Section 24(2) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
(2)Every document prepared by a licensed document writer and presented in any of the Sub-Registrar Offices in the State to be registered in book I, III or IV, as the case may be, shall be affixed with a stamp as specified in sub-section (1), in addition to the stamp duty chargeable under the Kerala Stamp Act, 1959 (17 of 1959):Provided that this sub-section shall not apply to any document prepared and presented for registration on behalf of the Central Government or the State Government or Local Self Government Institution.
