Section 18 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
18. Printing of Madhya Pradesh Adhivakta Kalyan Nidhi Stamps.
- [1.] [Renumbered by M.P. Act 16 of 1999, Section 2, (w.e.f. 5-5-1999).] The State Government shall on the requisition made by the Bar Council of Madhya Pradesh, print or cause to be printed in such form and in such manner as may be prescribed in consultation with the Bar Council, adhesive stamps bearing the words "Madhya Pradesh Adhivakta Kalyan Nidhi Stamp" of the value of [four rupees and ten rupees] [Substituted by M.P Act 16 of 1999, Section 2, (w.e.f. 5-5-1999).] for being supplied to the Bar Council for distribution and sale on [* * * * *] [The words and figure '10 percent', omitted by M.P. Act 16 of 1999, Section 2, (w.e.f. 5-5-1999).] commission basis.(2)[ Any Bar Association or Stamp Vendor who purchases Adhivakta Kalyan Nidhi Stamps worth-(a)one thousand rupees or more from the counter of the Bar Council shall be entitled for a commission of ten percent; and(b)less than one thousand rupees or through Postal Service shall be entitled for a commission of five percent.]
