If any document presents a suspicious appearance, a note of it should be made in the list as well as in the order-sheet and if the Court sees sufficient cause it may impound the document under Order XIII, Rule 8. If any document appears to have been executed on unstamped or insufficiently stamped paper, action should be taken under Sections 33 and 35 of the Indian Stamp Act, 1899. (In this connection attention is invited to paragraphs 9-11 of Appendix V).
