(1)Inspection fees shall be levied by means of court-fee stamps. The record-keeper, or in the case of a Court such officer as the Presiding Judge may direct to maintain the Inspection Book, shall affix the stamps in the column provided in the Inspection Book, and cancel them in the manner required by Section 30 of the Court-fees Act, 1870.(2)The Judge or the ministerial officer by whose orders the inspection is allowed shall see that the stamps are duly affixed and cancelled. These fees shall be prepaid and shall in no case be refunded.
