Section 432 in Civil Court Rules of the High Court of Judicature at Patna
432.
Each Judicial Officer should under Section 30 of the Court-Fees Act, 1870, formally appoint an Officer for the purpose of cancelling stamps, and should see that the Officer and no other is allowed to do the work. [G.L. 12/26, G.L. 8/45, G.L. 13/55]
