8. Courts will note that copies of documents certified to be true by a public officer and not covered by the Court-Fees Act require in certain cases stamping under Article 24, Schedule I of the Indian Stamp Act. The fees under the Stamp Act must be paid by nonjudicial stamps (Rule 6, Stamp Rules, at page 101 of the Stamp Manual) except in the case of copies of maps or plans, printed copies and copies of or extracts from register given on a printed form in which case court-fee stamps will be used (Rule 17 (e), ibid.)
Note. - A general power of attorney need not be flied in original. A copy should be filed and the original presented for verification. The agent, who presents the copy, should certify it under his signature to be a true copy and the clerk who verifies it should write 'verified' above his signature and date. A copy of the registration endorsement is not necessary. A note giving the name of the registration office and the number and page of the book in which the original has been registered would suffice. The copy so filed and verified does not require any Court-fee stamp under Articles, Schedule I to the Court-fees Act, 1870.
