Section 6(4) in The General Rules (Criminal), 1977
(4)The vakalatnama, memorandum of apperance or mukhtarnama to be filed by a legal practitioner number or enrolment number, as the case may be, mobile/phone number, e-mail address, postal address and full name of the legal practitioner and be affixied with welfare stamp as payable under the Uttar Pradesh Advocates Welfare Fund Act, 1974, as amended from time to time, in addition to stamp if any payable by or under any law.
