If the copy is of a kind requiring a stamp under Article 24, Schedule I of the Stamp Act, 1899, it shall be commenced on an impressed non-judicial stamp paper of the value required and shall if not furnished on the front side thereof, be completed on an ordinary plaint sheet or sheets. If the copy is finished on die non-judicial stamp itself the endorsement required by the preceding rule shall be made at the back of the stamp. The requisite court-fee stamp to cover the cost of the writing thereon shall be affixed to the non-judicial stamp and also to each plain sheet.
