instrument to which it relates has been impounded or is otherwise in the possession of such Court, shall also send him such instrument.
(4) The Collector may thereupon, notwithstanding anything contained in the order admitting such instrument in evidence, or in any certificate granted under section 42, or in section 43, prosecute any person for any offence against the stamp-law which the Collector considers him to have committed in respect of such instrument ;
Provided that—
(a) no such prosecution shall be instituted where the amount (including duty and penalty) which, according to the determination of such Court, was payable in respect of the instrument under section 35, is paid to the Collector, unless he thinks that the offence was committed with an intention of evading payment of the proper duty ;
(b) except for the purpose of such prosecution, no declaration made under this section shall affect the validity of any order admitting any instrument in evidence, or of any certificate granted under section 42.
(5) Any other order made by a Court under the provision of this Act shall be appealable in the ordinary way


1. Substituted by S.O. 1229(E) dated 31.03.2020.

Section 62. Penalty for executing, etc., instrument not duly stamped.

1[62. Penalty for executing etc. instrument not duly stamped. ––(1) Any person who, with the intention to evade the duty, executes or signs otherwise than as a witness any instrument chargeable with duty without the same being duly stamped shall be punished with imprisonment for a term which shall not be less than one month but which may extend to six months or with fine which may extend to ten thousand rupees or with both :

Provided that when any penalty has been paid in respect of any instrument under section 35, section 40 or section 61, the amount of such penalty shall be allowed in reduction of the fine (if any) subsequently imposed under this section in respect of the same instrument upon the person who paid such penalty.
(2) If a security as defined under clause (h) of section 2 of the Securities Contract (Regulation) Act, 1956 (Central Act 42 of 1956), is issued without being duly stamped, the company issuing the same and also every person, who, at the time when it is issued, is the Managing Director, secretary or other principal officer of the company, shall be punishable with fine which may extend to twenty-five thousand rupees.


1. Section 62 substituted by Act XII of 2011, s. 38.

Section 62A.Penalty for failure to comply with provisions of section 9A.

1[62A. Penalty for failure to comply with provisions of Section 9A. ––

(1) Any person who,––
(a) being required under sub-section (1) of section 9A to collect duty, fails to collect the same, or
(b) being required under sub-section (4) of section 9A to transfer the duty to the Government of Union territory of Jammu and Kashmir within fifteen days of the expiry of the time specified therein, fails to transfer within such time,
shall be punishable with fine which shall not be less than one lakh rupees, but which may extend upto one per cent, of the collection or transfer so defaulted.
(2) Any person who,––
(a) being required under sub-section (5) of section 9A to submit details of transactions to the Government, fails to submit the same; or
(b) submits a document or makes a declaration which is false or which such person knows or believes to be false,
shall be punishable with fine of one lakh rupees for each day during which such failures continues or one crore rupees, whichever is less.]


1. Section 62A inserted by S.O. 3808(E) dated 26.10.2020.

Section 63.Penalty for failure to cancel adhesive stamp.

Any person required by section 12 to cancel an adhesive stamp, and failing to cancel such stamp in manner prescribed by that section, shall be punishable with fine which may extend to 1[ten thousand rupees.]


1. Substituted by Act III of 2000, s. 20.

Section 64. Penalty for omission to comply with provisions of section 27.

Any person who, with intent to defraud the 1[Government of the Union territory of Jammu and Kashmir],—

(a) executes any instrument in which all the facts and circumstances required by section 27 to be set forth in such instrument are not fully and truly set forth ; or
(b) being employed or concerned in or about the preparation of any instrument, neglects or omits fully and truly to set forth therein all such facts and circumstances ; or
(c) does any other act calculated to deprive the 1[Government of the Union territory of Jammu and Kashmir] of any duty or penalty under this Act ;
2[shall be punishable with imprisonment for a term which shall not be less than six months but which may extend to three years or with a fine which may extend to fifty thousand rupees or with both.]


