Section 24 in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
24. The Kerala Document Writers', Scribes' and Stamp Vendors' Welfare Fund Stamp.
(1)The Board shall get printed at the Government Press stamps of the value of fifty rupees inscribed as "the Kerala Document Writers', Scribes' and Stamp Vendors' Welfare fund Stamp", in such form and in such manner as may be prescribed.(2)Every document prepared by a licensed document writer and presented in any of the Sub-Registrar Offices in the State to be registered in book I, III or IV, as the case may be, shall be affixed with a stamp as specified in sub-section (1), in addition to the stamp duty chargeable under the Kerala Stamp Act, 1959 (17 of 1959):Provided that this sub-section shall not apply to any document prepared and presented for registration on behalf of the Central Government or the State Government or Local Self Government Institution.(3)Every stamp affixed as specified in sub-section (2) shall be cancelled in the manner provided for in section 12 of the Kerala Stamp Act, 1959 (17 of 1959).(4)The custody of the stamps printed under this section shall be with the Board and the supply and sale of stamps shall be in such manner as may he prescribed.
