(a)Each Presiding Officer shall under Section 30 of the Court Fees Act, 1870, formally appoint an officer for the purpose of cancelling stamps and documents filed in the court. That officer, who should ordinarily be the reader for documents filed in court and the munsarim for documents presented before him, shall be personally responsible for the strict fulfilment of the duty of receiving documents, examining the correctness and adequacy of the stamps attached thereto and immediately cancelling such stamps as required by Section 30 of the Court Fees Act. There is no objection to the ministerial officer so appointed employing with the approval of the court, a trustworthy subordinate to do the mere manual work of cancelling stamps ; but it shall be on the distinct understanding that the officer shall be personally responsible for the due execution of the duty and for any defalcation or fraud that may occur in connection with it.Notes. - (1) The Presiding Officer should see that the punching is done immediately on presentation of petition and other document in Court.(2)A rubber stamp as indicated below shall be used for the purpose of cancelling stamps -CancelledSignature ....................Date ............................It should be applied across the adhesive stamp and upon the paper on either side but not in such a way as to obliterate the entries thereon or to render the detection of a forgery more difficult.(b)Too strict a compliance with the provisions of Section 30 of the Court Fees Act cannot be enjoined. In all cases it should be carefully seen that the capital on the court-fee stamp is punched out, that the part removed by punching is burnt or otherwise destroyed and that the stamps are registered before the document to which the stamps are attached is filed or acted upon.(c)Every judicial officer should inspect and test the work of the officer from time to time so as to ensure that he pays proper attention to his duty and to limit opportunities for fraud. A very efficient check can be kept on any attempt to defraud Government, if each Presiding Judge is able to examine daily from this point of view some of the records that he has occasion to handle and examine periodically records of cases that have been dealt with by him taken out at random from the shelves on which they arc placed.
