Section 20(1) in The Punjab Advocates Welfare Fund Act, 2002
(1)Every Vakalatnama filed by any Advocate or member, shall be affixed with one stamp of the value of six rupees in case of vakalatnama filed in the High Court or a Tribunal, the Punjab Board of Revenue or any other quasi-judicial authority in addition to the required Court Fee Stamp and no vakalatnama shall be filed before or received by any Court unless it is so stamped :Provided that the provision of this sub-section shall not apply to any vakalatnama filed by or on behalf of the Central or the State Government.
