(3)The head copyist shall indent for court-fee stamps, whenever required, from the treasury or sub-treasury. The indents shall invariably be for whole sheets, whatever be the denomination of the stamps. The stamps required may be ten paise, twenty paise, forty paise, eighty paise and one rupee. The head copyist shall not obtain stamps from a stamp-vendor without the express permission of the Judge or gazetted officer-in-charge of the copying section.Note. - The head copyist should make every effort to reduce the number of indents upon the treasury, the indents should, therefore, be as large as possible.
