Section 9 in The Maharashtra Advocates Welfare Fund Regulations, 1983
9. Bar Council to keep records and accounts of stamps.
- The Secretary of the Bar Council shall be the custodian of the stamps and he shall maintain the following records and registers, namely :-(i)Register showing the order placed for the printing of stamps;(ii)Register showing the stock of stamps with the following heads;(a)Serial number,(b)Date,(c)Opening stock,(d)Receipt,(e)Issue,(f)Balance;(iii)Day Book;(iv)Ledger;(v)Cash Book;(vi)Receipt Book with inner foil; and(vii)Such other registers and records as may be directed by the Bar Council from time to time.
