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State of Bihar - Section
Section 431 in Civil Court Rules of the High Court of Judicature at Patna
431.
The following rules to regulate use of adhesive and impressed stamps have been framed by Government :-When, in any case, the fee chargeable under the Act is less than Rs. 25 and the amount can be denoted by a single adhesive stamp, it shall be denoted by a single adhesive stamp of the required value. If a single adhesive stamp of the required value is not available or if the amount cannot be denoted by a single adhesive stamp, a stamp of the next lower value available shall be used, and the deficiency shall be made up by the use of one or more additional adhesive stamps of the next lower values which may be required to make up the exact amount of the fee. [R. 16. P. 61, Stamp Manual, 1924.]When, in any case, the fee chargeable under the Act amounts to or exceeds Rs. 25 and the amount can be denoted by a single impressed stamp, it shall be denoted by a single impressed stamp of the required value. If a single impressed stamp of the required value is not available, or if the amount cannot be denoted by a single impressed stamp, an impressed stamp, of the next lower value available shall be used, and the deficiency shall be made up by the use of one or more additional impressed stamps of the next lower values available, which may be required to make up the exact amount of the fee in combination with adhesive stamps to make up fractions of less than Rs. 25. Any adhesive stamp so used shall be affixed to the impressed stamp of the highest value employed in denoting the fee, or to the first sheet of the document to be inscribed in such manner as not to conceal the value of the stamp thereon. [R. 17, P. 61, Stamp Manual, 1924.]When the application for the required stamp is made to a licensed vendor of Court-fee stamps, and such vendor is unable to furnish a single stamp of the required value, he shall give a certificate to that effect in the form below, which must be affixed to the document and filed with it [R. 16, pp. 61-62, Stamp Manual, 1924.]-Form of certificateCertified that a single stamp of the value of Rs. .......... required for this document is not available, but that, in lieu thereof, I have furnished a stamp of the next lower value available, and made up| the deficiency by the use of one or more| adhesiveimpressed| stamps of the next lower values available required to make up the exact amount of the fee. |