The Punjab and Haryana High Court has banned the use of saliva on the court fee stamps following the Covid-19 outbreak.
An order passed by the High Court Registrar-General Sanjiv Berry said the Chief Justice had directed that “all advocates/clerks to advocates and litigants should not use saliva for affixing court fee and stamps on the applications/petitions to be filed in the registry”.
This was being done in order to safeguard the health of the Judges, staff, advocates, clerks and litigants and to curtail the spread of Covid, keeping in view the health advisories.
The superintendents of the section concerned were directed to ensure strict compliance of the directions.
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