(1)Process-fee must be paid in court-fee stamps and not in cash The stamps shall be affixed to a memorandum to be written on a sheet of paper and filed in Court. The memorandum should state the name of the Court, number and description of the suit, appeal or proceedings, the value of the claim, the value of the court-fee stamps affixed, and details of the processes to be issued. If the memorandum be an application for the issue of a process, it must, in addition to the requisite stamps for the process-fee, bear such stamps as are necessary for its own validity.Note. - In dealing with application to summon witnesses the attention of Courts is drawn to clause XIV of Section 19, Court-fees Act. (See also Appendix II to Part V).(2)If a party presents in duplicate a memorandum for the issue of a process and desires that the process-writer should acknowledge it, the latter shall sign and date the duplicate copy by way of acknowledgment of the original and return it to the applicant. The duplicate copy will be a valuable evidence in any instance where the memorandum is unduly delayed oi; there is any irregularity in its disposal.
