27. Rules for supply, number, renewal and keeping accounts of stamps.
- The [(Appropriate Government) may, from time to time, make rules regulating] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] -(a)the supply of stamps to be used under this Act;(b)the number of stamps to be used for denoting any fee chargeable under this Act;(c)the renewal of damaged or spoiled stamps; and(d)the keeping accounts of all stamps used under this Act;Provided that in the case of stamps used under section 3 in a High Court such rules shall be made with the concurrence of the Chief Justice of such Court.All such rules shall be published in the [(Official Gazette) and shall thereupon have the force of law.] [Substituted for the words 'Local Official Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937).]
