Section 660(3) in Criminal Courts - Rules and Orders
(3)The head copyist shall indent for court-fee stamps, whenever required, from the treasury or sub-treasury. The indents shall invariably be for whole sheets, whatever be the denomination of the stamps. the stamps required may be one anna, four annas, eight annas, twelve annas or one rupee. The head copyist shall not obtain stamps from a stamp-vendor without the express permission of the Magistrate or gazetted officer in charge of the copying section.Note 1. - The head copyist shall make every effort to minimize the number of indents upon the treasury; the indents should, therefore, be as large as possible.Note 2. - A sheet contains thirty-six stamps of one rupee each or forty eight stamps of other denominations.
