Section 14 in The Tamil Nadu Advocates' Welfare Fund Rules, 1989
14. Cancellation of stamp.
(1)No vakalath requiring a stamp under the Act shall be filled or acted upon in any proceedings in any Court, Tribunal or other authority until the stamp has been cancelled. Such officer as the Court, Tribunal or other authorities may, from time to time, appoints shall on receiving any such vakalath forthwith effect such cancellation by punching out the figure and the part removed by punching shall be burnt of otherwise destroyed.(2)No Court, Tribunal or other authority shall receive a vakalath not bearing the stamp filled by an advocate unless the advocate who is not a member of the Fund files a declaration along with the vakalath that he is not a member of the Fund.
