Section 41 in The West Bengal Court-Fees Act, 1970
41. Rules for supply, number, renewal and keeping accounts of stamps. -
(1)The State Government may, from time to time, make rules for regulating-(a)the supply of stamps to be used under this Act;(b)the number of stamps to be used for denoting any fee chargeable under this Act;(c)the renewal of damaged or spoiled stamps; and(d)the keeping of accounts of all stamps used under this Act:Provided that in the case of stamps used in the High Court, such rules shall be made with the concurrence of the Chief Justice of that Court.(2)All such rules shall be published in the Official Gazette, and shall thereupon have the force of law.
