Section 70(2) in Pondicherry Court-Fees and Suits Valuation Act, 1972
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for the following matters, namely:-(a)the fees chargeable for serving and executing processes issued by the Collector and by the Revenue Courts;(b)the remuneration of the persons necessary to be employed for the service and execution of such processes;(c)the fixing of the number of persons necessary to be employed for the service and execution of such processes;(d)the supply of stamps to be used under this Act;(e)the number of stamps to be used for denoting any fee chargeable under this Act;(f)the keeping of accounts of all stamps used under this Act;(g)the circumstances in which stamps may be held to be damaged or spoiled;(h)the circumstances in which, the manner in which, and the authorities by which, allowance for used, damaged or spoiled stamps may be made;(i)the regulation of the sale of stamps to be used under this Act, the persons by whom alone such Stamps may be sold and the duties and remuneration of such persons; and(j)any other matter which is to be or may be prescribed, under this Act.
