Section 22 in The Bihar State Advocates' Welfare Fund Act, 1983
22. Printing and distribution of Advocates' welfare stamps by the State.
(1)The State shall cause to be printed and distributed Advocates' Welfare Fund stamps for sale of the value of two rupees and fifty paise with the Bar Council Emblem and its value inscribed thereon.(2)The Welfare Stamps shall be of the size 1 inch x 2 inch.(3)The custody of the Welfare Stamps shall be with the State of Bihar who will maintain separate account and Head for this.(4)The State Government shall control the distribution and sale of the Welfare Stamps through the stamp vendors appointed by it for the sale of court-fee stamps.(5)The State Government at the time of closing of every financial year shall transfer the sale-proceeds of the welfare stamps after the payment of commission, etc., to the account of Advocates' Welfare Fund.(6)The State Government shall also furnish to the Trustee Committee a statement containing the number of welfare stamps printed, sold and amount so transferred to the Advocates' Welfare Fund after deducting commission, etc. within three months from such transfer.(7)Every welfare stamp affixed on vakalatnama [or affidavit] [Inserted by Act 5 of 1990.] filed before any court, Tribunal or other Authority shall be cancelled in the manner as provided in Bihar for the court fee stamps.
