Section 19 in The Punjab Advocates Welfare Fund Act, 2002
19. Printing and distribution of stamps by the Trustee Committee.
(1)The Trustee Committee shall cause to be printed and distributed the stamps of the value of the rupees six and with the Bar Council emblem and its value inscribed thereon.(2)The Stamps shall be of the size 1" x 2" and shall be sold by the Trustee Committee.(3)The custody of the Stamps shall be with the Trustee Committee.(4)The Trustee Committee shall control the distribution and sale of the stamps through Bar Associations and Licensed Stamp Vendors in such manner and procedure as may be provided by regulations.(5)The Trustee Committee shall keep proper accounts of the Stamps in such form and in such manner as may be provided by regulations.(6)The Bar Associations and Licensed Stamp Vendors shall purchase the Stamps from the Trustee Committee after paying the value thereof less ten per cent of such value towards incidental expenses.
