(1)The adhesive Court-fee labels affixed to such document shall be cancelled by punching the label in such a manner as to remove neither the figure head nor that part of the label upon which its value is expressed. As an additional precaution, the signature of the officer attesting the document with the date, should be written across the label and upon the paper on either side of it.(2)The impressed stamps used for stamping the succession certificate shall be cancelled by punching out a square hole on the impressed portion of the stamp as in the case of adhesive label and by writing the word "cancelled" with the signature of the officer with date, in the blank, space of the sheet. The register number of the document assigned under Rule 30 shall also be noted on the impressed stamps attached.
