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State of Uttar Pradesh - Section

Section 384 in The General Rules (Civil), 1957

384. Punching and cancellation of stamps.

(1)Each judicial officer, should, under Section 30 of the Court Fees Act, 1870, formally appoint an officer for the purpose of cancelling stamps. That officer, who should ordinarily be the reader for documents Filled in court and the Munsarim for documents presented before him, shall personally attend to, and be personally responsible for, the strict fulfilment of the duty of receiving documents to be filed, examining the correctness and adequacy of the stamps attached thereto and immediately cancelling such stamps as are required by Section 30 of the officer appointed employing Court Fees Act. There is no objection to the ministerial trustworthy subordinates to do the mere manual work of cancelling the stamps, subject to the approval of the court, but it will be on the distinct understanding that the officer will be personally responsible for the due execution of the duty and for any defalcation or fraud that may occur in connection with it.Note. - (1) The Presiding Judge should see that punching is done immediately on presentation of the petitions and other documents in court.
(2)A rubber stamp in the following form shall also be used.
  CANCELLEDDated
It should be applied across the adhesive stamps and upon the paper on either side but not in such a way as to obliterate the entries thereon or to render the detection of forgeries more difficult.
(2)Too strict a compliance with the provisions of Section 30 of the Court-fees Act cannot be enjoined. In all cases it should be carefully seen that [the top of Ashoka Pillar] [Substituted for the words 'Figure Heads' by Notification No. 101/VIII-b-1, dated 28-2-1962(w.e.f. 9-6-1962).] of the Court-fee stamps are punched out, that the pieces are destroyed, and the stamps registered before the documents to which the stamps are attached are filed or acted upon.
(3)Every judicial officer should inspect and test the work of his officers from time to time so as to ensure attention to their duty and to limit opportunities for fraud. A very efficient check could be kept on any attempt to defraud Government if each Presiding Judge examines daily some of the records he handles and if he also examines periodically bundles of records of cases dealt with by him, taken out at random from the shelves in which they are placed.