Section 9 in The U.P. Advocates Welfare Fund Act, 1974
9. Welfare stamp on Vakalatnama.
(1)Every member of the Scheme shall affix on the Vakalatnama accepted by him a Welfare Stamp of the value of five rupees in the case of Vakalatnama filed in the High Court or a Tribunal or any other authority or person and two rupees in any other case and no court, tribunal, authority or person shall receive any Vakalatnama in favour of such member unless it is so stamped in addition to any stamp required under any other law for the time being in force.(2)The value of the Welfare Stamp shall neither be taxable cost in the suit or proceeding nor be collected in any event from a party to such suit or proceeding.(3)Any contravention of the provisions of sub-section (2) by any member shall disentitle him to the benefits of the Scheme and shall be deemed to be a misconduct and the Trustees Committee shall report the matter to the State Bar Council for appropriate action..(4)Every Welfare Stamp affixed on a Vakalatnama under sub- section (1) shall be cancelled in the manner provided in Section 30 of the Court Fees Act, 1870.
