Section 319 in The Rajasthan Revenue Courts Manual, 1956
319. Forgery of Stamps to be reported to Government.
- The Presiding Officer of every Revenue Court shall report immediate)' to the State Government through the Inspector General of Stamps mid Registration Rajasthan, any instance of forgery or fraudulent use of any description of stamps whether general. Judicial, Postal or Telegraph coming to his notice. Such report shall be accompanied by full particulars of the nature of the forgery or fraud perpetrated, and, if possible, by specimens.
