Section 44(2) in The M.P. Madhyastham Adhikaran Regulations, 1985
(2)It shall be the duty of the Record Keeper of the Tribunal to-(a)examine every document which comes into his custody in order to ascertain firstly whether all stamps and labels have been cancelled as required by the above regulation and secondly, whether the value of label or labels if any which it bears correspond with their value as noted by the receiving reader of the concerned Bench; and(b)cancel each label by a circular stamp bearing the word "cancelled", in case the label has not been cancelled by the Reader;(c)to report to the Registrar every case in which he finds :-
