- The officer for the time being in-charge of record shall-(a)enter in the general index every paper as it is filed with the record ;(b)punch out the capital of each court-fee stamp upon such paper ; and record below the stamp the aggregate number and value of stamp used to denote each separate fee ;(c)certify in column 8 of the general index the state of any exhibit filed, noticing any erasures or interlineations therein ;(d)take the orders of the Court, if necessary, as to the correct entry to be made in such column.(e)[ tally all hard copies placed on record of a case with the electronic copies filed by the parties or Judicial Service Centre, as the case may be.] [Inserted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
