Section 12 in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999
12. Tamil Nadu Advocates Clerks Welfare Fund Stamp.
(1)There shall be printed or cause to be printed by the Bar Council in such form and in such manner as may be prescribed by rules, stamp inscribed as "the Tamil Nadu Advocates' Clerks Welfare Fund", each of the value of two rupees.(2)Every vakalath or memorandum of appearance filed before any Court, authority or Tribunal shall be affixed with a stamp as specified in sub-section (1) in addition to the Court-fee stamps, if any, and stamp to be affixed under any other Act and no vakalath or memorandum of appearance shall be valid unless it is so stamped:Provided that this sub-section shall not apply to any vakalath or memorandum of appearance filed on behalf of the Central or State Government.(3)The person or authority receiving vakalath with such stamp shall forthwith effect cancellation of the stamp by punching out the same.(4)The custody of the stamps printed under this section shall be with the Bar Council and the supply and sale of stamps shall be in sue h manner as may be prescribed.
