Section 44(1) in The M.P. Madhyastham Adhikaran Regulations, 1985
(1)On the presentation of a petition/application or other documents bearing a court-fee label or labels, it shall be the duty of the Reader after satisfying himself that the label or labels are genuine and have not been previously used, and that the document is fully stamped to-(a)punch out the figure head of each label, leaving the amount designated untouched.(b)cancel each label by a rectangular stamp bearing the word "cancelled".(c)note on the right hand top corner of the document, in red ink, the value of the label or labels, which it bears, and initial such note.
