(1)Each Judicial Officer should under Section 68 of the Rajasthan Court Fees and Suits Valuation Act, 1961, formally appoint an officer for the purpose of cancelling stamps. That officer, who should ordinarily be the Reader for documents filed in court and the Munsarim (or other Ministerial Officer) authorised to receive any application for documents presented before him shall personally attend to, and be personally responsible for, the strict fulfillment 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 68 of the said Act. There is no objection to the ministerial officer appointed employing trust worthy subordinates to do the more manual work of cancelling the stamps subject to the approval of the court, but it will be on the distinct understanding that, that officer will be personally responsible for the due execution of duty and for any defalcation or fraud that may occur in connection with it.Note.-(1) The Presiding Officer should see that punching is done immediately on presentation of the petitions and other documents in court.
