(1)The record-keeper shall also ascertain whether the papers in the records bear the court-fee stamps as shown in the table of contents, whether the stamps have been properly punched, and whether the value of the stamps correspond with their value as noted on the right hand top corner of the paper and report irregularities, if any, to the District Judge through the officer in charge. He shall also cancel each label by stamping it in black ink with the circular date-stamp provided for the purpose.
