DELHI COURT FEES STAMPS RULES, 1981

DELHI COURT FEES STAMPS RULES, 1981[1]

Rule - 1. Number and kind of stamps to be used when fees amount to less than Rs. 25.

When in any case, the fee chargeable under the Act is less than Rs. 25 and the amount can be denoted by a single adhesive stamp, such fee shall be denoted by a single adhesive stamp of the required value bearing the words "Court Fee". But if the amount cannot be denoted by a single adhesive stamp, or if a single adhesive stamp of the required value is not available, a stamp of the next lower value available shall be used, and the deficiency shall be made up by the use of one or more, additional adhesive stamps of the next lower values which may be required to make up the exact amount of the fee.

Rule - 2. When fees amount to or exceed Rs. 25.

When in any case, the fee chargeable under the Act amounts to or exceeds Rs. 25 and the amount can be denoted by a single impressed stamp, it shall be denoted by a single impressed stamp of the required value bearing the words "Court Fee". But, if the amount cannot be denoted by single impressed stamp, or if a single Impressed stamp of the required value is not available, an impressed stamp of the next lower value available, shall be used, and deficiency shall be made up by the use of one or more additional impressed stamps of the next lower values available which shall be required to make up the exact amount of the fee, in combination with adhesive stamps to make up fractions of less than Rs. 25.

Rule - 3. Certificate given by a stamp vendor when a single stamp is not available.

Where a stamp of the required value is not available, the purchaser shall obtain a certificate from the vendor to that effect in the form below. The certificate shall be affixed to the document and filed with it

"Certified that single stamp of the value of Rs. ..........................required for this document is not available, but in lieu thereof, I have furnished a stamp of the next lower valve available and made up the deficiency by the use of one or more adhesive impressed stamps the next lower value available required to make up the exact amount of the fees.

Date................. Signature of Stamp Vendor"

Rule - 4. Mode of stamping engrossing instruments for which a single stamp is not available.

An adhesive stamp which may be used under rule 2 shall be affixed to the impressed stamp of the highest value employed in denoting the fee, or to the first sheet of the document, to be inscribed in such a manner as not cancel the value of the stamp thereon.

Rule - 5. Directions for the use of plain paper with impressed stamps.

When one or more impressed stamps used to denote a fee are found insufficient to admit of the entire document being written on the side of the paper which bears the stamp so much plain paper may be joined thereto as may be necessary for the complete writing of the document, and writing on the impressed stamps and on the plain paper shall be attested by a signature of the person or persons executing the document.