In exercise of the
powers conferred by Section 78 of the Karnataka Court-Fees and Suits Valuation
Act, 1958 (Karnataka Act 16 of 1958), the Government of Karnataka hereby makes the
following amendments to the Karnataka Court-Fees and Suits Valuation Rules,
1960, namely:-- In the said Rules,-- "(i)
Every licence granted under these rules shall expire on the last day of the
financial year in respect of which it is granted. Explanation.-- For
purposes of this sub-rule, 'financial year' means the year commencing on the
first day of April". "16-A.
(1) In such Taluks as the State Government may by order direct, Court-fee stamp
of the denominations from twenty-five naye paise to five rupees may be issued
for sale to Revenue Officers when on tour. The stamps so issued should be
considered as a portion of the stock of the Treasury from which they are taken
and should be represented thereby the receipt of the Revenue Officer until they
are returned or accounted for. (2)
A sepaPrate receipt in Form 'D' appended to these rules should be filled in and
signed for each denomination of stamps so issued to a Revenue Officer. The
receipt on being received in the Treasury should be placed among the stock of
stamps from which the supply acknowledged is withdrawn." "FORM D [See Rule 16-A] Receipt of stamps
issued to Revenue Officers Received from the
Treasury Officer.....................the under mentioned supply of stamps under
Rule 16-A- Number Description? Denomination value ????????? ????????? ? Dated..................196..................Signature
and designation of receiving officer." [1] Published
in the Karnataka Gazette, dated 1-11-1962, vide Notification No. HD 15 CCF 61,
dated 19-10-1962[1]KARNATAKA COURT-FEES AND SUITS VALUATION
(AMENDMENT) RULES, 1962
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