- The court or office issuing copies, certificates or other similar documents liable to the payment of court-fees shall, before issue, cancel the labels affixed to them by punching out [the top of Ashoka Pillar] [Substituted by Notification No. 626/VIII-b-1, dated 19-10-1981 (w.e.f. 23-2-1982).] lable in such a manner as not to remove that part of the label upon which its value is expressed.A portion of the stamp on the left side of [the top of Ashoka Pillar] [Substituted by Notification No. 626/VIII-b-1, dated 19-10-1981 (w.e.f. 23-2-1982).] shall be punched out by the Munsarim on the issue of the copy, translation, certificate, probate or letters of administration. On the filing of the document a second hole shall be punched in the stamps in the manner prescribed by these rules. (Rule 258 of the U.P. Stamp Rules, 1942).
