Section 44 in The M.P. Madhyastham Adhikaran Regulations, 1985
44. Cancellation of court-fee labels.
(1)On the presentation of a petition/application or other documents bearing a court-fee label or labels, it shall be the duty of the Reader after satisfying himself that the label or labels are genuine and have not been previously used, and that the document is fully stamped to-(a)punch out the figure head of each label, leaving the amount designated untouched.(b)cancel each label by a rectangular stamp bearing the word "cancelled".(c)note on the right hand top corner of the document, in red ink, the value of the label or labels, which it bears, and initial such note.(2)It shall be the duty of the Record Keeper of the Tribunal to-(a)examine every document which comes into his custody in order to ascertain firstly whether all stamps and labels have been cancelled as required by the above regulation and secondly, whether the value of label or labels if any which it bears correspond with their value as noted by the receiving reader of the concerned Bench; and(b)cancel each label by a circular stamp bearing the word "cancelled", in case the label has not been cancelled by the Reader;(c)to report to the Registrar every case in which he finds :-(1)that the stamp has not been cancelled in the manner prescribed above; or(2)that the value of the label or labels on any document does not correspond with their value as noted by the receiving reader of the concerned Bench of the Tribunal.(3)It shall be the duty of the Registrar to submit such a case for the orders of Chairperson.(4)It shall be the duty of the Section Officer empowered to inspect the work of Record-Room to satisfy himself by inspection of the record lodged in the record-room that the regulations are being complied with.(5)An inspection book shall be kept in the Record-Room in the form as may be prescribed and a note will be made therein of all inspections made under above regulations and the inspection book shall be placed before the Officer-in-charge.(6)The figure heads or pieces of stamps or labels removed by punching shall be destroyed by burning or in some other effective means.
