Section 6 in The Punjab Court-fee Stamp Rules 1934
6. Diary of process fees, Receipts for process fees, Preparation and issue of processes.
- No process shall be prepared or issued until the proper fee for the service thereof has been paid, but as soon as the process fee (talbana) is paid by a litigant, his agent or his pleader, a receipt in the form given below shall be granted by the ahlmad or other official receiving the same, and thereafter the court fee label denoting the fee shall be affixed to the diary of process fees and immediately punched. The process shall then be prepared but it will be left to the party who applied for the process to issue it or not as he thinks fit. This will obviate the necessity for making any refund of the value of the court fee filed on account of processes which are not eventually issued.English rendering of the receipt form (the original being in Urdu).IN THE COURT OF________Receipt for process feeIn re_______________ vs. _______ a sum of rupees____________________________________ P_________________________ received on account of process fee, this day the (date)(Sd)Receiving Official
