Section 438 in Rules Under the Court-Fees Act, 1870
438.
The Officer of the Court issuing copies, certificates or other similar documents shall, before issue, cancel the labels and punch the Court-fee stamps affixed to them together with the Court-fee stamps required for such copy by law [See Articles 6, 7, 8 and 9 of Schedule I of the Court-fees Act,1870, as amended by the Central Provinces Courts (Amendment) Act, 1935.]
