Section 19 in The Gujarat Advocates Welfare Fund Act, 1991
19. [ Vakalatnama to Bar Stamps. [Section 19 substituted by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003.]
(1)Every Advocate shall affix a stamp of value of-(a)five rupees on every Vakalatnama filed by him in a District Court or a court subordinate to the District Court;(b)ten rupees on every Vakalatnama filed by him in a Tribunal or other authority or High Court.Provided that the Bar Council may prescribed the value or the Stamps to be affixed under this sub-section:Provided further that the Bar Council may prescribe different value of stamps to be affixed on every Vakalatnama to be filed in a District Court or a court subordinate to the District Court or a Tribunal or other authority or High Court.(2)The value of the Stamp shall neither be the cost in a case nor be collected in any event from the client.(3)Any contravention of the provisions of sub-section (1) or (2), by any Advocate, shall disentitle him either in whole or in part to the benefits of the Fund and the Administrative Committee shall report such contravention to the Bar Council for appropriate action.(4)Every stamp affixed on every Vakalatnama filed before a District Court or a court subordinate to the District Court or a Tribunal or other authority or High Court shall be cancelled in such manner as may be prescribed.]
