(4)Cancellation of Court-fee labels. - On the presentation in any court or office of a plaint, petition, or other document bearing a court-fee label or labels it shall be the duty of the officer, referred to in Rule 12 below, after satisfying himself that the label or labels are genuine and have not been previously used, and that the document is fully stamped, to-(a)punch out the figure-head of each label, leaving the amount designated untouched;(b)cancel each label by a rectangular metal date-stamp bearing the following inscriptions :-(i)name of the Court or office;(ii)name of the place;(iii)date, month and year; and(iv)the word "cancelled".Violet ink shall be used with this stamp.(c)note on the right hand top corner of the document, in ink, the value of the label or labels, which it bears, and initial such note.C. Checks on the observance of the rules in regard to cancellation.
