Section 27(1) in The Advocates' Welfare Fund Act, 2001
(1)Every advocate shall affix stamp of a value of—(a)five rupees on every Vakalatnama filed by him in a District Court or a court subordinate to the District Court; ;"(b)ten rupees on every Vakalatnama filed by him in a tribunal or other authority or a High Court or the Supreme Court:Provided that the appropriate Government may prescribe the value of the stamps not exceeding twenty-five rupees to be affixed under this sub-section:Provided further that the appropriate Government may prescribe different value of the stamps to be affixed on every Vakalatnama to be filed in a District Court, or a court subordinate to the District Court or a tribunal or other authority or a High Court or the Supreme Court.
