Inspection fees shall be paid in court-stamps. The record- keeper or in a Court the official placed in charge of the book by the Presiding Judge or Magistrate, shall affix the stamps, in the column provided in the inspection book, and cancel them in the manner required by Section 30 of the Court-fees Act (VII of 1870).The Judge or Magistrate or the ministerial officer by whose orders the inspection is allowed shall see that the stamps are duly affixed and cancelled. The fees shall be prepaid and shall in no case be refunded.
