Section 12(5) in The Central Warehousing Corporation Rules, 1963
(5)No document relating to the appointment of a proxy shall be valid unless-(a)it is in Form 'A' duly signed by the shareholding institution under its common seal or by its duly authorised attorney;(b)it is dated and it bears a stamp of the value prescribed for proxy under Schedule Ito the Indian Stamp Act, 1899 (2 of 1899); and(c)it is deposited at the head office of the Corporation, together with the power of attorney or a copy thereof certified by a notary public, in cases where it is signed by the attorney duly authorised by the shareholding institution, not less than four days before the date fixed for the meeting.
