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State of Rajasthan - Section
Section 317 in The Rajasthan Revenue Courts Manual, 1956
317. Punching and Cancellation of stamps.
- Each Revenue Officer should, under Section 30 of the Court Fees Act. 1870, as adapted to Rajasthan, formally appoint an officer for the purpose of cancelling stamps. That officer, who should ordinarily be the Reader for documents filed in court (or other ministerial officer authorised to receive any application) for documents presented before him, shall personally attend to and be personally responsible for, the strict fulfillment of the duty or receiving documents to be filed, examining the correctness and adequacy of the stamps attached thereto and immediately cancelling such stamps as are required by Section 30 of the Court Fees Act. There is no objection to the ministerial officer appointed employing trustworthy subordinates to do the mere manual work of cancelling the stamps, subject to the approval of the court, but it will be on the distinct understanding that, that officer will be personally responsible for the execution of the duty and for any defalcation or fraud that may occur in connection with it.Note:-(1) The Presiding Officer should see that punching is done immediately on presentation of the petitions and other documents in court.| CancelledDate............... |