Section 196 in Criminal Court Rules of the High Court of Judicature at Patna
196.
Each Judicial Officer should, under section 30 of the Court-fees Act, of 1870, formally appoint an officer for the purpose of cancelling stamps and should see that that officer, and no other, is allowed to do the work. [VII G.L. 6/55, G. L. 5/66]
