Section 23 in Kerala Advocates' Welfare Fund Act, 1980
23. Vakalath to bear stamp.
(1)Every member of the Fund shall affix one stamp on every vakalath filed by him and no vakalath shall be filed before or received by any court tribunal or other authority unless it is so stamped.(2)The value of the stamp shall neither be costs in the case nor be collected in any event from the client.(3)Any contravention of the provisions of sub-section (2) by any member shall disentitle him to the benefits of the Fund and the Trustee Committee shall report such instances to the Bar Council for appropriate action.
