Section 10 in The U.P. Advocates Welfare Fund Act, 1974
10. Printing and sale of Welfare Stamps.
(1)The State Government shall cause to be printed Welfare Stamps for the purposes of this Act, in such design and such denomination as it thinks fit with the words "Welfare Stamp" printed thereon.(2)The State Government shall control the distribution and sale of Welfare Stamps through stamp vendors appointed by it for the sale of court fee stamps or through such other agency as it may deem fit.(3)The State Government shall, at the close of every financial year transfer the sale proceeds of the Welfare Stamps after deducting the costs incurred in printing, sale and distribution of the stamps to the account of the Fund.(4)The State Government shall furnish to the Trustees Committee a statement containing the number of Welfare Stamps printed and sold, the details of costs deducted and the amount transferred under this section to the account to the Fund, within three months of such transfer.
