Section 12 in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
12. [ Printing, Custody and Distribution of the Andhra Pradesh Advocates' and their Clerks' Welfare Fund Stamp. [Substituted by Act No. 24 of 2011, dated 27.12.2012.]
(1)There shall be printed or cause to be printed by the Commissioner & Inspector General of Registration and Stamps, Andhra Pradesh, Hyderabad, in such manner as may be prescribed a combined stamp superscribed in Telugu language as "Nyayavadula mariyu vari Gumasthala Samkshema Nidhi" each of the value of fifty rupees through Government Security Printing Press, on an indent placed by the Andhra Pradesh Advocates' Welfare Fund Committee in such form as may be prescribed.(2)Every Vakalat/Memo of Appearance filed before any Court, Authority, Tribunal, Forum or Commission including every Vakalat/Memo of Appearance filed by all the Law Officers appearing for the State and Central Governments and their instrumentalities shall be affixed with the Stamp worth of rupees fifty and no such Vakalat/Memo of Appearance shall be valid or accepted without such Stamp.(3)The person or authority receiving a Vakalat with such stamp shall forthwith, effect cancellation of the stamp by punching out the same.(4)The custody and distribution of stamps shall be with the Andhra Pradesh Advocates' Welfare Fund Committee and the sale of the stamps shall be through recognized Bar Associations.]
