Section 20 in The Rajasthan Advocates Welfare Fund Act, 1987
20. Vakalatnama to bear stamp.
(1)[Every advocate] [Substituted by Rajasthan Act No. 20 of 1995 enforced w.e.f. 24.5.1995-Notification No. F. 2(21) Vidhi-2/95, dated 24.5.1995-Rajasthan Gazette Extraordinary, Part IV-A, dated 24.5.1995, page 77(8) = 1995 RSCS/Part II/P. 375/H. 256.] shall affix [x x x] [Deleted by Rajasthan Act No. 20 of 1995 enforced w.e.f. 24.5.1995-Notification No. F. 2(21) Vidhi-2/95, dated 24.5.1995-Rajasthan Gazette Extraordinary, Part IV-A, dated 24.5.1995, page 77(8) = 1995 RSCS/Part II/P. 375/H. 256.] Welfare Fund fee [Stamps of] [Substituted by Rajasthan Act No. 20 of 1995 enforced w.e.f. 24.5.1995-Notification No. F. 2(21) Vidhi-2/95, dated 24.5.1995-Rajasthan Gazette Extraordinary, Part IV-A, dated 24.5.1995, page 77(8) = 1995 RSCS/Part II/P. 375/H. 256.] [rupees twenty five] [Substituted 'rupees ten ' by Rajasthan Act No. 26 of 2012, dated 17.10.2012.] referred to in sub-section (1) of section 19 on every Vakalatnama filed by him and no Vakalatnama shall be filed before or received by any Court, Tribunal or other authority or person referred to in section 16 unless it is so stamped.(2)The value of the stamp shall neither be the cost in the case nor be received or collected in any event from the client.(3)In case a member of the Fund receives or collects the value of stamp from his client, he shall be deemed to be guilty of misconduct and the provisions contained in section 35 of the Advocates Act, 1961 (Central Act No. 25 of 1961) shall mutatis mutandis apply against such member of the Fund.
