557. The High Court desires to remind all presiding officers of their duty to protect the public revenue by seeing that the provisions of the Court-fees Act and the Stamp Act are properly enforced. The duty falls under two main heads, (a) of seeing that documents filed before them are properly stamped, (b) of seeing that the machinery set up to check the proper use of stamps is worked thoroughly and conscientiously by the subordinate staff. For this purpose all presiding officers must make themselves fully conversant with the law and the instructions on the point. They should see that every document presented is properly stamped and should whenever opportunity offers check the proper stamping of documents in records put up to them.
