(1)When a refund certificate has been signed by the Presiding Officer the clerk concerned shall record in red ink on the document bearing the stamps in respect of which the refund has been ordered; a certificate indicating that refund certificate number has been issued on .................. (Give date) for rupees ................. (give figures) in respect of the stamps pasted above.(2)The issue of the certificate shall also be noted against the original entry of the receipt of Court-fee in the Register of Court-fee.
