Section 8 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
8. Preliminary Examination.
- Every plaint or petition should, if possible, specify the provisions of the law under which it is presented. The Presiding Officer of the Court should note, or cause to be noted, on the plaint the date of presentation, and whether it has been presented by the plaintiff in person or by his duly authorised agent or pleader. The court-fees should be forthwith examined and cancelled in the manner prescribed in that behalf.
