Section 10 in The Maharashtra Advocates Welfare Fund Regulations, 1983
10. Bar Association to keep records and accounts of stamps.
- The President and the Secretary of every Bar Association shall be responsible to the Bar Council for the purpose of distribution of stamps to its members and shall maintain proper accounts pertaining to the same, and for this purpose maintain the following records and registers, namely :-(i)Register showing the stock of stamps with the following heads :(a)Serial number,(b)Date,(c)Opening stock,(d)Receipt,(e)Issue,(f)Balance;(ii)Day Book;(iii)Ledger;(iv)Cash Book.
