Section 8 in The Maharashtra Advocates Welfare Fund Regulations, 1983
8. Printing and distribution of stamp.
(1)The stamps shall be printed in such manner and at such place as may be decided by the Bar Council from time to time.(2)Sale of stamps by the Bar Council shall be to the Bar Associations on request made by the Bar Association.(3)Purchase price of stamps by the Bar Association shall be made by means of crossed Demand Draft in favour of the Trustee Committee drawn on the Scheduled Bank in Bombay or by cash.