1. Substituted by S.O. 1229(E) dated 31.03.2020 for “Government”.
2. Substituted by Act XII of 2011, s. 39.

Section 64-A.Recovery of amount of deficit stamp duty

1[64-A. Recovery of amount of deficit stamp duty. ––(1) Where any person chargeable to duty under this Act is convicted of an offence under section 64 in respect of any instrument, the Court convicting such person shall in addition to executing the punishment which may be imposed for such offence recover and pay to the Collector amount of duty, if any due under this Act from such person in respect of the instrument, and the Collector shall thereupon certify by endorsement on the instrument that proper duty with which it is chargeable has been paid :

Provided that if such person has paid any amount towards the duty chargeable under this Act in respect of the instrument in relation to which he has been convicted under this section, the Court shall recover only the difference to make up the amount of such chargeable duty.
(2) The amount recoverable under sub-section (1) shall be recovered by the Court as if it were a fine under the 2[Code of Criminal Procedure, 1973 (2 of 1974)].]


1. Section 64-A inserted ibid, s. 40.
2. Substituted for “Code of Criminal Procedure, Samvat 1989” by S.O. 1229(E) dated 31.03.2020.

Section 65. Penalty for refusal to give receipt, and for devices to evade duty on receipts.

Any person who,—

(a) being required under section 30 to give a receipt, refuses or neglects to give the same ; or
(b) with intent to defraud the 1[Government of the Union territory of Jammu and Kashmir] of any duty, upon a payment of money or delivery of property exceeding 2[five thousand rupees] in amount or value, gives a receipt for an amount or value not exceeding 2[five thousand rupees], or separates, or divides the money or property paid or delivered ;
shall be punishable with fine which may extend to 3[five times the amount of stamp duty or one thousand rupees, whichever is higher].


1. Substituted ibid for “Government”.
2. Substituted for “forty rupees” by Act XII of 2011, s. 41. Foe earlier amendment see Act III of 2006.
3. Substituted for “one thousand rupees” by Act III of 2006.

Section 66.Penalty for not making out policy, or making one not duly stamped.

Any person who,—

(a) receives, to takes credit for, any premium or consideration for any contract of insurance and does not, within one month after receiving, or taking credit for, such premium or consideration, make out and execute a duly stamped policy of such insurance ; or
(b) makes, executes or delivers out any policy which is not duly stamped, or pays or allows in account, or agrees to pay or allow in account, any money upon, or in respect of, any such policy ;
shall be punishable with fine which may extend to 1[two thousand rupees].


1. Substituted by Act III of 2000, s. 22.

Section 67. Omitted.

167. Omitted.


1. Section 67 omitted by Act XII of 2011, s. 42

Section 68.Penalty for post-dating bills, and for other devices to defraud the revenue.

Any person who,—

(a) with intent to defraud the 1[Government of the Union territory of Jammu and Kashmir] of duty, draws, makes or issues any bill of exchange or promissory note bearing a date subsequent to that on which such bill or note is actually drawn or made ; or
(b) knowing that such bill or note has been so post-dated, endorses, transfers presents for acceptance or payment, or accepts, pays or receives payment of, such bill or note, or in any manner negotiates the same ; or
(c) with the like intent, practises or is concerned in any act, contrivance or device not specially provided for by this Act or any other law for the time being in force ;
shall be punishable with fine which may extend to 2[five thousand rupees.]


1. Substituted for Government by S.O. 1229(E) dated 31.03.2020.
2. Substituted by Act III of 2000, s. 23.

Section 69.Penalty for breach of rule relating to sale of stamps and for unauthorised sale.

(a) Any person appointed to sell stamps who disobeys any rule made under section 74 ; and

(b) any person not so appointed who sells or offers for sale any stamp (other than a 1[two rupees and one rupee] adhesive stamps) ;
shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to 2[ten thousand rupees], or with both.


1. Substituted by Act III of 2000, s. 23.
2. Substituted for “one thousand rupees” by Act XII of 2011, s. 43.

Section 70.Institution and conduct of prosecutions.

(1) No prosecution in respect of any offence punishable under this Act or the law relating to stamps heretofore in force shall be instituted without the sanction of the Collector or such other officer as 1[the Government of the Union territory of Jammu and Kashmir] generally, or the Collector specially, authorises in that behalf.

(2) The 1[Government of the Union territory of Jammu and Kashmir] or any officer generally or specially authorised by it in this behalf, may stay any such prosecution or compound any such offence.
(3) the amount of any such composition shall be recoverable in the manner provided by section 48.


1. Substituted for “Government” by S.O. 1229(E) dated 31.03.2020.

Section 71. Omitted.

171. Omitted.


1. Section 71 omitted by Act XL of 1966.

Section 72.Place of trial.

