Section 19(1) in The Gujarat Advocates Welfare Fund Act, 1991
(1)Every Advocate shall affix a stamp of value of-(a)five rupees on every Vakalatnama filed by him in a District Court or a court subordinate to the District Court;(b)ten rupees on every Vakalatnama filed by him in a Tribunal or other authority or High Court.Provided that the Bar Council may prescribed the value or the Stamps to be affixed under this sub-section:Provided further that the Bar Council may prescribe different value of stamps to be affixed on every Vakalatnama to be filed in a District Court or a court subordinate to the District Court or a Tribunal or other authority or High Court.
