If the copy is of a kind requiring a stamp under Article 24 of Schedule I of the Stamp Act, 1899, it shall be begun on an impressed non-judicial stamp paper of the value required and shall, if not finished on the front side thereof, be completed on an ordinary plain sheet or sheets. If the copy is finished on the non-judicial stamp itself the endorsement required by the preceding rule shall made at the back of the stamp. The requisite court-fee stamp to cover the cost of the copy shall be affixed to the non-judicial stamp and also to each plain sheet.
