Section 41 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
41. Documents with suspicious appearance or executed on unstamped or insufficiently stamped papers.
- Should any document which has been partially erased or interlined which otherwise presents a suspicious appearance be presented at any time in the course of proceedings, a note should be made of the fact and should a well founded suspicions of fraudulent alteration or forgery subsequently arises, the document should be impounded under Order XIII, rule 8. The Court should also consider to file a complaint to proceed against the offender for the offence. Similarly, should any document be presented which appears to have been executed on unstamped or insufficiently stamped paper action should be taken under section 33 and 35 of the Indian Stamp Act, 1899.
