(1)Each judicial officer, should, under Section 30 of the Court Fees Act, 1870, formally appoint an officer for the purpose of cancelling stamps. That officer, who should ordinarily be the reader for documents Filled in court and the Munsarim for documents presented before him, shall personally attend to, and be personally responsible for, the strict fulfilment of the duty of receiving documents to be filed, examining the correctness and adequacy of the stamps attached thereto and immediately cancelling such stamps as are required by Section 30 of the officer appointed employing Court Fees Act. There is no objection to the ministerial trustworthy subordinates to do the mere manual work of cancelling the stamps, subject to the approval of the court, but it will be on the distinct understanding that the officer will be personally responsible for the due execution of the duty and for any defalcation or fraud that may occur in connection with it.Note. - (1) The Presiding Judge should see that punching is done immediately on presentation of the petitions and other documents in court.
