- The stamps on all appeals, applications and other documents presented in the office shall be cancelled on the date of presentation or within a reasonable time from the date of presentation, but invariably before the document is filed or registered.[Provided that where court-fees is paid by e-payment, the officer competent to cancel the stamp, after satisfying that procedure as stated in Rule 62A is carried out, shall lock the entry in the computer and make an endorsement under his signature on the document that the court-fees is paid and the entry is locked.] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.]
