- An application for search shall bear the Court fee stamp of the prescribed value [or shall be accompanied by e-payment receipt of the prescribed value] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] and shall state precisely the number of the proceedings of the record of which the search is sought; and if the application is for the search of a register prescribed by these rules, the description of and the year of the register.
