Section 23 in Karnataka Advocates' Welfare Fund Act, 1983
23. Vakalath to bear stamps.
- [(1) Every Advocate shall affix welfare Fund stamps of the value of rupees fifty on every vakalath filed by him in the High court and rupees thirty on every vakalath filed by him in any court, other than High court or in any tribunal or other authority and no vakalat shall be filed before or received by, the High Court or any court, tribunal or other authority unless it is so stamped.] [Substituted by Act 12 of 2017 w.e.f..12.06.2017](1A)[ Every Advocate shall affix Welfare Fund stamp of the value of [rupees twenty] [Sub-section (1A) inserted by Act 15 of 2005 by notification to be issued] one every interlocutory application.](2)Every welfare Fund stamp affixed on vakalaths filed before any court, tribunal or other authority shall be cancelled in the manner provided in the Karnataka Court Fees and Suits Valuation Act, 1958 (Karnataka Act 16 of 1958).(3)The value of the welfare Fund stamp shall neither be costs in the case nor be collected in any event from the client.(4)Any contravention of the provisions of sub-section (3) by the member shall disentitle him to the benefits of the Fund and the trustee committee shall report such instances to the Bar Council for appropriate action.