Every such offence committed in respect of any instrument may be tried in any district in which such instrument is found as well as in any district in which such offence might be tried under the 1[Code of Criminal Procedure, 1973 (2 of 1974)] for the time being in force.


1. Substituted by S.O. 1229(E) dated 31.03.2020.

Section 73.Books, etc. to be open to inspection.

1[73. Books, etc. to be open to inspection.–– Every public officer having in his custody any registers, books, records (electronic or otherwise), papers, documents or proceedings, the inspection whereof may tend to secure any duty, prove or lead to the discovery of any fraud or omission in relation to any duty, shall, at all reasonable times permit any person authorised in writing by the Collector to inspect for such purpose the registers, books, papers, documents, records (electronic or otherwise) and proceedings and to take such notes and extracts as he may deem necessary, without fee or charge and, if necessary, to seize and impound them under section 33.


1. Sections 73, 73-A and 74 substituted by Act XII of 2011, s. 44.

Section 73-A.Furnishing of statement, return and information.

(1) The Collector may, for the purpose of this Act, require any trading member of any stock exchange or any association as defined in clause (a) of section 2 of the Forward Contract (Regulation) Act, 1952 (Central Act) or any organization, institute, company or association or any person liable to pay duty under any article of the Schedule–I, to submit a statement or return or to furnish any information in respect of any transaction within such period as may be prescribed by rules.

(2) Where any trading member, organization, institute, company or association or any other person fails to submit a statement or return or information as required under sub-section (1) within the prescribed time, the Collector may, without prejudice to any other action which is liable to be taken against such person under any other provisions of this Act, after giving an opportunity of being heard, impose on such person a penalty of a sum not exceeding rupees five thousand for such default.


*. Sections 73, 73-A and 74 substituted by Act XII of 2011, s. 44.

Section 74. Powers to make rules.

(1) The 1[Government of the Union territory of Jammu and Kashmir] may, by notification in the 2[Official Gazette], make rules to carry out generally the purposes of this Act, and such rules may provide that a breach thereof shall, on conviction, be punished with fine not exceeding five thousand rupees.

(2) Without prejudice to the generality of the powers conferred by subsection (1), such rules may regulate, or provide for, all or any of the following matters, namely: ––
(a) the supply, sale and use of stamps and stamped papers;
(b) the persons by whom alone such sale is to be conducted;
(c) the duties and remuneration of such persons;
(d) the manner of ascertaining the market value of immovable property and preparation of market vale guidelines of immovable property;
(e) the procedure for appeal or revision proceedings ; and
(f) the procedure for use of franking machine or any other machine or electronic stamping for payment of stamp duty.
(3) All rules made under this Act shall be made subject to the condition of previous publication in the Official Gazette :
Provided that, if the 1[Government of the Union territory of Jammu and Kashmir] is satisfied that circumstances exist which render it necessary to take immediate action, it may, for reasons to be recorded in writing, dispense with the condition of previous publication of any rule to be made under this section.]


1. Substituted for “Government” by S.O. 1229(E) dated 31.03.2020.
2. Substituted ibid for “Government Gazette”.

Section 75.Omitted.

175. Omitted.


1. Sections 75 and 76 omitted by Act XII of 2011, s. 45.

Section 76.Omitted.

176. Omitted.


1. Sections 75 and 76 omitted by Act XII of 2011, s. 45.

Section 76-A.Delegation of powers.

1[The Government of the Union territory of Jammu and Kashmir] may by notification in the 2[Official Gazette] delegate 3[all or any of the powers vested in it 4[under subsection (3) of section 33, section 45, sub-section (1) of section 56, subsections (1) and (2) of section 70 and section 74] to such officer or authority as may be specified in the notification.


1. Substituted for “Government” by S.O. 1229(E) dated 31.03.2020. (For earlier amendment see Act X of Samvat 1996.)
2. Substituted ibid for “Government Gazette”.
3. Substituted by Act X of Samvat 1996.
4. Substituted by Act XII of 2011, s. 46.

Section 77.Saving as to court-fees.

Nothing in this Act contained shall be deemed to affect the duties chargeable under any enactment for the time being in force relating to court fees.


Section 77-A.Omitted.

177-A. Omitted.


1. Sections 77-A and 78 omitted ibid, s. 47.

Section 78.Omitted.

178. Omitted.


1. Sections 77-A and 78 omitted ibid, s. 47.

Section 79.Omitted.

79. Omitted.


SECTIONS