Section 26 in The Himachal Pradesh Advocates Welfare Fund Act, 1996
26. Printing and distribution of Advocates Welfare Fund Stamps by Bar Council.
(1)The Bar Council shall cause to be printed and distributed Welfare Fund Stamp of the value of [ten] [Substituted for the word 'five' vide Act No. 18 of 2004 (sec. 5).] rupees inscribed "Himachal Pradesh Advocates Welfare Fund Stamp" in such design as may be prescribed.(2)The stamps shall be of the size 2.54 cm. by 5.08 cm.(3)The custody of the stamps shall be with the Bar Council.(4)The Bar Council shall control the distribution and sale of the stamps through the Bar Associations and Advocates Associations.(5)The Bar Council, the Bar Associations and Advocates Associations shall keep proper accounts of the stamps in such form and in such manner as may be prescribed.(6)The Bar Associations and Advocates Associations shall purchase the stamps from the Bar Council after paying the value thereof less ten per cent of such value towards incidental expenses.
