(1)The record-keeper shall also ascertain whether the papers in the records bear the court-fee stamps as shown in the table of contents, whether the stamps have been properly punched, and whether the value of the stamps correspond with their value as noted on the right hand top corner of the paper and report irregularities, if any, to the District Judge through the officer in charge. He shall also cancel each label by stamping it in black ink with the circular date-stamp provided for the purpose.(2)If the record-keeper detects any irregularity or suspects that any Court-fee stamp is not genuine or has been previously used he shall immediately report the matter to the clerk of Court who will submit the case through the officer in charge of the record-room for the orders of the District Judge.
