Section 20 in The Punjab Advocates Welfare Fund Act, 2002
20. Affixation of Stamps.
(1)Every Vakalatnama filed by any Advocate or member, shall be affixed with one stamp of the value of six rupees in case of vakalatnama filed in the High Court or a Tribunal, the Punjab Board of Revenue or any other quasi-judicial authority in addition to the required Court Fee Stamp and no vakalatnama shall be filed before or received by any Court unless it is so stamped :Provided that the provision of this sub-section shall not apply to any vakalatnama filed by or on behalf of the Central or the State Government.(2)The value of the Stamp shall neither be the cost in the case nor be received or collected in any event from the client.(3)Any contravention of the provisions of sub-section (1) or sub-section (2) by any member of the Fund, shall disentitle him either in whole or in part to the benefits of the Fund and the Trustee Committee shall report such instances to the Bar Council for appropriate action.
