19. Certificate to be given by a licensed stamp vendor when a single stamp is not available.
- When the application for the required stamps is made to a licensed vendor of Court-fee stamps and such vendor is unable to furnish a single stamp of the required value, he shall give a certificate to that effect in the form below, which must be affixed to the document and filed with it.Form of Certificate"Certified that a single stamp of the value of Rs...... required for this document is not available but that, in lieu thereof. I have furnished a stamp of the next lower value available, and made up the deficiency by the use of one or more adhesive/impressed stamps of the next lower values available, required to make up the exact amount of the fee."Certificates are not required in similar circumstances from Official Vendors but they shall, as far as practicable, follow the above instructions.
