Section 22 in The Orissa Advocates' Welfare Fund Act, 1987
22. Printing and distribution of stamps by the State Government.
(1)The State Government shall cause to be printed and distributed the stamps of the value of [five rupees and, for the purpose of utilisation of the stamps printed prior to the commencement of Section 3 of the Orissa Advocates' Welfare Fund (Amendment) Act, 2002 and in stock, if any, one rupee, and their value respectively inscribed thereon] [Substituted vide O.G.E.No. 2134 Dated 21.11.2002.],(2)The stamps shall be of the size 1" x 2".(3)The custody of the stamps shall be with the State Government who will maintain separate account and head for this.[4) The State Government shall control the distribution and sale of stamps through the Bar Council in the prescribed manner.(5)The State Government, at the end of every financial year, shall-(i)transfer the sale proceeds of the stamps to the Fund after deducting the cost of printing thereof and other incidental charges, if any; and(ii)furnish the Committee a statement containing the number of stamps printed, sold and amount transferred to the Fund.]
