Section 33(2) in The Orissa Court-Fees Rules, 1948
(2)The impressed stamps used for stamping the succession certificate shall be cancelled by punching out a square hole on the impressed portion of the stamp as in the case of adhesive label and by writing the word "cancelled" with the signature of the officer with date, in the blank, space of the sheet. The register number of the document assigned under Rule 30 shall also be noted on the impressed stamps attached.
